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@DELETEUPPERDATA 1. Following an order of adjudication by the Additional Commissioner, Central Excise, Kanpur on 25 November 2007, dues of Rs. 18,450/- relating to 123 bags of HDPE Granules found short and Rs. 17,…
Surendra Kumar, J.@mdashHeard Sri. Brijesh Sahai, learned counsel for the revisionists, Sri. S.K. Pandey, learned counsel for the opposite party No. 2 and learned A.G.A. The instant revision has been filed by the revisi…
Satya Poot Mehrotra and Mrs. Jayashree Tiwari, JJ.@mdashThe petitioners have filed the present writ petition impugning the proceedings being taken by the respondent Nos. 2 and 3 for auction of the mortgaged property of …
Poonam Srivastava, J.@mdashHeard learned Counsel for the Petitioner and learned A.G.A. for the State. 2. The prayer in the instant writ petition is to quash the proceedings of Case No. 96/IX/2001, Charan Singh v. Navin…
@DELETEUPPERDATA Rakesh Tiwari, J.@mdashHeard Sri Kishan Ji Khare assisted by Sri Mritunjay Khare for the appellant, learned C.S.C. appearing for the State and Sri Satish Mandhyan for the respondents-Mandi Parisha…
M.K. Mittal, J.@mdashThis is an application filed u/s 482, Cr. P.C. to quash the proceeding in Case No.376 of 2003, Prem Lata v. Uma Shanker and Ors. under Sections 498A, 323, 504 and 506, I.P.C., P.S. Shivli, district …
Amreshwar Pratap Sahi, J.@mdashHeard Sri K.S. Rathore learned Counsel for the Petitioner and the learned standing counsel. 2. Affidavits have been exchanged between the parties and therefore the matter is being finally…