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1 paragraphs · 23 words
1.
For the reasons given by the learned Sessions Judge of Noakhali we accept the reference and quash the proceedings referred to therein.
High CourtsDivision Bench(1928) 05 CAL CK 0008
Nazir Ahmad vs Jogeshchandra Banerjee
Calcutta High Court · Decided on 16 May 1928 · Citation: 111 Ind. Cas. 569
- HON’BLE JUDGES
- Gregory, J · Charu Chunder Ghose, J