Civil Procedure Code, 1908 (CPC) — Section 2(12)Specific Relief Act, 1963 — Section 12, 19, 22, 29Transfer of Property Act, 1882 — Section 53A, 54, 55

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High Courts14 Mar 1966Dismissed

Jagannath Chetram Vs Union of India (UOI)

Calcutta High Court · AIR 1966 Cal 540

Civil Procedure Code, 1908 (CPC) — Section 80Contract Act, 1872 — Section 73Railways Act, 1890 — Section 78B, 80

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High Courts14 Mar 1966Dismissed

Corpn. Of Calcutta Vs M/S. Damodardas J. Vora and Others

Calcutta High Court · 71 CWN 276

Prevention of Food Adulteration Act, 1954 — Section 16(1)(a), 19, 7(i)

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High Courts04 Mar 1966

PILANI INVESTMENT CORPORATION LTD. Vs Income Tax OFFICER, "A" WARD, COMPANIES DIST. II, AND ANOTHER.

Calcutta High Court · (1968) 69 ITR 847

Income Tax Act, 1922 — Section 23A, 34(1)(b)

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High Courts04 Mar 1966Dismissed

Shanti Bala Dasi Vs Madhai Kundu and Others

Calcutta High Court · 72 CWN 231

Civil Procedure Code, 1908 (CPC) — Section 115Transfer of Property Act, 1882 — Section 111

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High Courts02 Mar 1966Allowed

Sambhu Nath Ghosal Vs State of West Bengal and Another

Calcutta High Court · AIR 1966 Cal 577 : (1966) CriLJ 1248

Criminal Procedure Code, 1898 (CrPC) — Section 10(2)Essential Commodities Act, 1955 — Section 3(1), 3(5), 5

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High Courts01 Mar 1966

Harnandrai Badridas Vs Commissioner of Income Tax, Calcutta

Calcutta High Court · AIR 1968 Cal 383

Income Tax Act, 1922 — Section 22(4), 23(4), 26A

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High Courts28 Feb 1966Dismissed

Asoke Kumar Sarkar and Another Vs Radha Kanto Pandey and Others

Calcutta High Court · AIR 1967 Cal 178 : (1967) 1 CALLT 315 : (1967) CriLJ 455

Contempt of Courts Act, 1971 — Section 1Penal Code, 1860 (IPC) — Section 499, 500

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High Courts23 Feb 1966

Kartick Kundu Vs The State

Calcutta High Court · (1967) CriLJ 1411

Penal Code, 1860 (IPC) — Section 373, 375, 376, 493

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High Courts22 Feb 1966

Ikrahnandi Coal Co. Vs Commissioner of Income Tax

Calcutta High Court · (1968) 22 STC 229

Constitution of India, 1950 — Article 286Income Tax Act, 1961 — Section 16

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