Civil Procedure Code, 1908 (CPC) — Order 21 Rule 46, Order 34 Rule 4Transfer of Property Act, 1882 — Section 73(2), 73(3), 78West Bengal Estates Acquisition Act, 1953 — Section 3

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High Courts18 Dec 1964Allowed

Best and Co. Vs Additional Collector of Customs and Another

Calcutta High Court · AIR 1965 Cal 478 : (1965) CriLJ 465

Imports (Control) Order, 1955 — Rule 5(2)Imports and Exports (Control) Act, 1947 — Section 3(2), 5Sea Customs Act, 1878 — Section 167(8), 19

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High Courts17 Dec 1964Dismissed

Bijoy Ballav Kundu and Another Vs Tapeti Ranjan Kundu

Calcutta High Court · AIR 1965 Cal 628 : 69 CWN 309

Arbitration Act, 1940 — Section 2

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High Courts17 Dec 1964Dismissed

Rani Bala Debi Vs Kamal Krishna Nath

Calcutta High Court · 69 CWN 511

West Bengal Premises Tenancy Act, 1956 — Section 17(4), 21

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High Courts17 Dec 1964

RUNGTA SONS (PRIVATE) LTD. Vs COMMISSIONER OF Income Tax.

Calcutta High Court · (1967) 2 ILR (Cal) 507 : (1966) 62 ITR 468

Income Tax Act, 1922 — Section 66(1)

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High Courts16 Dec 1964

Corporation of Calcutta Vs Messrs. India Exchange Ltd.

Calcutta High Court · 69 CWN 237

Calcutta Municipal Act, 1951 — Section 168(1), 183

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High Courts16 Dec 1964

Shellac Industries Ltd. Vs Their Workmen

Calcutta High Court · AIR 1966 Cal 371

General Clauses Act, 1897 — Section 21Industrial Disputes Act, 1947 — Section 10, 10(1), 33B, 7, 7(1)

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High Courts16 Dec 1964Dismissed

Upendranath Boral Vs Dulalchand Sen and Another

Calcutta High Court · 69 CWN 455

Arbitration Act, 1940 — Section 17, 25Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3

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High Courts16 Dec 1964

Shellac Industries, Ltd. Vs Their workmen (by Shellac Industries Workers'' Union)

Calcutta High Court · (1967) 1 LLJ 492

Constitution of India, 1950 — Article 227General Clauses Act, 1897 — Section 21Industrial Disputes Act, 1947 — Section 10, 15, 17, 33B, 7

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High Courts14 Dec 1964

The Women''s Co-operative Industrial Home Ltd. Vs The Registrar, Co-operative Societies, West Bengal and Others

Calcutta High Court · 69 CWN 203

Bengal Co-operative Societies Act, 1940 — Section 24

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High Courts10 Dec 1964

BANKIM CH. DATTA AND OTHERS Vs COMMISSIONER OF Income Tax, CALCUTTA.

Calcutta High Court · (1970) 2 ILR (Cal) 508 : (1966) 62 ITR 239

Income Tax Act, 1961 — Section 66(1)

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High Courts10 Dec 1964Allowed

Eastern Railway Employees'' Congress Vs General Manager, Eastern Railway and Others

Calcutta High Court · AIR 1965 Cal 389 : (1966) 2 LLJ 849

Constitution of India, 1950 — Article 19, 19(1), 19(4), 226Government of India Act, 1935 — Section 241(2)Railway Establishment Code, 1951 — Rule 1, 3

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