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Calcutta High Court judgments

64,079 judgments · page 949 of 3,204

High Courts04 Apr 2008

Probir Kumar Burman Vs Kashi Nath Das

Calcutta High Court · (2008) 3 CHN 55 : (2008) 2 ILR (Cal) 754

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, 151Constitution of India, 1950 — Article 227Limitation Act, 1963 — Section 5
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High Courts04 Apr 2008

Sk. Sarif alias Puna Vs The State

Calcutta High Court · (2008) 2 CALLT 413 : (2008) 3 CHN 691

Criminal Procedure Code, 1973 (CrPC) — Section 164, 309(2), 313, 428Evidence Act, 1872 — Section 114APenal Code, 1860 (IPC) — Section 363, 366A, 376, 376(2)
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High Courts02 Apr 2008

Malati Rani Barman Vs State of W.B.

Calcutta High Court · (2008) 4 CHN 375

Advocates Act, 1961 — Section 2Foreigners Act, 1946 — Section 13, 14Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 10, 12(3)
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High Courts31 Mar 2008Allowed

Paresh Chandra Kar and Others Vs The State

Calcutta High Court · (2008) 2 CALLT 383 : (2008) 4 CHN 757

Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 197, 401, 482Penal Code, 1860 (IPC) — Section 120B, 405, 409, 420, 467
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High Courts31 Mar 2008

Md. Raja alias Raju etc. Vs State of W.B.

Calcutta High Court · (2009) CriLJ 410

Criminal Procedure Code, 1973 (CrPC) — Section 161, 313, 428, 446Evidence Act, 1872 — Section 14, 24, 25, 26, 27Penal Code, 1860 (IPC) — Section 302, 489B, 489C
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High Courts28 Mar 2008

Pritam Rooj Vs University of Calcutta and Others

Calcutta High Court · AIR 2008 Cal 118 : (2008) 2 CALLT 276 : 112 CWN 570

Constitution of India, 1950 — Article 141, 142, 19, 19(1), 19(2)Contempt of Courts Act, 1971 — Section 7(1)Criminal Procedure Code, 1973 (CrPC) — Section 162, 172
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