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B.E. Office Automation Products Pvt. Ltd. Vs C.C. (Preventive)

High Court Of Punjab And Haryana At Chandigarh Customs Appeal Nos. 32-39 of 2014

Rajive Bhalla, J. 1. By way of this order, we shall dispose of Customs Appeal Nos. 32, 33, 34, 35, 36, 37, 38 and 39 of 2014, challenging orders dated 25-6-2012 and 31-1-2014 [2015 (317) E.L.T. 129 (Tri.-Del.) ], passe…

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Chunkayee Singh Vs State of M.P.

Madhya Pradesh High Court Criminal A. No. 1679 of 2004

A.K. Saxena, J. The main contention of the learned Counsel of the Appellant is that as per prosecution story, the incident had taken place at 11.00 A.M., whereas P.W. 10 Dr. (Smt.) Shanti Chahal examined the prosecutri…

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Anuradha Gupta Vs The State of Jharkhand

Jharkhand High Court W.P. (S) No. 2543 of 2011

Aparesh Kumar Singh, J.@mdashHeard learned counsel for petitioner, State and the Private Respondent. Petitioner No. 1, Anuradha Gupta is the second widow of late Dr. S.N. Gupta and petitioner No. 2, Ujwal Prakash is the…

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ABDUL RAB ABDUL SALAM Vs Income Tax OFFICER.

Gauhati High Court Civil Rules No''s. 147 and 148 of 1974

A. RAGHUVIR C.J. - These two writ petitions are filed by a partnership firm called Abdul Rab Abdul Salam. The firm was constituted on July 1, 1965, with four partners. Two among the partners are indicated in the firms n…

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