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Calcutta High Court judgments

64,044 judgments · page 527 of 3,203

High Courts13 Oct 2015Dismissed

Jati Ranjan Banik Vs The State of West Bengal

Calcutta High Court · (2015) 10 CAL CK 0063

Criminal Procedure Code, 1973 (CrPC) - Section 156(3), 200, 202, 203, 204Penal Code, 1860 (IPC) - Section 109, 120 B, 120B, 201, 307West Bengal Clinical Establishments Act, 1950 - Section 7
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High Courts13 Oct 2015Dismissed

Tajmul Hossein Vs Khoda Nawaj and Others

Calcutta High Court · (2015) 10 CAL CK 0023

Civil Procedure Code, 1908 (CPC) - Order 22 Rule 10, Order 39 Rule 7, 151Limitation Act, 1963 - Section 5West Bengal Premises Tenancy Act, 1997 - Section 40, 7, 7(1), 7(2), 7(3)
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High Courts13 Oct 2015Allowed

Kalyan Bandyopadhyay Vs Mridul De

Calcutta High Court · (2015) 10 CAL CK 0012

Constitution of India, 1950 - Article 227Criminal Procedure Code, 1973 (CrPC) - Section 199(1), 199(2), 482Penal Code, 1860 (IPC) - Section 109, 499, 500, 501
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High Courts07 Oct 2015

Mousumi Basak Vs Somnath Basak

Calcutta High Court · (2015) 10 CAL CK 0041

Civil Procedure Code, 1908 (CPC) - Section 11, 25Evidence Act, 1872 - Section 106Hindu Marriage Act, 1955 - Section 11, 13, 21, 24, 9
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High Courts06 Oct 2015

Nirmal Roy Vs State of West Bengal

Calcutta High Court · (2015) 10 CAL CK 0009

Criminal Procedure Code, 1973 (CrPC) - Section 100, 313Evidence Act, 1872 - Section 114(g)Penal Code, 1860 (IPC) - Section 489C
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