Bengal (Rural) Primary Education Act, 1930 — Section 55, 55(1), 55(2), 55(3)Bengal (Rural) Primary Education Rules, 1930 — Rule 3DConstitution of India, 1950 — Article 14, 16, 19, 21, 226

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High Courts25 Jun 2001Dismissed

Jagadish Prasad Pati Vs State of West Bengal and Others

Calcutta High Court · (2001) 3 CALLT 309

Constitution of India, 1950 — Article 226, 227, 323A, 323BWest Bengal Estates Acquisition Act, 1953 — Section 36, 44(2A), 6(5)West Bengal Land Reforms Act, 1955 — Section 10(3), 51A(4), 51A(5), 54

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High Courts25 Jun 2001

Mahadeo Prasad Agarwal and Others Vs The State of West Bengal and Others

Calcutta High Court · (2002) 1 CALLT 200

Constitution of India, 1950 — Article 12, 294, 295Government Grants Act, 1895 — Section 2, 3

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High Courts25 Jun 2001Dismissed

Pratap Kundu and Others Vs Rabindra Nath Kundu and Others

Calcutta High Court · (2002) 2 CALLT 14 : (2002) 2 CHN 689

Criminal Procedure Code, 1973 (CrPC) — Section 482, 483Penal Code, 1860 (IPC) — Section 165(5), 167(5), 323, 34, 427

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High Courts22 Jun 2001Dismissed

Bazaz Construction and Mining (P) Limited Vs Adhish Chandra Sinha

Calcutta High Court · 105 CWN 1221 : (2001) 2 ILR (Cal) 81

Civil Procedure Code, 1908 (CPC) — Section 100(5)Transfer of Property Act, 1882 — Section 107, 5West Bengal Premises Tenancy Act, 1956 — Section 13(1), 13(6)

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High Courts22 Jun 2001

Om Roller Flour Mill Vs Union of India (UOI)

Calcutta High Court · (2002) 94 FLR 908 : (2002) 3 LLJ 228

Constitution of India, 1950 — Article 226Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 7A

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High Courts22 Jun 2001

Sanjay Kumar Jain Vs Commissioner of Income Tax

Calcutta High Court · (2001) 118 TAXMAN 821

Income Tax Act, 1961 — Section 132

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High Courts21 Jun 2001

Straw Products Limited Vs Assistant Commissioner of Income Tax and Another

Calcutta High Court · (2001) 252 ITR 444 : (2002) 121 TAXMAN 266

Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 263, 32A

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High Courts21 Jun 2001

Commissioner of Income Tax Vs Shriram Bearings Ltd.

Calcutta High Court · (2001) 170 CTR 142 : (2001) 251 ITR 155 : (2001) 119 TAXMAN 970

Income Tax Act, 1961 — Section 256(2), 37

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High Courts21 Jun 2001Allowed

Union of India and Others Vs Shri Biswanath Dhar

Calcutta High Court · (2001) 2 CALLT 481 : (2001) 91 FLR 442

Central Civil Services (Temporary Service) Rules, 1965 — Rule 5, 5(1)Constitution of India, 1950 — Article 227, 228, 311, 311(2)

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High Courts21 Jun 2001Allowed

Nirode Baran Mukherjee Vs Smt. Gayatri Mukherjee and Others

Calcutta High Court · (2001) 3 CALLT 21

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 103, Order 21 Rule 63, Order 21 Rule 98, 11

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High Courts21 Jun 2001

Commissioner of Income Tax Vs Goodricke Group Ltd.

Calcutta High Court · (2001) 170 CTR 189 : (2001) 251 ITR 187 : (2001) 119 TAXMAN 979

Income Tax Act, 1961 — Section 35B, 35B(1)

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High Courts21 Jun 2001Dismissed

Durga Metal Works (P) Ltd. Vs Union of India (UOI)

Calcutta High Court · (2001) 77 ECC 220 : (2001) 131 ELT 544

Customs Act, 1962 — Section 12, 12(1)Customs Tariff Act, 1975 — Section 2, 3, 3(1), 3(3), 9A

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High Courts20 Jun 2001

Commissioner of Income Tax Vs Jokai India Ltd.

Calcutta High Court · (2001) 170 CTR 140 : (2001) 251 ITR 39 : (2001) 118 TAXMAN 950

Income Tax Act, 1961 — Section 256(2), 32A

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High Courts20 Jun 2001

Ajoy Nandi Majumdar Vs State of West Bengal and Others

Calcutta High Court · 106 CWN 334

West Bengal Land Development and Planning Act, 1948 — Section 1(2), 4, 4(1), 6

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High Courts20 Jun 2001

Star Paper Mills Ltd. Vs Commissioner of Income Tax

Calcutta High Court · (2001) 252 ITR 337 : (2001) 118 TAXMAN 873

Constitution of India, 1950 — Article 299, 299(1)Forest Act, 1927 — Section 82, 83Income Tax Act, 1961 — Section 10(1), 10(2)(xv), 256(1), 37, 43B

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High Courts20 Jun 2001

Commissioner of Income Tax Vs Warren Tea Ltd.

Calcutta High Court · (2001) 170 CTR 327 : (2001) 251 ITR 382 : (2002) 121 TAXMAN 14

Income Tax Act, 1961 — Section 256(1), 32(1), 32A, 32AB, 32AB(1)

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