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Calcutta High Court judgments

64,079 judgments · page 1,342 of 3,204

High Courts11 Jul 1993Allowed

Haradhan Mukherjee Vs Monojit Sen

Calcutta High Court · (1994) 1 ILR (Cal) 230

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 90, Order 21 Rule 92, Order 23 Rule 3Companies (Court) Rules, 1959 — Rule 272, 273Companies Act, 1956 — Section 148, 434
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High Courts09 Jul 1993Allowed

Setrak Vs The State

Calcutta High Court · (1994) 1 CALLT 206

Evidence Act, 1872 — Section 114, 3Penal Code, 1860 (IPC) — Section 201, 302, 34
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High Courts09 Jul 1993

Affai Vs The State

Calcutta High Court · (1994) 1 CALLT 51

Criminal Procedure Code, 1973 (CrPC) — Section 164Evidence Act, 1872 — Section 154, 3Penal Code, 1860 (IPC) — Section 376
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High Courts02 Jul 1993Allowed

In Re: A.K. Ghosh

Calcutta High Court · (1993) 2 CALLT 467 : (1993) 2 ILR (Cal) 395

Constitution of India, 1950 — Article 226
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High Courts02 Jul 1993

Jagatbandhu Mukherjee Vs Union of India (UOI)

Calcutta High Court · (1995) 79 ELT 33

Constitution of India, 1950 — Article 14, 19Customs House Agents Licensing Regulations, 1984 — Regulation 11, 4, 5, 5(2), 5(3)Sea Customs Act, 1878 — Section 146(2), 202, 202(2)
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