The Commissioner, Trade Tax Vs Clytex Transformer Corporation
circumstances of the case, the Trade Tax Tribunal was legally justified to hold, that the commodity in question die
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UOI Vs Arjan Singh
granted from November, 1966 up to August, 1995 although reference proceeding had to be adjourned sine die
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Puneet Jain Vs SEBI and Another
It has been further stated that in the year 2006, the proceedings of the case were adjourned sine die
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Manat Khemraj Somaji Vs Dist. Primary Education Officer
in the darkness of the mines or to fight in an arena with wild and hungry beasts of the jungle or to die
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Dhirender Singh Tomar Vs State
Whereas Munna Lal PW-2 did not die, the deceased did. The vehicle took on hire was stolen and co
Lal Singh and Others Vs Ghansham Singh
If your argument is correct, supposing a Judge were to die, the whole working of the Court would be brought
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Charan Dass Kanwal and Others Vs State and Another
the matter is decided by the larger Bench of the Apex Court, instant petition may be adjourned sine-die
Harikumar Radhakisan and Others Vs Uderam Ramkuwar and Others
The plaintiff in one case had served a notice on 24-7-1952 and in die other case had served a notice
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Net Ram Vs The State (Delhi Admn.)
Sadhu Ram, father of the deceased, who in his statement refused to believe that his daughter could die
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State of Himachal Pradesh Vs Rajiv Jassi
I do not want to die." Surender Kumar went to the house of the deceased. It was closed from inside.
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