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CENTRAL INLAND WATER TRANSPORT CORPORATION LTD. & ANR. ETC. vs. BROJO NATH GANGULY & ANR.

SCR Citation: [1986] 2 S.C.R. 278
Year/Volume: 1986/ Volume 2
Date of Judgment: 06 April 1986
Petitioner: CENTRAL INLAND WATER TRANSPORT CORPORATION LTD. & ANR. ETC.
Disposal Nature: Appeals Dismissed
Neutral Citation: 1986 INSC 66
Judgment Delivered by: Hon'ble Mr. Justice D.P. Madon
Respondent: BROJO NATH GANGULY & ANR.
Case Type: CIVIL APPEAL /4412/1985
Order/Judgment: Judgment
1. Headnote

Constitution of India, 1950, Article 12 

2. Case referred
3. Act
  • Constitution Of India
  • Companies Act, 1956 (1 of 1956)
  • Indian Contract Act, 1872 (9 of 1872)
4. Keyword
  • Constitution of India
  • 1950
  • Article 12
5. Equivalent citation
    Citation(s) 1986 AIR 1571 = 1986 (3) SCC 156 = 1986 (3) Suppl. SCC 156 = 1986 (1) SCALE 799