Calcutta High Court (Appellate Side) Rules — Rule 17Civil Procedure Code, 1908 (CPC) — Order 41 Rule 11Hindu Marriage (Amendment) Act, 1956 — Section 21, 25, 28, 28(1), 28(2)

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High Courts09 Jul 2002Allowed

Smt. Sisir Kana Guha and others Vs Ayakar Grihanirman Samabaya Samity Ltd. and another

Calcutta High Court · AIR 2002 Cal 89

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11

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High Courts08 Jul 2002Dismissed

Ajit Kumar Roy Vs Mrs. Maya Mukherjee

Calcutta High Court · (2003) 1 CALLT 264

Evidence Act, 1872 — Section 116West Bengal Premises Tenancy Act, 1956 — Section 13(1)

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High Courts08 Jul 2002Dismissed

Pijush Banerjee Vs Paromita Banerjee

Calcutta High Court · (2002) CriLJ 4771 : (2003) 2 DMC 8 : (2003) 1 RCR(Criminal) 495

Criminal Procedure Code, 1973 (CrPC) — Section 125, 407

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High Courts08 Jul 2002Dismissed

Sikha Sarkar (Smt.) Vs State of West Bengal

Calcutta High Court · (2003) 1 ILR (Cal) 61

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High Courts07 Jul 2002Allowed

Eveready Industries India Ltd. Vs Birendra Nath Bhattacharjee and Another

Calcutta High Court · (2003) 117 CompCas 723 : 108 CWN 344 : (2004) 50 SCL 247

Companies Act, 1956 — Section 630(1)

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High Courts05 Jul 2002Dismissed

Aloka Ghosh Vs State of West Bengal

Calcutta High Court · (2002) 2 ILR (Cal) 380

Constitution of India, 1950 — Article 257Industrial Disputes Act, 1947 — Section 2West Bengal Primary Education Act, 1973 — Section 106, 2

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High Courts05 Jul 2002Dismissed

Dinanath Shah Vs Surati Devi and Others

Calcutta High Court · 107 CWN 353

Evidence Act, 1872 — Section 41Hindu Succession Act, 1956 — Section 3, 3(j), 8Succession Act, 1925 — Section 263, 283

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High Courts05 Jul 2002Dismissed

M.M. Yunus and Others Vs The Calcutta Tramways Company Ltd. and Another

Calcutta High Court · (2002) 3 CALLT 568

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High Courts05 Jul 2002

Gloster Jute Mills Ltd. Vs Deputy Secretary, Labour Department and Others

Calcutta High Court · (2002) 3 LLJ 908

Payment of Gratuity Act, 1972 — Section 7(4)

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High Courts05 Jul 2002Allowed

Pranil Kumar Sett Vs Kishorilal Bysack and Another

Calcutta High Court · AIR 2003 Cal 1

Bengal Money Lenders Act, 1940 — Section 2(2), 30(1)Civil Procedure Code, 1908 (CPC) — Order 34 Rule 3Limitation Act, 1963 — Article 61

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High Courts04 Jul 2002

I.T.C. Ltd. Vs Appropriate Authority and Others

Calcutta High Court · (2002) 177 CTR 482 : (2002) 257 ITR 495 : (2003) 131 TAXMAN 219

Income Tax Act, 1961 — Section 269UD

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High Courts04 Jul 2002Allowed

Badal Dhara and Others Vs Calcutta Municipal Corporation and Others

Calcutta High Court · (2003) 1 CALLT 386 : 106 CWN 1148

Calcutta Municipal Corporation (Buildings) Rules, 1990 — Rule 3(2), 51, 56Calcutta Municipal Corporation Act, 1980 — Section 400(3), 48(3)

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High Courts04 Jul 2002

Bengal Club Limited Vs Susanta Kumar Chowdhury

Calcutta High Court · AIR 2003 Cal 96 : 107 CWN 663

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8, Order 39 Rule 3, Order 39 Rule 4, Order 41 Rule 2, Order 41 Rule 33Companies Act, 1956 — Section 10, 146, 2(1), 2(11), 2(II)Constitution of India, 1950 — Article 141

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High Courts03 Jul 2002

Commissioner of Income Tax Vs United Credit Ltd.

Calcutta High Court · (2002) 177 CTR 351 : (2002) 257 ITR 443 : (2003) 129 TAXMAN 865

Income Tax Act, 1961 — Section 145

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