Criminal Procedure Code, 1973 (CrPC) — Section 209, 323, 347, 386, 397Penal Code, 1860 (IPC) — Section 386, 467Prevention of Food Adulteration Act, 1954 — Section 21

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High Courts05 Nov 1976

Dhirendra Kumar Saha Vs State of West Bengal and Ors

Calcutta High Court · (1976) 11 CAL CK 0034

Penal Code, 1860 (IPC) — Section 201, 302, 364, 436

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High Courts03 Nov 1976Dismissed

Sm. Annapurna Chatterjee Vs Sm. Sabita Guha and Others

Calcutta High Court · AIR 1977 Cal 231 : (1979) 1 CALLT 282 : (1979) 2 CompLJ 1

Suits Valuation Act, 1887 — Section 8

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High Courts22 Sept 1976Dismissed

Subir Ghosh Vs Indian Iron and Steel Co.

Calcutta High Court · 81 CWN 199

Contract Act, 1872 — Section 74

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High Courts21 Sept 1976

Income Tax Officer and Others Vs Mahadeo Lal Tulsian and Others

Calcutta High Court · 82 CWN 197 : (1977) 110 ITR 786

Income Tax Act, 1961 — Section 147, 148, 151(2)

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High Courts21 Sept 1976Partly Allowed

Union of India (UOI) Vs M.L. Dalmiya and Co. Ltd.

Calcutta High Court · AIR 1977 Cal 266 : 81 CWN 168

Arbitration Act, 1940 — Section 13, 30

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High Courts21 Sept 1976Dismissed

Padma Ltd. Vs State of West Bengal and Others

Calcutta High Court · 81 CWN 285

Companies Act, 1956 — Section 51Constitution of India, 1950 — Article 14, 19, 226(1), 31Land Acquisition Act, 1894 — Section 20, 35C(1)(a), 37, 43, 45

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High Courts21 Sept 1976Dismissed

Sm. Biva Banerjee and Another Vs Manmatha Nath Banerjee

Calcutta High Court · AIR 1977 Cal 82

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 33, Order 41 Rule 4, Order 42 Rule 1, 100, 101

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High Courts20 Sept 1976Allowed

Abdul Sattar Ostagar and Another Vs Abu Bakkar Ostagar and Others

Calcutta High Court · AIR 1977 Cal 132 : (1978) 2 ILR (Cal) 338

Civil Procedure Code, 1908 (CPC) — Section 100

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High Courts20 Sept 1976

Kadambini Tea Co. Ltd. Vs State of West Bengal

Calcutta High Court · (1976) 2 ILR (Cal) 588

Crown Grants Act, 1895 — Section 3West Bengal Estates Acquisition (Amendment) Act, 1955 — Section 2, 4, 42, 42(1), 42(2)West Bengal Land Registration Act, 1876 — Section 3(2), 77, 78, 79

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High Courts17 Sept 1976