G DASS AND COMPANY Vs. D P ANAND

Referred Judgements :-

WAZIR CHAND V. STATE OF HIMACHAL PRADESH AND ANR. [REFERRED]
<RC>LAWSUIT(CAL) 1961 0 267;ILR(CAL) 1962 2 221;</RC> HIGH COURT OF CALCUTTA <JGN>BOSE,G. K. MITTER</JGN> G DASS AND COMPANY D P ANAND <AT>APPEAL 208 OF 1958</AT> 14.07.1961 <SUBJECT>CUSTOMS</SUBJECT><SI> SEA CUSTOMS ACT,1878 SEC 37;SEA CUSTOMS ACT,1878 SEC 86; <ACT>SEA CUSTOMS ACT,1878</ACT> <S>S.37</S><ACT>SEA CUSTOMS ACT,1878</ACT> <S>S.86</S> </SI> <FV>APPEAL ALLOWED</FV> <ADV>E. R. MEYER,T. K. BOSE,G. P. KAR [REFERRED TO]
SRIMATI RAJ LAKSHMI DASI VS. BANAMALI SEN [REFERRED]
UNIVERSAL IMPORTS AGENCY ANOTHER VICTORY TRADERS VS. CHIEF CONTROLLER OF IMPORTS AND EXPORTS:CHIEF CONTROLLER OF IMPORTS AND EXPORTS [REFERRED]