Calcutta Thika Tenancy (Acquisition and Regulation) Act, 1981 — Section 19, 27, 5, 6(2), 8(2)Calcutta Thika Tenancy (Acquisition and Regulation) Rules, 1982 — Rule 3, 5, 5(1)Constitution of India, 1950 — Article 14, 25, 26, 31C, 39

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High Courts08 Jul 1987

Lakshmimoni Das and Others Vs State pf West Bengal and Others

Calcutta High Court · AIR 1987 Cal 326 : (1987) 1 CALLT 371 : 92 CWN 72

Calcutta Thika Tenancy Act, 1949 — Section 1, 10, 10, 10(2), 10(A)Calcutta Thika Tenancy Stay Of Proceedings (temporary Provisions) Act, 1978 — Section 3, 5Constitution of India, 1950 — Article 134, 14, 19, 19(1)(g), 19(e)

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High Courts08 Jul 1987

Pasupati Das and Sons Pvt. Ltd. Vs Commissioner of Income Tax

Calcutta High Court · (1987) 65 CTR 155 : (1988) 170 ITR 110 : (1987) 34 TAXMAN 257

Income Tax Act, 1961 — Section 212, 212(2), 216, 263

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High Courts08 Jul 1987Dismissed

Kamal Kumar Basu Vs Kalyani Basu

Calcutta High Court · AIR 1988 Cal 111 : 92 CWN 323

Hindu Marriage Act, 1955 — Section 13

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High Courts08 Jul 1987

Rabindra Nath Chakraborty Vs State of West Bengal and Others

Calcutta High Court · 92 CWN 329

West Bengal Land Reforms Act, 1955 — Section 14M, 14N, 14T, 14T(3), 57

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High Courts07 Jul 1987Dismissed

In Re: Santibala Chatterjee and Government of West Bengal and Others

Calcutta High Court · 92 CWN 337

Bengal Excise Act, 1909 — Section 30, 35, 37, 44A, 85Calcutta Police Act, 1866 — Section 19, 20, 36, 37Constitution of India, 1950 — Article 227

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High Courts29 Jun 1987

Debar Kundu Rama Krishna Rao Vs State of West Bengal

Calcutta High Court · (1988) CriLJ 345 : 92 CWN 365

Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 3Penal Code, 1860 (IPC) — Section 302

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High Courts29 Jun 1987

Anugrah Narayan Sinha Vs United Commercial Bank and Others

Calcutta High Court · (1988) 2 LLJ 295

Banking Companies (Acquisition and Transfer of Undertakings) Act, 1970 — Section 19Constitution of India, 1950 — Article 16, 226

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High Courts26 Jun 1987

National Insurance Company Ltd. Vs Navrom Constantza and Others

Calcutta High Court · AIR 1988 Cal 155

Carriage of Goods by Sea Act, 1925 — Section 2Carriage of Goods by Sea Rules — Rule 6Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11

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High Courts25 Jun 1987

Kewal Court (Pvt.) Ltd. and Another Vs State of West Bengal and Others

Calcutta High Court · AIR 1988 Cal 161

Calcutta Municipal Rules, 1951 — Rule 56Urban Land (Ceiling and Regulation) Act, 1976 — Section 20, 4(3)

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High Courts25 Jun 1987

Rabea Khatoon Vs State of West Bengal and Others

Calcutta High Court · (1987) 1 CALLT 635 : (1987) CALLT 635

West Bengal Land Reforms Act, 1955 — Section 14K, 14N, 14O, 14TWest Bengal Land Reforms Rules, 1965 — Rule 14B, 14B(2)

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High Courts25 Jun 1987Allowed

S.A. International Vs Collector of Customs

Calcutta High Court · (1988) 15 ECC 216 : (1988) 36 ELT 445

Constitution of India, 1950 — Article 226Customs Act, 1962 — Section 111, 112, 124, 49Imports and Exports (Control) Act, 1947 — Section 3(2)

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High Courts25 Jun 1987

Rabea Khatoon Vs State of West Bengal and .Ors.

Calcutta High Court · (1987) 1 CALLT 635 : (1987) CALLT 635

West Bengal Land Reforms Act, 1955 — Section 14, 14(o), 14K(d), 14N, 14T

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High Courts23 Jun 1987

Sumitra Manna Vs Gobinda Chandra Manna

Calcutta High Court · AIR 1988 Cal 192 : 92 CWN 254

Hindu Marriage Act, 1955 — Section 10(2), 13(1A), 13(2), 23(1)

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High Courts23 Jun 1987

S.B. Cold Storage Industries P. Ltd. Vs Commissioner of Income Tax

Calcutta High Court · (1987) 59 CTR 235 : (1989) 175 ITR 364

Income Tax Act, 1961 — Section 261, 32A, 32A(2)

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High Courts23 Jun 1987

Paritosh Chowdhury Vs Sm. Sipra Banerjee and Others

Calcutta High Court · (1988) CriLJ 1299

Criminal Procedure Code, 1973 (CrPC) — Section 156, 161, 239Penal Code, 1860 (IPC) — Section 114, 34, 341, 430

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