Bengal Public Demands Recovery Act, 1913 — Section 3(6), 4, 5, 6, 6(3)Constitution of India, 1950 — Article 227Revenue Recovery Act, 1890 — Section 3, 3(1), 3(2), 3(3), 4

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High Courts18 Feb 1966

Soleman Shah and Others Vs Director of Panchayat, Burdwan and Others

Calcutta High Court · 70 CWN 1088

West Bengal Panchayat Act, 1957 — Section 22(1), 28

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High Courts17 Feb 1966

Central Bank of India Limited Vs Shree Bhagawati Hosiery Mills Ltd. and another

Calcutta High Court · 70 CWN 670

Civil Procedure Code, 1908 (CPC) — Section 10, 11, 115, 9

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High Courts16 Feb 1966Dismissed

Moddari Bin Vs Sukdeo Bin

Calcutta High Court · AIR 1967 Cal 136 : (1967) CriLJ 335 : 70 CWN 686 : (1967) 1 ILR (Cal) 320

Criminal Procedure Code, 1898 (CrPC) — Section 386(1), 439, 488(1), 488(3), 488(4)

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High Courts14 Feb 1966Allowed

Dhaneswar Choudhary and Others Vs Subodh Kumar Sett and Others

Calcutta High Court · AIR 1967 Cal 334

Calcutta Thika Tenancy Act, 1949 — Section 6(1)Transfer of Property Act, 1882 — Section 108(1)

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High Courts09 Feb 1966

COMMISSIONER OF Income Tax, WEST BENGAL Vs GOURISHANKAR LAL SINGHA.

Calcutta High Court · 70 CWN 836 : (1967) 63 ITR 711

Civil Procedure Code, 1908 (CPC) — Order 22 Rule 4Income Tax Act, 1961 — Section 66(1)Taxes Management Act, 1880 — Section 69

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High Courts09 Feb 1966

HOWRAH TRADING CO. (PRIVATE) LTD. Vs COMMISSIONER OF Income Tax (CENTRAL), CALCUTTA.

Calcutta High Court · (1968) 67 ITR 582

Income Tax Act, 1922 — Section 66

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High Courts08 Feb 1966Dismissed

R.C. Chakravarty Vs Divisional Superintendent, Eastern Railway

Calcutta High Court · (1968) 1 ILR (Cal) 338

Constitution of India, 1950 — Article 226

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High Courts08 Feb 1966Dismissed

Azizus Subhan Vs Union of India (UOI) and Others

Calcutta High Court · AIR 1966 Cal 570

Civil Procedure Code, 1908 (CPC) — Section 11Constitution of India, 1950 — Article 226, 32, 363(1), 366(22)Crown Grants Act, 1885 — Section 3

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High Courts07 Feb 1966Dismissed

State of West Bengal Vs Sankar Prasad Mukherji

Calcutta High Court · (1967) 1 ILR (Cal) 442

Constitution of India, 1950 — Article 226West Bengal Estates Acquisition Act, 1953 — Section 10(2), 10(5), 26, 29, 29(1)

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High Courts07 Feb 1966Partly Allowed

Hansa Kumari Deb Barman Vs Income Tax Officer, Company Dist. II, I ward and Others

Calcutta High Court · AIR 1967 Cal 252

Income Tax Act, 1922 — Section 30, 35(1)Income Tax Act, 1961 — Section 154(3), 246

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High Courts07 Feb 1966Dismissed

Shaik Md. Omer Vs The Collector of Customs and Others

Calcutta High Court · AIR 1967 Cal 16

Customs Act, 1962 — Section 125Sea Customs Act, 1878 — Section 75

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High Courts04 Feb 1966Dismissed

Kalipada Banerjee Vs State of West Bengal and Others

Calcutta High Court · AIR 1966 Cal 480

Land Acquisition Act, 1894 — Section 4(1), 6(1)

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High Courts03 Feb 1966Allowed

Mina Goswami Vs Ramendra Nath Dutta and Another

Calcutta High Court · AIR 1967 Cal 230 : (1966) 2 ILR (Cal) 574

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

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High Courts02 Feb 1966Allowed

Madan Bagdi and Others Vs The State

Calcutta High Court · AIR 1967 Cal 528

Criminal Procedure Code, 1898 (CrPC) — Section 410, 419, 421, 431

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High Courts01 Feb 1966

Pranlal Jethalal Vs Narayan Prosad Ruia

Calcutta High Court · 70 CWN 497

Limitation Act, 1963 — Section 12, 5

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High Courts01 Feb 1966

Jyotirmoy Ghosh and Others Vs The State of West Bengal

Calcutta High Court · (1967) 19 STC 343

Income Tax Act, 1961 — Section 54Penal Code, 1860 (IPC) — Section 109, 120B, 409, 417

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