Advocates Act, 1961 — Section 24, 49Constitution of India, 1950 — Article 165, 166(3), 166(5), 226, 309Criminal Procedure Code, 1973 (CrPC) — Section 197, 225

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High Courts22 Feb 1979

Sushil Kumar Mondal and Another Vs S.K. Guljar and Others

Calcutta High Court · AIR 1979 Cal 265

Civil Procedure Code, 1908 (CPC) — Order 22 Rule 4(2), Order 22 Rule 9, 115

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High Courts22 Feb 1979Dismissed

Debi Jhora Tea Co. Ltd. Vs Barendra Krishna Bhowmick and Others

Calcutta High Court · (1980) 50 CompCas 771

Companies Act, 1956 — Section 397, 398, 402, 403, 406

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High Courts20 Feb 1979

Sirajul Mondal Vs Samejanechha Bibi and Others

Calcutta High Court · 83 CWN 351

Criminal Procedure Code, 1973 (CrPC) — Section 125, 127, 127(3)(b), 399(2), 399(3)

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High Courts20 Feb 1979

Life Insurance Corpn. of India Vs Samarendra Nath Roy

Calcutta High Court · AIR 1979 Cal 243

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 1Contract Act, 1872 — Section 60

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High Courts19 Feb 1979Allowed

Union of India (UOI) Vs Shankar Narayan Gupta

Calcutta High Court · AIR 1979 Cal 185 : 83 CWN 651

Civil Procedure Code, 1908 (CPC) — Section 80Constitution of India, 1950 — Article 14Transfer of Property Act, 1882 — Section 106

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High Courts19 Feb 1979Allowed

Union of India Vs Sankar Narayan Gupta

Calcutta High Court · 83 CWN 651

Civil Procedure Code, 1908 (CPC) — Section 80Constitution of India, 1950 — Article 14, 19Transfer of Property Act, 1882 — Section 106, 108

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High Courts16 Feb 1979

Mrs. Eileen Patrtees D'' Roseire Vs Kumar Jagadish Chandra Singha and Others

Calcutta High Court · AIR 1979 Cal 286 : (1979) 1 CALLT 321 : (1979) 1 CHN 186 : (1979) 1 CompLJ 286 : 83 CWN 595

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13Limitation Act, 1963 — Section 5

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High Courts16 Feb 1979

A.S. Mallick and Others Vs Board of Trustees for the Port of Calcutta and Others

Calcutta High Court · AIR 1979 Cal 268 : (1979) 1 CALLT 338 : (1979) 1 CHN 220 : (1979) 1 CompLJ 248

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 2(3), 47

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High Courts16 Feb 1979Allowed

Ambika Pada Chowdhury Vs Radha Rani Basu

Calcutta High Court · 83 CWN 527

Registration Act, 1908 — Section 49Transfer of Property Act, 1882 — Section 108, 53AWest Bengal Premises Tenancy Act, 1956 — Section 13(1), 17(1), 17(1), 17(4), 3(2)

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High Courts16 Feb 1979

Food Corporation of India and Others Vs Sunil Krishna Samanta

Calcutta High Court · AIR 1979 Cal 193

Arbitration Act, 1940 — Section 8(1)

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