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Calcutta High Court judgments

64,044 judgments · page 502 of 3,203

High Courts31 Mar 2016Disposed Off

Ramesh Kumar Agarwal and Others Vs The State of West Bengal and Others

Calcutta High Court · (2016) 2 AICLR 981 : (2016) 3 CalCriLR 662 : (2016) 3 CalHCN 181

Criminal Procedure Code, 1973 (CrPC) - Section 156 (3), Section 156(3), Section 482Penal Code, 1860 (IPC) - Section 120 B, Section 120A, Section 120B, Section 24, Section 25, Section 405, Section 406, Section 415, Section 420
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High Courts31 Mar 2016Allowed

Laltu Das Vs The State of West Bengal

Calcutta High Court · (2016) 167 AIC 494 : (2016) 3 CalCriLR 652 : (2016) 3 CalLT 8

Criminal Procedure Code, 1973 (CrPC) - Section 161, Section 164, Section 313Penal Code, 1860 (IPC) - Section 302
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High Courts30 Mar 2016Dismissed

Milan Sk. and Others Vs The State of West Bengal

Calcutta High Court · (2016) 03 CAL CK 0033

Criminal Procedure Code, 1973 (CrPC) - Section 161, Section 162, Section 164, Section 209(a), Section 313Penal Code, 1860 (IPC) - Section 147, Section 148, Section 149, Section 302, Section 323, Section 34, Section 448, Section 449
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High Courts30 Mar 2016Partly Allowed

Saw Myow Win Vs The State

Calcutta High Court · (2016) 03 CAL CK 0015

Criminal Procedure Code, 1973 (CrPC) - Section 229, Section 30, Section 374, Section 375, Section 428Foreigners Act, 1946 - Section 14(A), Section 14AMaritime Zones of India Regulation of Fishing By Foreign Vessels Act, 1981 - Sectio
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High Courts29 Mar 2016Dismissed

Shahira Khatoon Mullick Vs Rabiul Haque Mullick

Calcutta High Court · (2017) 1 AICLR 354 : (2016) 4 CalCriLR 166 : (2016) 3 CalHCN 237 : (2017) CriLJ 78 : (2017) 2 RCRCivil 337 : (2017) 2 RCRCriminal 275

Protection of Women From Domestic Violence Act, 2005 - Section 20(3), Section 29
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High Courts29 Mar 2016Disposed off

Shafique Ahmed Vs State of West Bengal and Others

Calcutta High Court · (2016) 3 AICLR 469 : (2016) 4 CalCriLR 431 : (2016) 3 CalLT 283 : (2016) 2 Crimes 294

Arms Act, 1959 - Section 25, Section 25(1B)(a), Section 27Civil Procedure Code, 1908 (CPC) - Order 23 Rule 3Constitution of India, 1950 - Article 226, Article 32
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High Courts29 Mar 2016Dismissed

S.S. Chatterjee Vs Taniya Bagui and Others

Calcutta High Court · (2016) 03 CAL CK 0071

Constitution of India, 1950 - Article 215Contempt of Courts Act, 1971 - Section 12, Section 19West Bengal State Higher Educational Institutions (Reservation in Admission) Act, 2013 - Section 3, Section 5, Section 6
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High Courts29 Mar 2016Disposed off

Jahangir Seikh Vs The State of West Bengal

Calcutta High Court · (2016) 3 AICLR 357 : (2016) 2 CalLT 601

Criminal Procedure Code, 1973 (CrPC) - Section 161, Section 164, Section 357, Section 428Evidence Act, 1872 - Section 114Penal Code, 1860 (IPC) - Section 307, Section 324, Section 326
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High Courts29 Mar 2016Allowed

Tapan Bauri Vs The State of West Bengal

Calcutta High Court · (2016) 3 AICLR 229 : (2016) 2 CalCriLR 573

Criminal Procedure Code, 1973 (CrPC) - Section 161, Section 235(2), Section 313Penal Code, 1860 (IPC) - Section 304, Section 304(II), Section 34
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