High Courts19 Jun 1970

Kalu Singh Vs Chuni Mohali

Calcutta High Court · (1970) 2 ILR (Cal) 542

Constitution of India, 1950 — Article 227West Bengal Land Reforms Act, 1955 — Section 19B
High Courts19 Jun 1970Allowed

Shama Niazi Vs State of West Bengal

Calcutta High Court · 75 CWN 608 : (1971) 2 ILR (Cal) 459

Calcutta High Court (Original Side) Rules, 1914 — Rule 25, 6, 8, 9Constitution of India, 1950 — Article 141, 19Criminal Procedure Code, 1898 (CrPC) — Section 295A, 561A, 99A(1), 99B, 99G
High Courts16 Jun 1970

The State Vs Haridas Mundra and Another

Calcutta High Court · (1970) CriLJ 1463 : (1970) 2 ILR (Cal) 1

Civil Procedure Code, 1908 (CPC) — Section 110, 115COMPANIES ACT, 1956 — Section 397, 398Constitution of India, 1950 — Article 133
High Courts10 Jun 1970

Nathmull Poddar Vs Salil Kumar Chakraborty

Calcutta High Court · AIR 1971 Cal 93 : (1971) CriLJ 361 : 74 CWN 792

Employees State Insurance Act, 1948 — Section 40, 85, 86General Clauses Act, 1897 — Section 26Penal Code, 1860 (IPC) — Section 403, 405, 406