Civil Procedure Code, 1908 (CPC) — Order 20 Rule 12, Order 41 Rule 23, Order 41 Rule 23ATransfer of Property Act, 1882 — Section 106West Bengal Premises Tenancy Act, 1956 — Section 13, 17, 17(2), 17(3)

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High Courts21 Mar 1996Allowed

Smt. Rama De Vs Sri Tapan Kumar De and Another

Calcutta High Court · (1996) 2 CALLT 303

Hindu Marriage Act, 1955 — Section 13, 13B

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High Courts21 Mar 1996

Pashupati Haldar Vs State of West Bengal and Others

Calcutta High Court · (1996) 1 CALLT 448

Constitution of India, 1950 — Article 226West Bengal Services (Classification, Control and Appeal) Rules, 1971 — Rule 10, 15(2)

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High Courts21 Mar 1996Allowed

Swapan Kumar Shaw and Others Vs State of West Bengal

Calcutta High Court · (1996) CriLJ 2825

Criminal Procedure Code, 1973 (CrPC) — Section 156(3)Penal Code, 1860 (IPC) — Section 120B, 420

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High Courts21 Mar 1996Dismissed

Pashupati Halder Vs State of West Bengal and Others

Calcutta High Court · (1996) 1 CALLT 448

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High Courts20 Mar 1996Allowed

National Jute Manufacturers Corporation Vs State of West Bengal

Calcutta High Court · (1999) 1 ILR (Cal) 456

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High Courts20 Mar 1996Dismissed

State of West Bengal Vs Wali Ahmed

Calcutta High Court · (1998) 1 ILR (Cal) 93

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High Courts20 Mar 1996

E.I.T.A. India Limited and others

Calcutta High Court · AIR 1997 Cal 208 : (1997) 1 CALLT 414 : (1996) 2 ILR (Cal) 352

Companies Act, 1956 — Section 17, 17(1), 172(3), 39(2), 391

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High Courts20 Mar 1996

Burn Standard Company Ltd. Vs Mc Dermott International Inc. and others

Calcutta High Court · AIR 1997 Cal 45 : (1997) 2 CALLT 95 : (1996) 2 ILR (Cal) 419

Arbitration (Amendment) Act, 1950 — Section 12(6)Arbitration Act, 1940 — Section 10, 11, 12, 12(2), 30Constitution of India, 1950 — Article 136

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High Courts20 Mar 1996

Smt. Bithika Ray and Others Vs Industrial Reconstruction Bank of India and Others

Calcutta High Court · (1997) 2 CALLT 205

Constitution of India, 1950 — Article 226Investment Centre Service Rules — Rule 13

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High Courts20 Mar 1996

E.I.T.A. India Limited Vs Narayan Prasad Lohia

Calcutta High Court · (2000) 99 CompCas 276 : (1997) 1 ILR (Cal) 352

Companies Act, 1956 — Section 17, 17(1), 172(3), 391, 391(1)

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High Courts19 Mar 1996Allowed

Estate Manager, Estate Directorate Ex-Officio, Deputy Secretary, Housing Department Vs Dilip Kumar De and Others

Calcutta High Court · (1997) 2 CALLT 151

Constitution of India, 1950 — Article 226West Bengal Apartment Ownership Act, 1972 — Section 3A, 4, 4(1)West Bengal Government Premises (Tenancy Regulation) Act, 1976 — Section 3(2)

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High Courts15 Mar 1996Allowed

Smt. Manju Mohanka and Others Vs Smt. Renuka Banerjee and Others

Calcutta High Court · (1996) 2 CALLT 166

Criminal Procedure Code, 1973 (CrPC) — Section 144, 205, 251, 482, 94Penal Code, 1860 (IPC) — Section 120B, 499, 500

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