Constitution of India, 1950 — Article 19(1), 19(1)(f), 21, 226, 227Evidence Act, 1872 — Section 106Imports and Exports (Control) Act, 1947 — Section 3, 3(2), 3(i)

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High Courts03 Jan 1964Allowed

Mangala Prosad Vs V.J. Manerikar and Others

Calcutta High Court · AIR 1965 Cal 507 : (1965) CriLJ 477 : 68 CWN 383

Constitution of India, 1950 — Article 19(1), 21, 31(1)Evidence Act, 1872 — Section 106Sea Customs Act, 1878 — Section 167(8), 178A, 178A(1), 178A(2)

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High Courts03 Jan 1964

Bimal Das Gupta Vs Collector of Customs and Others

Calcutta High Court · 68 CWN 843

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High Courts03 Jan 1964

National Tobacco Co. of India Ltd. Vs Assistant Collector of Central Excise

Calcutta High Court · 68 CWN 541 : (1967) 1 ILR (Cal) 301

Central Excise Rules, 1944 — Rule 10, 10A, 10B, 10B(2), 10B(3)Central Excises and Salt Act, 1944 — Section 2, 3, 3(1), 37, 37(1)Constitution of India, 1950 — Article 226

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High Courts23 Dec 1963

Premsukhdas Sitaram Vs The State and Another

Calcutta High Court · AIR 1964 Cal 391 : (1964) CriLJ 285 : 68 CWN 516

Civil Procedure Code, 1908 (CPC) — Order 13 Rule 10Income Tax Act, 1961 — Section 131, 137Sea Customs Act, 1878 — Section 172

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High Courts20 Dec 1963Dismissed

Amiya Gopal Hazra and Others Vs 2nd Land Requisition Collector and Others

Calcutta High Court · AIR 1964 Cal 587

Constitution of India, 1950 — Article 162Land Acquisition Act, 1894 — Section 4

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High Courts19 Dec 1963

Nathuni Lal Gupta and Others Vs The State and Others

Calcutta High Court · (1964) CriLJ 662

Constitution of India, 1950 — Article 132, 14, 143, 228, 352Essential Commodities Act, 1955 — Section 2, 3

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High Courts18 Dec 1963

Pratima Bose Vs Kamal Kumar Bose

Calcutta High Court · 68 CWN 316

Civil Procedure Code, 1908 (CPC) — Section 104, 115, 35A, 95, 96Divorce Act, 1869 — Section 36, 41, 55Hindu Marriage Act, 1955 — Section 24, 25, 26, 28

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High Courts17 Dec 1963

Commissioner of Income Tax Vs Allahabad Bank Ltd.

Calcutta High Court · (1966) 36 CompCas 365 : (1966) 60 ITR 384

Companies Act, 1956 — Section 78, 78(3)

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High Courts17 Dec 1963Allowed

State of West Bengal Vs Manisha Maity and Others

Calcutta High Court · 68 CWN 189

Civil Procedure Code, 1908 (CPC) — Section 82Limitation Act, 1963 — Section 5

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High Courts16 Dec 1963Dismissed

Nirmal Chandra Ray and Others Vs Khandu Ghose and Others

Calcutta High Court · AIR 1965 Cal 562 : 68 CWN 333

Bengal Tenancy Act, 1885 — Section 148Civil Procedure Code, 1908 (CPC) — Order 32 Rule 3, Order 32 Rule 4

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High Courts09 Dec 1963

Guru Charan Banerjee and Another Vs Returning Officer of No. 34, Burdwan Parliamentary Constituency

Calcutta High Court · 68 CWN 270

Constitution of India, 1950 — Article 102, 102(1)(a), 132(1), 191(1)(a), 226Representation of the People Act, 1951 — Section 100, 100(1), 100(1)(c), 100(2)(c), 101

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High Courts09 Dec 1963Dismissed

M/s. Agarwal Trading Corporation and others Vs Asst. Collector of Customs and others

Calcutta High Court · AIR 1964 Cal 347 : (1964) CriLJ 151

Constitution of India, 1950 — Article 226

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High Courts09 Dec 1963Dismissed

Agarwal Trading Corporation and Others Vs Asst. Collector of Customs and Others

Calcutta High Court · AIR 1964 Cal 347 : (1964) CriLJ 151

Constitution of India, 1950 — Article 20Foreign Exchange Regulation Act, 1947 — Section 23(1), 23(I), 23A, 23B, 23CSales of Goods Act, 1930 — Section 2(7)

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