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Calcutta High Court judgments

64,044 judgments · page 628 of 3,203

High Courts24 Feb 2014Dismissed

Parimal Maity Vs State of West Bengal

Calcutta High Court · (2014) CriLJ 2052 : (2014) 4 Crimes 487 : (2014) 2 RCR(Criminal) 936

Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 438Penal Code, 1860 (IPC) — Section 438Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 18, 3, 3(1), 3(1)(x), 3(I)(x)
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High Courts24 Feb 2014Disposed Off

Namita Naskar Vs State of West Bengal

Calcutta High Court · (2014) 2 CALLT 195 : (2014) 3 WBLR 669

Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 173(8), 36Penal Code, 1860 (IPC) — Section 120B, 420, 464, 465, 466
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High Courts24 Feb 2014

Sambhu Haldar Vs State of West Bengal

Calcutta High Court · (2014) 02 CAL CK 0032

Criminal Procedure Code, 1973 (CrPC) — Section 438, 438(2), 82, 82(1), 83Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 304Prevention of Damage to Public Property Act, 1984 — Section 3, 4
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High Courts24 Feb 2014Disposed Off

Bankim Chandra Naskar Vs The State of West Bengal

Calcutta High Court · (2014) 5 CHN 428 : (2014) 2 WBLR 518

West Bengal Estates Acquisition Act, 1953 — Section 36West Bengal Land Reforms Act, 1955 — Section 14, 18(1), 2West Bengal Land Reforms and Tenancy Tribunal Act, 1997 — Section 6
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