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Yashpal Chaudhrani & Ors Vs State (Govt. Of Nct Delhi) & Anr
1. In the context of these petitions invoking the inherent power of this court under Section 482 of the Code of Criminal Procedure, 1973 (Cr.PC), andsimilarly placed other petitions which are routinely presented, to see…
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Brijesh Kushwaha Vs State Of Madhya Pradesh
Heard on admission.This revision is admitted for final hearing.Also heard on I.A.No.2091/2020 filed by the applicant / accused for suspension of his jail sentence awarded IV Additional Sessions Judge,Singrauli in cri…
Acts
The Engineering and Industrial Corpn. Vs Saraswati Sharma and Others
Vipin Sanghi, J.@mdashThe present appeals are directed against the same judgment & decree dated 23.05.1996 passed in Suit No. 632/1988. The afore-said suit for specific performance, possession & other incidental…
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