Tulika Chowdhury & Ors Vs State Of West Bengal & Ors
.... so noted that The Land Acquisition (West Bengal Amendment) Act, 1997 came into operation with effect from 01.04.1997. It was held that the effect of the said Land Acquisition (West Bengal Amendment) Act, 1997, prevented all those notices under Section 4(1a) issued after 01.04.1994 from being lap ...
Calcutta High Court (Appellate Side)
Usman Ghani Vs State Of West Bengal & Ors.
.... id amount vide cheques on 8th March, 1990 and also signed an agreement to that effect. The case was switched over under section 9(3A) of the Principal Act of 1894 and revised estimates was sent to the Secretary, Relief and Welfare Department (Disaster Management), Government of West Bengal on 7th ...
Calcutta High Court (Appellete Side)
State of West Bengal Vs Sabita Mondal <BR> Samir Kumar Das
.... d as if the said section had not been so omitted: Provided further that any reference to the said section in any other provision of the principal Act shall be constituted as a reference to the said section as if the said section had not been so omitted. West Bengal Act XXV of 1996 THE WEST ...
Calcutta High Court
First Land Acquisition Collector and Others Vs Daulat Singh Surana and Others
.... lice, Lal Bazar Street, Calcutta and Ors., [Civil Appeal No. 1433 of 1999 decided on 12th March, 1999]. On the question of effect of a judgment, he has relied on the decision in the case of Raja Sri Sailendra Narayan Bhanja Deo Vs. The State of Orissa, . Relying on Sailendra Narayan Bhanja''s cas ...
Calcutta High Court
Get In Touch With Us
We are here to help. Want to learn more about our services? Please get in touch, we'd love to hear from you!
