High Courts29 Apr 2024

Anindita Roy Vs State Of West Bengal And Another

Calcutta High Court · (2024) 04 CAL CK 0070

Constitution Of India, 1950 — Article 227Protection of Women from Domestic Violence Act, 2005 — Section 18, 19, 19(1)(f), 20, 20(1)(d), 22Indian Penal Code, 1860 — Section 498A
High Courts25 Apr 2024Dismissed

Sahidul Islam Vs State Of West Bengal

Calcutta High Court · (2024) 04 CAL CK 0069

Indian Penal Code, 1860 — Section 375, 376, 417Code Of Criminal Procedure, 1973 — Section 164Evidence Act, 1872 — Section 3, 90, 114A
High Courts25 Apr 2024Allowed

Sheikh Hasnabul Haque & Anr. Vs State Of West Bengal & Anr.

Calcutta High Court · (2024) 04 CAL CK 0068

Constitution Of India, 1950 — Article 226Indian Penal Code, 1860 — Section 34, 120B, 378, 403, 405, 406, 415, 418, 419, 420, 425, 506Code Of Criminal Procedure, 1973 — Section 155(2), 156(1), 156(3), 200, 250, 482