High Courts04 Jan 1995Allowed
Gour Mohan Chowdhury and Others Vs State of West Bengal
Calcutta High Court · (1995) CriLJ 1214
Railway Property (Unlawful Possession) Act, 1966 — Section 3
COURT ARCHIVE
Calcutta High Court judgments, 1995
427 judgments · page 22 of 22
High Courts03 Jan 1995Allowed
Prodyut Kumar Baidya Vs Chaya Rani Baidya and Another
Calcutta High Court · (1995) 2 DMC 69
Criminal Procedure Code, 1973 (CrPC) — Section 125, 87
High Courts03 Jan 1995Allowed
Prodyut Kumar Baidya Vs Smt. Chaya Rani Baidya and Another
Calcutta High Court · (1995) CriLJ 3155
Criminal Procedure Code, 1973 (CrPC) — Section 125, 87
High Courts02 Jan 1995
In Re: Nebu Lal Shaw (in Jail)
Calcutta High Court · (1995) CriLJ 4084
Criminal Procedure Code, 1973 (CrPC) — Section 161, 164, 167(2), 173(8), 439Penal Code, 1860 (IPC) — Section 120B, 201, 302, 307, 326
High Courts01 Jan 1995Allowed
Prodyut Kumar Baidya Vs Smt. Chaya Rani Baidya and Another
Calcutta High Court · (1995) 1 CALLT 335 : (1995) 3 RCR(Criminal) 324
Criminal Procedure Code, 1973 (CrPC) — Section 125, 87
High Courts01 Jan 1995Allowed
Gour Mohan Chowdhury and Others Vs The State of West Bengal
Calcutta High Court · (1995) 1 CALLT 251
Criminal Procedure Code, 1973 (CrPC) — Section 482Railway Property (Unlawful Possession) Act, 1966 — Section 3
High Courts01 Jan 1995Dismissed
Amitabha Sen Vs Allahabad Bank
Calcutta High Court · (1995) 2 ILR (Cal) 549
Allahabad Bank (Officers) Service Regulations, 1979 — Regulation 47Constitution of India, 1950 — Article 12, 226