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COURT ARCHIVE

Calcutta High Court judgments, 1994

358 judgments · page 6 of 18

High Courts02 Sept 1994Allowed

Sudeshna Kar Vs Dr. Abhijit Kar

Calcutta High Court · (1994) 2 CALLT 472 : (1995) 1 DMC 401

Hindu Marriage (Amendment) Act, 1956 — Section 10Hindu Minority and Guardianship Act, 1956 — Section 13
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High Courts26 Aug 1994Allowed

In Re: Sankar Gope

Calcutta High Court · (1994) 2 CALLT 254 : (1995) CriLJ 1358

Companies Act, 1956 — Section 235, 237, 239, 240, 241Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 155(2), 156(1), 157, 161, 41(1)
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High Courts26 Aug 1994

V.R. Murthy Vs State

Calcutta High Court · (1995) CriLJ 1819

Criminal Procedure Code, 1973 (CrPC) — Section 360, 360(4), 361, 374Penal Code, 1860 (IPC) — Section 320, 323, 324, 332, 333Probation of Offenders Act, 1958 — Section 12, 3, 4, 4(1)(2)
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High Courts26 Aug 1994

V.R. Murthy Vs The State

Calcutta High Court · (1995) 1 CALLT 33

Criminal Procedure Code, 1973 (CrPC) — Section 360, 360(4), 361Penal Code, 1860 (IPC) — Section 332, 333Probation of Offenders Act, 1958 — Section 12, 4(1)(2)
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High Courts26 Aug 1994Allowed

Md. Reshedur Rahaman

Calcutta High Court · (1995) CriLJ 1177

Criminal Procedure Code, 1973 (CrPC) — Section 167, 167(2), 4(2), 439Customs Act, 1962 — Section 104
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