Sri. C.R.Rajendra Babu, Son of Late C. Rangaswamy Naidu Vs State by CBI/BS and FC
present appeal is preferred by the appellant against the judgment of conviction and sentence passed for
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H.S. Traders Vs Latest Wears
Indermeet Kaur, J. CM No. 10360/2008 (condonation of delay) There is no opposition to the application. The application is allowed. RSA No. 168/2008 1. This appeal has impugned the judgment and decree dated 27.10.2004…
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M/s Harvinder Singh and Co. Vs Chief Engineer (I and FC), Govt. of NCT of Delhi and Another
Government of the National Capital Territory of Delhi, through the Irrigation & Flood Control (''I & FC
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A.D. Sudhindhra and Others Vs Inspector of Police, Central Bureau of Investigation, BS and FC and State Bank of India
so-called employees were later on clandestinely diverted to personal accounts of A-3 to A-5 and utilised for
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Gold Coins Hotels and Resorts Ltd. Now Known As M/s. Renown Hotels and Resorts Pvt. Ltd. Vs Sri. Mohammed Nissar, Smt. Abida Nahid, Sri. L. Chaturbhuj and Smt. C. Maya
No. 1566/2012 for execution of compromise decree made by this court in RFA No. 2110/2006 c/w RFA Nos.
Section Officer (FC and D), Academic Section Kearla Agricultural University, Headquarters Vellanikkara, Thrissur District Vs State of Kerala and The Kerala Agricultural University
They are entitled for promotion to Higher Grades like Typist Grade-I, Senior Grade, Selection Grade,
KM Monika Jaiswal Vs Delhi Subordinate Services Selection Board Through Its Chairman FC-18, Institutional Area, Karkardooma, (Near Railway Reservation Center) Delhi-110092 & Ors.
At the outset, learned counsel for the applicant seeks permission of the Tribunal to withdraw the present
Mandeep Singh Vs Delhi Subordinate Services Selection Board (DSSSB), Through Its Chairman Govt. Of NCT Of Delhi, FC-18, Institutional Area, Karkardooma, Delhi-110092 & Ors
Subordinate Services Selection Board (DSSSB) whereby the candidature of the applicant has been cancelled for
Rachit Dubey & Ors. Vs State Of Jammu And Kashmir Through Commissioner-Cum-Secretary To Government PHE I&FC Department, J&K Government, Civil Secretariat, Srinagar & Ors.
The instant petition has been filed by ld. counsel for the applicants with following relief: i.
Indian Visit Private Limited Vs Commissioner of Service Tax
CM No. 4749/2016 (for condonation of delay in filing the appeal) 1.