Criminal Procedure Code, 1898 (CrPC) — Section 99A, 99A(1), 99B, 99DPenal Code, 1860 (IPC) — Section 124A, 153A, 295APress and Registration of Books Act, 1867 — Section 22

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High Courts11 Jan 1955

Mrityunjoy Chatterjee and Others Vs The State

Calcutta High Court · AIR 1955 Cal 439 : (1955) CriLJ 1171 : 59 CWN 470

Criminal Procedure Code, 1898 (CrPC) — Section 144, 353, 537, 540APenal Code, 1860 (IPC) — Section 188

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High Courts11 Jan 1955Allowed

Surya Kumar Manji and Others Vs Trilochan Nath and Others

Calcutta High Court · AIR 1955 Cal 495 : 59 CWN 526 : (1956) 2 ILR (Cal) 622

Transfer of Property Act, 1882 — Section 106, 107

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High Courts11 Jan 1955Dismissed

Amarendra Nath Roy Vs The State

Calcutta High Court · AIR 1955 Cal 236 : (1955) CriLJ 784 : (1956) 2 ILR (Cal) 625

Constitution of India, 1950 — Article 14General Clauses Act, 1897 — Section 26Penal Code, 1860 (IPC) — Section 409

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High Courts10 Jan 1955Dismissed

Kshirode Chandra Pal Vs District Magistrate, Howrah and Another

Calcutta High Court · AIR 1956 Cal 96 : 59 CWN 373

Arms Act, 1959 — Section 18Constitution of India, 1950 — Article 226

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High Courts07 Jan 1955

Ram Prasad Shaw and Another Vs Chief Secretary to the Govt. of West Bengal

Calcutta High Court · AIR 1955 Cal 374 : (1955) CriLJ 1055

Constitution of India, 1950 — Article 22, 22(4)General Clauses Act, 1897 — Section 6Preventive Detention Act, 1950 — Section 1(3), 11(A), 12

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High Courts06 Jan 1955

Debendra Nath Sen Vs Rajendra Chandra Roy Rajendra Chandra Roy Vs Debendra Nath Sen

Calcutta High Court · AIR 1955 Cal 498 : (1955) CriLJ 1257 : 59 CWN 516 : (1956) 2 ILR (Cal) 617

Criminal Procedure Code, 1898 (CrPC) — Section 177, 179, 181, 181(2)

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High Courts04 Jan 1955

Sm. Saraju Bala Debi Vs Hiralal Adhikary

Calcutta High Court · (1957) 2 ILR (Cal) 342

Unauthorised Occupation of Land Act, 1951 — Section 3, 4, 6

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High Courts03 Jan 1955Dismissed

Suraj Bala Patra Vs Suraj Bala Patra and Others

Calcutta High Court · (1957) 2 ILR (Cal) 36

Registration Act, 1908 — Section 47, 77

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High Courts03 Jan 1955

Hari Kinkar Samanta Vs Deb Kinkar Choudhury

Calcutta High Court · (1957) 2 ILR (Cal) 574

West Bengal Bargadars Act, 1950 — Section 2

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High Courts03 Jan 1955

Shanichari Debi Vs State of West Bengal

Calcutta High Court · (1955) 1 CALLT 115 : 59 CWN 545 : (1956) 2 ILR (Cal) 610

Constitution of India, 1950 — Article 19, 19(1), 21, 22Criminal Procedure Code, 1898 (CrPC) — Section 107, 491Preventive Detention Act, 1950 — Section 3, 3(1)

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