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Calcutta High Court judgments

64,079 judgments · page 2,033 of 3,204

High Courts19 Dec 1951

Ramhari Mandal Vs Nilmoni Das

Calcutta High Court · AIR 1952 Cal 184 : (1952) 1 CALLT 287 : 56 CWN 325

Constitution of India, 1950 — Article 19(1), 19(5), 227West Bengal Bargadars Act, 1950 — Section 5, 5(1), 5(2)West Bengal Bargadars Rules, 1950 — Rule 7(3)
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High Courts19 Dec 1951

Kali Prosad Vs Jagadish Pada

Calcutta High Court · AIR 1953 Cal 149

Transfer of Property Act, 1882 — Section 105West Bengal Premises Rent Control (Temporary Provisions) Act, 1950 — Section 2(8)
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High Courts14 Dec 1951

Ajoyendra Sen Vs The State

Calcutta High Court · (1953) 1 ILR (Cal) 330

Bengal Children Act, 1922 — Section 114, 22Criminal Procedure Code, 1898 (CrPC) — Section 374, 411, 411A, 411A(1), 418English Criminal Appeal Act, 1907 — Section 4
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High Courts13 Dec 1951

Amalesh Chandra and Others Vs The State

Calcutta High Court · AIR 1952 Cal 481 : (1953) 1 ILR (Cal) 302

Criminal Procedure Code, 1898 (CrPC) — Section 286, 288, 297, 307, 423Evidence Act, 1872 — Section 167, 60Penal Code, 1860 (IPC) — Section 322, 323, 325
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High Courts05 Dec 1951

Badri Prosad Vs State

Calcutta High Court · AIR 1953 Cal 28 : 56 CWN 406 : (1953) 1 ILR (Cal) 280

Criminal Procedure Code, 1898 (CrPC) — Section 497Essential Supplies (Temporary Powers) Act, 1946 — Section 13A, 7(2)General Clauses Act, 1897 — Section 26
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