High Courts03 Jan 1978

Biswanath Saraf Vs The State

Calcutta High Court · (1978) CriLJ 318 : 82 CWN 602

Criminal Procedure Code, 1973 (CrPC) — Section 155, 190, 2, 200, 467Penal Code, 1860 (IPC) — Section 420, 467, 471, 511
High Courts23 Dec 1977Allowed

Union of India (UOI) Vs Kalipada Das Gupta

Calcutta High Court · (1978) 1 ILR (Cal) 472

Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 17, 18, 19, 34, 35BConstitution of India, 1950 — Article 148(5), 309, 311(2)
High Courts20 Dec 1977Dismissed

Deokaran Nevatia Vs Renuka Sarkar

Calcutta High Court · 82 CWN 306

Evidence Act, 1872 — Section 114General Clauses Act, 1897 — Section 27West Bengal Premises Tenancy Act, 1956 — Section 13, 17(1)