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Calcutta High Court judgments, 2000

582 judgments · page 8 of 30

High Courts14 Sept 2000

Pannalal Jaiswal Vs Shyamsunder Sharma

Calcutta High Court · (2001) 1 CALLT 55

Civil Procedure Code, 1908 (CPC) — Order 3 Rule 2, Order 9 Rule 13, 115AConstitution of India, 1950 — Article 227Limitation Act, 1963 — Section 5
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High Courts13 Sept 2000Allowed

Araj Sk. Vs State of West Bengal

Calcutta High Court · (2001) CriLJ 416

Criminal Procedure Code, 1973 (CrPC) — Section 173, 215, 313Penal Code, 1860 (IPC) — Section 212, 375, 376, 419, 493
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High Courts09 Sept 2000Dismissed

State of West Bengal Vs Samir Sengupta

Calcutta High Court · (2001) 2 ILR (Cal) 185

Criminal Procedure Code, 1973 (CrPC) — Section 251, 401, 482Essential Commodities Act, 1955 — Section 7, 8Limitation Act, 1963 — Section 5
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High Courts08 Sept 2000Allowed

Kamala Sarkar Vs State of Bihar and Others

Calcutta High Court · (2002) CriLJ 1414

Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3, 3(1), 3(3)Constitution of India, 1950 — Article 19, 22(5), 226, 226(1A), 226(2)
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