Constitution of India, 1950 — Article 20, 226, 254(2)Criminal Procedure Code, 1973 (CrPC) — Section 197, 197(1), 246(4)General Clauses Act, 1897 — Section 26

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High Courts06 May 1999Allowed

Sri Sri Durga Mata Thakurain Vs Sanat Kumar De

Calcutta High Court · (1999) 1 ILR (Cal) 488

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8, 92

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High Courts06 May 1999Dismissed

Biswapati Ghorai and Others Vs State of West Bengal and Others

Calcutta High Court · 105 CWN 280

Arms Act, 1959 — Section 17, 17(3), 17(3)(b)Constitution of India, 1950 — Article 21

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High Courts05 May 1999Allowed

Md. Firoj Ali and Another Vs State of West Bengal and Others

Calcutta High Court · AIR 1999 Cal 260

Calcutta Municipal Corporation Act, 1980 — Section 344Constitution of India, 1950 — Article 226

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High Courts04 May 1999

COMMISSIONER OF INCOME TAX Vs PADMAVATI RAJE COTTON MILLS LTD.

Calcutta High Court · (1999) 155 CTR 540

Income Tax Act, 1961 — Section 40A(3), 43B

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High Courts04 May 1999

Commissioner of Income Tax Vs Padmavati Raje Cotton Mills Ltd.

Calcutta High Court · (1999) 239 ITR 355

Income Tax Act, 1961 — Section 40A(3), 43BIncome Tax Rules, 1962 — Rule 6DD

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High Courts01 May 1999Dismissed

Workmen, Rep. by South Eastern Roadways Workmen''s Union and Another Vs Industrial Tribunal (VIII) and Others

Calcutta High Court · (2000) 1 LLJ 1367

Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 2

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High Courts30 Apr 1999

In re: Smt. Dipti Kar

Calcutta High Court · (1999) 2 CALLT 454

Civil Procedure Code, 1908 (CPC) — Order 22 Rule 9, Order 9 Rule 13, 115AConstitution of India, 1950 — Article 227

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High Courts30 Apr 1999Allowed

Steel Authority of India Ltd. Vs Ramkrishna Kulwantrai

Calcutta High Court · AIR 1999 Cal 295 : (1999) 3 ARBLR 612 : (2000) 1 RCR(Civil) 337 : (2000) 2 RCR(Civil) 331

Arbitration Act, 1940 — Section 32, 33

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High Courts30 Apr 1999

Swapan Kumar Bose and Others Vs Pradip Mukherjee and Others

Calcutta High Court · (1999) 2 CALLT 415 : 2 CWN 310

Constitution of India, 1950 — Article 14, 21, 226Criminal Procedure Code, 1973 (CrPC) — Section 154, 200, 244, 247, 4Mines and Minerals (Development and Regulation) Act, 1957 — Section 21, 21(4), 22, 26(1), 26(2)

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High Courts29 Apr 1999Dismissed