Banking Companies (Acquisition and Transfer of Undertakings) Act, 1980 — Section 11, 14, 18, 3(4), 4Banking Regulation Act, 1949 — Section 46ACommonwealth Bank Act, 1911 — Section 5, 6

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High Courts09 Mar 1994

Arun Kumar Mukherjee and Another Vs Bokaro Steel Employees (Calcutta) and Others

Calcutta High Court · (1994) 2 CALLT 147

Civil Procedure Code, 1908 (CPC) — Order 14 Rule 1, Order 14 Rule 2(2), Order 39 Rule 1West Bengal Co-operative Societies Act, 1983 — Section 13, 13(4), 15, 2(13), 2(18)West Bengal Co-operative Societies Rules, 1987 — Rule 130, 131, 132

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High Courts08 Mar 1994

Swapan Mondal and Others Vs State of West Bengal and Others

Calcutta High Court · (1994) 2 CALLT 26 : (1995) 70 FLR 221 : (1995) 2 LLJ 153

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High Courts07 Mar 1994

Modern Fibotex India Ltd. and Another Vs Deputy Commissioner of Income Tax and Others

Calcutta High Court · (1995) 126 CTR 69 : (1995) 212 ITR 496

Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 143, 143(1), 143(1A), 143(2), 143(3)

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High Courts07 Mar 1994

Nepal Chandra Dey Vs The Registrar of Co-operative Societies, Government of West Bengal

Calcutta High Court · (1994) 2 CALLT 140

Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 245Penal Code, 1860 (IPC) — Section 409

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High Courts05 Mar 1994Dismissed

Suraj Rai and Bros. Vs Coal India Ltd.

Calcutta High Court · (1994) 2 CALLT 121 : (1995) 82 CompCas 805 : (1995) 2 ILR (Cal) 89

Arbitration Act, 1940 — Section 20, 41

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High Courts04 Mar 1994

Joydeb Chakraborty Vs Smt. Bharti Chakravarty

Calcutta High Court · (1994) CriLJ 2234 : (1994) 3 RCR(Criminal) 133

Criminal Procedure Code, 1973 (CrPC) — Section 125, 125(1), 127, 401, 482

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High Courts03 Mar 1994

Rina Sen Vs Aloke Kumar Sen

Calcutta High Court · (1994) 2 CALLT 97 : (1994) 2 DMC 525

Hindu Marriage Act, 1955 — Section 24

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High Courts03 Mar 1994

Smt. Rina Sen Vs Aloke Kumar Sen

Calcutta High Court · (1994) 2 CALLT 97

Hindu Marriage Act, 1955 — Section 24

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High Courts03 Mar 1994Dismissed

Md. Amir Ali Sardar Vs Nemai Chand Mondal and Another

Calcutta High Court · (1994) 1 CALLT 330

Contempt of Courts Act, 1971 — Section 3

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High Courts02 Mar 1994Allowed

Tarakeshwar Prasad Singh and Another Vs United Bank of India and Others

Calcutta High Court · 98 CWN 736

Companies Act, 1956 — Section 446Specific Relief Act, 1963 — Section 9State Financial Corporations Act, 1951 — Section 31(1)(a)(c)

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High Courts02 Mar 1994

Nipha Machinery Manufacturers Pvt. Ltd. Vs C.E.G.A.T.

Calcutta High Court · (1994) 71 ELT 680

Central Excise Rules, 1944 — Rule 11Central Excises and Salt Act, 1944 — Section 11B, 11B(2), 11B(3), 12, 2Constitution of India, 1950 — Article 226

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High Courts28 Feb 1994

In re: Bojoy Raj Jain and others

Calcutta High Court · AIR 1995 Cal 216 : 99 CWN 689

Bengal Municipal (Amendment) Act, 1934 — Section 548(2)Bengal Municipal Act, 1932 — Section 319A, 518(2), 548(2), 548(3)Calcutta Municipal Corporation (Amendment) Rules, 1993 — Rule 4, 52, 52(2), 52(5), 56(6)

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High Courts28 Feb 1994