Constitution of India, 1950 — Article 14Criminal Procedure Code, 1973 (CrPC) — Section 156, 209, 304, 397, 484Penal Code, 1860 (IPC) — Section 148, 149, 302, 307

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High Courts23 Jun 1976

Asoke Chakraborty Vs The State

Calcutta High Court · (1977) CriLJ 157 : 80 CWN 809

Criminal Procedure Code, 1973 (CrPC) — Section 16, 193, 26, 395, 474Penal Code, 1860 (IPC) — Section 395, 397

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High Courts23 Jun 1976

The Employees State Insurance Corporation, West Bengal Vs Modern India Construction Company Ltd.

Calcutta High Court · (1976) 06 CAL CK 0005

Bengal Public Demands Recovery Act, 1913 — Section 37, 4, 53, 53(1)Employees State Insurance Act, 1948 — Section 73DRevenue Recovery Act, 1890 — Section 3, 5

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High Courts23 Jun 1976

Ashalata Devi and Others Vs Chand Bai Dalmia and Others

Calcutta High Court · 80 CWN 771

Civil Procedure Code, 1908 (CPC) — Section 115West Bengal Premises Tenancy Act, 1956 — Section 17D, 17E

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High Courts22 Jun 1976Dismissed

State of West Bengal and Another Vs Ajit Kr. Mukherjee

Calcutta High Court · 81 CWN 36

Civil Procedure Code, 1908 (CPC) — Section 34, 80Constitution of India, 1950 — Article 299, 299(1)Government Of India Act, 1935 — Section 175(3)

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High Courts22 Jun 1976

State of West Bengal and Another Vs Ajit Kumar Mukherjee

Calcutta High Court · AIR 1977 Cal 273 : 81 CWN 36

Civil Procedure Code, 1908 (CPC) — Section 107, 34, 80Constitution of India, 1950 — Article 299Government of India Act, 1935 — Section 175(3)

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High Courts18 Jun 1976

Smt. Bani Roy Chowdhury Vs Competent Authority, Inspecting Assistant Commissioner of Income Tax, Acquisition Range II and Others

Calcutta High Court · (1978) 112 ITR 111

Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 269C, 269C(1), 269C(2), 269D

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High Courts18 Jun 1976

J.K. Steel and Industries Ltd. Vs Commissioner of Income Tax

Calcutta High Court · (1978) 112 ITR 285

Income Tax Act, 1922 — Section 10(2)

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High Courts17 Jun 1976Dismissed

Anima Das Sharma and Anor Vs Rev. Dr. Lawrance Trevor Picachy and Others

Calcutta High Court · 80 CWN 788

Evidence Act, 1872 — Section 3, 65, 67, 90Land Acquisition Act, 1894 — Section 18Registration Act, 1908 — Section 52, 52(1)(a), 57, 57(5), 58

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High Courts16 Jun 1976

Satyanarayan Saraf Vs Assistant Controller, "A"-Ward

Calcutta High Court · 80 CWN 813 : (1976) 2 ILR (Cal) 18 : (1978) 111 ITR 432

Constitution of India, 1950 — Article 226Estate Duty Act, 1953 — Section 34(1), 39, 64, 7(1)

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High Courts16 Jun 1976

Mahammad Salem Jan Mia Vs State of West Bengal

Calcutta High Court · (1976) 2 ILR (Cal) 7

Constitution of India, 1950 — Article 227West Bengal Estates Acquisition Act, 1953 — Section 16(1), 17(1), 44(2), 45A, 53West Bengal Estates Acquisition Rules, 1954 — Rule 15D

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High Courts16 Jun 1976Allowed

Saraswati Debi and Others Vs Satya Narayan Gupta

Calcutta High Court · AIR 1977 Cal 99 : 80 CWN 753

Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, Order 20 Rule 4, Order 20 Rule 8, Order 6 Rule 1, Order 6 Rule 3Contract Act, 1872 — Section 69, 70Evidence Act, 1872 — Section 101, 102, 103, 104

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High Courts15 Jun 1976

Eastern Equipment and Sales Limited Vs Mitsui and Company

Calcutta High Court · 80 CWN 1023 : (1976) 2 ILR (Cal) 407

Arbitration Act, 1940 — Section 41, 5, 9Civil Procedure Code, 1908 (CPC) — Section 115

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