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Dr. Soma Mandal Debnath Vs. Sri Tanmoy Debnath

  Calcutta High Court F.A. No. 190 of 2022
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Case Background

Bench
Applied Acts & Sections
  • Section 21 – The Narcotic Drugs and Psychotropic Substances, Act, 1985
  • Section 29 – The Narcotic Drugs and Psychotropic Substances, Act, 1985
  • Section 36 – The Narcotic Drugs and Psychotropic Substances, Act, 1985
  • Section 37 – The Narcotic Drugs and Psychotropic Substances, Act, 1985
  • Article 14 – The Constitution of India 1950
  • Article 21 – The Constitution of India 1950
  • Article 226 – The Constitution of India 1950

Reference cases

State of Madhya Pradesh Vs. Kajad

mins | 0 | 06 Sep, 2001

Legal Notes

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