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1. Heard learned counsel for the parties. 2. Execution Case No. 6/2007 was being prosecuted by the Respondents who were the decree holders of the Title (Partition) Suit No. 28/1994 vide judgment dated 27.5.2005 and fin…
N.K. Balakrishnan, J.@mdashPetitioner was convicted by the learned Magistrate for offence punishable under Sec. 138 of N.I. Act and he was sentenced to imprisonment till the rising of the court and to pay Rs. 1,00,000/-…
1. Heard Sri S.D. Ojha, learned counsel for the petitioners and Smt. Archana Singh, learned counsel appearing for the Indian Oil Corporation. The petitioners are aggrieved on account of non-payment of compensation due t…
1) This writ petition has been preferred challenging the order passed by Assistant Commissioner of Commercial Taxes, Bureau of Investigation, Jamshedpur Circle, Jamshedpur dated 11th August, 1999 (Annexure 1), as well a…
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…