High Courts23 Jun 1967Allowed

Union of India Vs Makhanlal Dey

Calcutta High Court · 76 CWN 868

Constitution of India, 1950 — Article 132, 133, 134, 179, 33General Clauses Act, 1897 — Section 6Limitation Act, 1963 — Section 12(2), 30(b), 31, 32
High Courts22 Jun 1967Allowed

Bhamar Singh Vs The State

Calcutta High Court · AIR 1968 Cal 327

Arms Act, 1959 — Section 25(1)Criminal Procedure Code, 1898 (CrPC) — Section 297, 403Penal Code, 1860 (IPC) — Section 302, 304, 326
High Courts13 Jun 1967Dismissed

Sitaram Sawhney and Another Vs Kundanlal Sahni and Others

Calcutta High Court · 71 CWN 1062

Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1, Order 23 Rule 3, Order 30 Rule 6, Order 41 Rule 33, Order 43 Rule 1(m)Partnership Act, 1932 — Section 18, 19Presidency Towns Insolvency Act, 1909 — Section 10, 116, 12, 13, 16