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COURT ARCHIVE

Calcutta High Court judgments, 1993

493 judgments · page 21 of 25

High Courts02 Mar 1993Dismissed

Rita Sengupta Vs The State

Calcutta High Court · (1993) 1 CALLT 217

Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 244, 245, 245(3), 247, 249Penal Code, 1860 (IPC) — Section 120B, 420
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High Courts01 Mar 1993Dismissed

B.B. Ojha Vs The State and Others

Calcutta High Court · (1993) 1 CALLT 401

Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 245(3), 325, 360Penal Code, 1860 (IPC) — Section 120, 420, 468, 471
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High Courts24 Feb 1993Allowed

Brojendra Nath Kolay and Another Vs The State

Calcutta High Court · (1994) CriLJ 1194

Criminal Procedure Code, 1973 (CrPC) — Section 161, 161(3), 164, 173, 173(5)Evidence Act, 1872 — Section 123, 124Penal Code, 1860 (IPC) — Section 120B, 409, 477A
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High Courts23 Feb 1993

In Re: Smt. B. Ramannamma

Calcutta High Court · (1993) 2 CALLT 15 : 97 CWN 716 : (1994) 46 ECC 109

Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 37, 42, 50, 52
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High Courts19 Feb 1993Allowed

In Re: Thomson, Babul Das

Calcutta High Court · (1993) 2 CALLT 122 : 97 CWN 888

Criminal Procedure Code, 1973 (CrPC) — Section 401, 482Penal Code, 1860 (IPC) — Section 323, 324, 34, 354, 366
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High Courts19 Feb 1993Allowed

Thomson Vs Chandrakala

Calcutta High Court · (1993) 2 DMC 446

Criminal Procedure Code, 1973 (CrPC) — Section 401Penal Code, 1860 (IPC) — Section 323, 324, 34, 342, 354
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