Civil Procedure Code, 1908 (CPC) — Order 5 Rule 19A, 115West Bengal Premises Tenancy (Amendment) Act, 1965 — Section 5West Bengal Premises Tenancy Act, 1956 — Section 17, 17(1)

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High Courts09 Sept 1966Dismissed

Hari Shankar Banka Vs Caltex (India) Ltd.

Calcutta High Court · (1968) 1 ILR (Cal) 349

Civil Procedure Code, 1908 (CPC) — Order 37 Rule 2, Order 37 Rule 3, Order 37 Rule 3(3)Penal Code, 1860 (IPC) — Section 34, 420

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High Courts08 Sept 1966Dismissed

Amal Dutta Vs Ismail Ghulam Hussain Ariff, Receiver

Calcutta High Court · (1967) 1 ILR (Cal) 438

Transfer of Property Act, 1882 — Section 106West Bengal Premises Tenancy Act, 1956 — Section 13(1)

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High Courts06 Sept 1966

Abdul Hamid and Others Vs Durga Charan Das

Calcutta High Court · AIR 1967 Cal 116 : (1967) 1 CALLT 344

Civil Procedure Code, 1908 (CPC) — Order 22 Rule 11, Order 41 Rule 33, Order 41 Rule 4

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High Courts06 Sept 1966

Rameshwar Dubey Vs Jogindra Lal Saha and Others

Calcutta High Court · AIR 1968 Cal 234

Calcutta Municipal Act, 1951 — Section 73, 74(2)Civil Procedure Code, 1908 (CPC) — Order 39 Rule 2, 151, 4, 8Presidency Small Cause Courts Act, 1882 — Section 9

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High Courts06 Sept 1966

Dulal Nath and Another Vs Muktaram Naskar and Others

Calcutta High Court · 70 CWN 1091

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 6, 2(14), 36, 39

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High Courts02 Sept 1966Dismissed

Sri Sri Iswar Ganesh Jiu and Others Vs The Municipal Commissioners of Hooghly-Chinsura and Another

Calcutta High Court · 71 CWN 184

Bengal Municipal Act, 1932 — Section 138(1)(c), 148, 215, 554

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High Courts30 Aug 1966

Nirmalendu Bhowmick Vs Dwijendra Chandra Ghosh

Calcutta High Court · (1967) 1 ILR (Cal) 125

Civil Procedure Code, 1908 (CPC) — Order 5 Rule 17, 115Transfer of Property Act, 1882 — Section 109, 3, 54West Bengal Premises Tenancy Act, 1956 — Section 17, 17(1), 17(2), 17(3)

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High Courts30 Aug 1966

Makhan Lal Ghose Vs The Mahaluxmi Bank Ltd. and Others

Calcutta High Court · AIR 1968 Cal 90

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 66, Order 21 Rule 90, Order 7 Rule 7Limitation Act, 1908 — Article 166, 18

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High Courts29 Aug 1966

Commissioner of Income Tax (Central) Vs Birla Bros. (P) Ltd.

Calcutta High Court · AIR 1967 Cal 530

Income Tax Act, 1922 — Section 10(2), 66A(2)

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