Constitution of India, 1950 — Article 14, 19(1), 19(6), 301, 302Customs Act, 1962 — Section 11, 111Defence of India Rules, 1971 — Rule 126, 126(2), 126(3)

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High Courts01 Feb 1994

Shakuntala Devi Prahladka and Another Vs Punjab National Bank

Calcutta High Court · 98 CWN 1125

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High Courts01 Feb 1994Allowed

Narayan Ch. Das Vs Aswini Kr. Singha

Calcutta High Court · (1994) 1 ILR (Cal) 304

Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1, 151Constitution of India, 1950 — Article 227West Bengal Land Reforms (Amendment) Act, 1965 — Section 9

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High Courts01 Feb 1994

Lina Sengupta and another Vs Sovarani Guha

Calcutta High Court · AIR 1995 Cal 152

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, Order 7 Rule 11, 115West Bengal Court Fees Act, 1970 — Section 11, 16, 16(1), 7

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High Courts31 Jan 1994Dismissed

Chittaranjan Mondal Vs Eastern Coal Fields Ltd.

Calcutta High Court · 98 CWN 835 : (1994) 1 ILR (Cal) 161

Industrial Disputes Act, 1947 — Section 2(K), 36A

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High Courts31 Jan 1994

Pranab Hazra Vs Ratna Hazra

Calcutta High Court · 98 CWN 931 : (1994) 2 DMC 651

Hindu Marriage Act, 1955 — Section 13B, 13B(2), 23

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High Courts31 Jan 1994

Shri Lakshmi Kanta Mandal Vs Achintya Mandal and others

Calcutta High Court · AIR 1994 Cal 227 : 98 CWN 725 : (1994) 1 ILR (Cal) 150

Civil Procedure Code, 1908 (CPC) — Section 115

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High Courts28 Jan 1994Allowed

Saswati Mehrotra (Nee : Mukhopadhyay) Vs State of West Bengal and Others

Calcutta High Court · 98 CWN 377

Constitution of India, 1950 — Article 226Consumer Protection Act, 1986 — Section 2(b), 2(c)(i), 2(d), 2(d)(ii), 2(q)

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High Courts28 Jan 1994

East India Pharmaceutical Works Ltd. Vs Asstt. Collector of C. Ex.

Calcutta High Court · (1994) 71 ELT 358

Drugs and Cosmetics Act, 1940 — Section 3, 35, 5

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High Courts27 Jan 1994Allowed

International Airports Authority of India and Another Vs United ITDC Employees Assistance and Others

Calcutta High Court · 98 CWN 436

Constitution of India, 1950 — Article 12, 226, 43A

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High Courts21 Jan 1994

Kallol Kumar Mukherjee and Others Vs State of West Bengal

Calcutta High Court · (1994) 2 CALLT 43

Criminal Procedure Code, 1973 (CrPC) — Section 167(5), 172(2)Essential Commodities Act, 1955 — Section 7(1), 8Penal Code, 1860 (IPC) — Section 120B, 407, 408, 419, 468

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High Courts21 Jan 1994

Bhupendra Lal Sen Vs The State and Others

Calcutta High Court · (1994) 1 CALLT 334

Evidence Act, 1872 — Section 92Urban Land (Ceiling and Regulation) Act, 1976 — Section 10(1)

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