Arbitration Act, 1940 — Section 2Evidence Act, 1872 — Section 115Raw Jute (Central Jute Board and Miscellaneous Provisions) Act, 1951 — Section 2(1), 5, 6, 7

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High Courts27 Jan 1953

Jugaldas Damodar Modi and Co. Vs Pursottam Umedbhai and Co.

Calcutta High Court · AIR 1953 Cal 690 : (1955) 1 ILR (Cal) 12

Arbitration Act, 1940 — Section 17, 20, 21, 30, 33Contract Act, 1872 — Section 28Specific Relief Act, 1877 — Section 21

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High Courts16 Jan 1953

U. Roy Vs Messrs. Dost Mohamad Estate Ltd.

Calcutta High Court · 57 CWN 345

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High Courts13 Jan 1953

Sailabala Dasi Vs Sarat Chandra and Others

Calcutta High Court · AIR 1953 Cal 625 : 57 CWN 279

Thika Tenancy (Amendment) Ordinance. 1952 — Section 5(1), 5(2)

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High Courts13 Jan 1953

Panchu Gopal Mondal and Others Vs Corporation of Calcutta and Others

Calcutta High Court · AIR 1953 Cal 410

Calcutta Municipal Act, 1923 — Section 363Criminal Procedure Code, 1898 (CrPC) — Section 439

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High Courts12 Jan 1953

Birendra Nath Ray Sarkar and Another Vs Union of India (UOI) and Another

Calcutta High Court · AIR 1953 Cal 595 : 57 CWN 283

Land Acquisition Act, 1894 — Section 18(2)West Bengal Land (Requisition and Acquisition) Act, 1948 — Section 8(2)

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High Courts09 Jan 1953

Anil Kumar Ghosh and Others Vs The State

Calcutta High Court · AIR 1953 Cal 408 : 57 CWN 275

Evidence Act, 1872 — Section 105

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High Courts09 Jan 1953

D.R. Gellatly Vs J.R.W. Cannon

Calcutta High Court · AIR 1953 Cal 409 : (1953) 1 CALLT 410 : 57 CWN 294

Evidence Act, 1872 — Section 115West Bengal Premises Rent Control (Temporary Provisions) Act, 1950 — Section 14(4)

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High Courts08 Jan 1953Dismissed

Ram Saran and Another Vs Narayan Chandra and Others Narayan Chandra and Others Vs Ram Saran and Another

Calcutta High Court · AIR 1954 Cal 125

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 4Evidence Act, 1872 — Section 32(4)

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High Courts08 Jan 1953

Krishna Chandra Bose Vs Radharani Ghose and Others

Calcutta High Court · AIR 1954 Cal 102 : 57 CWN 801

West Bengal Premises Rent Control (Temporary Provisions) Act, 1950 — Section 14, 14(1), 14(4)

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High Courts07 Jan 1953

Indra Kumar Karnani Vs Sundardas Thackersey and Bros.

Calcutta High Court · AIR 1953 Cal 570 : 57 CWN 239

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High Courts07 Jan 1953Dismissed

Mohari Lall and Another Vs The Corporation of Calcutta

Calcutta High Court · AIR 1953 Cal 561 : 57 CWN 248 : (1954) 2 ILR (Cal) 405

Calcutta Municipal Act, 1923 — Section 3(55), 406, 425(2)Constitution of India, 1950 — Article 20(1)Criminal Procedure Code, 1898 (CrPC) — Section 510

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High Courts06 Jan 1953