Calcutta High Court Judgments 1987

Central Excise Rules, 1944 — Rule 2, 4, 8Central Excises and Salt Act, 1944 — Section 11B, 2, 33A, 35A, 35A(3)Constitution of India, 1950 — Article 226

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High Courts23 Dec 1987

I.T.C. Ltd. and Others Vs Union of India and Others

Calcutta High Court · 92 CWN 1035

Constitution of India, 1950 — Article 14Customs Act, 1962 — Section 19Foreign Exchange Regulation Act, 1973 — Section 12(1), 23, 23A

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High Courts23 Dec 1987

Mrs. Bhakti Mondal Vs State of West Bengal and Others

Calcutta High Court · (1987) 12 CAL CK 0008

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High Courts23 Dec 1987

In Re : Messrs. Hindusthan Advertising Corporation

Calcutta High Court · 92 CWN 943

Arbitration Act, 1940 — Section 20, 39

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High Courts23 Dec 1987

Santosh Kumar Sarkar Vs State

Calcutta High Court · (1988) CriLJ 1828 : 92 CWN 918

Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 105Penal Code, 1860 (IPC) — Section 302, 304, 84

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High Courts22 Dec 1987

Subhas Chandra Bose Vs The Trustees for the Improvement of Calcutta and Others

Calcutta High Court · (1989) 1 CALLT 376

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High Courts22 Dec 1987

Subhas Chandra Bose Vs The Trustees For The Improvement of Calcutta and Others

Calcutta High Court · (1989) 1 CALLT 376

Calcutta Improvement Act, 1911 — Section 30

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High Courts22 Dec 1987

N.V. Philips'' Gloeilempenfabrieken Vs Commissioner of Income Tax (No. 2)

Calcutta High Court · (1988) 73 CTR 86 : (1988) 172 ITR 541 : (1988) 39 TAXMAN 350

Income Tax Act, 1922 — Section 23(3)Income Tax Act, 1961 — Section 256(1), 256(2), 263

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High Courts17 Dec 1987Allowed

Sarajit Coomer Mazumder Vs The Calcutta Dock Labour Board and Others

Calcutta High Court · (1987) 12 CAL CK 0019

Constitution of India, 1950 — Article 141, 311

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High Courts16 Dec 1987

Pradyot Kr. Mukherjee Vs Regional Manager, Bank of India and Others

Calcutta High Court · (1987) 12 CAL CK 0021

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High Courts15 Dec 1987

Sabitri Bala Ray Vs Gouri Sankar Dutta

Calcutta High Court · (1988) 2 CALLT 393 : 92 CWN 870

West Bengal Land Reforms Act, 1955 — Section 8

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High Courts15 Dec 1987

Hasimuddin Mandal Vs Golam Mahebub and Others

Calcutta High Court · (1988) CriLJ 1900

Criminal Procedure Code, 1973 (CrPC) — Section 378, 399, 401Penal Code, 1860 (IPC) — Section 147, 427, 447

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High Courts14 Dec 1987

Calcutta Chemical Co. Ltd. Vs Assistant Collector of Central Excise, Calcutta C-Division and Others

Calcutta High Court · (1993) 44 ECR 112 : (1988) 34 ELT 628

Central Excise Rules, 1944 — Rule 9, 9B, 9B(5)Central Excises and Salt Act, 1944 — Section 11(1), 11B, 11B(1)

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High Courts11 Dec 1987Dismissed

Sajanendra Nath Tagore Vs Barindra Kumar Dutta Gupta

Calcutta High Court · 92 CWN 758

Civil Procedure Code, 1908 (CPC) — Section 100Constitution of India, 1950 — Article 133(1)Industrial Disputes Act, 1947 — Section 7

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High Courts11 Dec 1987Dismissed

Nanda Dulal Nandan Vs Kanai Lal Basak

Calcutta High Court · 92 CWN 828

West Bengal Premises Tenancy Act, 1956 — Section 13(1)(i), 17, 17(1), 17(2), 17(2)(A)

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High Courts09 Dec 1987

Subhas Barman Vs The State

Calcutta High Court · (1988) CriLJ 1651

Criminal Procedure Code, 1973 (CrPC) — Section 161, 164Penal Code, 1860 (IPC) — Section 304, 34

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Calcutta High Court judgments, 1987