Constitution of India, 1950 — Article 226West Bengal Board of Secondary Education (Manner of Hearing and Deciding Appeals by Appeal Committee) Rules — Rule 9, 9(1)West Bengal Board of Secondary Education Act, 1963 — Section 18

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High Courts08 Jun 1978Dismissed

Bird and Co. Vs Tripura Jute Mills and Another

Calcutta High Court · 83 CWN 802

Constitution of India, 1950 — Article 133Contract Act, 1872 — Section 127, 2(b)

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High Courts06 Jun 1978

Commissioner of Income Tax Vs Swadeshi Mining and Manufacturing Co. Ltd.

Calcutta High Court · (1979) 118 ITR 975

Income Tax Act, 1922 — Section 10(2)

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High Courts06 Jun 1978

Crompton Greaves Ltd. Vs Hindustan Steel Ltd.

Calcutta High Court · AIR 1978 Cal 444 : 82 CWN 996

Arbitration Act, 1940 — Section 23, 23(2), 33, 5

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High Courts06 Jun 1978Allowed

Radha Dasi Basak Vs Santosh Kumar Ghosh

Calcutta High Court · 83 CWN 106

Transfer of Property Act, 1882 — Section 114A

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High Courts05 Jun 1978

Birendra Nath Dhar Vs Food Corporation of India

Calcutta High Court · AIR 1978 Cal 362

Contract Act, 1872 — Section 73

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High Courts05 Jun 1978

Henry Ali Hoc Vs State

Calcutta High Court · (1978) 2 ILR (Cal) 546

Constitution of India, 1950 — Article 254(1), 254(2)Criminal Procedure Code, 1973 (CrPC) — Section 262, 263, 264, 265, 29General Clauses Act, 1897 — Section 6

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High Courts05 Jun 1978

Shipping Corporation of India Ltd. Vs Seventh Industrial Tribunal

Calcutta High Court · (1978) 2 ILR (Cal) 379

Evidence Act, 1872 — Section 114Industrial Disputes Act, 1947 — Section 10, 11(4), 2

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High Courts05 Jun 1978

Karamchand Thapar and Brothers (Coal Sales) Ltd. Vs Commissioner of Income Tax

Calcutta High Court · (1983) 140 ITR 939

Income Tax Act, 1922 — Section 66(1)

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High Courts02 Jun 1978Dismissed

Satish Chandra Maity Vs Sm. Saila Bala Dassi and Others

Calcutta High Court · AIR 1978 Cal 499 : 82 CWN 991

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 2, 151Transfer of Property Act, 1882 — Section 41West Bengal Estates Acquisition Act, 1953 — Section 57B

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