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Calcutta High Court judgments, 1995

427 judgments · page 13 of 22

High Courts26 Jun 1995

Punam Chand Ranga Vs C.E.S.C. Limited

Calcutta High Court · (1995) 2 ILR (Cal) 247

Civil Procedure Code, 1908 (CPC) — Section 151Electricity Act, 1910 — Section 12, 12(1), 12(2), 12(6), 2Electricity Rules, 1956 — Rule 2, 30, 31
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High Courts25 Jun 1995

Arun Kumar Sinha Vs The State of West Bengal

Calcutta High Court · (1996) 1 ILR (Cal) 374

Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 173, 173(2), 173(5), 173(7), 197Penal Code, 1860 (IPC) — Section 409, 477A
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High Courts19 Jun 1995

Shyamraj Vs The State

Calcutta High Court · (1995) CriLJ 3363

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 307, 363, 376, 376(2)
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High Courts16 Jun 1995Allowed

In Re: Sri Arabinda Saha

Calcutta High Court · (1996) 1 CALLT 17

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 3, Order 39 Rule 7, Order 39 Rule 8(3)
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High Courts19 May 1995Dismissed

Safique Alam alias Safi Vs The State

Calcutta High Court · (1995) 2 CALLT 125

Criminal Procedure Code, 1973 (CrPC) — Section 100, 102, 164, 165Evidence Act, 1872 — Section 3Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 21, 50, 57
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