Constitution of India, Article 14 - Appointment of Commission to inquire into and report on the administration of autonomous districts and autonomous regionsKolkata Municipal Corporation Act,

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High Courts08 May 2017

Dilip Tarafdar Vs The State of West Bengal

Calcutta High Court · (2017) 05 CAL CK 0009

Code of Criminal Procedure, 1973, Section 313, Section 164 - Power to examine the accused - Recording of confessions and statementsIndian Penal Code, 1860,

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High Courts05 May 2017

Mahendra Kumar Jalan & Ors. Vs The State of West Bengal & Anr.

Calcutta High Court · (2017) 05 CAL CK 0008

Code of Criminal Procedure, 1973, Section 482, Section 154, Section 157, Section 156(3), Section 154(1), Section

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High Courts04 May 2017Disposed Off

Sahid Hossain Biswas Vs State of West Bengal

Calcutta High Court · (2017) 2 CalCriLR 467

Protection of Children from Sexual Offences Act, 2012 - Section 8

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High Courts04 May 2017

Biswajit Kar Vs The State of West Bengal & Anr.

Calcutta High Court · (2017) 05 CAL CK 0007

Code of Criminal Procedure, 1973, Section 138 - Procedure where he appears to show causeNegotiable Instruments Act, 1881, Section 145, Section 138

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High Courts03 May 2017Disposed Off

Vodafone Mobile Services Limited Vs The Kolkata Municipal Corporation

Calcutta High Court · (2017) AIR(Calcutta) 103

Calcutta Municipal Corporation Act, 1980 - Section 203Constitution of India, 1950 - Article 226

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High Courts03 May 2017

Narcotic Control Bureau Vs Rafiqu Ahmed Sk.

Calcutta High Court · (2017) 05 CAL CK 0006

Code of Criminal Procedure, 1973, Section 313 - Power to examine the accusedNarcotic Drugs and Psychotropic Substances Act, 1985, Section 52, Section 67

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High Courts03 May 2017

Chandi Mal & Ors. Vs The State of West Bengal

Calcutta High Court · (2017) 05 CAL CK 0005

Code of Criminal Procedure, 1973, Section 174 - Police to enquire and report on suicide, etcIndian Penal Code, 1860, Section 302, Section 34 - Puni

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High Courts03 May 2017

Haridas Gope alias Lalan Vs The State of West Bengal

Calcutta High Court · (2017) 05 CAL CK 0004

Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 17(c), 18(b), 20(c), 22(c)Code Of Criminal Procedure, 1973 — Section 313, 428

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High Courts03 May 2017

Saroj Kumar Bandyopadhyay Vs State of West Bengal & Ors.

Calcutta High Court · (2017) 05 CAL CK 0003

Constitution of India, Article 226 -West Bengal Co-operative Societies Act, 2006, Section 92, Section 76

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High Courts02 May 2017Dismissed

Gopal Tewari Vs Nandan Mishra & Anr.

Calcutta High Court · (2017) 05 CAL CK 0002

Code of Civil Procedure, 1908, Order 41Rule 11 -Registration Act, 1908, Section 47 - from which registered document operates

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High Courts02 May 2017

Suparna Mukherjee Vs The State of West Bengal & Anr

Calcutta High Court · (2017) 05 CAL CK 0001

Code of Criminal Procedure, 1973, Section 482, Section 125, Section 173(8) - Saving of inherent powers of High Court - Order for maintenance of wives, children and parents

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