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Calcutta High Court judgments

64,044 judgments · page 511 of 3,203

High Courts23 Feb 2016Dismissed

Md. Firoz Vs The State of West Bengal

Calcutta High Court · (2016) 02 CAL CK 0043

Criminal Procedure Code, 1973 (CrPC) - Section 162, Section 313Evidence Act, 1872 - Section 32Penal Code, 1860 (IPC) - Section 302
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High Courts19 Feb 2016Partly Allowed

Sagar Ghosh and Others Vs State of West Bengal

Calcutta High Court · (2016) 2 AICLR 232

Criminal Procedure Code, 1973 (CrPC) - Section 161, Section 235(2), Section 313, Section 360, Section 428Penal Code, 1860 (IPC) - Section 308, Section 321, Section 323, Section 324, Section 325, Section 34Probation of Offenders Act,
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High Courts19 Feb 2016Dismissed

Sk. Raju Vs The State of West Bengal

Calcutta High Court · (2016) 02 CAL CK 0036

Constitution of India, 1950 - Article 21Criminal Procedure Code, 1973 (CrPC) - Section 313Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) - Section 20(b)(ii)(c), Section 35, Section 41, Section 42, Section 42(1)(2), Secti
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High Courts18 Feb 2016Disposed Off

Sk. Manjur Vs Sk. Jamal

Calcutta High Court · (2016) 4 CalHCN 243 : (2016) 2 ICC 310 : (2017) 1 WBLR 385

Constitution of India, 1950 — Article 227West Bengal Land Reforms Act, 1955 — Section 14
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