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1. IT is contented by the complainant that M/s. DLF Universal Limited (Opposite Party) is a colonizer and licencee of Haryana Government and it is bound by agreement of licence, laws regarding sale of apartments, regist…
IkramulBari, J.@mdashIn this appeal judgment and order dated 14193 passed by Principal Judge, Family Court, Lucknow is under challenge. 2. By judgment and order under appeal the marriage of the appellant with the respo…
Prakash Narain, C.J.@mdashThe petitioner and the respondent were married on January 1, 1975 at Delhi, For some time they lived abroad but since September 1976 have been living at Delhi. A son was born out of the wedlock…
Jyotirmay Bhattacharya, J.@mdashThe plaintiffs'' suit for eviction was decree on contest on the ground of default in payment of rent. The defendant was aggrieved by the said decree passed by the learned Trial Judge. Hen…
Ajoy Kumar Mukherjee, J 1. Order No.9 dated November, 30, 2017 passed by learned Civil Judge (Junior Division), Fast Court, Malda, in connection with O.C. Suit No. 141 of 2017, is under challenge in the present A…
1. The question involved in this case is whether the High Court of Calcutta was right in returning the plaint presented by the appellant for presentation to the proper Court under Order 7 Rule 10 of the CPC, 1908 (herei…
V.K. Jain, J.@mdashThis is a petition u/s 482 of the Code of Criminal Procedure, for quashing RC-DA1-2003-A-0058 CBI/ACB, Delhi stated to have been registered by CBI u/s 120B read with Sections 380/408/411/511 of IPC. …
Succession Act to grant probate of the Will dated 08.08.2006 appended to the application executed by Late Ranjeet
She died sometimes near about 1946 and a suit for possession was brought by Bhaiya Bhagwati Prasad Singh
His neighbour, one Ranjit Kumar alias Ranjan Kumar Singh has his Sasural is in village Basaurah where