Constitution of India, 1950 — Article 13(2), 14, 31(2), 31BLand Acquisition Act, 1894 — Section 23, 4West Bengal Land Development and Planning Act, 1948 — Section 2, 2(d), 2(d)(i), 2(d)(i), 4(a)

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High Courts29 Apr 1959Dismissed

Ajit Kumar Sen Gupta Vs Baijnath Somani and Others

Calcutta High Court · 65 CWN 1110

Transfer of Property Act, 1882 — Section 106West Bengal Premises Tenancy Act, 1956 — Section 13, 17, 17(1), 17(3)

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High Courts29 Apr 1959Dismissed

B.R. Herman and Mohatto (India) Pr. Ltd. Vs Swedish East Asia Co. Ltd.

Calcutta High Court · AIR 1967 Cal 24

Civil Procedure Code, 1908 (CPC) — Section 9

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High Courts29 Apr 1959Dismissed

C.T. Prim and Another Vs The State

Calcutta High Court · AIR 1961 Cal 177 : (1961) CriLJ 371

Penal Code, 1860 (IPC) — Section 292

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High Courts29 Apr 1959Allowed

Serajuddin and Co. Vs Michael Golodetz and Others

Calcutta High Court · AIR 1960 Cal 47 : 63 CWN 717

Arbitration Act, 1940 — Section 1, 14, 16, 31, 34Civil Procedure Code, 1908 (CPC) — Section 107, 151

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High Courts28 Apr 1959Dismissed

The Corporation of Calcutta and Others Vs Sarat Chandra Ghatak and Another

Calcutta High Court · AIR 1959 Cal 704

Calcutta Municipal Act, 1951 — Section 229, 233Constitution of India, 1950 — Article 110(2), 199(2), 245, 265, 277

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High Courts28 Apr 1959Allowed

Hari Lal Bandopadhyya and Another Vs Gora Chand Mallick Gora Chand Mallick Vs Hari Lal Bandopadhyya and Another

Calcutta High Court · AIR 1960 Cal 592

Easements Act, 1882 — Section 13

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High Courts27 Apr 1959

Shivram Poddar Vs Income Tax Officer (Central) Circle II Calcutta and Another

Calcutta High Court · AIR 1960 Cal 433 : (1960) 40 ITR 155

Income Tax Act, 1922 — Section 44

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High Courts23 Apr 1959

JOHN PATTERSON and CO. (INDIA) LTD. Vs Income Tax OFFICER, DISTRICT V(A), CALCUTTA, AND OTHERS.

Calcutta High Court · (1959) 36 ITR 449

Income Tax Act, 1961 — Section 18(2), 21

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High Courts23 Apr 1959Dismissed

New Churulia Coal Co. Ltd. Vs Union of India (UOI)

Calcutta High Court · AIR 1959 Cal 585

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 2, Order 7 Rule 7, 80Constitution of India, 1950 — Article 299Contract Act, 1872 — Section 65

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High Courts23 Apr 1959Dismissed

M. Tilak and Co. Vs Third Industrial Tribunal and Others

Calcutta High Court · AIR 1959 Cal 797 : 63 CWN 697

Constitution of India, 1950 — Article 226

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High Courts22 Apr 1959

Himangshu Kumar Das Vs Sobhan Sheikh and Others

Calcutta High Court · AIR 1959 Cal 782

Criminal Procedure Code, 1898 (CrPC) — Section 517

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High Courts22 Apr 1959Allowed

Tincowri Haldar Vs Nanigopal Mondal and Others

Calcutta High Court · AIR 1960 Cal 258 : 63 CWN 711

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 1, 151, 152Limitation Act, 1908 — Article 152, 12

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High Courts09 Apr 1959Dismissed

Nemchand Tantia Vs Kishinchand Chellaram (India) Ltd.

Calcutta High Court · AIR 1959 Cal 776 : 63 CWN 741 : 63 CWN 740

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13

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High Courts08 Apr 1959Dismissed

Nirmal Bose Vs Union of India (UOI)

Calcutta High Court · AIR 1959 Cal 506 : 63 CWN 485 : 63 CWN 484

Civil Procedure Code, 1908 (CPC) — Section 9Constitution of India, 1950 — Article 226, 246, 248, 253, 256

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High Courts07 Apr 1959Dismissed

Bepin Behari Mondal and Others Vs The State

Calcutta High Court · AIR 1959 Cal 659 : (1959) CriLJ 1309

Criminal Procedure Code, 1898 (CrPC) — Section 306, 307

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