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R.M. Savant, J.@mdashRule, with the consent of the learned Counsel for the parties made returnable forthwith and heard. 2. The above petition takes exception to the order dated 2/8/2011 passed by the Collector, Gondia …
R.G. Deshpande, J.@mdashPetitioner has approached this Court through this petition challenging the order, dated May 25, 1993, whereby the respondent-management informed the petitioner that in pursuance of Clause 12.4(iv…
S.P. Bharucha, J.@mdashThis writ petition seeks to quash an assessment order made by the Customs authorities on 10th April 1981 in so far as it pertains to additional duty upon aluminium scrap imported by the petitioner…
Hemant Kumar Srivastava, J.@mdashHeard learned counsel for the petitioner, learned counsel for opposite party no. 2 as well as learned Addl. Public Prosecutor for the State. In my view, this petition can be disposed off…
A.P. Lavande, J.@mdashHeard Mr. V. Menezes, learned Amicus Curiae, Mr. Kamat, learned Additional Government Advocate for respondents no. 1 to 3, Mr. Shirodkar, learned Counsel for respondent no. 4, Mr. V. Rodrigues, lea…
F.M. Reis, J.@mdashHeard Shri Shivan Desai, learned Counsel appearing for the petitioner, Shri D. Pangam, learned Counsel appearing for respondents No. 1 & 14 and Shri P. Shahapurkar, learned Counsel appearing for r…
V.N. Sinha, J.@mdashHeard learned counsel for the petitioner and the State and perused the counter affidavit, duly affirmed by the Additional Collector, Muzaffarpur. 2. Petitioner had applied for selection on a Class-I…
S.N. Jha, J.@mdashThe application u/s 482 of the Code of Criminal Procedure, 1973 (in short "the Code") has been filed for restoring Criminal Miscellaneous No. 4640 of 1990 which stood dismissed as not pressed vide orde…