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Calcutta High Court judgments

64,044 judgments · page 471 of 3,203

High Courts06 Mar 2017

Haru Roy Vs The State of West Bengal

Calcutta High Court · (2017) 03 CAL CK 0005

Code of Criminal Procedure, 1973, Section 313, Section 215, Section 360 - Power to examine the accused - Effect of errors - Order to release on probation of good conduct o
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High Courts03 Mar 2017Allowed

Smt. Radha Yadav Vs Union of India

Calcutta High Court · (2017) AAC 1085

Railways Accidents and Untoward Incidents (Compensation) Rules, 1990 - Rule 4Railways Act, 1989 - Section 123(c), Section 124
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High Courts03 Mar 2017

Jahar Misra Vs The State of West Bengal

Calcutta High Court · (2017) 03 CAL CK 0002

Code of Criminal Procedure, 1973, Section 161, Section 313 - Examination of witnesses by police - Power to examine the accusedIndian Penal Code, 1860,
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High Courts02 Mar 2017Disposed Off

Bijoy @ Guddu Das Vs State of West Bengal

Calcutta High Court · (2017) 1 CalCriLR 692 : (2017) 2 Crimes 392 : (2017) 2 Crimes 15 : (2017) 2 RCRCriminal 858

Criminal Procedure Code, 1973 (CrPC) - Section 357AProtection of Children from Sexual Offences Act, 2012 - Section 33(8), Section 7, Section 8Protection of Children from Sexual Offences Rules, 2012 - Rule 7
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