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Calcutta High Court judgments

64,044 judgments · page 600 of 3,203

High Courts23 Jul 2014

Rebatibala Ghosh Vs Abhoy Pada De

Calcutta High Court · (2014) 4 CALLT 199 : (2014) 5 CHN 126

Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 227Limitation Act, 1963 — Section 5
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High Courts23 Jul 2014Dismissed

Ananda Prasad Maji Vs Chepu Kaibarta

Calcutta High Court · (2014) 5 CHN 347

Constitution of India, 1950 — Article 227West Bengal Land Reforms Act, 1955 — Section 14(IV), 2(7), 24, 8West Bengal Non-Agricultural Tenancy Act, 1949 — Section 24
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High Courts18 Jul 2014Dismissed

Munawar Ahmed Vs The State

Calcutta High Court · (2014) 07 CAL CK 0109

Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 114 (f)Negotiable Instruments Act, 1881 (NI) — Section 118, 138, 139
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High Courts18 Jul 2014Dismissed

Badal Kumar Paul Vs The State

Calcutta High Court · (2014) 4 CALLT 308 : (2014) CriLJ 4642 : (2015) 1 Crimes 392

Criminal Procedure Code, 1973 (CrPC) — Section 311, 395, 397, 401, 482Penal Code, 1860 (IPC) — Section 354, 506
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