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Calcutta High Court judgments, 1971

280 judgments · page 4 of 14

High Courts07 Sept 1971Allowed

Kalyani Dutt Vs Pramila Bala Dassi

Calcutta High Court · (1972) 2 ILR (Cal) 660

Constitution of India, 1950 — Article 14, 19, 19(1), 245, 246West Bengal Premises Tenancy (Second Amendment) Act, 1969 — Section 13, 13(1), 18A(3A), 4(1), 4(2)West Bengal Premises Tenancy Act, 1956 — Section 13, 13(3A), 13(4), 16(2), 4
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High Courts23 Aug 1971

Syed Badruddoza Vs J.C. Talukdar

Calcutta High Court · (1972) 1 ILR (Cal) 676

Constitution of India, 1950 — Article 154(1), 166, 166(1), 166(2), 226Criminal Procedure Code, 1898 (CrPC) — Section 491Maintenance of Internal Security Ordinance, 1971 — Section 3(1)
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High Courts18 Aug 1971

Parbati Lal Sharma Vs Sadhan Rampuria

Calcutta High Court · (1972) 1 ILR (Cal) 277

Criminal Procedure Code, 1898 (CrPC) — Section 239, 497Penal Code, 1860 (IPC) — Section 302, 34West Bengal Children Act, 1959 — Section 22, 28, 28(1), 28(2), 40
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