Centre for Public Interest Litigation Vs Union of India & Ors.
. - The petitioner herein, viz., Centre for Public Interest Litigation, is a society registered under
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National Bank for Agriculture and Rural Development Vs Pushkar Datt
vide which learned Single Judge allowed the writ petition and has directed the appellant-National Bank for
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The Secretary of State for India Vs Ganesh Narayan Gadgil
The present respondent is the occupant of certain land assessed for agricultural purposes.
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The Secretary of State for India Vs Hargovandas Narottamdas Shah
@mdashThis appeal arises out of a suit brought by the respondents for a declaration that a certain plot
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Bhagchand Dagdusa Gujrathi Vs The Secretary of State for India
@mdashIn this action forty-eight plaintiffs joined in suing the Secretary of State for India and the
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Shripad Vishnu Pandit Vs The Secretary of State for India
@mdashThe plaintiff filed this suit against the Secretary of State for India in Council, praying for
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Sadashiv Parsharam Risbud Vs The Secretary of State for India
They made the Secretary of State for India in Council the sole defendant, having previously unsuccessfully
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Karnam Narasimhulu Vs Secretary of State for India in Council
M.L.T. 29 : (1910) M.W.N. 141 shows that the appellant is entitled to deduct the timerequired for obtaining
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Vidhyawati Mishra Memorial Trust Vs National Council for Teacher Education
National Council for Teachers Education and others) and other connected matters vide judgment dt. 13.5.2014
Vasant Kusha Murkute Vs The State For - Kusha Shiva Murkute
@mdashHeard the learned counsel appearing on behalf of Appellant and the learned APP for the State.