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1. On 25.11.2016, detailed order was passed and further learned APP was directed to take instruction from the District Superintendent of Education ? cum ? District Programme Officer, Jharkhand Siksha Pariyojna, Dhanbad …
D.G.R. Patnaik, J.@mdashPetitioner, in this writ application has prayed for a direction to the respondents to pay the full amount of Pension and Gratuity, as sanctioned by the Department, on the basis of Last Average Ba…
H.N. Sarma, J.@mdashThis Criminal Appeal is directed challenging the judgment and order dated 25.1.2002 passed by the Additional Sessions Judge (Ad hoc), Darrang, in Sessions Case No. 48 (D) 2001, convicting and sentenc…
Narayan Shukla, J.@mdashHeard Mr. V.C. Verma, learned counsel for the petitioner as well as Mr. Satyanshu Ojha, learned counsel for respondent No. 2. Through the instant writ petition the petitioner has assailed the aw…
1. Heard Shri H.S. Jain and Ms. Ranjana Agnihotri, learned counsel for the petitioner-appellant applicant and Shri Vijay Krishna learned counsel for vice chancellor and other authorities of Bhatkhande Music Institute Un…
Bharat Bhushan, J.@mdashThis criminal revision is directed against the order dated 28.2.2013 passed by Additional District and Sessions Judge, Court No. 13, Varanasi in Criminal Appeal No. 159 of 2012 (Vikas Rastogee v.…
K.P. Balachandran, J.@mdashThe matter is put up before this Court on the request of the counsel for the petitioners in view of the objection raised by the Registry regarding the maintainability of this revision petition…