Criminal Procedure Code, 1973 (CrPC) — Section 313Narcotic Drugs and Psychotropic Substances (Amendment) Act, 2001 — Section 21, 21C, 27Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 21, 21C, 27, 42, 50

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High Courts16 Feb 2005Allowed

Khaitan India Ltd. and Others Vs State of West Bengal and Others

Calcutta High Court · (2005) 2 CHN 506

Constitution of India, 1950 — Article 226West Bengal Estates Acquisition Act, 1953 — Section 2, 3, 6(1), 6(3)West Bengal Estates Acquisition Rules, 1954 — Rule 4(2), 4(3)

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High Courts15 Feb 2005Allowed

Gopee Nath Paul and Sons and Another Vs Deputy Commissioner of Income Tax

Calcutta High Court · (2005) 198 CTR 116

Income Tax Act, 1961 — Section 48, 48(1)

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High Courts15 Feb 2005Allowed

Union of India (UOI) Vs CESTAT

Calcutta High Court · (2005) 183 ELT 250 : (2005) 1 ILR (Cal) 142

Central Excises and Salt Act, 1944 — Section 35GConstitution of India, 1950 — Article 226, 227Customs Act, 1962 — Section 125, 130, 130A, 130C, 130D

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High Courts15 Feb 2005Allowed

Multican Builders Ltd. Vs Commissioner of Income Tax

Calcutta High Court · (2005) 199 CTR 124 : (2005) 278 ITR 142 : (2005) 147 TAXMAN 103

Income Tax Act, 1961 — Section 32, 32(1)

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High Courts11 Feb 2005Dismissed

Bharat Vanijya Eastern Private Ltd. and Another Vs State of West Bengal and Others

Calcutta High Court · (2005) 2 CHN 488 : (2005) 2 CTLJ 170

Public Works Department Code — Rule 217, 217(2), 220

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High Courts11 Feb 2005Allowed

Dinesh Samanta Vs State of West Bengal

Calcutta High Court · (2005) 3 CHN 73

Criminal Procedure Code, 1973 (CrPC) — Section 482Drugs and Cosmetics Act, 1940 — Section 16, 17, 17A, 17B, 17CPenal Code, 1860 (IPC) — Section 274, 275

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High Courts11 Feb 2005Dismissed

Dipali Biswas and Others Vs Nirmalendu Mukherjee and Others

Calcutta High Court · 109 CWN 475

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 90, Order 9 Rule 9Constitution of India, 1950 — Article 227

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High Courts11 Feb 2005

Krishna Bahadur and Another Vs State

Calcutta High Court · (2005) 2 CHN 314

Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 42

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High Courts11 Feb 2005Allowed

K.S. Mehta (HUF) Vs Commissioner of Income Tax

Calcutta High Court · (2005) 195 CTR 293 : (2005) 278 ITR 59 : (2006) 151 TAXMAN 273

Income Tax (Amendment) Act, 1961 — Section 145Income Tax Act, 1922 — Section 13

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High Courts11 Feb 2005Allowed

India Steamship Co. Ltd. Vs Joint Commissioner of Income Tax and Others

Calcutta High Court · (2005) 194 CTR 386 : 110 CWN 591 : (2005) 275 ITR 155

Constitution of India, 1950 — Article 226Income Tax Act, 1922 — Section 34(1)Income Tax Act, 1961 — Section 139, 142(1), 143(1), 143(3), 147

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High Courts10 Feb 2005Dismissed

Turner Morrison Ltd. Vs Calcutta Stock Exchange Association Ltd.

Calcutta High Court · (2005) 4 CHN 685

Registration Act, 1908 — Section 17, 49Transfer of Property Act, 1882 — Section 106, 107, 108, 111

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High Courts10 Feb 2005Dismissed

Md. Azimul @ Md. Ajim Vs State

Calcutta High Court · (2005) 3 CHN 70

Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 21Penal Code, 1860 (IPC) — Section 65, 66

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High Courts10 Feb 2005

Dhrubajyoti Dutta Vs The State of West Bengal and Another

Calcutta High Court · (2006) 1 BC 24 : (2005) 2 CALLT 608 : 110 CWN 301

Criminal Procedure Code, 1973 (CrPC) — Section 242, 251, 313, 342, 464Negotiable Instruments Act, 1881 (NI) — Section 138, 139Penal Code, 1860 (IPC) — Section 149, 302, 326

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