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Calcutta High Court judgments

64,044 judgments · page 588 of 3,203

High Courts19 Sept 2014

Abdul Khelak Vs Rahul Amen Mallick

Calcutta High Court · (2014) 4 CALLT 571 : (2015) 1 CHN 110 : (2015) 1 WBLR 379

Limitation Act, 1963 — Section 10, 11, 12, 13, 14, 14West Bengal Land Reforms Act, 1955 — Section 5, 5(1)(b)(i), 5(4), 5(5), 8
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High Courts18 Sept 2014

In Re: Sahedul Mahaldar

Calcutta High Court · (2014) CriLJ 4823

Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 21(C), 50(1)Penal Code, 1860 (IPC) — Section 379, 411
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High Courts18 Sept 2014Allowed

Pankaj Biswas Vs State of West Bengal

Calcutta High Court · (2015) CriLJ 3467 : (2015) 4 RCR(Criminal) 602

Criminal Procedure Code, 1973 (CrPC) — Section 164, 313, 437AEvidence Act, 1872 — Section 10, 30Medical Termination of Pregnancy Act, 1971 — Section 7(3)
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High Courts18 Sept 2014Partly Allowed

Krishna Roy Vs The State of West Bengal

Calcutta High Court · (2014) 09 CAL CK 0118

Arms Act, 1959 — Section 25(1B)(a), 27Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 120B, 394, 395, 397
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High Courts17 Sept 2014

Khokan Das Vs State of West Bengal

Calcutta High Court · (2014) 4 CALLT 82

Arms Act, 1959 — Section 25, 27, 35Criminal Procedure Code, 1973 (CrPC) — Section 161, 164, 313Penal Code, 1860 (IPC) — Section 107, 109, 114, 120B, 302
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High Courts17 Sept 2014Allowed

Sufal Mathur Vs Basudev Sardar

Calcutta High Court · (2015) 4 CHN 187 : (2015) 1 WBLR 482

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 1 Rule 10(2), Order 18 Rule 17, Order 18 Rule 4, Order 6 Rule 17
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High Courts16 Sept 2014Dismissed

Mumtaz Ahmed Vs Prime Products Limited

Calcutta High Court · (2015) 1 ARBLR 490 : (2014) 4 CALLT 147 : (2015) 2 CHN 19

Arbitration and Conciliation Act, 1996 — Section 34Contract Act, 1872 — Section 51, 52, 53, 54, 55
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High Courts16 Sept 2014Partly Allowed

Saw Paw Kee Vs The State

Calcutta High Court · (2014) 09 CAL CK 0098

Criminal Procedure Code, 1973 (CrPC) — Section 374(2)Foreigners Act, 1946 — Section 14APenal Code, 1860 (IPC) — Section 147, 148, 149, 186, 307
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