Calcutta Presidency Small Causes Court Rules — Rule 1(6)Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, 115, 144, 144(1), 151Presidency Small Cause Courts Act, 1882 — Section 47, 47, 48

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High Courts17 May 1995

Subhajit Banerjee and others Vs State of West Bengal and others

Calcutta High Court · AIR 1995 Cal 365 : 99 CWN 1090

Constitution of India, 1950 — Article 12, 226Industrial Disputes Act, 1947 — Section 2, 25(F), 25N, 25O

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High Courts17 May 1995Dismissed

In Re: S.P. Singh and Brothers and Others

Calcutta High Court · (1995) CriLJ 2903

Criminal Procedure Code, 1973 (CrPC) — Section 401, 482Customs Act, 1962 — Section 135Essential Commodities Act, 1955 — Section 6A, 7, 7(1), 8

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High Courts16 May 1995

Chaitnya Charan Das Vs State of West Bengal and others

Calcutta High Court · AIR 1995 Cal 336

Constitution of India, 1950 — Article 14, 143(1), 16, 217, 226Criminal Procedure Code, 1973 (CrPC) — Section 82, 83, 86Evidence Act, 1872 — Section 115

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High Courts16 May 1995Dismissed

Pradip Kumar Mukherjee Vs Smt. Chaitali @ Moli Mukherjee and Another

Calcutta High Court · (1995) 2 CALLT 440 : (1996) 1 DMC 516

Criminal Procedure Code, 1973 (CrPC) — Section 125, 401, 482

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High Courts16 May 1995Dismissed

Pradip Kumar Mukherjee Vs Smt. Chaitali @ Moli Mukherjee and Others

Calcutta High Court · (1996) CriLJ 1161 : (1996) 2 DMC 321 : (1996) 1 RCR(Criminal) 447

Criminal Procedure Code, 1973 (CrPC) — Section 125

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High Courts16 May 1995Allowed

Mohammad Nur Baksh Vs Mst. Sahanara Begum

Calcutta High Court · (1996) 2 DMC 14

Criminal Procedure Code, 1973 (CrPC) — Section 125, 127, 127(3)Muslim Women (Protection of Rights on Divorce) Act, 1986 — Section 3, 4, 5, 7

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High Courts16 May 1995Dismissed

Sat Paul Vs Inspector of Police and Another

Calcutta High Court · (1995) 2 CALLT 256 : (1997) 1 RCR(Criminal) 444

Criminal Procedure Code, 1973 (CrPC) — Section 197, 395, 482Penal Code, 1860 (IPC) — Section 161Prevention of Corruption Act, 1947 — Section 5(1), 5(2), 6

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High Courts15 May 1995Dismissed

Nandadulal Dey and Others Vs Putul Dey

Calcutta High Court · (1995) CriLJ 3821

Criminal Procedure Code, 1973 (CrPC) — Section 179, 397, 401, 406, 482Penal Code, 1860 (IPC) — Section 498A

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High Courts12 May 1995Dismissed

Anandamoy Mazumdar Vs State of West Bengal

Calcutta High Court · (1995) 2 ILR (Cal) 345

Constitution of India, 1950 — Article 12, 226Penal Code, 1860 (IPC) — Section 304

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High Courts12 May 1995

Santi Kumar Jain and others Vs Anil Kumar Datta

Calcutta High Court · AIR 1996 Cal 4 : (1995) 2 CALLT 23

Civil Procedure Code, 1882 — Section 627Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1, Order 47 Rule 5, 109Constitution of India, 1950 — Article 133

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High Courts10 May 1995

Dilip Kumar Mishra Vs State of West Bengal and Others

Calcutta High Court · (1995) 2 CALLT 420

Constitution of India, 1950 — Article 14, 16Motor Vehicles Act, 1988 — Section 80(2)

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High Courts10 May 1995

Sir Nirmal Kumar Dey alias N.K. Dey Vs Sri J.M. Lyngdon, Managing Director of FCI and Others

Calcutta High Court · (1995) 2 CALLT 246

Constitution of India, 1950 — Article 226Food Corporations Act, 1964 — Section 14

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High Courts09 May 1995

Ashoke Kumar Maiti Vs State of West Bengal

Calcutta High Court · (1995) 1 ILR (Cal) 558

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High Courts08 May 1995Allowed

Smt. Chander Mohini Khuller Vs State of West Bengal and Another

Calcutta High Court · (1995) 2 CALLT 56

Criminal Procedure Code, 1973 (CrPC) — Section 205, 482Penal Code, 1860 (IPC) — Section 114, 120, 120B, 448

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High Courts08 May 1995Allowed

Gopa Debi Ozha Vs Sujit Paul

Calcutta High Court · (1995) 2 CALLT 94 : (1997) 1 CivCC 603 : (1995) CriLJ 3412 : (1995) 3 RCR(Criminal) 640

General Clauses Act, 1897 — Section 13(2)Negotiable Instruments Act, 1881 (NI) — Section 138, 142, 7, 8

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High Courts08 May 1995

Kashinath Tapuriah Vs Incab Industries Limited and Others

Calcutta High Court · (1998) 93 CompCas 725 : 99 CWN 1178

Companies Act, 1956 — Section 172, 173, 175, 255, 286Industrial Finance Corporation Act, 1948 — Section 25Specific Relief Act, 1963 — Section 14, 15, 38, 38(2)

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