Calcutta High Court Judgments 1968

Constitution of India, 1950 — Article 16, 19, 226, 311Imports and Exports (Control) Act, 1947 — Section 3West Bengal Evacuee Property Act, 1951 — Section 10(2)(b)

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High Courts19 Dec 1968

Sohanlal Doodwala Vs Benode Kumar Chamaria

Calcutta High Court · (1971) 2 ILR (Cal) 451

West Bengal Premises Rent Control (Temporary Provisions) Act, 1950 — Section 10, 8

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High Courts18 Dec 1968

Orissa Industries Ltd. Vs Union of India (UOI) and Others

Calcutta High Court · (1979) 4 ELT 457

Central Excises and Salt Act, 1944 — Section 3

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High Courts18 Dec 1968Dismissed

Brojendra Mohan Mazumdar Vs The State

Calcutta High Court · (1968) 12 CAL CK 0005

Contract Act, 1872 — Section 182Criminal Procedure Code, 1898 (CrPC) — Section 221, 221(5), 222, 222(1), 222(2)Penal Code, 1860 (IPC) — Section 24, 409

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High Courts11 Dec 1968Allowed

Bibhuti Bhusan Bag and another Vs I.J. Rao and others

Calcutta High Court · 73 CWN 340

Customs Act, 1962 — Section 110, 110(2), 124Electricity Act, 1910 — Section 4(1)

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High Courts06 Dec 1968Dismissed

Dr. Nanigopal Ghose Vs State of West Bengal and Others

Calcutta High Court · AIR 1970 Cal 1

Constitution of India, 1950 — Article 311, 39, 41, 47Employees State Insurance (Central) Rules, 1950 — Rule 13, 4, 8Employees State Insurance Act, 1948 — Section 58, 97

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High Courts06 Dec 1968Dismissed

M.M. Ispahani Ltd. Vs Commissioner of Income Tax (Central) and Another

Calcutta High Court · AIR 1969 Cal 464 : (1970) 75 ITR 479

Constitution of India, 1950 — Article 14Income Tax Act, 1922 — Section 34Income Tax Act, 1961 — Section 297(2)

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High Courts06 Dec 1968

Imtiazuddin Khan alias Prafulla Kumar Das Vs The State

Calcutta High Court · (1969) 1 ILR (Cal) 489

Constitution of India, 1950 — Article 258Foreigners Act, 1946 — Section 12, 14, 3, 3(2), 9

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High Courts05 Dec 1968

Sitaram Company Vs Ratilal Ramlal Ratilal Ramlal Vs Sitaram Company

Calcutta High Court · AIR 1969 Cal 472 : 74 CWN 346 : 74 CWN 330 : (1969) 2 ILR (Cal) 123

City Civil Court Act, 1953 — Section 5(4)Sales of Goods Act, 1930 — Section 2(9)

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High Courts05 Dec 1968

Bengal Enamel Works Ltd. Vs Apejay Private Ltd.

Calcutta High Court · (1968) 12 CAL CK 0011

Bills of Lading Act, 1856 — Section 1Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 1 Rule 10(2), Order 1 Rule 3, Order 1 Rule 8, Order 1 Rule 9Constitution of India, 1950 — Article 299(1)

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High Courts04 Dec 1968Allowed