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Kalyan Jyoti Sengupta, J.@mdashBy this writ petition the petitioner has challenged two orders passed by the Income Tax Officer, "D" Ward, Company, District II, Calcutta, being respondent No. 2 and the Commissioner of In…
Susanta Chatterji, J.@mdashThe present writ petition has been filed by Life Insurance Corporation of India against the Commissioner of Asansol Municipality and State of West Bengal praying inter alia for an appropriate …
1. The rule in this case was granted to show cause why an order under sec. 139, sub-sec. (1), C.Cr.P., should not be set aside, on two grounds, first, that the Deputy Magistrate before taking action in the case had not …
Kemp, J.@mdashThis is a suit, the substantial object of which is to have a deed of conveyance by one Rani Dhan Kower, dated 13th or November 1854, declared to be not binding as against the plaintiff beyond the lifetime …
Bhaskar Bhattacharya, J.@mdashThis appeal u/s 260A of the income tax Act, 1961 is at the instance of an Assessee and is directed against an order dated April 29, 2004, passed by the income tax Appellate Tribunal, "D" Be…
Jyotirmay Bhattacharya, J.@mdashThis application under Article 227 of the Constitution of India is directed against an order being No. 47 dated 27th September, 2006 (Later) passed by the learned Presiding Officer, Wakf …
1. The only question raised in this appeal is this: whether the plaintiff is entitled to evict the actual cultivators who are the defendants Nos. 2, 3, 5, 6, 7, 8, 9, 14 and 15. It is found that the alleged taluqdars an…