Constitution of India, 1950 — Article 14, 160, 166, 166(1), 166(2)General Clauses Act, 1897 — Section 6Government of India Act, 1935 — Section 40, 40(1), 40(2)

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High Courts16 Nov 1960

S.K. Jamaludin Vs State of West Bengal

Calcutta High Court · (1961) 2 ILR (Cal) 498

Land Acquisition Act, 1894 — Section 40West Bengal Land Development and Planning Act, 1948 — Section 2, 4, 6

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High Courts15 Nov 1960Allowed

S.K. Ghosh Vs The State of West Bengal

Calcutta High Court · AIR 1967 Cal 615 : (1967) CriLJ 1627 : (1961) 2 ILR (Cal) 456

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High Courts15 Nov 1960Dismissed

The Calcutta Gas Co. (Proprietary) Ltd. Vs The State of West Bengal and Others

Calcutta High Court · 65 CWN 545

Constitution of India, 1950 — Article 13, 14, 19, 226, 246

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High Courts11 Nov 1960

Sk. Jamaluddin and Others Vs State of West Bengal and Others

Calcutta High Court · 65 CWN 357

Land Acquisition Act, 1894 — Section 40West Bengal Land Development and Planning Act, 1948 — Section 2, 4, 6

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High Courts19 Sept 1960

Union of India (UOI) Vs Arjun Singh

Calcutta High Court · (1961) 2 ILR (Cal) 503 : (1961) 2 LLJ 454

Payment of Wages Act, 1936 — Section 15, 2

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High Courts19 Sept 1960

Annapurna Seal Vs Tincowrie Dutt

Calcutta High Court · (1962) 1 ILR (Cal) 1

Calcutta Thika Tenancy Act, 1949 — Section 10(2), 2, 2(3), 2(5), 2(6)Transfer of Property Act, 1882 — Section 106, 108, 110, 111, 116West Bengal Premises Tenancy Act, 1956 — Section 2

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High Courts19 Sept 1960Dismissed

Indrapuri Studio Private Limited and Another Vs Employees'' State Insurance Corporation

Calcutta High Court · AIR 1961 Cal 381 : (1961) 2 ILR (Cal) 441 : (1961) 2 LLJ 306

Employees State Insurance Act, 1948 — Section 2(12), 40

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High Courts19 Sept 1960

Blackwoods India Ltd. Vs First Labour Court and Others

Calcutta High Court · (1961) 2 ILR (Cal) 450 : (1961) 2 LLJ 552

Industrial Disputes Act, 1947 — Section 10, 2, 25F, 25FFF, 33C

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High Courts19 Sept 1960Dismissed

The Commissioner of the Municipality of Garden Reach Vs Union Jute Company Ltd.

Calcutta High Court · (1961) 2 ILR (Cal) 446

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High Courts19 Sept 1960Dismissed

Sasanka Sekhar Bose Vs Debendra Nath Sarkar

Calcutta High Court · (1961) 2 ILR (Cal) 507

Bengal General Clauses Act, 1899 — Section 8Civil Procedure Code, 1908 (CPC) — Order 20 Rule 6, Order 20 Rule 7, 33Presidency Small Cause Courts Act, 1882 — Section 41

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High Courts16 Sept 1960

Satish Chandra Bhowmior Vs Union of India

Calcutta High Court · 65 CWN 324

Bengal Public Demands Recovery Act, 1913 — Section 10, 11, 14, 3(6), 38Constitution of India, 1950 — Article 227

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