Land Acquisition Act, 1894 — Section 12, 12(2), 18, 18(2)(a), 18(2)(b)West Bengal Land (Requisition and Acquisition) Act, 1948 — Section 5(3), 8, 8(1)

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High Courts09 Jun 1959

Sudhir Kumar Chatterjee Vs Berhampore Municipality and Others

Calcutta High Court · 63 CWN 772 : (1959) 2 LLJ 607

Bengal Municipal Act, 1932 — Section 66(1), 92(1)(c)

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High Courts09 Jun 1959

Model Electric Oil Mills and Others Vs Corporation of Calcutta

Calcutta High Court · AIR 1960 Cal 388 : (1960) CriLJ 817 : 63 CWN 776

Calcutta Municipal Act, 1951 — Section 442, 582General Clauses Act, 1897 — Section 6Prevention of Food Adulteration Act, 1954 — Section 24, 25, 25(1)

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High Courts09 Jun 1959Allowed

Sudhanya Kumar Halder Vs Haripada Halder

Calcutta High Court · AIR 1960 Cal 34 : 63 CWN 677

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High Courts09 Jun 1959

Kirtibash Das and Others Vs The State

Calcutta High Court · AIR 1960 Cal 269 : (1960) CriLJ 469 : 64 CWN 282

Criminal Procedure Code, 1898 (CrPC) — Section 233, 297, 537Penal Code, 1860 (IPC) — Section 304

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High Courts08 Jun 1959Dismissed

Jagabandhu Dutta Vs Tarak Nath Das

Calcutta High Court · 64 CWN 396

Contract Act, 1872 — Section 74

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High Courts05 Jun 1959

Shree Shew Sakti Oil Mills Ltd. Vs Judge, Second Industrial Tribunal and Others

Calcutta High Court · AIR 1959 Cal 690 : 63 CWN 782 : (1959) 2 LLJ 603

General Clauses Act, 1897 — Section 21Industrial Disputes Act, 1947 — Section 10, 33B

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High Courts04 Jun 1959Allowed

State of West Bengal Vs United Rubber Works Ltd. and Others

Calcutta High Court · AIR 1959 Cal 759 : (1959) CriLJ 1431

Criminal Procedure Code, 1898 (CrPC) — Section 403Evidence Act, 1872 — Section 101, 102, 103, 104Industrial Disputes Act, 1947 — Section 29, 32

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High Courts04 Jun 1959Partly Allowed

Union of India (UOI) Vs Khetra Mohan Banerjee

Calcutta High Court · AIR 1960 Cal 190 : (1960) 1 CALLT 243

Civil Procedure Code, 1908 (CPC) — Order 20 Rule 12, Order 20 Rule 13, Order 20 Rule 14, Order 20 Rule 15, Order 20 Rule 16Interest Act, 1839 — Section 1

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High Courts04 Jun 1959

Farid Ahmed Vs The State

Calcutta High Court · AIR 1960 Cal 32 : (1960) CriLJ 56 : 63 CWN 901

Constitution of India, 1950 — Article 20(3)Criminal Procedure Code, 1898 (CrPC) — Section 342Evidence Act, 1872 — Section 73

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