Ranjeet Singh @ Gopi Vs State Of Punjab
inter-alia, relies upon the order dated 25.08.2020 passed in CRM-M-10694-2020 titled as “Kamaljot Singh
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Ranjeet Singh Vs Union of India (UOI)
Ajoy Nath Ray, J.@mdashThis is an application for filing of an agreement in Court and for an order of reference u/s 20 of the Arbitration Act. 2. Under the arbitration clause which is set out at p. 11 of the annexures …
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Ranjeet Singh Vs State Of Madhya Pradesh
foroffence under Sections 307, 294, 323 and 34 of IPC.It is submitted by learned counsel for applicant Ranjeet
Ranjeet Singh Rawat Vs State of Uttarakhand
@DELETEUPPERDATA 1. Petitioner is challenging the order passed by the Public Services Tribunal, Uttarakhand. Petitioner was appointed on daily wages as a Drier Machine Operator on 10.10.1982 in Garhwal Mandal Vika…
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Ranjeet Singh Vs District Magistrate and Another
B.S. Verma, J.@mdashHeard Mr. S.K. Chaudhary, learned Counsel for the Petitioner and Mr. P.C. Bisht, learned Brief Holder on behalf of the Respondents. 2. By means of this petition the Petitioner has sought the followi…
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Ranjeet Singh @ Lali Vs State Of Odisha
Savitri Ratho, J 1. This revision has been filed challenging the orders dated 20.12.2022, 15.05.2023 and 13.02.2024 passed by the learned 1st Additional District & Sessions Judge, Sambalpur in S.T. Case No. 1…
Ranjeet Singh @ Raju Vs State Of Rajasthan
bail application filed under Section 439 Cr.P.C. is allowed and it is directed that petitioner - Ranjeet
Ranjeet Singh Vs State Of Madhya Pradesh
Vijay Kumar Shukla, J This is an application under section 482 Cr.P.C. for quashment of the order dated 20.6.2023 passed by ASJ, Garoth district Mandsaur whereby the trial court has dismissed the application of t…
Ranjeet Patel @ Ranjeet Patel Vs State Of M.P
without commenting on the merits of the case, the application is allowed.It is directed that applicant Ranjeet
National Insurance Co. Ltd. Vs Nandita Pathak
One Nandita Pathak sustained fractures in both bones of the right leg in a vehicular accident.
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