COURT ARCHIVE

Calcutta High Court judgments, 1964

285 judgments · page 15 of 15

High Courts03 Jan 1964

Mongala Prosad Vs V.J. Manerikar

Calcutta High Court · (1970) 2 ILR (Cal) 556

Constitution of India, 1950 — Article 19, 21, 226, 227, 31(1)Evidence Act, 1872 — Section 106Imports and Exports (Control) Act, 1947 — Section 3, 3(2)

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High Courts03 Jan 1964

Mangala Prosad Alias Mangala Prosad Singh Vs V. J. Manerikar and Others

Calcutta High Court · 68 CWN 383

Constitution of India, 1950 — Article 19(1), 19(1)(f), 21, 226, 227Evidence Act, 1872 — Section 106Imports and Exports (Control) Act, 1947 — Section 3, 3(2), 3(i)

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High Courts03 Jan 1964Allowed

Mangala Prosad Vs V.J. Manerikar and Others

Calcutta High Court · AIR 1965 Cal 507 : (1965) CriLJ 477 : 68 CWN 383

Constitution of India, 1950 — Article 19(1), 21, 31(1)Evidence Act, 1872 — Section 106Sea Customs Act, 1878 — Section 167(8), 178A, 178A(1), 178A(2)

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High Courts03 Jan 1964

Bimal Das Gupta Vs Collector of Customs and Others

Calcutta High Court · 68 CWN 843

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High Courts03 Jan 1964

National Tobacco Co. of India Ltd. Vs Assistant Collector of Central Excise

Calcutta High Court · 68 CWN 541 : (1967) 1 ILR (Cal) 301

Central Excise Rules, 1944 — Rule 10, 10A, 10B, 10B(2), 10B(3)Central Excises and Salt Act, 1944 — Section 2, 3, 3(1), 37, 37(1)Constitution of India, 1950 — Article 226

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