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COURT ARCHIVE

Calcutta High Court judgments, 1951

389 judgments · page 2 of 20

High Courts05 Dec 1951

Badri Prosad Vs State

Calcutta High Court · AIR 1953 Cal 28 : 56 CWN 406 : (1953) 1 ILR (Cal) 280

Criminal Procedure Code, 1898 (CrPC) — Section 497Essential Supplies (Temporary Powers) Act, 1946 — Section 13A, 7(2)General Clauses Act, 1897 — Section 26
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High Courts05 Dec 1951Allowed

Haju Charan Ghosh Vs Laxmi Narayan Jana

Calcutta High Court · (1953) 1 ILR (Cal) 277

Civil Procedure Code, 1908 (CPC) — Order 18 Rule 10, Order 18 Rule 11, Order 18 Rule 12, Order 18 Rule 13, Order 18 Rule 5Court Fees Act, 1870 — Section 12, 8Provincial Small Cause Courts Act, 1887 — Section 17, 5
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High Courts04 Dec 1951

Purna Deb Roy Vs Ram Chandra Rai

Calcutta High Court · AIR 1952 Cal 559 : 56 CWN 164 : (1953) 1 ILR (Cal) 275

Penal Code, 1860 (IPC) — Section 424West Bengal Bargadars Act, 1950 — Section 2, 7(1)
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High Courts04 Dec 1951

Mafazzal Hossain and Others Vs Mt. Ayesha Bibi

Calcutta High Court · AIR 1953 Cal 126 : 56 CWN 750

Civil Procedure Code, 1908 (CPC) — Order 18 Rule 18, Order 26 Rule 10, 107West Bengal Premises Rent Control (Temporary Provisions) Act, 1950 — Section 31, 32(3), 9
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High Courts28 Nov 1951

Nurul Haqu Mali and Others Vs State of West Bengal

Calcutta High Court · AIR 1952 Cal 874 : 56 CWN 183

Constitution of India, 1950 — Article 19(1)West Bengal Land Development and Planning Act, 1948 — Section 1, 6West Bengal Land Development and Planning Rules, 1948 — Rule 5(2), 8
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