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Calcutta High Court judgments

64,079 judgments · page 1,971 of 3,204

High Courts09 Dec 1955

Sitaram Mahato Vs The State

Calcutta High Court · (1957) 2 ILR (Cal) 557

Arms Act, 1959 — Section 19, 19ACriminal Procedure Code, 1898 (CrPC) — Section 193, 337, 337(2A), 339(1), 342Penal Code, 1860 (IPC) — Section 399, 399(1), 399A, 402
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High Courts08 Dec 1955

Jagat Lakshmi Dasi Vs Golam Hossain

Calcutta High Court · 60 CWN 147 : (1957) 2 ILR (Cal) 387

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 100, Order 21 Rule 103, Order 21 Rule 91, Order 21 Rule 97, Order 21 Rule 98
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High Courts07 Dec 1955Allowed

Ramesh Chandra Dutta Vs Surya Properties Ltd.

Calcutta High Court · AIR 1957 Cal 198

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 1Transfer of Property Act, 1882 — Section 106West Bengal Premises Rent Control (Temporary Provisions) Act, 1950 — Section 12(1), 14(3)
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High Courts05 Dec 1955

Basanta Kumar Gon Vs The State

Calcutta High Court · AIR 1956 Cal 118 : (1956) CriLJ 524

Criminal Procedure Code, 1898 (CrPC) — Section 195(1)Penal Code, 1860 (IPC) — Section 186, 441, 448
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High Courts25 Nov 1955Allowed

Bachuram Kar and Others Vs The State

Calcutta High Court · AIR 1956 Cal 102 : (1956) CriLJ 515 : 60 CWN 633

Criminal Procedure Code, 1898 (CrPC) — Section 195, 195(1)Evidence Act, 1872 — Section 18, 21Penal Code, 1860 (IPC) — Section 188
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High Courts22 Nov 1955

Union of India (UOI) Vs A.C. Mukherjee

Calcutta High Court · (1957) 2 ILR (Cal) 549

Civil Procedure Code, 1908 (CPC) — Section 80Provincial Small Cause Courts Act, 1887 — Section 25Railways Act, 1890 — Section 74C, 74C(3), 76, 77
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