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Sangdingliana and Others Vs State of Mizoram and Others
Mutum B.K. Singh, J.@mdashThe restropective service regularization and fixation of seniority of the respondent No. 4 in the inter-se seniority list of senior grade of Mizoram Civil Service (in short ''MCS'') officers, a…
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Deepak Valji Karia & Anr. Vs The State of Maharashtra & Ors.
1. Heard. Rule. Rule made returnable forthwith. 2. Heard finally with the consent of the parties. The Petition is taken up for final disposal, at admission stage itself. 3. The Petitioner, who is a developer of a plot…
Acts
The State of Maharashtra Vs Manohar Gunwant Gourkar & Ors
1. The State is in appeal challenging the judgment and order dated 26.8.2008 rendered by the Assistant Sessions Judge Nagpur - 3, in Sessions Trial 485 of 2007, by and under which, the respondents - accused are acquitte…
Acts