Daliluddi Vs Bakshi Bepari and Others
Mahomed Moosa [1899] 26 Cal. 689 that there would be an appeal, as the order fell within the provisions
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Ishworani Chongtham Vs State Manipur
the Education Department, Government of Manipur commensurate with her education qualification under Die-in-Harness
Berger Paints India Ltd. Vs Steel Strips Wheels Limited
machinery parts, moulds, press tools, jigs, fixtures iron and steel products and other metallic products, die
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Indicus Netlabs (P) Ltd. Vs Raftaar Media Pvt. Ltd.
On 26th January, 2006 plaintiff launched its website with the primary Uniform Resource Locator (for short
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Virag Tiwar Vs Central Board Of Direct Taxes & Anr
the learned counsel for the respondents, adjourned to 27th July, 2020.The order be uploaded on the website
M/s. Indian Metal and Ferro Alloys Ltd Vs Joint Commissioner Of Sales Tax And Another
In that view of the matter thesepetitions are adjourned sine die awaiting the judgment of the Supreme
Mohd. Aslam Vs State of Haryana and Others
@mdashOn April 20, 2001, the Division Bench has passed the order adjourning the case sine die so as to
Vimla Soni Vs State Of Rajasthan And Ors
Singh has been transferred from Khiyera to Gusaisar, Bikaner.While the petitioner has been allowed TA & DA
S. Vasudevan Vs The Government of Tamil Nadu, The Director of Public Health and Preventive Medicine and The Secretary Tamil Nadu Public Service Commission
No. 37783/48/DA/92/S2 dated28.11.2000.
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Israr Ahmad Vs Mineral Area Development Authority
The grievance of the petitioner is that post retirement dues such as arrear of DA, interim relief, regional
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