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COURT ARCHIVE

Calcutta High Court judgments, 1994

358 judgments · page 2 of 18

High Courts19 Dec 1994Allowed

Syndicate Bank Vs Venkatarama Muralidhar Shenoy

Calcutta High Court · (1997) 1 ILR (Cal) 87

Banking Companies (Acquisition and Transfer of Undertakings) Act, 1970 — Section 19Civil Procedure Code, 1908 (CPC) — Order 41 Rule 22, Order 41 Rule 33Civil Services (Conduct and Appeal) Rules, 1955 — Rule 15(2), 25, 7
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High Courts13 Dec 1994Allowed

In Re: Smt. Sukla Mukherjee

Calcutta High Court · (1995) 1 CALLT 284

Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 205Penal Code, 1860 (IPC) — Section 120B, 406, 420, 498A
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High Courts09 Dec 1994Allowed

Syndicate Bank Vs Venkatarama Muralidhar Shenoy

Calcutta High Court · (1996) 2 ILR (Cal) 87

Banking Companies (Acquisition and Transfer of Undertakings) Act, 1970 — Section 19Civil Procedure Code, 1908 (CPC) — Order 41 Rule 22, Order 41 Rule 33Civil Services (Conduct and Appeal) Rules, 1955 — Rule 15(2)
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High Courts07 Dec 1994Dismissed

Puskar Malhotra Vs The State of West Bengal

Calcutta High Court · 99 CWN 662

Criminal Procedure Code, 1973 (CrPC) — Section 167, 167(5), 173, 173(1), 173(2)Imports and Exports (Control) Act, 1947 — Section 5Penal Code, 1860 (IPC) — Section 120B, 420, 468, 471
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High Courts07 Dec 1994Allowed

Smt. Seema Sarkar Vs The State

Calcutta High Court · (1995) 1 CALLT 95

Criminal Procedure Code, 1973 (CrPC) — Section 190, 482Mines and Minerals (Development and Regulation) Act, 1957 — Section 21(2)Penal Code, 1860 (IPC) — Section 379
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High Courts05 Dec 1994Allowed

Kanhailal Chowhan Vs State of West Bengal

Calcutta High Court · (1995) CriLJ 3283 : 99 CWN 675

Criminal Procedure Code, 1973 (CrPC) — Section 100, 165, 4Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 21, 41, 42, 42(1), 42(2)
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High Courts02 Dec 1994Allowed

S. Mukhopadhyay Vs T.D. Karamchandani

Calcutta High Court · (1995) 56 ECR 433 : (1995) 75 ELT 39

Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 16Contempt of Courts Act, 1971 — Section 19
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