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Ashutosh Mohunta, J.@mdashThis judgment shall dispose of F.A.O. Nos. 243 of 1987 filed by the claimants and F.A.O. No. 194 of 1987 filed by the owner of the offending vehicle. Both these appeals have been filed against …
Kanwaljit Singh Ahluwalia, J. 1 The appellant was tried in case FIR No. 203 dated 13. 10.2002, registered at Police Station Khuian Scrwcr under Section 15 of the Narcotic Drugs & Psychotropic Substances Act, 1985 (…
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Deepak Gupta, J.@mdashHeard learned counsel for the parties. The main issue, in this case, is with regard to the verification of annual income of the family of the petitioner. 2. The petitioner was appointed as Anganwa…
Surinder Singh, J.@mdashThe appellant is a Japanese National. He was convicted and sentenced to undergo imprisonment for a period of four years and to pay a fine of Rs. 25,000/-, in default of payment of fine to further…