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Calcutta High Court judgments, 1996

425 judgments · page 2 of 22

High Courts04 Dec 1996Dismissed

Dulal Paul Vs State of West Bengal

Calcutta High Court · (1997) 1 CALLT 335 : 101 CWN 589

Criminal Procedure Code, 1973 (CrPC) — Section 154, 164, 313Evidence Act, 1872 — Section 9Penal Code, 1860 (IPC) — Section 109, 302, 34
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High Courts27 Nov 1996

P.P. Raja Reddy

Calcutta High Court · AIR 1997 Cal 192 : (1997) 1 CALLT 387

Constitution of India, 1950 — Article 12, 14, 226, 298Contract Act, 1872 — Section 23
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High Courts21 Nov 1996

Kuchil Kumar Nandi Vs Modi Cement Ltd.

Calcutta High Court · (1997) CriLJ 805

Criminal Procedure Code, 1973 (CrPC) — Section 190(1), 482Negotiable Instruments Act, 1881 (NI) — Section 138Penal Code, 1860 (IPC) — Section 120B, 35, 403, 406, 408
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High Courts18 Oct 1996Dismissed

Dhanraj Bagaria Vs S.C. Chatterjee and Others

Calcutta High Court · (1997) CriLJ 823

Companies Act, 1956 — Section 446, 633Criminal Procedure Code, 1973 (CrPC) — Section 305Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 14(2A), 14A(1)
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High Courts15 Oct 1996

Illies Ali Vs State of West Bengal

Calcutta High Court · (1997) CriLJ 803

Bengal Criminal Law Amendment Act, 1934 — Section 4(1)Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 155(2), 173(2), 190(1), 2
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