Civil Procedure Code, 1908 (CPC) — Order 1 Rule 9West Bengal Restoration of Alienated Land Act, 1973 — Section 4, 4(1)West Bengal Restoration of Alienated Land Rules, 1973 — Rule 3(1)

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High Courts30 Jan 1978

Abu Sk. alias Michu Sk Vs Susutannessa Khatun and Others

Calcutta High Court · 82 CWN 368

Criminal Procedure Code, 1973 (CrPC) — Section 126

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High Courts27 Jan 1978

Commissioner of Income Tax Vs Lalit Prasad Rohini Kumar

Calcutta High Court · (1979) 117 ITR 603

Income Tax Act, 1922 — Section 18A(10), 18A(6), 18A(7), 18A(8), 18A(9)Income Tax Act, 1961 — Section 215, 215(4), 216, 217, 246Income Tax Rules, 1922 — Rule 48

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High Courts27 Jan 1978

Commissioner of Income Tax Vs Simplex Concrete Piles (India) Pvt. Ltd.

Calcutta High Court · (1978) 112 ITR 812

Income Tax Act, 1961 — Section 154

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High Courts27 Jan 1978

Commissioner of Income Tax Vs Universal Fertiliser Co. P. Ltd.

Calcutta High Court · (1978) 114 ITR 47

Income Tax Act, 1922 — Section 23A, 23A(1)

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High Courts27 Jan 1978

Dabur (Mr. S.K. Burman) (P) Ltd. Vs State of West Bengal and Others Assam Oil Co. Ltd. Vs Central Govt. Industrial Tribunal and Others

Calcutta High Court · 82 CWN 384 : (1978) 2 ILR (Cal) 597 : (1978) 2 LLJ 151

Constitution of India, 1950 — Article 13, 136, 226, 227, 368

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High Courts27 Jan 1978

Dabur (S.K. Burman) Private Limited Vs State of West Bengal and Others

Calcutta High Court · (1979) 1 LLJ 34

Industrial Disputes Act, 1947 — Section 10, 2, 25F, 33

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High Courts25 Jan 1978Allowed

Smt. Sachibala Roy Vs The State of West Bengal

Calcutta High Court · AIR 1978 Cal 279 : (1978) 2 ILR (Cal) 584

Land Acquisition Act, 1894 — Section 17, 17(4), 4, 4(1), 4(2)

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High Courts25 Jan 1978

Union of India (UOI) Vs Ratanlal Bhawalka and Others

Calcutta High Court · AIR 1978 Cal 164 : (1981) 128 ITR 801

Bengal Public Demands Recovery Act, 1913 — Section 4, 7, 8Civil Procedure Code, 1908 (CPC) — Order 34 Rule 4Evidence Act, 1872 — Section 100, 101, 102, 103, 104

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High Courts25 Jan 1978Allowed

Brojbehari Sen Vs The Corporation of Calcutta

Calcutta High Court · (1978) 1 ILR (Cal) 7

Civil Procedure Code, 1908 (CPC) — Section 80

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High Courts25 Jan 1978Allowed

Brojobehari Sen Vs Corporation of Calcutta

Calcutta High Court · (1978) 1 ILR (Cal) 7

Calcutta Municipal Act, 1923 — Section 131, 138, 139, 140, 140(1)Calcutta Municipal Act, 1951 — Section 586Civil Procedure Code, 1908 (CPC) — Section 80

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High Courts25 Jan 1978