Civil Procedure Code, 1908 (CPC) — Order 5 Rule 20, Order 5 Rule 20(1), Order 5 Rule 20(2), Order 9 Rule 6(1), 115Limitation Act, 1963 — Article 123West Bengal Premises Tenancy Act, 1956 — Section 17, 17(1), 17(3)

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High Courts27 Jun 1969Dismissed

Haripada Moitra Vs President, Calcutta Improvement Tribunal

Calcutta High Court · AIR 1970 Cal 154

Calcutta Improvement Act, 1911 — Section 74Constitution of India, 1950 — Article 226, 227

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High Courts27 Jun 1969

Sm. Aparajita Devi Vs Sri Pramatha Nath Banerjee

Calcutta High Court · (1969) 06 CAL CK 0029

Bengal Money Lenders Act, 1940 — Section 38

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High Courts27 Jun 1969

Aparajita Debi Vs Pramatha Nath Banerjee

Calcutta High Court · 74 CWN 377 : (1970) 2 ILR (Cal) 100

Bengal Money Lenders Act, 1940 — Section 38

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High Courts27 Jun 1969

Hanuman Sugar and Industries Ltd. Vs Commissioner of Income Tax, Central

Calcutta High Court · (1970) 76 ITR 603

Income Tax Act, 1922 — Section 10Income Tax Act, 1961 — Section 37

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High Courts27 Jun 1969

Inder Chand Choraria Vs State of West Bengal

Calcutta High Court · (1973) 1 ILR (Cal) 636

Criminal Procedure Code, 1898 (CrPC) — Section 207A, 337, 338, 435, 439Penal Code, 1860 (IPC) — Section 120B, 420, 467, 471

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High Courts26 Jun 1969

Commissioner of Income Tax Vs Vegetable Products Ltd.

Calcutta High Court · (1971) 80 ITR 14

Income Tax Act, 1922 — Section 23(3), 23BIncome Tax Act, 1961 — Section 271(1)

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High Courts25 Jun 1969

Commissioner of Income Tax Vs Jamnadas Sriniwas Private Ltd.

Calcutta High Court · (1970) 76 ITR 656

Income Tax Act, 1922 — Section 2(6A), 23A

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High Courts25 Jun 1969

WESTMINSTER BANK EXECUTOR AND TRUSTEE COMPANY (CHANNEL ISLANDS) LTD. Vs NATIONAL BANK OF GREECE S. A.

Calcutta High Court · (1971) 81 ITR 723

Income Tax Act, 1952 — Section 122(1)(b), 123(1), 170

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High Courts24 Jun 1969

Commissioner of Income Tax Vs Kawasaki Kisen Kaisha Ltd.

Calcutta High Court · (1970) 75 ITR 537

Income Tax Act, 1922 — Section 10(2)Income Tax Rules, 1962 — Rule 33

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High Courts24 Jun 1969

Laduram Ramrichpal and Co. Vs Income Tax Officer, ''E'' Ward, (Income Tax-cum-Excess Profits Tax) District I and Others

Calcutta High Court · AIR 1970 Cal 440

Income Tax Act, 1961 — Section 271, 297, 297(2)

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High Courts23 Jun 1969

Kaviraj Basudevananda Vs The State

Calcutta High Court · (1970) CriLJ 632

Penal Code, 1860 (IPC) — Section 406, 420

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High Courts20 Jun 1969

Gyurmeyla Sadu Tshang Vs Andrew Sarkies

Calcutta High Court · (1969) 06 CAL CK 0032

Chota Nagpur Encumbered Estates Act, 1876 — Section 12AFactories Act, 1948 — Section 106Limitation Act, 1908 — Section 12, 5

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