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Calcutta High Court judgments

64,044 judgments · page 498 of 3,203

High Courts28 Apr 2016Disposed off

Netai Das Vs The State of West Bengal and Anr.

Calcutta High Court · (2016) 3 AICLR 1 : (2016) 2 CalCriLR 553 : (2016) 3 CalLT 185 : (2016) 3 CriCC 343 : (2016) 3 RCRCriminal 250

Criminal Procedure Code, 1973 (CrPC) — Section 357Penal Code, 1860 (IPC) — Section 40, 41
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High Courts28 Apr 2016Allowed

Nirmal Kumar Batabyal Vs The State of West Bengal and Anr.

Calcutta High Court · (2016) 3 AICLR 661 : (2016) 2 CalCriLR 534 : (2016) 3 CalHCN 304 : (2016) 3 CalLT 164 : (2017) 1 CriCC 186 : (2016) CriLJ 3527 : (2016) 3 RCRCriminal 238

Constitution of India, 1950 — Article 141Criminal Procedure Code, 1973 (CrPC) — Section 2(wa), 372, 378(3)
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High Courts25 Apr 2016Allowed

In the matter of : Aptabuddin Munsi

Calcutta High Court · (2017) 1 CalCriLR 437

Criminal Procedure Code, 1973 (CrPC) - Section 389Juvenile Justice (Care and Protection of Children) Act, 2000 - Section 15Penal Code, 1860 (IPC) - Section 302, Section 34, Section 498A
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