High Courts26 Jun 2012Allowed

Bibhu Bhusan Das Vs Sudhir Kumar Dey and Others

Calcutta High Court · (2012) 3 CALLT 616 : (2012) 5 CHN 442 : (2013) 1 WBLR 275

Civil Procedure Code, 1908 (CPC) — Order 20 Rule 12, Order 21 Rule 35, Order 9 Rule 13, 100Criminal Procedure Code, 1973 (CrPC) — Section 144(2)
High Courts22 Jun 2012

Sima Majhi Vs State

Calcutta High Court · (2012) 06 CAL CK 0051

Criminal Procedure Code, 1973 (CrPC) — Section 125, 127, 401, 482
High Courts22 Jun 2012

Bijan Naskar Vs State

Calcutta High Court · (2012) 06 CAL CK 0034

Criminal Procedure Code, 1973 (CrPC) — Section 401, 482, 483Penal Code, 1860 (IPC) — Section 34, 403, 406, 420, 506
High Courts22 Jun 2012

Smt. Minati Biswas Vs State

Calcutta High Court · (2012) 06 CAL CK 0016

Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 125, 127