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1. This appeal arises out of proceedings started by the wife against her husband for judicial separation. The facts giving rise to this appeal may be briefly set out as follows: The appellant (who will hereinafter be r…
Bal, J.@mdashA short but interesting question of law of considerable importance arises for decision in this petition in the following circumstances. 2. The petition is directed against a decree for eviction under the R…
Ravi S. Bhavan, C.J.@mdashThis letters Patent Appeal has been filed against the order of 21st July, 2000 on CWJC No. 6299/2000, Bihar Rajya Zila Parishad Abhiyantran Seva Sangh and Ors. v. The State of Bihar and Ors. On…
R.M.S Khandeparkar, J.@mdashThe question which arises for determination in the present petition is about the applicability of the Arbitration and Conciliation Act, 1996 (hereinafter called as "the new Act") to the arbit…
1. This petition under Article 226 of the Constitution is directed against the order dated 20.11.2017 passed by the Central Administrative Tribunal, Guwahati Bench whereby it has allowed respondents'' M.A. No. 118 of 20…
1. ] Heard Mr. NNB Choudhury, learned counsel for the accused revision-petitioner. Also heard Mr. BJ Dutta, learned Additional Public Prosecutor, appearing for the State respondent. 2. ] This is a case where we are dea…
Dismissed