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H.C. Goel, J. (1) This is an appeal by Liakat Ali, appellant, against his conviction for the offence punishable u/s 302 of the Indian Penal Code and the order sentencing him to life imprisonment there under passed by t…
1. These petitions are disposed of by a common order since a common point arises for consideration in all these petitions. 2. The petitioners are students who had taken the 1 Year B.E. Degree Examination conducted by t…
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…