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Sunil Namata Vs State Of Jharkhand

Jharkhand High Court Jan 14, 2025 Criminal Appeal (DB) No. 73 Of 1999(R)

Dismissed

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Apollo Trade Lines & Ohters Vs Praveen Kumar Garg

ALLAHABAD HIGH COURT Feb 1, 2016 First Appeal No. 515 of 2006

Dismissed

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Smt. Khushbu wife of Kanhaiya Lal, D/o Shyam Sunder Vs The State of Rajasthan

RAJASTHAN HIGH COURT Aug 9, 2017 922 of 2015

1. All these revisions petitions are directed against the order dated 13.07.2015 passed by learned Additional Sessions Judge No.1, Bikaner in Sessions Case No.43/2014 and are thus being decided together. 2. Fact…

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Satnam Kaur Vs State Of Uttarakhand And Another

Uttarakhand High Court Jan 6, 2024 Criminal Miscellaneous Application U/s 482 No. 389 Of 2022

Allowed

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Nikhilesh Gharami Vs State Of Uttarakhand And Another

Uttarakhand High Court Jan 6, 2024 Criminal Miscellaneous Application U/s 482 No. 461 Of 2022

Allowed

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Alok Chauhan & Another Vs State Of Uttarakhand & Another

Uttarakhand High Court Jan 6, 2024 Criminal Miscellaneous Application No. 1083 Of 2024

Allowed

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Abdul Nazeer M.B. and Others Vs The Deputy Commissioner and Others

Karnataka High Court Jan 3, 2005 Writ Petition No''s. 44134 and 44384-87 of 2004

Allowed

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Malti Devi (Smt.) Vs Ramphal and Another

Rajasthan High Court Oct 17, 2013 Civil Misc. Appeal No. 13/2006

Arun Bhansali, J.@mdashThis appeal is directed against the judgment dt. 05.05.2005 passed by District Judge, Balotra, whereby the application filed by the appellant-applicant seeking dissolution of relationship and divo…

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Mr. B. Omprakash Bajaj Vs Group Captain P.M. Mathai

Karnataka High Court Mar 30, 2000 House Rent Revision Petition No. 97 of 2000

Dismissed

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M/s SCCPL-HCCPL (Joint Venture) Vs Mining Department, District Chamoli & Others

Uttarakhand High Court Mar 25, 2021 Writ Petition (M/S) No. 746 Of 2021

Disposed Of

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