Companies Act, 1956 — Section 237(b)Constitution of India, 1950 — Article 226Monopolies and Restrictive Trade Practices Act, 1969 — Section 10, 10(a), 10(a)(i), 10(a)(iv), 10(a)(iv)

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High Courts15 Sept 1975

Sukat Ali Biswas Vs State of West Bengal and Others

Calcutta High Court · (1976) CriLJ 28

Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3

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High Courts15 Sept 1975

Jayantibhai Patel Vs Secretary, Home Department, Govt. of West Bengal and Others

Calcutta High Court · (1976) CriLJ 783

Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3Constitution of India, 1950 — Article 22Customs Act, 1962 — Section 108, 111, 121, 123

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High Courts12 Sept 1975

Century Enka Ltd. Vs Income Tax Officer and Others

Calcutta High Court · (1977) 107 ITR 123

Companies (Profits) Surtax Act, 1964 — Section 2(8)Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 143(3), 80J, 84

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High Courts11 Sept 1975Dismissed

Manindra Bhusan Sanyal Vs State of West Bengal

Calcutta High Court · AIR 1976 Cal 174

Constitution of India, 1950 — Article 14, 245West Bengal Premises Tenancy Act, 1956 — Section 25A, 25B, 25C, 25D, 25E

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High Courts11 Sept 1975Dismissed

Shri Krishna Investment and Others Vs Union of India (UOI) and Others

Calcutta High Court · AIR 1976 Cal 333

Constitution of India, 1950 — Article 14Public Premises (Eviction of Unauthorised Occupants) Act, 1971 — Section 5

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High Courts11 Sept 1975

Sahadeb Pramanik Vs The District Magistrate and Others

Calcutta High Court · (1976) CriLJ 366

Maintenance of Internal Security Act, 1971 — Section 3(1), 3(2)

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High Courts11 Sept 1975

Tarak Chandra Dholey Vs Satyanarain Singh

Calcutta High Court · (1975) 1 CALLT 339 : (1978) 2 ILR (Cal) 220

West Bengal Estates Acquisition Act, 1953 — Section 10(2), 14(1), 4, 44, 44(3)West Bengal Estates Acquisition Rules, 1954 — Rule 26, 6

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High Courts09 Sept 1975Dismissed

Santosh Kumar Sarkar Vs State

Calcutta High Court · (1976) 2 ILR (Cal) 524

Criminal Procedure Code, 1973 (CrPC) — Section 107, 110, 145, 190, 190(1)Defence of India Rules, 1971 — Rule 114(11), 183

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High Courts09 Sept 1975Dismissed

Life insurance Corporation of India Vs Rabindra Mohan Maitra

Calcutta High Court · 80 CWN 81

Evidence Act, 1872 — Section 34, 35Insurance Act, 1938 — Section 38Transfer of Property Act, 1882 — Section 130

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High Courts08 Sept 1975

Smt. Minoti Halder Vs Income Tax Officer, ''G'' Ward and Others

Calcutta High Court · (1978) 115 ITR 471

Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 147, 148

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High Courts08 Sept 1975Dismissed

Bashir Ahmed Vs The State of West Bengal and Others

Calcutta High Court · AIR 1976 Cal 142

Constitution of India, 1950 — Article 13, 19, 19(1), 25, 26

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High Courts05 Sept 1975Allowed

Mrs. Ajit Kumar Ray Vs Jnanendra Nath Dey and Others

Calcutta High Court · AIR 1975 Cal 433

Calcutta High Court Civil Rules, 1935 — Rule 208Civil Procedure Code, 1908 (CPC) — Order 21 Rule 97, Order 21 Rule 98, 115

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High Courts05 Sept 1975Dismissed

Monishi Mohan Gupta Vs Nitai Chand Dey

Calcutta High Court · (1976) 2 ILR (Cal) 143

Bengal, North- Western Provinces, Agra and Assam Civil Courts Act, 1887 — Section 11, 13, 13(1), 13(2)Calcutta City Civil Court Act, 1953 — Section 10, 10(1), 10(2), 3, 5(1)Calcutta City Civil Court Rules, 1956 — Rule 100, 101, 11, 11(12), 12

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High Courts04 Sept 1975