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Showing 11- 20 of 215,214 results for "shrine law"
Kumar, J1) The grievance of the petitioner, as projected in this petition, is twofold; (1) that the respondents vide circular No.SASB/2020/983 dated 06.08.2020,have seriously impacted the right of the petitioner to form…
petition is disposed of by directingrespondent No. 2 to consider and decide the same, in accordance with law
Katra had allotted work for construction of widening of road from Katra to Shree Mata Vaishno Devi Shrine
acquisition was for development work and for providing facility to the devotees of Shri Mata Mansa Devi Shrine
Heard learned Counsel for the petitioner and learned Counsel for Chanakya National Law University. 1
K. Balakrishnan Nair, J.@mdashThe petitioner was a Notary Public, appointed by the State Government for the revenue district of Kollam. His initial appointment was for a period of three years from 18.09.1984. The certif…
Act and the Notaries Rules, submitted a memorial in Form No. 1 to the Deputy Secretary, Department of law
case of any dispute the matter shall be referred to the Chief Executive Officer - Shri Amarnathji Shrine
T.R. Ramachandran Nair, J.@mdashThis writ petition is filed by the petitioner aggrieved by condition No. 7 fixed in Ext. P4 order to obtain permission of the Panchayath for removing red earth from the property. The peti…
1. A Notice of Enquiry (NOE) was issued to the respondents under Section 36B(a) of the Monopolies & Restrictive Trade Practices Act, 1969 (for brief the Act) on the basis of a complaint received from Shri Sanjay Tripath…