Registration Act, 1908 — Section 47, 49, 61Transfer of Property Act, 1882 — Section 54West Bengal Land Reforms Act, 1955 — Section 3, 5, 5(1), 5(5), 8

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High Courts30 Aug 1988Allowed

Prafulla Kumar Ghosh and Others Vs The Farm Manager, Sisal Plantation Farm, and Others

Calcutta High Court · 93 CWN 431

Constitution of India, 1950 — Article 14, 16, 19, 23, 32

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High Courts29 Aug 1988

G.S. Atwal and Co. Engineers (Pvt.) Ltd. Vs Hindustan Steel Works Construction Ltd.

Calcutta High Court · AIR 1989 Cal 184 : (1991) 71 CompCas 280

Contract Act, 1872 — Section 126, 73Evidence Act, 1872 — Section 115

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High Courts26 Aug 1988

Radheshyam Kedia Vs Sriniwas Pandit and another

Calcutta High Court · AIR 1990 Cal 75

Arbitration Act, 1940 — Section 14(2), 2, 30Civil Procedure Code, 1908 (CPC) — Section 80

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High Courts26 Aug 1988

Sree Jagadamba Coke Mfg. Enterprises and Others Vs Union of India (UOI) and Others

Calcutta High Court · AIR 1989 Cal 337 : 93 CWN 673

Constitution of India, 1950 — Article 14, 226

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High Courts26 Aug 1988Allowed

Tandon Bros. Vs State of West Bengal and Others and Union of India (UOI) and Others

Calcutta High Court · (1989) 1 CALLT 263

West Bengal Estates Acquisition Act, 1953 — Section 6, 6(3)

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High Courts26 Aug 1988Allowed

National Insulated Cable Co. of India Ltd. Vs Union of India (UOI) and Others

Calcutta High Court · (1990) 1 CALLT 106 : (1992) 41 ECR 139

Constitution of India, 1950 — Article 226Customs Act, 1962 — Section 27

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High Courts26 Aug 1988Allowed

M/S. Tandon Bros Vs State of West Bengal and Others

Calcutta High Court · (1989) 1 CALLT 263

Constitution of India, 1950 — Article 226Requisitioning and Acquisition of Immovable Property Act, 1952 — Section 6, 6(1), 6(3), 7(1)West Bengal Estates Acquisition Act, 1953 — Section 10(1), 6(1)(f), 6(3)

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High Courts23 Aug 1988

Amarendra Nath Pan Vs Union of India and Others

Calcutta High Court · (1989) 1 CALLT 80 : (1989) 1 CHN 299 : (1994) 3 LLJ 290

Constitution of India, 1950 — Article 20(3)Industrial Disputes Act, 1947 — Section 33(2)Penal Code, 1860 (IPC) — Section 409

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High Courts23 Aug 1988

Amarendra Nath Pan Vs Union of India (UOI)

Calcutta High Court · (1989) 1 CALLT 80 : (1989) 1 CHN 299 : (1994) 3 LLJ 290

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Constitution of India, 1950 — Article 20(3)Industrial Disputes Act, 1947 — Section 33(2)

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High Courts22 Aug 1988Dismissed