Calcutta High Court Judgments 1981

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 2Specific Relief Act, 1963 — Section 14, 34West Bengal Board of Secondary Education Act, 1963 — Section 22(3)

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High Courts22 Dec 1981Dismissed

Ismail Sk. Vs Fosiuddin Mondal

Calcutta High Court · AIR 1982 Cal 146 : 86 CWN 279

West Bengal Land Reforms Act, 1955 — Section 14M, 14Y, 8

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High Courts18 Dec 1981

Prem Chandra Das Vs The State of West Bengal

Calcutta High Court · (1982) CriLJ 576

Criminal Procedure Code, 1973 (CrPC) — Section 452, 457, 458, 459West Bengal Gambling and Prize Competitions Act, 1957 — Section 10WEST BENGAL MAINTENANCE OF PUBLIC ORDER ACT, 1972 — Section 9

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High Courts17 Dec 1981Allowed

Kali Sadhan Banerjee and Others Vs K.K. Banerji and Others

Calcutta High Court · AIR 1982 Cal 158 : 86 CWN 583

Succession Act, 1925 — Section 131, 135, 138Transfer of Property Act, 1882 — Section 11, 28, 32

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High Courts15 Dec 1981

Tide Water Oil Company (India) Ltd. Vs K.D. Banerjee

Calcutta High Court · AIR 1982 Cal 127 : (1982) 1 CHN 54 : 86 CWN 456

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 22(1)Evidence Act, 1872 — Section 103, 114General Clauses Act, 1897 — Section 27

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High Courts15 Dec 1981Allowed

M/s. Tide Water Oil Company (India) Limited Vs K.D. Banerjee and Kalidas Banerjee

Calcutta High Court · AIR 1982 Cal 127 : (1982) 1 CHN 54 : 86 CWN 456

COMPANIES ACT, 1956 — Section 324AGeneral Clauses Act, 1897 — Section 27Limitation Act, 1963 — Section 5

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High Courts14 Dec 1981

Jay Shankar Jha Vs The State

Calcutta High Court · (1982) CriLJ 744 : 86 CWN 242

Criminal Procedure Code, 1973 (CrPC) — Section 167Penal Code, 1860 (IPC) — Section 279, 338

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High Courts14 Dec 1981Dismissed

Indian Oil Corporation Ltd. Vs Premier Road Carriers Ltd.

Calcutta High Court · AIR 1983 Cal 445

Arbitration Act, 1940 — Section 34Constitution of India, 1950 — Article 14

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High Courts11 Dec 1981

Haridas Chatterjee Vs Debendra Nath Basu

Calcutta High Court · AIR 1982 Cal 134

West Bengal Premises Tenancy Act, 1956 — Section 17(3), 8(1), 9

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High Courts11 Dec 1981

Biplab Bhusan Mazumdar and Another Vs State of West Bengal

Calcutta High Court · 86 CWN 302

Constitution of India, 1950 — Article 14, 16, 226, 309Essential Services Maintenance Act, 1968 — Section 3Government of India Act, 1935 — Section 241(2)(b)

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High Courts11 Dec 1981