Calcutta Thika Tenancy (Acquisition and Regulation) Act, 1981 — Section 3(8), 5, 6(4)Transfer of Property Act, 1882 — Section 116West Bengal Premises Tenancy Act, 1956 — Section 13(6), 6

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High Courts13 May 2003Dismissed

Turner Morrison Limited Vs Arun Properties Pvt. Limited

Calcutta High Court · 108 CWN 564

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 151Transfer of Property Act, 1882 — Section 116West Bengal Premises Tenancy Act, 1956 — Section 3

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High Courts12 May 2003

Sk. Mohammad Bhai Shakih Samsud and Others Vs Associated Supply Corporation (India) and Others

Calcutta High Court · AIR 2003 Cal 316

Civil Procedure Code, 1908 (CPC) — Section 151

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High Courts12 May 2003

Goenka Agencies Vs Commissioner of Income Tax

Calcutta High Court · (2003) 184 CTR 104 : (2003) 263 ITR 145

Income Tax Act, 1961 — Section 256, 40A(3)Income Tax Rules, 1962 — Rule 6DD, 6DD(1), 6DD(2)

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High Courts12 May 2003

Kusum Products Ltd. Vs Union of India (UOI)

Calcutta High Court · (2003) 90 ECC 790 : (2003) 157 ELT 258

Central Excise Rules, 1944 — Rule 57A

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High Courts12 May 2003Allowed

Vijay Mallya Vs Assistant Commissioner of Income Tax

Calcutta High Court · (2003) 183 CTR 201 : (2003) 263 ITR 41 : (2003) 133 TAXMAN 552

Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 154, 6(1)

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High Courts08 May 2003Dismissed

The Commissioner of Customs and Another Vs A.P.L. (India) Pvt. Ltd. and Others

Calcutta High Court · AIR 2004 Cal 121 : (2003) 3 CALLT 354 : (2004) 113 ECR 529 : (2004) 165 ELT 272 : (2003) 2 ILR (Cal) 134

Customs Act, 1962 — Section 126, 46, 49Major Port Trusts Act, 1963 — Section 59, 61, 62, 63

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High Courts08 May 2003Allowed

Gajanand Commercial Pvt. Ltd. and Another Vs Central Provident Fund Commissioner and Others

Calcutta High Court · (2003) 3 CALLT 81 : 108 CWN 622 : (2004) 1 LLJ 540

Constitution of India, 1950 — Article 14, 21, 226Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 14, 17(1)

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High Courts07 May 2003

Dugar Impex Pvt. Ltd. Vs Commissioner of Customs

Calcutta High Court · (2003) 154 ELT 576

Customs Act, 1962 — Section 27A, 75ACustoms, Central Excise Duties and Service Tax Drawback Rules, 1995 — Rule 13

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High Courts07 May 2003Allowed

Anil Kumar Mahensaria Vs Commissioner of Customs (Port)

Calcutta High Court · (2004) 1 CHN 674 : (2003) 155 ELT 18

Customs Act, 1962 — Section 75, 75A

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High Courts06 May 2003

Patton Estates Pvt. Ltd. and Others Vs State of West Bengal and Others

Calcutta High Court · (2003) 3 CALLT 434

Calcutta Improvement Act, 1911 — Section 82Stamp (Amendment) Act, 1984 — Section 47A, 78Stamp Act, 1899 — Section 27

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High Courts06 May 2003Dismissed

Chaitanya Goswami and Others Vs State of West Bengal

Calcutta High Court · 108 CWN 579

Criminal Procedure Code, 1973 (CrPC) — Section 156, 156(2), 156(3), 157, 190Evidence Act, 1872 — Section 93Penal Code, 1860 (IPC) — Section 120B, 34, 406, 409

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High Courts02 May 2003

Anis Fatma Begum Vs Board of Wakf

Calcutta High Court · AIR 2004 Cal 91 : (2003) 2 CALLT 39

Bengal Wakf Act, 1934 — Section 40, 48, 52Calcutta High Court (Original Side) Rules, 1914 — Rule 1Shariat Law Application Act, 1937 — Section 2

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High Courts30 Apr 2003Dismissed

Monoj Soni and Others Vs State

Calcutta High Court · 107 CWN 1192

Criminal Procedure Code, 1973 (CrPC) — Section 161, 360Explosive Substances Act, 1908 — Section 3, 5Penal Code, 1860 (IPC) — Section 302, 32, 34, 504

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