Citation Codes Equivalent Citations citation codes Case Number Letters Patent Appeal No. 29-D of 1958 Attorney(S) D.D. Chawla R.S. Narula Judges Mr. Justice Bishan Narain Mr. Justice I.D. Dua Acts (Section 2, Railway and Canal Traffic Act, 1854). provisions of Article 14 of the Constitution. Section 28 of the Indian Railways Act, 1890, Section 34 of the Indian Railways Act. "Section 28. A Railway Administration provisions of Article 226 Indian Railways Act See more information ... This judgment contains sensitive subject matter and is not displayed to guest users. Please sign into access the full judgment, citations, and related authorities. Log in Create free account