Criminal Procedure Code, 1973 (CrPC) — Section 482Foreign Exchange Regulation Act, 1973 — Section 18(2), 56(1), 68, 68(1), 68(2)Income Tax Act, 1961 — Section 227

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High Courts23 Jul 1992

Commissioner of Income Tax Vs Hindusthan Motors Ltd.

Calcutta High Court · (1993) 202 ITR 839

Income Tax Act, 1961 — Section 256, 37

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High Courts23 Jul 1992

Jatia Investment Co. Vs Commissioner of Income Tax

Calcutta High Court · (1993) 204 ITR 497

Income Tax Act, 1961 — Section 185

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High Courts23 Jul 1992

Sewduttroy Rambullav and Son Vs Commissioner of Income Tax

Calcutta High Court · (1994) 117 CTR 22 : (1993) 204 ITR 580 : (1994) 73 TAXMAN 374

Income Tax Act, 1961 — Section 143

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High Courts23 Jul 1992

Commissioner of Income Tax Vs Shri Satyanarain Lohia

Calcutta High Court · (1993) 204 ITR 894

Income Tax Act, 1961 — Section 147

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High Courts23 Jul 1992

Commissioner of Income Tax Vs Shree Krishna Properties Ltd.

Calcutta High Court · (1994) 205 ITR 308

Income Tax Act, 1961 — Section 256

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High Courts23 Jul 1992

Mihir Chatterjee Vs Commissioner of Income Tax

Calcutta High Court · (1994) 118 CTR 26 : (1994) 205 ITR 270 : (1994) 74 TAXMAN 245

Income Tax Act, 1961 — Section 132(12), 132(4), 132(5), 143(3), 256(2)Wealth Tax Act, 1957 — Section 15C

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High Courts23 Jul 1992

Commissioner of Income Tax Vs Dewar''s Garage (India) Pvt. Ltd.

Calcutta High Court · (1993) 204 ITR 763

Calcutta Municipal Act, 1923 — Section 495, 495(1), 495(3)Income Tax Act, 1961 — Section 256(1), 30, 37

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High Courts23 Jul 1992

Commissioner of Income Tax Vs Dewar''s Garage (India) (P.) Ltd.

Calcutta High Court · (1994) 77 TAXMAN 545

Calcutta Municipal Corporation Act, 1980 — Section 495Income Tax Act, 1961 — Section 256(1), 30, 30(a)(i), 37

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High Courts22 Jul 1992Allowed

Md. Abdur Rahim Vs The Sub-divisional Officer and Others

Calcutta High Court · (1993) 1 CALLT 41

Constitution of India, 1950 — Article 14, 226, 311Contract Act, 1872 — Section 23

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High Courts22 Jul 1992Allowed

Shree Ganesh Jute Mills Ltd. Vs Moore Avenue Properties (P) Ltd.

Calcutta High Court · (1993) 1 CALLT 475 : (1995) 2 ILR (Cal) 82

Civil Procedure Code, 1908 (CPC) — Section 115West Bengal Premises Tenancy Act, 1956 — Section 17(2), 17(3), 17A

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High Courts22 Jul 1992Dismissed

Jaydev Kundu Vs The State of West Bengal and Others

Calcutta High Court · 97 CWN 403

Wild Life (Protection) Act, 1972 — Section 11, 2(10), 2(11), 2(14), 2(16)

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High Courts21 Jul 1992

Seth Chemical Works (P) Ltd. Vs Union of India (UOI)

Calcutta High Court · (1993) 66 ELT 76

Central Excises and Salt Act, 1944 — Section 2

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