Arbitration Act, 1940 — Section 11, 12, 33, 41, 5Companies Act, 1956 — Section 16, 17, 18, 25Sick Industrial Companies (Special Provisions) Act, 1985 — Section 22, 22(1), 22(3)

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High Courts06 Sept 1996

Mohit Kumar Saha Vs New India Assurance Co. Ltd. and others

Calcutta High Court · (1997) ACJ 1170 : AIR 1997 Cal 179

Constitution of India, 1950 — Article 12, 14, 226Contract Act, 1872 — Section 124Insurance Act, 1938 — Section 46, 60(2), 68

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High Courts05 Sept 1996Dismissed

Jiban Lal Basu Vs West Bengal Surface Transport Corporation Ltd.

Calcutta High Court · (1997) 2 ILR (Cal) 429

Constitution of India, 1950 — Article 311(2)

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High Courts03 Sept 1996Dismissed

Arunangshu Chakraborty Vs Aajkal Publishers Pvt. Ltd. and Others

Calcutta High Court · (1998) 3 LLJ 775

Constitution of India, 1950 — Article 226

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High Courts03 Sept 1996

Commissioner of Income Tax Vs Jiajee Rao Cotton Mills Ltd.

Calcutta High Court · (1997) 227 ITR 860 : (2000) 112 TAXMAN 224

Income Tax Act, 1961 — Section 32, 37, 41, 43(1)

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High Courts03 Sept 1996

Guru Ispat Ltd. Vs Joint Director General of Foreign Trade

Calcutta High Court · (1996) 87 ELT 378

Foreign Trade (Development and Regulation) Act, 1992 — Section 9(4)

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High Courts29 Aug 1996

Bangalaxmi Hosiery Mills P. Ltd. Vs Union of India (UOI)

Calcutta High Court · (1997) 94 ELT 42

Central Excise Rules, 1944 — Rule 54Textiles Committee (Cess) Rules, 1975 — Rule 4, 8Textiles Committee Act, 1963 — Section 5(7)

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High Courts29 Aug 1996

Commissioner of Wealth Tax Vs Karan Thapar

Calcutta High Court · (1997) 143 CTR 185 : (1997) 223 ITR 531

Income Tax Act, 1961 — Section 3

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High Courts29 Aug 1996

Pradeep Kumar Lodha Vs The Institute of Chartered Accountants of India and others

Calcutta High Court · AIR 1997 Cal 113

Chartered Accountants Act, 1949 — Section 21, 21(4), 22, 22ACompanies Act, 1956 — Section 224, 224(1), 224(1A), 224(1B), 224(1C)

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High Courts29 Aug 1996

Nathmal Girdharilall Steels Ltd. Vs Commissioner of Customs

Calcutta High Court · (1997) 73 ECR 297 : (1997) 93 ELT 682

Constitution of India, 1950 — Article 226

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High Courts28 Aug 1996Dismissed

Sanatan Biswas Vs State of West Bengal and Others

Calcutta High Court · (1997) 1 CALLT 208

Constitution of India, 1950 — Article 226

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High Courts28 Aug 1996Dismissed

Sunil Kumar Mondal Vs Abdul Wadood and Others

Calcutta High Court · (1997) 1 CALLT 202

Civil Procedure Code, 1908 (CPC) — Order 22 Rule 4, 115, 115AConstitution of India, 1950 — Article 226 , 227Limitation Act, 1963 — Section 5

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High Courts27 Aug 1996

Ram Kr. Tewari Vs The Asstt. General Manager (CCR), Bank of Baroda and Others

Calcutta High Court · (1998) 3 CALLT 253

Bank of Baroda (Employees) Pension Regulations, 1995 — Regulation 48(1)Banking Companies (Acquisition and Transfer of Undertakings) Act, 1970 — Section 12(2), 19(1), 19(3)Constitution of India, 1950 — Article 12, 14, 16, 226, 309

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High Courts27 Aug 1996

Nav Bharat Vanijya Ltd. Vs Commissioner of Income Tax Commissioner of Income Tax Vs Juggilal Kamlapat Udyog Ltd.

Calcutta High Court · (1998) 144 CTR 400 : (1997) 226 ITR 537 : (1998) 96 TAXMAN 325

Income Tax Act, 1961 — Section 194, 197, 197(3), 80J, 80KIncome Tax Rules, 1962 — Rule 20

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High Courts27 Aug 1996

NAV BHARAT VANIJYA LTD. Vs COMMISSIONER OF Income Tax. (Commissioner of Income Tax v. JUGGILAL KAMLAPAT UDYOG LTD.).

Calcutta High Court · (1998) 144 CTR 400

Income Tax Act, 1961 — Section 197(3), 80K

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