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N. Ananda, J.@mdashThe petitioner is the Judgment debtor no. 1 in Ex. No. 1566/2012 and respondents are the Decree holders (hereinafter they are referred to as such). The Decree holders had filed Ex. No. 1566/2012 for e…
that on the facts of this case the Magistrate had any evidence to show that the opposite party Suk-deo Bin
Mohan Singh, JThe case has been taken up for hearing through video conferencing.Petitioner seeks grant of anticipatory bail in case bearing FIR No.191 dated 26.10.2020 registered under Sections 376, 506, 120-B IPC at Po…
1. Mr. Piyush Joshi, learned counsel for the respondent states that the respondent is in the process of constituting a fresh arbitral tribunal in order tohear the appeal filed by the appellant challenging the order date…
prosecution case, as set out in the Complaint Case No. 148 of 2008 of the complainant-informant, Jagarnath Bin
Sandeshi Bin presented an application under Section 276 of the Indian Succession Act, 1925 before the
Basil Scott, Kt., C.J.@mdashOn the 4 th of November 1901, a decree was passed by the trial Court at Dharwar for delivery to the plaintiff of certain lands. In execution of that decree the lands were delivered to the pla…
Robert P. Collier, J. 1. In this case a suit was instituted by two younger brothers against their elder brother, all being members of a joint Hindu family, whereby the younger brothers claimed two-thirds of the Inam v…
under Article 226 of the Constitution of India read with Section 482 Cr.P.C has been filed by convict Happy
Abdullah Bin Ewaz is the owner of the house No. 635/533 situate in Rakab Gunj, Hyderabad which is also