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Amrit Lal Sharma Vs Narinder Sharotri

High Court Of Punjab And Haryana At Chandigarh Regular Second Appeal No. 1013 of 1996

V.K. Jhanji, J.@mdashThis is defendant''s (tenant) second appeal directed against the judgment and decree of the Courts below whereby suit of the plaintiff (Landlord) (respondent herein) for his ejectment and for recove…

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Sriram Vs Bimla Rani and Others

Delhi High Court Rc. Rev. 104/2014 and CM No. 4222/2014

Mukta Gupta, J.@mdashThe Petitioner challenges the order dated 30th October, 2013 whereby the eviction petition filed by the Respondent No. 1 under Section 14 (1) (a) and (e) read with Section 25-B of Delhi Rent Control…

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Joginder Singh Vs State of Himachal Pradesh

High Court of Himachal Pradesh CWP No. 1104 of 2010-B

Rajiv Sharma, Judge 1. Respondent No.2, i.e., Collector-Cum-Divisional Forest Officer, Forest Division, Rohroo, District Shimla (HP) issued a notice to the petitioner on 01.08.2006 under Sub-section (1) of Section 4 of…

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Tirumala Tirupati Devastnanam Vs Ch. Vasudeva Sarma

Andhra Pradesh High Court Writ Appeal No. 1954 of 2013

L. Narasimha Reddy, J.@mdashThis writ appeal arises out of an order, dated 27.09.2013 in W.P. No. 25413 of 2001. The sole respondent filed the writ petition. 2. The brief facts are that the respondent was initially eng…

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