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Calcutta High Court judgments

64,044 judgments · page 542 of 3,203

High Courts01 Jul 2015Dismissed

Niranjan Lal Todi Vs Nandalal Todi and Others

Calcutta High Court · AIR 2015 Cal 283 : (2015) 6 ARBLR 396 : (2016) 1 WBLR 320

Arbitration Act, 1940 - Section 39, 39(1)Arbitration and Conciliation Act, 1996 - Section 11, 14, 14(2), 15, 16Civil Procedure Code, 1908 (CPC) - Section 104
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High Courts29 Jun 2015Partly Allowed

State of West Bengal Vs Rakesh Singh

Calcutta High Court · (2016) 1 CALLT 178 : (2015) CriLJ 3847

Criminal Procedure Code, 1973 (CrPC) - Section 164, 313Evidence Act, 1872 - Section 106, 134Penal Code, 1860 (IPC) - Section 201, 302, 326
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High Courts26 Jun 2015Allowed

Arab Sk. Vs State of West Bengal and Others

Calcutta High Court · (2015) 3 CALLT 521 : (2016) 1 Crimes 216

Criminal Procedure Code, 1973 (CrPC) - Section 161, 164, 313, 428Evidence Act, 1872 - Section 114, 27Penal Code, 1860 (IPC) - Section 324, 390, 392, 394, 411
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High Courts26 Jun 2015

R.P. Raj Vs The State

Calcutta High Court · (2015) 06 CAL CK 0043

Constitution of India, 1950 - Article 14, 141, 161, 19, 21Criminal Procedure Code, 1973 (CrPC) - Section 157, 164, 235(2), 31, 354Evidence Act, 1872 - Section 27
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High Courts24 Jun 2015

State of West Bengal Vs Rakesh Kumar Singh

Calcutta High Court · (2015) 06 CAL CK 0052

Criminal Procedure Code, 1973 (CrPC) - Section 167(2), 301, 327, 362, 438(2)(i)Penal Code, 1860 (IPC) - Section 307, 323, 34, 341, 353Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 - Section 3(1)(x)
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