Civil Procedure Code, 1908 (CPC) — Order 41 Rule 22, 100Foreign Exchange Regulation Act, 1973 — Section 9(1)West Bengal Premises Tenancy Act, 1956 — Section 13(1)

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High Courts17 Feb 1989

BROOKE BOND INDIA LTD. Vs COMMISSIONER OF Income Tax.

Calcutta High Court · (1992) 95 CTR 89 : (1991) 95 CTR 89 : (1992) 193 ITR 390 : (1991) 58 TAXMAN 33

Income Tax Act, 1961 — Section 35B

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High Courts17 Feb 1989Allowed

Guest Keen Williams Ltd. Vs Guest Keen Williams Junior Management Staff Association and Others

Calcutta High Court · (1989) 1 CALLT 214 : (1989) 1 CHN 185 : 93 CWN 462 : (1990) 60 FLR 458 : (1990) 2 LLJ 522

Constitution of India, 1950 — Article 12, 226

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High Courts16 Feb 1989Dismissed

Sisir Rudra Vs Sunil Rudra

Calcutta High Court · (1989) 1 CALLT 327

Criminal Procedure Code, 1973 (CrPC) — Section 144, 145, 146

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High Courts15 Feb 1989

Ram Gopal Agarwala Vs Dr. S.N. Mitra

Calcutta High Court · (1989) CriLJ 1337

Criminal Procedure Code, 1973 (CrPC) — Section 313Prevention of Food Adulteration Act, 1954 — Section 11, 13, 16

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High Courts15 Feb 1989

Samar Ghosh and Others Vs Somnath Chakraborty and Another

Calcutta High Court · (1989) CriLJ 1638

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High Courts15 Feb 1989

In Re: National Instruments Ltd.

Calcutta High Court · 93 CWN 1019

West Bengal Premises Tenancy Act, 1956 — Section 17, 17(2)

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High Courts14 Feb 1989

Commissioner of Income Tax Vs Jessop and Co. Ltd.

Calcutta High Court · (1989) 79 CTR 246 : (1990) 181 ITR 358 : (1989) 47 TAXMAN 388

Income Tax Act, 1922 — Section 66(2)

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High Courts14 Feb 1989

Commissioner of Income Tax Vs Jhanzie Tea Association

Calcutta High Court · (1989) 79 CTR 5 : (1989) 179 ITR 295

Income Tax Act, 1961 — Section 22, 256(1), 28

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High Courts14 Feb 1989

Commissioner of Income Tax Vs Bengal Coal Co. Ltd.

Calcutta High Court · (1989) 02 CAL CK 0042

Income Tax Act, 1961 — Section 256(1)

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High Courts14 Feb 1989

Commissioner of Wealth Tax Vs Saroj Kumar Banerjee (through legal representative, Manoj Kumar Banerjee)

Calcutta High Court · (1989) 80 CTR 68 : (1990) 181 ITR 168 : (1989) 45 TAXMAN 234

Wealth Tax Act, 1957 — Section 4(1), 5(1)

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High Courts14 Feb 1989Dismissed

Haradhan Manna Vs Bidhubala Bhuniya and Others

Calcutta High Court · (1989) 1 CALLT 320

Bengal Money Lenders Act, 1940 — Section 30, 36, 37ACivil Procedure Code, 1908 (CPC) — Section 148, 149, 151Limitation Act, 1963 — Section 5

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High Courts14 Feb 1989Dismissed

Dilip Kumar Guha Niyogi and Others Vs The Jute Corporation of India Ltd. and Others

Calcutta High Court · (1989) 2 CALLT 301

Constitution of India, 1950 — Article 14, 16

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High Courts13 Feb 1989Allowed

Pottery Mazdoor Panchayat and Another Vs Union of India (UOI) and Others

Calcutta High Court · (1989) 66 CompCas 93

Constitution of India, 1950 — Article 12, 226

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High Courts13 Feb 1989Allowed

Smt. Arati Basu Vs State of West Bengal and Others

Calcutta High Court · (1989) 1 CALLT 413

Calcutta Municipal Corporation Act, 1980 — Section 11(6)Conduct of Business of the Borough Committee Regulation, 1987 — Regulation 36

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High Courts13 Feb 1989

Azimuddin Ansari Vs Union of India (UOI) and Another

Calcutta High Court · (1989) CriLJ 1298 : 93 CWN 837

Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3, 5AConstitution of India, 1950 — Article 22, 226Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 43

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