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Calcutta High Court judgments, 1951

389 judgments · page 14 of 20

High Courts19 Mar 1951

Satya Kinkar Roy Vs Nikhil Chandra Jyotishopadhaya

Calcutta High Court · AIR 1951 Cal 101 : 55 CWN 627 : (1952) 2 ILR (Cal) 106

Constitution of India, 1950 — Article 20(3)Criminal Procedure Code, 1898 (CrPC) — Section 253, 439, 94, 96Penal Code, 1860 (IPC) — Section 204, 468, 471
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High Courts19 Mar 1951

Md. Safi Vs State of West Bengal and Another

Calcutta High Court · AIR 1951 Cal 97 : 55 CWN 463

Constitution of India, 1950 — Article 19, 19(1), 19(5), 31, 31(2)Criminal Procedure Code, 1898 (CrPC) — Section 426General Clauses Act, 1897 — Section 6A
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High Courts15 Mar 1951

Nanda Dulal Dey Vs Bisseswar Chakravarty

Calcutta High Court · AIR 1953 Cal 177 : 57 CWN 550

Civil Procedure Code, 1908 (CPC) — Order 18 Rule 18, Order 26 Rule 10, Order 26 Rule 9West Bengal Premises Rent Control (Temporary Provisions) Act, 1950 — Section 31, 31(1), 47, 9West Bengal Premises Rent Control (Temporary Provisions) Rules — Rule 9
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High Courts14 Mar 1951

Narendra Gopal Das Vs The State

Calcutta High Court · AIR 1951 Cal 505

Constitution of India, 1950 — Article 13, 13(1), 20(1)Criminal Law (Amendment) Act, 1908 — Section 16, 17(1)General Clauses Act, 1897 — Section 6
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High Courts13 Mar 1951

Narendra Krishna Vs Gour Chandra

Calcutta High Court · AIR 1951 Cal 500 : (1952) 2 ILR (Cal) 83

Civil Procedure Code, 1908 (CPC) — Section 9, 96Constitution of India, 1950 — Article 227West Bengal Premises Rent Control (Temporary Provisions) Act, 1950 — Section 32, 32(1)
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High Courts12 Mar 1951

Abed Ali Vs Prafulla Kumar Sen

Calcutta High Court · AIR 1952 Cal 544 : 56 CWN 97 : (1952) 2 ILR (Cal) 338

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13Limitation Act, 1908 — Article 164, 5
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