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Calcutta High Court judgments

64,079 judgments · page 1,284 of 3,204

High Courts26 Jul 1996Allowed

Ajit Saha Ray Vs State of West Bengal

Calcutta High Court · (1996) 2 ILR (Cal) 276

Criminal Procedure Code, 1973 (CrPC) — Section 100, 165, 313, 429Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 21, 50
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High Courts25 Jul 1996

In Re: Dipak Jain

Calcutta High Court · (1998) 1 ILR (Cal) 427

Criminal Procedure Code, 1973 (CrPC) — Section 439Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 21, 37, 41, 41(2)
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High Courts25 Jul 1996Dismissed

Parameswar Bera Vs Bhagabat Chandra Maity

Calcutta High Court · (1997) 2 ILR (Cal) 156

Bengal, North- Western Provinces, Agra and Assam Civil Courts Act, 1887 — Section 13(1), 19Civil Procedure Code, 1908 (CPC) — Section 151West Bengal Land Reforms Act, 1955 — Section 14M, 16A, 17, 18, 18(2)
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High Courts25 Jul 1996Allowed

Manik Lal Mitra Vs State of West Bengal

Calcutta High Court · (1996) 2 ILR (Cal) 388

Civil Procedure Code, 1908 (CPC) — Section 152Land Acquisition (Amendment) Act, 1984 — Section 23(1A), 28, 30, 30(1)Land Acquisition Act, 1894 — Section 15, 18, 20, 23, 23(1)
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High Courts24 Jul 1996Allowed

Sukumar Mukherjee and Others Vs Union of India and Others

Calcutta High Court · 100 CWN 1170

Aluminium Corporation of India Limited (Acquisition and Transfer of Aluminium Undertaking) Act, 1984 — Section 12, 12(2), 14, 3, 6Constitution of India, 1950 — Article 14Industries (Development and Regulation) Act, 1951 — Section 18AA
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High Courts24 Jul 1996Dismissed

Nirmal Das Vs State of West Bengal

Calcutta High Court · (1996) 2 ILR (Cal) 250

West Bengal Panchayat (Amendment) Act, 1995 — Section 12West Bengal Panchayat (Panchayat Samiti Administration) Rules, 1984 — Rule 19, 3West Bengal Panchayat Act, 1973 — Section 101, 224, 94(2), 96(2), 97
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High Courts23 Jul 1996

Haru Pal Vs Biswanath Roy

Calcutta High Court · (1998) 1 ILR (Cal) 226

Transfer of Property Act, 1882 — Section 108West Bengal Premises Tenancy Act, 1956 — Section 17(2), 17(2A)
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High Courts22 Jul 1996Allowed

Lakshmi Mukherjee Vs Tapan Kumar

Calcutta High Court · (1998) 1 ILR (Cal) 40

Constitution of India, 1950 — Article 227Representation of the People Act, 1951 — Section 73West Bengal Panchayat Act, 1973 — Section 141(1), 197A, 4(4), 7(1), 96(1)
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