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Narayan Balkrishna Kulkarni Vs Gopal Jiv Ghadi

Bombay High Court Jan 22, 1914 First Appeal No. 138 of 1912

Basil Scott, Kt., C.J.@mdashThe plaintiffs sued to have an account taken under the provisions of the Dekkhan Agriculturists'' Relief Act of all transactions from the commencement in connection with two mortgages of the …

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U.P. State Electricity Board and another Vs State of U.P. and Others

ALLAHABAD HIGH COURT Apr 29, 2016 Writ Petition No. 4007 (SS) of 1998.

Partly Allowed

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M/S Bharat Harmonium Works Thru Partner Ramesh Bahadur Singh Vs State of U.P. Thru Prin. Secy. Deptt. of Law Civil Sectt. and Others

ALLAHABAD HIGH COURT (LUCKNOW BENCH) Apr 29, 2016 Misc. Single No. 8960 of 2016.

Dismissed

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Deepakkumar Keshavlal Patel Vs State of Gujarat

Gujarat High Court Sep 13, 2002 Special Civil Application No. 5541 of 2002

P.B. Majmudar, J.@mdashThe petitioners herein were the members of the respondent No.4 bank and by resolution dated 11.11.2001, which is at Annexure-L to the petition, both of them were removed as the members of the resp…

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Khodaji Mangaji Vs State of Gujarat

Gujarat High Court Sep 21, 2004 Special Civil Application No''s. 3802 and 3803 of 2004

Allowed

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State of Gujarat Vs Santoshkumar Kashikumar Harijan

Gujarat High Court Oct 24, 2008 Criminal Confirmation Case No. 1 of 2007 and Criminal Appeal No. 1018 of 2007

Z.K. Saiyed, J.@mdashu/s 366(1) of Code of Criminal Procedure, the learned Principal District & Sessions Judge, Valsad has forwarded the record and proceedings for confirmation of death sentence awarded to the accus…

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