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Calcutta High Court judgments

64,081 judgments · page 1,675 of 3,205

High Courts28 Apr 1977

Kali Sankar Chatterjee Vs Sarat Chandra Dey

Calcutta High Court · (1977) 1 CALLT 350 : 81 CWN 797 : (1977) 2 ILR (Cal) 94

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 2(3), Order 6 Rule 15, Order 6 Rule 16, Order 8 Rule 2, 151Criminal Procedure Code, 1973 (CrPC) — Section 195, 245, 245(2), 476Penal Code, 1860 (IPC) — Section 182, 191, 193, 199, 200
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High Courts22 Apr 1977Dismissed

Abani Chowdhury Vs State

Calcutta High Court · 82 CWN 522 : 81 CWN 773

Criminal Procedure Code, 1973 (CrPC) — Section 306Penal Code, 1860 (IPC) — Section 109, 120B, 21, 409, 420West Bengal Criminal Law Amendment (Special Courts) Act, 1949 — Section 10, 4
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High Courts18 Apr 1977Dismissed

Debi Charan Basu Vs Sudhindra Nath Dutta

Calcutta High Court · AIR 1978 Cal 141 : 81 CWN 745 : (1977) 2 ILR (Cal) 272

Civil Procedure Code, 1908 (CPC) — Section 115Provincial Insolvency Act, 1920 — Section 10, 13, 13(1), 35
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High Courts07 Apr 1977Dismissed

Union of India (UOI) Vs Inder Nath

Calcutta High Court · 81 CWN 766 : (1977) 1 ILR (Cal) 529

Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 11, 14(11), 14(15), 14(21)Constitution of India, 1950 — Article 226
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