Constitution of India, 1950 — Article 227West Bengal Bargadars (Amendment) Act, 1954 — Section 12A(2)West Bengal Bargadars (Amendment) Ordinance, 1954 — Section 12A(1)

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High Courts15 Jul 1955

Netram Agarwalla Vs The State

Calcutta High Court · AIR 1955 Cal 609 : (1955) CriLJ 1579 : (1957) 2 ILR (Cal) 274

Cinematograph Act, 1918 — Section 3, 8

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High Courts14 Jul 1955Allowed

North Bengal Das Brothers Zemindary Co., Ltd. Vs Surendra Nath Das

Calcutta High Court · (1957) 2 ILR (Cal) 6

Bengal Tenancy Act, 1885 — Section 144, 144(1), 54, 54(2)Civil Procedure Code, 1908 (CPC) — Section 20

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High Courts13 Jul 1955

Debi Prasanna Ghose Vs The State

Calcutta High Court · AIR 1956 Cal 56 : (1956) CriLJ 396 : (1957) 2 ILR (Cal) 993

Penal Code, 1860 (IPC) — Section 120B, 420Prevention of Corruption Act, 1947 — Section 5APrevention of Corruption Act, 1988 — Section 5(2)

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High Courts12 Jul 1955Allowed

Corporation of Calcutta Vs Union Jute Co. Ltd.

Calcutta High Court · AIR 1957 Cal 230 : 60 CWN 153

Calcutta Municipal Act, 1923 — Section 127Evidence Act, 1872 — Section 101, 102, 103

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High Courts11 Jul 1955

Rabindra Nath Das Vs The State of West Bengal

Calcutta High Court · (1957) 2 ILR (Cal) 1

Criminal Procedure Code, 1898 (CrPC) — Section 195, 195(1), 200, 476Penal Code, 1860 (IPC) — Section 109, 211, 414

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High Courts11 Jul 1955Dismissed

Anath Bandhu Deb Vs Dominion of India

Calcutta High Court · AIR 1955 Cal 626

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 4, 20Contract Act, 1872 — Section 65, 70, 72Government of India Act, 1935 — Section 175(3)

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High Courts08 Jul 1955Dismissed

Supdt. and Remembrancer of Legal Affairs to the Govt. of West Bengal Vs Anwar Ali Sarkar and Others

Calcutta High Court · AIR 1956 Cal 316 : (1956) CriLJ 746 : 59 CWN 1042

Constitution of India, 1950 — Article 134(1)Criminal Procedure Code, 1898 (CrPC) — Section 417

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High Courts08 Jul 1955

Nimoo Pal Majumdar Vs The State

Calcutta High Court · AIR 1955 Cal 559 : (1955) CriLJ 1358

Criminal Procedure Code, 1898 (CrPC) — Section 297, 363, 424Evidence Act, 1872 — Section 32(1), 54, 9

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