Constitution of India, 1950 — Article 14, 19, 21, 226Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 1(3), 13(1), 14, 14(1), 14(2)Penal Code, 1860 (IPC) — Section 193, 196, 228

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High Courts06 Aug 2001

CWT Vs SAMIR JAIN

Calcutta High Court · (2002) 175 CTR 135 : (2003) 126 TAXMAN 253

Wealth Tax Act, 1957 — Section 27(1)Wealth Tax Rules, 1957 — Rule 1D

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High Courts06 Aug 2001

Bhagirath Agarwala and Others Vs Tara Properties Pvt. Ltd. and Others

Calcutta High Court · (2002) 111 CompCas 597

Companies Act, 1956 — Section 286, 397, 398, 399

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High Courts06 Aug 2001

CWT Vs V.P. SAMTANI

Calcutta High Court · (2002) 172 CTR 443 : (2002) 125 TAXMAN 909

Wealth Tax Act, 1957 — Section 27(3)

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High Courts06 Aug 2001

Commissioner of Income Tax Vs Ramkrishna Stores

Calcutta High Court · (2001) 253 ITR 175

Income Tax Act, 1961 — Section 271B

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High Courts06 Aug 2001Allowed

Union Bank of India Vs Vithalbhai Pvt. Ltd.

Calcutta High Court · AIR 2002 Cal 144 : (2001) 3 CALLT 484 : (2002) 3 RCR(Civil) 725

Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1(3), Order 6 Rule 17Contract Act, 1872 — Section 39Evidence Act, 1872 — Section 116, 117

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High Courts03 Aug 2001

Commissioner of Income Tax Vs Showa Line Ltd.

Calcutta High Court · (2002) 173 CTR 444 : (2002) 253 ITR 678b : (2002) 124 TAXMAN 799

Income Tax Act, 1961 — Section 44B

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High Courts03 Aug 2001Dismissed

Bijan Kumar Shaw and Others Vs Sumitra Shaw and Others

Calcutta High Court · (2001) 3 CALLT 347

Civil Procedure Code, 1908 (CPC) — Section 115A, 144, 2(2)Constitution of India, 1950 — Article 227

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High Courts03 Aug 2001

Commissioner of Income Tax Vs Hastings Properties

Calcutta High Court · (2001) 171 CTR 626 : (2002) 253 ITR 124 : (2001) 36 TAXMAN 119 : (2001) 119 TAXMAN 36

Income Tax Act, 1961 — Section 143(3), 256(2), 263

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High Courts02 Aug 2001

CWT Vs UMANG KONORIA

Calcutta High Court · (2002) 172 CTR 740 : (2002) 124 TAXMAN 804

Wealth Tax Act, 1957 — Section 27(3)

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High Courts02 Aug 2001Allowed

Kabita Mukherjee Vs Padam Chand Banthia also known as P.C. Banthia

Calcutta High Court · (2001) 3 CALLT 233

Civil Procedure Code, 1908 (CPC) — Order 20 Rule 12, 15Constitution of India, 1950 — Article 227Succession Act, 1925 — Section 211, 216, 333

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High Courts02 Aug 2001

Commissioner of Income Tax Vs Ganges Rope Co. Ltd.

Calcutta High Court · (2001) 252 ITR 524 : (2002) 125 TAXMAN 155

Income Tax Act, 1961 — Section 256(2), 263, 36(1)Payment of Bonus Act, 1965 — Section 31A

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High Courts02 Aug 2001

Director of Wealth Tax (Exemption) Vs Estate R.P. Kayam Trust

Calcutta High Court · (2001) 253 ITR 30

Wealth Tax Act, 1957 — Section 5(1)(i)

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High Courts01 Aug 2001Dismissed

Bloomfield Co. Ltd. Vs Bagaria Business (P) Ltd.

Calcutta High Court · AIR 2002 Cal 85 : (2002) 25 PTC 40

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Trade and Merchandise Marks Act, 1958 — Section 27, 28

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High Courts01 Aug 2001Allowed

Hirak Roy Chowdhury Vs Dulal Chowdhury and Others

Calcutta High Court · 105 CWN 1161

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 22 Rule 4A, 103, 107Hindu Succession Act, 1956 — Section 15, 15(2)(b), 15(d), 15(l)(d)West Bengal Premises Tenancy Act, 1956 — Section 13, 2(h)

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