Civil Procedure Code, 1908 (CPC) — Section 115Criminal Procedure Code, 1973 (CrPC) — Section 125Hindu Marriage (Amendment) Act, 1956 — Section 13, 24, 26, 9

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High Courts24 Sept 1998

Warren Tea Ltd. and Another Vs Union of India (UOI) and Others

Calcutta High Court · (2000) 158 CTR 327 : (1999) 108 ELT 628 : (1999) 236 ITR 492 : (1999) 102 TAXMAN 501

Income Tax Act, 1961 — Section 80HHCIncome Tax Rules, 1962 — Rule 8

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High Courts23 Sept 1998Allowed

Tanushree Art Printers Vs Rabindra Nath Pal

Calcutta High Court · (1999) 3 CALLT 232

Calcutta High Court (Original Side) Rules, 1914 — Order 37Civil Procedure Code, 1908 (CPC) — Order 37 Rule 2, Order 37 Rule 3, Order 37 Rule 3(1), Order 37 Rule 3(2), Order 37 Rule 3(3)

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High Courts23 Sept 1998

Smt. Kamala Roy Vs The District Inspector of Schools and Others

Calcutta High Court · (1998) 3 CALLT 458

Constitution of India, 1950 — Article 14, 16, 19, 21, 226West Bengal Primary Education (Amendment) Act, 1973 — Section 105(4), 107

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High Courts23 Sept 1998Dismissed

Tankrete India Ltd. Vs Union of India (UOI)

Calcutta High Court · (1998) 104 ELT 324

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High Courts22 Sept 1998

Hooghly Mills Company Limited Vs Union of India (UOI)

Calcutta High Court · (1999) 108 ELT 637

Central Excises and Salt Act, 1944 — Section 35FCustoms Act, 1962 — Section 129E

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High Courts22 Sept 1998

Amar Nath Dey Vs The Seventh Industrial Tribunal, W.B. and Others

Calcutta High Court · 1 CWN 396

Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 15(2)(b)

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High Courts21 Sept 1998

M/s. Anandilal Poddar and Sons Ltd. Vs Commissioner, Sanchaita Investments

Calcutta High Court · (1999) 3 CALLT 177

Contract Act, 1872 — Section 39, 53, 55, 62Registration Act, 1908 — Section 17(1)Specific Relief Act, 1963 — Section 2

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High Courts21 Sept 1998

P.K. Maitra and Others Vs The Board of Trustees of Calcutta Port Trust and Others

Calcutta High Court · (1999) 1 CALLT 206

Constitution of India, 1950 — Article 12, 14, 16, 21, 22Major Port Trusts Act, 1963 — Section 124, 124(1), 126, 2(W), 23Sales of Goods Act, 1930 — Section 64(2)

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High Courts21 Sept 1998

Diabari Tea Co. Ltd. and Others Vs Dooars Assam Union Tea Co. Ltd.

Calcutta High Court · 1 CWN 258

Companies Act, 1956 — Section 397, 398

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High Courts18 Sept 1998

Bajrang Prasad Jalan and Others Vs Mahabir Prasad Jalan and Others

Calcutta High Court · AIR 1999 Cal 156

Companies Act, 1956 — Section 112, 397, 398, 402, 41

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High Courts18 Sept 1998

Smt. Leela Das Vs Union of India (UOI) and Others

Calcutta High Court · (2002) 1 CALLT 89 : (1999) CriLJ 1807

Criminal Procedure Code, 1973 (CrPC) — Section 156, 156(3), 173, 173(2), 173(8)Penal Code, 1860 (IPC) — Section 302

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High Courts18 Sept 1998Allowed

Mahabir Prasad Jalan and Others Vs Bajrang Prasad Jalan and Others

Calcutta High Court · (2000) 102 CompCas 81 : (1999) 2 CompLJ 72

Companies Act, 1956 — Section 10, 2(11), 397, 398, 406

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High Courts17 Sept 1998

Narayan Chandra Dhar Vs Khokon Routh

Calcutta High Court · (1999) 1 CALLT 432 : (1999) 3 RCR(Civil) 322

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 100, Order 21 Rule 101, Order 21 Rule 24(3), Order 21 Rule 35, Order 21 Rule 97Criminal Procedure Code, 1973 (CrPC) — Section 144

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High Courts16 Sept 1998Allowed