Youngsters FC Vs Football Delhi (DSA)
Piyush Joshi, learned counsel for the respondent states that the respondent is in the process of constituting
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Surender Kumar Vs FC, Haryana and Others
This Letters Patent Appeal is directed against the order dated 16th September, 2013 whereby learned Single
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BT&FC PVT LTD AND ANR Vs STATE & ANR
(Oral)CRL.M.A.No. 6609/20181.Since the matter has been settled between the parties, the file is taken
Natarajkumar Vs Deputy Superintendent of Police, CBI BS and FC
@mdashThe petition is filed seeking a direction to the respondent to return the passport of the petitioner
M. Kannappan Vs State and 26 Others
@mdashPetitioner is P.W.1 in Sessions Case No. 113 of 1985 on the file of the Principal Assistant Sessions
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Sri. C.R. Rajendra Babu Vs State by CBI/BS and FC
—The present appeal is preferred by the appellant against the judgment of conviction and sentence
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Mandeep Kaur Dhillon & Anr Vs CBI/BS And FC/New Delhi
A brief background resulting in filing of the petition is that CBI registered RC No.
CBI BS And FC Mumbai Vs Manojdev Gokulchand Seksaria And Anr
to be heard a Division Bench of the High Court, only a brief reference to the facts of the case is
BT and FC (P) Ltd. Vs Excise Commissioner, Karnataka and Another
-The contention of the learned counsel for the petitioner is that sub-rule (3) of Rule 14 of the Karnataka
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Commissioner of Income Tax-26 Vs Shankar Krishnan
security deposit for the benefit of employees, whether the notional interest on such security deposit is
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