Calcutta Municipal Corporation Act, 1980 — Section 396, 600Calcutta Municipal Corporation Building Rules, 1990 — Rule 4(4)Registration Act, 1908 — Section 17(1), 26, 26(2), 27, 27(4)

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High Courts29 Jul 1993

Indian Jute Mills Association Vs Commissioner of Wealth Tax

Calcutta High Court · (1996) 134 CTR 59 : (1996) 219 ITR 169 : (1994) 73 TAXMAN 395

Wealth Tax Act, 1957 — Section 3, 5(1)

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High Courts29 Jul 1993

Indian Products Ltd. Vs Commissioner of Income Tax

Calcutta High Court · (1994) 74 TAXMAN 20

Income Tax Act, 1961 — Section 143(3), 256(1), 263, 80A, 80A(2)

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High Courts29 Jul 1993Dismissed

Godrej Soaps Ltd. Vs Hindustan Lever Ltd. and Others

Calcutta High Court · 98 CWN 131

Patents Act, 1970 — Section 116, 13(4), 2(j), 26, 27

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High Courts28 Jul 1993

Mahesh Kumar Jindal and Others Vs State

Calcutta High Court · (1993) 2 CALLT 181 : (1993) CriLJ 3861

Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 173(4), 204Essential Commodities Act, 1955 — Section 12A(3), 12AA, 12AC

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High Courts28 Jul 1993

In Re: Pritigopal Chanda

Calcutta High Court · (1994) 2 ILR (Cal) 150

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High Courts28 Jul 1993

Abuzar M Hakimuddin and Another Vs Union of India (UOI) and Others

Calcutta High Court · (1994) 1 CALLT 138

Arbitration Act, 1940 — Section 2Constitution of India, 1950 — Article 14, 226, 299

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High Courts27 Jul 1993

Ashoke Marketing Ltd. Vs Commissioner of Income Tax

Calcutta High Court · (1994) 208 ITR 941 : (1994) 73 TAXMAN 126

Income Tax Act, 1961 — Section 28, 35, 37

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High Courts27 Jul 1993Dismissed

Parbati Devi Jaiswal Vs Kedar Lal Jaiswal

Calcutta High Court · (1993) 2 ILR (Cal) 38

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 100, Order 21 Rule 101, Order 21 Rule 97, Order 21 Rule 98, Order 21 Rule 99Criminal Procedure Code, 1973 (CrPC) — Section 144, 144(2)Evidence Act, 1872 — Section 145

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High Courts26 Jul 1993Dismissed

Poddar Dewki Limited Vs Mr. G. Ghosal, Inspector of Police, CBI and Others

Calcutta High Court · (1994) CriLJ 456

Penal Code, 1860 (IPC) — Section 109, 114, 120B, 120B(1), 420Prevention of Corruption Act, 1947 — Section 5(1), 5(2)Prevention of Corruption Act, 1988 — Section 13, 13(1), 13(2)

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High Courts26 Jul 1993Dismissed

Executive Engineer, Electricity Dept., Rural Division Vs Shri Chandraiah and 273 Workmen (represented by Bijili Kamgar Union)

Calcutta High Court · (1994) 2 LLJ 964

Constitution of India, 1950 — Article 227Factories Act, 1948 — Section 2Industrial Disputes Act, 1947 — Section 25L, 25N

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