Calcutta Improvement Act, 1911 — Section 49Land Acquisition (Amendment) Act, 1984 — Section 15, 20, 23(1A), 30, 30(1)Land Acquisition Act, 1894 — Section 18, 23(2), 28

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High Courts31 May 1990

Md. Alam (Referring Claimant) Vs State of West Bengal

Calcutta High Court · AIR 1991 Cal 42

Land Acquisition (Amendment) Act, 1984 — Section 15, 18, 20Land Acquisition Act, 1894 — Section 23(1A), 23(2), 28, 30(1), 30(3)

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High Courts30 May 1990

Trade Links Pvt. Ltd. Vs Collector of Central Excise

Calcutta High Court · (1993) 65 ELT 484

West Bengal Excise (Foreign Liquor Licence Fee) Rules, 1941 — Rule 147, 225, 28, 3, 3A

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High Courts30 May 1990

BRITISH INDIA STEAM NAVIGATION CO. LTD. Vs THE COMMISSIONER OF INCOME TAX.

Calcutta High Court · (1992) 107 CTR 278

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High Courts30 May 1990

Trade Links Private Limited and Another Vs Collector of Excise and Others

Calcutta High Court · (1991) 1 CALLT 171 : (1991) 37 ECR 191

Bengal Excise Rules, 1993 — Rule 225West Bengal Excise (Foreign Liquor Licence Fee) Rules, 1941 — Rule 3, 3A, 3B, 4, 4A

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High Courts30 May 1990

VISWANATH KANODIA Vs COMMISSIONER OF INCOME TAX.

Calcutta High Court · (1992) 104 CTR 15

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High Courts29 May 1990

Grindlays Bank Plc. Vs Commissioner of Income Tax

Calcutta High Court · (1992) 101 CTR 164 : (1994) 207 ITR 454

Income Tax Act, 1961 — Section 142, 142(1), 142(2), 147, 148

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High Courts28 May 1990Dismissed

Bata India Limited Vs The 7th Industrial Tribunal and Others

Calcutta High Court · (1993) 2 CALLT 386 : (1991) 1 CALLT 169 : 94 CWN 1015 : (1991) 2 LLJ 468

Industrial Disputes Act, 1947 — Section 17B, 33(2)

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High Courts28 May 1990

Hindusthan Gas and Industries Ltd. Vs Commissioner of Income Tax

Calcutta High Court · (1995) 79 TAXMAN 151

Income Tax Act, 1961 — Section 236(1), 35B

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High Courts18 May 1990

Kelvin Jute Co. Ltd. and Another Vs Appropriate Authority and Others

Calcutta High Court · (1991) 1 CALLT 385 : (1990) 2 CHN 385 : (1990) 185 ITR 453

Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 269UD

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High Courts18 May 1990

Debu Bhattacharjee Vs Calcutta Municipal Corporation and others

Calcutta High Court · AIR 1990 Cal 390 : (1991) 1 CALLT 140

Calcutta Municipal Corporation Act, 1980 — Section 33, 34, 36, 36(1), 37

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