High Courts06 Dec 1956Dismissed

Corporation of Calcutta Vs Narayan Chandra Das

Calcutta High Court · AIR 1957 Cal 447

Bengal Municipal Act, 1932 — Section 215Constitution of India, 1950 — Article 226West Bengal Municipalities (Procedure and Conduct of Business) Rules, 1995 — Rule 10, 14, 8
High Courts30 Nov 1956Dismissed

Ramanuj Ojha Vs Nirmal Chandra Majhi

Calcutta High Court · (1958) 1 ILR (Cal) 12

Bengal Tenancy Act, 1885 — Section 260, 26C, 26FCivil Procedure Code, 1908 (CPC) — Section 99Registration Act, 1908 — Section 47, 60