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Showing 9991- 10000 of 1,152,802 results for "Ranjeet vs nandita singh"
Mahesh Chandra Sharma, J. 1 Both the Misc. appeals have been filed by the appellants-claimants against the common award, hence same are being decided by this common judgment. 2. Both the Misc. appeals have been filed …
@mdashAppellants, Karam Singh and Sawai Singh, are convicted u/s 302, IPC, and sentenced to imprisonment
07.07.2008 and the memo of appeal are that the suit for partition was filed by the plaintiff Ajay Kumar Singh
K. Jayachandra Reddy, J.@mdashThis is an appeal u/s 379 Cr.P.C. read with Section 2 of the Supreme Court (Enlargement of Criminal Appellate Jurisdiction) Act. The appellant is the original accused No. 1. He alongwith fo…
On the day of occurrence, that is, on 13.5.78 he was in his village, Tut Sher Singh.
an appeal by grant of special leave petition by transferees of the land in dispute from one Kehar Singh
1. MR K.K. Mohan, learned counsel for the respondents in all fairness has pointed out that the decision of the Constitution bench in Atam Prakash v. State of Haryana has settled that the right of pre-emption claimed by …
as Sheopurgarh situated at Pratap Nagar, Sanganer, which belonged to his father the Late Rao Durga Singh
Anjani Kumar, J.@mdashHeard learned Counsel for the plaintiff-revisionist. 2. The plaintiff-revisionist aggrieved by an order passed by the trial court dated 29th September 2005, whereby the trial court on an applicati…
Satish Chandra, C.J.@mdashThe Plaintiffs sued for the cancellation of a gift deed on ground of fraud. The Defendant made an application that the Plaintiff be restrained from interfering with his possession during the pe…