Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 17, 20, 50, 57Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 17, 20, 50, 57Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 17, 20, 50, 57

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High Courts24 Mar 2005Dismissed

Kishore Seth Vs Satish Chandra Nigam and Others

Allahabad High Court · (2005) 3 AWC 2480

Constitution of India, 1950 — Article 226Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21(1), 22

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High Courts24 Mar 2005

Ram Das Gupta Vs State of U.P.

Allahabad High Court · (2005) 2 ACR 2056

Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 18, 42(1), 50, 57

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High Courts24 Mar 2005Dismissed

Principal, Amar Shaheed Inter College Vs Presiding Officer, Labour Court and Another

Allahabad High Court · (2005) 5 AWC 4974 : (2005) 2 UPLBEC 1924

Uttar Pradesh Industrial Disputes Act, 1947 — Section 2, 33C(2)

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High Courts24 Mar 2005

Commissioner of Income Tax Vs Ramala Sahkari Chini Mills Ltd.

Allahabad High Court · (2005) 278 ITR 670 : (2005) 148 TAXMAN 565

Income Tax Act, 1961 — Section 256(2)

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High Courts24 Mar 2005Allowed

State of U.P. and Others Vs D.P. Gupta and Another

Allahabad High Court · (2005) 4 AWC 3526

Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1Constitution of India, 1950 — Article 311Police Act, 1861 — Section 7

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High Courts23 Mar 2005

Commissioner of Income Tax (Central), Kanpur Vs Motor and General Sales Ltd.

Allahabad High Court · (2005) 148 TAXMAN 614

Income Tax Act, 1961 — Section 256, 32

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High Courts23 Mar 2005

Commissioner of Income Tax agra Vs H.M. Cold Storage

Allahabad High Court · (2006) 154 TAXMAN 158

Income Tax Act, 1961 — Section 256, 80J

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High Courts23 Mar 2005Disposed Of

Commissioner of Income Tax Vs Raj Vijay Corporation

Allahabad High Court · (2005) 196 CTR 641 : (2005) 278 ITR 348

Income Tax Act, 1961 — Section 256(1), 32A, 32A(1), 32A(2)

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High Courts23 Mar 2005Dismissed

Committee of Management, Janta Shiksha Sansthan, Lal Singh Tomar, President, Committee of Management, Janta Shiksha Sansthan and Ram Nath Singh, Secretary, Committee of Management, Janta Shiksha Sansthan Vs State of U.P., Deputy Registrar, Firms, Societies and Chits and Shiv Nath Singh Kushwaha, Founder Trustee, Janta Shiksha Sansthan

Allahabad High Court · (2005) 2 AWC 1408 : (2005) 2 ESC 1240 : (2005) 2 UPLBEC 1763

Constitution of India, 1950 — Article 226Societies Registration Act, 1860 — Section 4

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High Courts23 Mar 2005Allowed

A.H. Wheeler and Co. Pvt. Limited and Amit Banerjee Vs Union of India (UOI), Railway Board, Executive Director (T and C), Railway Board and General Manager, North Central Railways

Allahabad High Court · (2005) 4 AWC 3604 : (2005) 3 ESC 1576

Constitution of India, 1950 — Article 136, 14, 16, 19(1), 226

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High Courts23 Mar 2005Allowed

DCM Shriram Industries Ltd., Unit Daurala Sugar Works and P.V. Bakre Vs State of U.P. and Others

Allahabad High Court · (2005) 3 AWC 2513

Constitution of India, 1950 — Article 226Uttar Pradesh Sugarcane (Regulation of Supply and Purchase) Act, 1953 — Section 12, 12(1), 12(2), 12(3), 15Uttar Pradesh Sugarcane (Regulation of Supply and Purchase) Rules, 1954 — Rule 21, 22

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