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Calcutta High Court judgments

64,044 judgments · page 591 of 3,203

High Courts09 Sept 2014

Ajay Prasad Khaitan Vs The State of West Bengal

Calcutta High Court · (2014) 4 CHN 535 : (2014) CriLJ 4772 : (2015) 3 RCR(Criminal) 37

Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 320, 482Penal Code, 1860 (IPC) — Section 120B, 120B, 323, 406, 420
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High Courts08 Sept 2014Allowed

Nripen Das Vs State of West Bengal

Calcutta High Court · (2015) CriLJ 497 : (2015) 3 Crimes 267

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 326, 445, 448
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High Courts08 Sept 2014Dismissed

Indrani Chakraborty Vs State of West Bengal

Calcutta High Court · (2015) 1 CHN 44

Civil Procedure Code, 1908 (CPC) - Section 115 — Constitution of India, 1950 - Article 136, 14, 19, 21, 226 — Criminal Procedure Code, 1973 (CrPC) - Section 156, 157, 164(5A), 173, 173(2) — Employees State Insurance Act, 1948 - Section 74 — Government of India Act, 1935 - Section 107, 224, 224(1), 226, 226(1) — Industrial Disputes Act, 1947 - Section 2(f), 6 — Penal Code, 1860 (IPC) - Section 323, 325, 34, 354, 447
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High Courts05 Sept 2014

Gobinda Vs State of West Bengal

Calcutta High Court · (2015) CriLJ 6 : (2015) 2 DMC 640

Criminal Procedure Code, 1973 (CrPC) — Section 374(3)Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 34, 498A
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High Courts04 Sept 2014Allowed

Ramapada Saha Vs State of West Bengal

Calcutta High Court · (2015) CriLJ 1388 : (2015) 2 Crimes 326 : (2015) 3 RCR(Criminal) 512

Criminal Procedure Code, 1973 (CrPC) — Section 388Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20(b)(ii)(c), 42(2), 52A, 67
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