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1. The prayer of the petitioner in this application is for issuance of a writ in the nature of certiorari for quashing assessment order dated 28.3.2006 passed by the Assistant Commissioner of Commercial Taxes. In view o…
Chauhan, J.@mdashThis appeal has been filed under Clause X of the Letters Patent against the judgment dated 3.2.2010 passed inC.W.P. No. 14806 of 2009, whereby the claim of respondent No. 1/petitioner was allowed and th…
B.D. Rathi, J.@mdashWith the consent of the parties matter is heard finally. This revision petition u/s 397/401 of the Code of Criminal Procedure, 1973 (in short ''the Code'') has been preferred being aggrieved by the o…
A. Bimol Singh, J Heard Mr. Th. Jugindro, learned counsel appearing for the petitioner. Issue notice, returnable within three weeks. Mr. A. Vashum, learned GA entered appearance and accepts notice on behalf…
appropriate departmental disciplinary action against the 6th Respondent for his illegal act done in filing
1. Heard counsel for the parties. 2. Leave granted. 3. This appeal has been directed against the judgment and order dated 11.11.1986, passed by the Delhi High Court dismissing the writ petition filed by the appellant …
M. Sathyanarayanan, J@mdashBy consent, this writ petition is taken up for final disposal. 2. The petitioner, in the affidavit filed in support of this petition, would aver that he hails from a family which had 400 year…
.M. Khanwilkar, J1. This writ petition under Article 32 of the Constitution of India has been preferred inter alia seeking premature release of the petitioner as he hasalready undergone over 30 years of actual imprisonm…
A. Bimol Singh, J Heard Mr. Th. Jugindro, learned counsel appearing for the petitioner. Issue notice, returnable within three weeks. Mr. Athouba Khaidem, learned GA entered appearance and accepts notice on …
Institute of Criminology and Forensic Science, Ministry of Home Affairs, New Delhi and Sri Jayaram Padikkai