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Kalyan Jyoti Sengupta, J.@mdashThe aforesaid two applications have been heard together and have been disposed of by this common judgment and order as the same have arisen out of the same suit and involvement of controve…
1. The respondent/writ petitioner No. 1 moved the learned Single Judge with a prayer for change of option from Contributory Provident Fund to General Provident Fund Scheme. The prayer was allowed by the learned Single J…
Nishita Mhatre, J.@mdashA learned Single Judge of this Court (Dipankar Datta, J) has, by an order dated 28th July, 2014, entertained Writ Petition No. 20515(W) of 2014 filed by one Biplab Kumar Chowdhury. By way of inte…
Chakravarti, J.@mdashThese two appeals arise out of two suits, the plaintiffs in one suit being the defendants in the other, in respect of the right of shebaitship of a Thakur named Radha Benode Jew. The facts which are…
Ajit K. Sengupta, J.@mdashIn this reference u/s 256 of the income tax Act, 1961 (''the Act'') for the assessment year 1977-78 the following question of law has been referred to this Court: Whether, on the facts and in …
Kalyan Jyoti Sengupta, J.@mdashAll these matters were heard together as the points involved therein are identically the same. Therefore, the decision to be rendered will cover all these four matters. 2. The facts are m…