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Calcutta High Court judgments

64,044 judgments · page 587 of 3,203

High Courts25 Sept 2014

Tapas Paul Vs Biplab Kumar Chowdhury

Calcutta High Court · (2014) 4 CHN 668 : (2015) CriLJ 1188 : (2015) 1 WBLR 966

Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 154, 154(1), 155, 156, 156(1)Penal Code, 1860 (IPC) — Section 115, 141, 153A, 509
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High Courts24 Sept 2014Disposed Off

Nepal Krishna Roy Vs State of West Bengal

Calcutta High Court · (2014) 09 CAL CK 0096

Arms Act, 1959 — Section 25, 27Constitution of India, 1950 — Article 142, 19, 20, 21, 22Criminal Procedure Code, 1973 (CrPC) — Section 154, 161, 164, 168, 173(2)
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High Courts24 Sept 2014

Aparna Ghosh Vs Chitra Hore

Calcutta High Court · (2015) 1 CHN 221 : (2015) 2 WBLR 235

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 57, Order 38 Rule 11, Order 38 Rule 11A, Order 38 Rule 38, Order 9 Rule 8
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High Courts24 Sept 2014

Nabarun Bhattacharjee Vs S.P. CBI,EOW

Calcutta High Court · (2014) 4 CHN 542 : (2014) 4 Crimes 493

Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 239, 320, 482Penal Code, 1860 (IPC) — Section 120B, 406, 420, 468, 471
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High Courts19 Sept 2014Partly Allowed

Sudhir Rai Vs The Registrar of Companies

Calcutta High Court · (2015) 2 CHN 471 : (2015) 2 WBLR 549

Companies Act, 1956 — Section 209(1), 209(3)(b), 209A, 217, 217(3)Criminal Procedure Code, 1973 (CrPC) — Section 468
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