Civil Procedure Code, 1908 (CPC) — Order 13 Rule 3, Order 18 Rule 11, 107Evidence Act, 1872 — Section 3, 33, 5Industrial Disputes Act, 1947 — Section 7

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High Courts11 Aug 1965Allowed

Sm. Indira Debi and Another Vs State of West Bengal and Others

Calcutta High Court · AIR 1967 Cal 469

West Bengal Estates Acquisition Act, 1953 — Section 44(2), 53, 57, 57A

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High Courts10 Aug 1965Allowed

Tara Prasad Mukherjee and Others Vs Ganesh Chandra Mondal and Others

Calcutta High Court · 70 CWN 652

Transfer of Property Act, 1882 — Section 105, 106, 111, 111(g), 117

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High Courts10 Aug 1965Allowed

Mannalal Serowgie Vs Ishwariprasad Jain and Another

Calcutta High Court · AIR 1966 Cal 447 : (1966) 1 CALLT 457 : (1966) 2 ILR (Cal) 205

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 1 Rule 9Transfer of Property Act, 1882 — Section 105, 108(1)

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High Courts09 Aug 1965

Abdul Kader Laskar and Others Vs State of West Bengal and Others

Calcutta High Court · 69 CWN 1073

Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 4, 40, 40(1)(b), 42, 5(A)

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High Courts06 Aug 1965

Sahu Jain Ltd. Vs Deputy Secretary, Ministry of Finance and Others

Calcutta High Court · (1966) 36 CompCas 543 : 70 CWN 399

Companies Act, 1956 — Section 237

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High Courts06 Aug 1965

Ashoka Marketing Ltd. Vs Union of India (UOI)

Calcutta High Court · AIR 1967 Cal 159 : (1967) 37 CompCas 341 : 70 CWN 472

Companies Act, 1956 — Section 237, 249(1)

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High Courts04 Aug 1965

New Central Jute Mills Co. Ltd. Vs Deputy Secretary, Ministry of Finance and Others

Calcutta High Court · (1966) 36 CompCas 512 : 70 CWN 280

Companies Act, 1956 — Section 10E, 209(4), 235, 236, 237

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High Courts27 Jul 1965Dismissed

Arati Paul Vs Registrar, O.S., High Court and Others

Calcutta High Court · AIR 1966 Cal 129 : (1966) 2 ILR (Cal) 165

Constitution of India, 1950 — Article 133(1)

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High Courts26 Jul 1965

Binoy Kumar Biswas Vs The State and Others

Calcutta High Court · 70 CWN 147

Criminal Procedure Code, 1898 (CrPC) — Section 491Defence of India Rules, 1962 — Rule 30(1)(b)

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High Courts26 Jul 1965

Benoy Kumar Biswas Vs State of West Bengal and Others

Calcutta High Court · AIR 1966 Cal 509 : (1966) CriLJ 1125 : 70 CWN 147

Constitution of India, 1950 — Article 226Criminal Procedure Code, 1898 (CrPC) — Section 491Defence of India Rules, 1962 — Rule 30(1)

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High Courts21 Jul 1965

Basanta Kumar Ray Vs State of West Bengal and Others

Calcutta High Court · 69 CWN 1053 : (1966) 2 LLJ 46

Constitution of India, 1950 — Article 226Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 13

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High Courts19 Jul 1965Dismissed

In Re: Indian Aluminium Co. Ltd.

Calcutta High Court · (1967) 1 ILR (Cal) 373

Companies Act, 1956 — Section 13, 16, 17, 173, 5English Companies Act, 1948 — Section 107, 2, 4, 5

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High Courts14 Jul 1965Dismissed

Tilla Mohammad Vs Additional Member Board of Revenue

Calcutta High Court · (1966) 2 ILR (Cal) 157

Civil Procedure Code, 1908 (CPC) — Order 5 Rule 17, Order 5 Rule 19Constitution of India, 1950 — Article 226Income Tax Act, 1922 — Section 23(4), 29, 34, 45, 46

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High Courts14 Jul 1965Dismissed

Chirkut Tewari Vs State of West Bengal and Others

Calcutta High Court · AIR 1967 Cal 89 : 70 CWN 1

Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 18, 40, 40(1), 41(5), 6Land Acquisition Act, 1962 — Section 7

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