Constitution of India, 1950 — Article 226West Bengal Acquisition Of Homestead Land For Agricultural Labourers, Artisans And Fishermen Act, 1975 — Section 2(d), 2(e), 4

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High Courts13 Apr 1987Allowed

Commercial Tax Officer, Commercial Tax Department, Government of Andhra Pradesh and Others Vs Mangilal Rungta and Another

Calcutta High Court · (1987) 66 STC 243

Central Sales Tax Act, 1956 — Section 4, 5Constitution of India, 1950 — Article 226, 286

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High Courts13 Apr 1987Allowed

Sm. Usha Rani Modak Vs Panchu Gopal Saha

Calcutta High Court · (1987) 04 CAL CK 0026

Contract Act, 1872 — Section 11, 23, 30(5), 65Partnership Act, 1932 — Section 12(d), 13(d), 4, 40, 42Specific Relief Act, 1963 — Section 33(2)(b), 41

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High Courts13 Apr 1987Allowed

Panchu Gopal Saha Vs SM. Usha Rani Modak

Calcutta High Court · 92 CWN 261

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 7Contract Act, 1872 — Section 11, 25, 33(2)(b), 40, 42Specific Relief Act, 1963 — Section 4, 41

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High Courts10 Apr 1987

S.K. Saha and Another Vs Gokul Chandra Dhara

Calcutta High Court · (1988) CriLJ 21

Constitution of India, 1950 — Article 226Contempt of Courts Act, 1971 — Section 19, 20

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High Courts09 Apr 1987Dismissed

Sm. Mamata Ghosh Vs United Industrial Bank Ltd. and Others

Calcutta High Court · AIR 1987 Cal 280 : (1990) 69 CompCas 663

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Contract Act, 1872 — Section 140Transfer of Property Act, 1882 — Section 92

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High Courts08 Apr 1987Dismissed

Ruby Banerjee Vs Mechnico Enterprises Pvt. Ltd.

Calcutta High Court · AIR 1988 Cal 252 : (1987) 1 CALLT 130 : 92 CWN 152

West Bengal Premises Tenancy Act, 1997 — Section 17, 17(1), 17(2), 17(2A), 17(2A)(b)

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High Courts08 Apr 1987

Adding Machines (India) Private Limited Vs The State

Calcutta High Court · (1988) 63 CompCas 588 : (1987) 65 CTR 250 : (1987) 167 ITR 171 : (1987) 35 TAXMAN 128

Income Tax Act, 1961 — Section 2(31), 276B

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High Courts08 Apr 1987Dismissed

Ruby Banerjee Vs Mechanics Enterprises Pvt. Ltd.

Calcutta High Court · AIR 1988 Cal 252 : (1987) 1 CALLT 130 : 92 CWN 152

West Bengal Premises Tenancy Act, 1956 — Section 17(1), 17(2)

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High Courts08 Apr 1987

In Re: Rakhan Ojha alias Rakhal Chandra Ojha

Calcutta High Court · (1988) CriLJ 278

Criminal Procedure Code, 1973 (CrPC) — Section 2, 225, 234, 301, 311Penal Code, 1860 (IPC) — Section 395, 397

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