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Calcutta High Court judgments, 2002

571 judgments · page 20 of 29

High Courts19 Apr 2002Allowed

Smt. Kana Dey Vs Dipak Dasgupta

Calcutta High Court · (2002) 1 ILR (Cal) 372

Civil Procedure Code, 1908 (CPC) — Section 100, 99Criminal Procedure Code, 1973 (CrPC) — Section 100Evidence Act, 1872 — Section 17, 18, 58
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High Courts12 Apr 2002

Anoop Kumar Vs Commissioner of Cus. (Prev.)

Calcutta High Court · (2004) 93 ECC 149 : (2002) 104 ECR 316 : (2002) 145 ELT 48

Constitution of India, 1950 — Article 226Customs Act, 1962 — Section 125, 130(1), 143, 2(33)Customs, Excise and Gold (Control) Appellate Tribunal (Procedure) Rules, 1982 — Rule 41
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High Courts12 Apr 2002Allowed

Saheda Khatoon Vs Gholam Sarwar

Calcutta High Court · (2003) 2 ALD(Cri) 12 : (2002) CriLJ 4150

Criminal Procedure Code, 1973 (CrPC) — Section 125Muslim Women (Protection of Rights on Divorce) Act, 1986 — Section 3
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High Courts09 Apr 2002

Bhaskar Mondal Vs UCO Bank and Others

Calcutta High Court · (2002) 2 CALLT 574

Constitution of India, 1950 — Article 20, 20(3), 226Criminal Procedure Code, 1973 (CrPC) — Section 154, 220, 221, 300General Clauses Act, 1897 — Section 26, 3(38)
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