Constitution of India, 1950 — Article 227West Bengal Co-operative Societies Act, 1983 — Section 132(2)(b), 2(Q), 86, 86(i), 87West Bengal Premises Tenancy Act, 1956 — Section 13, 20

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High Courts01 Oct 1986

Sankar Prasad Chattakhandi and Others Vs State Bank of India and Others Nandalal Ghosh Vs State Bank of India and Others

Calcutta High Court · 91 CWN 532 : (1988) 1 LLJ 510

Constitution of India, 1950 — Article 14, 16, 19, 226

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High Courts01 Oct 1986Allowed

United Bank of India Vs New Glencoe, Tea Co. Ltd.

Calcutta High Court · 91 CWN 821

Civil Procedure Code, 1908 (CPC) — Order 20 Rule 11, 34

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High Courts01 Oct 1986

Gouri Deb Vs Maya Sarkar and Others

Calcutta High Court · 91 CWN 935

Constitution of India, 1950 — Article 226

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High Courts01 Oct 1986Allowed

Konnagar Samabaya Bank Ltd. Vs Nilmoni Banerjee and Others

Calcutta High Court · (1986) 1 CALLT 109 : (1988) 63 CompCas 787 : 91 CWN 1112

Arbitration Act, 1940 — Section 14, 17, 30, 33Constitution of India, 1950 — Article 227Limitation Act, 1963 — Article 19

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High Courts01 Oct 1986

Shefali Addya Vs Sunil Kumar Mondal

Calcutta High Court · 91 CWN 792

Civil Procedure Code, 1908 (CPC) — Order 22 Rule 4West Bengal Premises Tenancy Act, 1956 — Section 17(2), 17(2A), 17A, 2(h), 2A

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High Courts30 Sept 1986

Commissioner of Income Tax Vs Ananda Bazar Patrika (P.) Ltd.

Calcutta High Court · (1987) 59 CTR 260 : (1987) 167 ITR 268 : (1987) 30 TAXMAN 552

Income Tax Act, 1922 — Section 66A, 67A

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High Courts30 Sept 1986

Union of India (UOI) Vs P.C. Ray and Co. (India) (P.) Ltd.

Calcutta High Court · (1989) 65 CompCas 625

Arbitration Act, 1940 — Section 31, 31(4), 5Companies Act, 1956 — Section 446, 446(1), 446(2), 446(3)

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High Courts29 Sept 1986

The State Vs Dulal Hazra and Another

Calcutta High Court · (1987) CriLJ 857

Criminal Procedure Code, 1973 (CrPC) — Section 164, 313, 366Evidence Act, 1872 — Section 114Penal Code, 1860 (IPC) — Section 300, 302, 34, 379, 411

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High Courts24 Sept 1986Dismissed

Khem Chand Vs Union of India (UOI)

Calcutta High Court · (1987) 1 CALLT 56 : (1987) CALLT 56

Arbitration Act, 1940 — Section 14, 16(1), 16(1)(C), 17Stamp Act, 1899 — Section 33, 35

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High Courts24 Sept 1986

Commissioner of Income Tax Vs Assam Consolidated Tea Estates Ltd.

Calcutta High Court · (1987) 61 CTR 208 : (1987) 167 ITR 215 : (1987) 30 TAXMAN 313

Income Tax Act, 1961 — Section 9(1)

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