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Bahri, J. (1) By this judgment I dispose of three writ petitions filed by codetenus against their respective detention orders made u/s 3(1) of the Conservation of Foreign Exchange and Prevention of Smuggling Activities…
Mahinder Narain, J. (1) In this Regular First Appeal, the appellants seek enhancement of compensation for acquisition in respect of land measuring 130 bighas 14 bids was and in addition, half share in 14 bids was of la…
C.M. Nayar, J. (1) The present suit has been filed against the defendants for recovery of Rs. 7,42,655.33 with pendente lite and future interest. (2) New Bank of India which has been merged with Punjab National Bank, …
J.B. Goel, J.@mdashThe petitioner seeks anticipatory bail u/s 438 of the Code of Criminal Procedure (for short the ''Code'') in a case for an offence u/s 120-B read with Section 364, 302 the 201 IPC. 2. Initially the c…
G.R. Luthra, J. (1) The present petition u/s 397 and 482 of the Code of Criminal Procedure is directed against an order dated July 17, 1980 of Shri S. G. Jain, Additional Sessions Judge, Delhi. (2) Jai Raj petitioner …
Vijender Jain, J.@mdashThis is a petition filed by the petitioner for quashing the proceedings based on the criminal complaint dated March 11, 1991, filed against the petitioner-firm and its partners, namely, Satish Cha…
B.N. Kirpal, J.@mdashOn 21st November, 1980 I had, for reasons to be recorded separately, allowed the writ petition filed by the petitioner and directed the University to grant admission to the petitioner in a Medical C…
Heard Shri A.N. Mahajan, learned counsel for the applicant; and Shri Dhananjay Awasthi, learned counsel for the revenue. 2. The following question of law has been referred to this court for opinion : "Whether on the f…