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COURT ARCHIVE

Calcutta High Court judgments, 1997

391 judgments · page 18 of 20

High Courts05 Feb 1997

Commissioner of Income Tax Vs Varas International (P.) Ltd.

Calcutta High Court · (1997) 142 CTR 369 : (1997) 225 ITR 831 : (1998) 96 TAXMAN 435

Bengal Excise Act, 1909 — Section 2(10)Income Tax Act, 1961 — Section 43BWest Bengal Excise (Manufacture of Country Spirit in Labelled and Capsuled Bottles) Rules, 1979 — Rule 2, 6
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High Courts31 Jan 1997

UCO Bank Vs Sm. Ratni Devi Jain and Others

Calcutta High Court · (1997) 2 CALLT 321

Civil Procedure Code, 1908 (CPC) — Order 14 Rule 2, Order 2 Rule 2, Order 7 Rule 10Specific Relief Act, 1963 — Section 22, 22(1), 22(3), 22(4), 28Transfer of Property Act, 1882 — Section 54, 55(1)
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High Courts30 Jan 1997

Anand Damani Vs Union of India and Others

Calcutta High Court · (1998) 2 CALLT 52 : (1997) 2 CHN 119 : (1997) CriLJ 1599 : (1998) 59 ECC 105

Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3, 3(1)Constitution of India, 1950 — Article 21, 22, 22(5), 226
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High Courts29 Jan 1997Dismissed

Smt. Kokia Mahato and Others Vs The State

Calcutta High Court · (1998) 59 ECC 114

Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 161, 482Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 21, 25, 42, 50
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