Found 215,214 results
Showing 101- 110 of 215,214 results for "shrine law"
Sandeep Sharma, J 1. Since on account of shortage of attendance, petitioner herein is not being permitted to participate in fifth semester examinations scheduled to be held with effect from 22.9.2023, he has appr…
1. Revenue is the revision-petitioner. Assessee is the respondent. Assessment year concerned is 1992-1993. The respondent/assessee is a dealer in various items including electronic buzzar. The assessee claimed concessio…
Act, 1961 : "Whether, on the facts and in the circumstances of the case, the Tribunal was right in law
This is an application filed by the Applicant 'The Law Point', seeking to initiate corporate insolvency
1. This writ petition is filed for a writ of Mandamus directing the respondent to implement the Andhra Pradesh Advocates Fee Rules, 1990 (in short ''the Rules'') with effect from preceding three years from the date of f…
(1) The present appeal has been preferred by the appellant against the order passed by the Company Law
The plaintiff further alleges that the aforementioned book--the Law of Partnership in India--has earned
the reading of the order of dismissal of the appellant''s petition u/s 237 of the Act by the Company Law
Sanjeev Sachdeva, J. CA No. 2117/2013 The application stand allowed by order dated 19.01.2014. Registry is directed not to show the application in the cause list. CA No. 2086/2013 This application was filed by the p…
1. This is as appeal by the plaintiff in a rent suit. The defendant claimed abatement and this was granted by both the Courts below. The Munsiff allowed a reduction of 4 annas from the amount of the annual rent and the …