Civil Procedure Code, 1908 (CPC) — Order 1 Rule 1, Order 2 Rule 3Foreign Exchange Management (Adjudication Proceedings and Appeal) Rules, 2000 — Rule 10Foreign Exchange Management Act, 1999 — Section 19

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High Courts13 May 2005Allowed

Electro Zavod (India) Pvt. Ltd. and Others Vs Commissioner of Income Tax and Others

Calcutta High Court · (2005) 199 CTR 612 : (2005) 278 ITR 187 : (2005) 149 TAXMAN 658

Finance Act, 1987 — Section 27Income Tax Act, 1961 — Section 2(47), 22, 281, 281B, 32Income Tax Rules, 1962 — Rule 11, 11(6), 89, 9

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High Courts13 May 2005Dismissed

Sk. Sarfaraz alias Sarfu and Others Vs State

Calcutta High Court · (2006) 1 CALLT 150

Arms Act, 1959 — Section 25(1B), 27, 3Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 100, 302, 34, 96

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High Courts13 May 2005Dismissed

Md. Shamim Vs Intelligence Officer, Narcotic Control Bureau, Eastern Zone Unit

Calcutta High Court · (2005) 4 CHN 772

Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 21, 42, 42(2), 50

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High Courts12 May 2005

Mukundray K. Shah Vs Commissioner of Income Tax

Calcutta High Court · (2005) 3 CALLT 597 : (2005) 197 CTR 563 : (2005) 277 ITR 128 : (2005) 146 TAXMAN 743

Income Tax Act, 1922 — Section 2(6A)Income Tax Act, 1961 — Section 143(3), 158BFA(1), 2(22), 260A, 263

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High Courts12 May 2005Allowed

Propart Advertising Services (P) Ltd. and Others Vs State of West Bengal and Others

Calcutta High Court · (2005) 3 CALLT 561

Constitution of India, 1950 — Article 14, 226

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High Courts12 May 2005

Bamandas Chaki Vs State of West Bengal

Calcutta High Court · (2005) 1 ILR (Cal) 480

Civil Procedure Code, 1908 (CPC) — Section 11, 80Specific Relief Act, 1963 — Section 34West Bengal Estates Acquisition Act, 1953 — Section 10(2), 57B, 6, 6(1), 6(5)

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High Courts11 May 2005

Krishna Prasad Paul Vs State of West Bengal

Calcutta High Court · (2005) 4 CHN 308

Contract Act, 1872 — Section 11, 183Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 164, 173(2), 294(3), 303Hindu Marriage Act, 1955 — Section 11, 12, 15, 18, 5

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High Courts11 May 2005

Shib Chandra Mishra and Others Vs United India Insurance Company Ltd. and Others

Calcutta High Court · (2006) 1 CHN 508

Motor Vehicles Act, 1988 — Section 163A

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High Courts11 May 2005

Metropolitan Co-operative Housing Society Ltd. Vs The Registrar of Co-operative Societies and Others

Calcutta High Court · (2005) 3 CALLT 182

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High Courts11 May 2005Allowed

Smt. Basanti Das and Others Vs Kulada Prosad Bhowmick alias Bhowmik

Calcutta High Court · (2005) 3 CALLT 369

Civil Procedure Code, 1908 (CPC) — Section 100West Bengal Premises Tenancy Act, 1956 — Section 13(1), 13(4)

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High Courts10 May 2005Dismissed

Shibupada Saha and Others Vs State of West Bengal and Another

Calcutta High Court · (2005) 4 CHN 754

Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 205, 407Penal Code, 1860 (IPC) — Section 498A

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High Courts10 May 2005Allowed

Subhendu Banerjee Vs Shovan Kumar Ruj

Calcutta High Court · (2005) 1 ILR (Cal) 461

Constitution of India, 1950 — Article 14, 16, 226, 300A

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High Courts06 May 2005

Howrah Ganatantrik Nagarik Samity and Others Vs State of West Bengal and Others

Calcutta High Court · (2005) 2 CHN 596

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High Courts06 May 2005Dismissed

New India Transport Corporation (Regd) Vs Commercial Tax Officer

Calcutta High Court · (2006) 145 STC 70

West Bengal Sales Tax Act, 1994 — Section 68, 70, 71West Bengal Sales Tax Rules, 1995 — Rule 212(10)West Bengal Taxation Tribunal Act, 1987 — Section 8

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High Courts06 May 2005Allowed

Nirmala Devi Vs Ranjit Singh and Another

Calcutta High Court · (2005) 3 CALLT 82 : (2005) 4 CHN 763

Arms Act, 1959 — Section 30Criminal Procedure Code, 1973 (CrPC) — Section 209, 311, 313, 401, 401(3)Evidence Act, 1872 — Section 165

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