Latest Judgements & Case Law

Naveen Chandra Mishra (Since Deceased) and Others Vs A.D.J., Room No.11, Kanpur Nagar and Another

Allahabad High Court Sep 10, 2012 Writ A. No. 60597 of 2011

Dismissed

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Yusuful Haq alias Yusuf and Others Vs Ghayyur Fatma and Others

Allahabad High Court Feb 16, 2012 Civil Miscellaneous Writ Petition No. 12082 of 2003

Dismissed

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S.L. Lingannan and S.N. Marappagounder Vs The Special Commissioner and Commissioner of Land Administration, The District Revenue Officer and The Tahsildar

Madras High Court Aug 19, 2010 Writ Petition No. 4429 of 2006 and W.P.M.P. No. 4748 of 2006

M. Jaichandren, J.@mdashHeard the counsels appearing on behalf of the petitioners, as well as the respondents. 2. The petitioners had stated that they are the absolute owners of the property in S. Nos. 200/1, 363/2, 19…

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Siddraj Ashokkumar Solanki Vs State of Gujarat

Gujarat High Court Sep 29, 2014 Letters Patent Appeal No. 1319 of 2012 in Special Civil Application No. 1931 of 2012

@ C.L. Soni, J.@mdashThe appellant is the original petitioner who preferred the petition under Articles 226 and 227 of the Constitution of India seeking to quash and set aside the order dated 12.1.2012 rejecting the…

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Ramji @ Rambhai Kanji Cham Vs The State of Gujarat and 1

Gujarat High Court Dec 18, 2012 Criminal Revision Application No''s. 226 and 229 of 2006

Honourable Mr. Justice G.R. Udhwani 1. Heard learned advocates for the parties and perused the papers. The short question involved in both these revision applications is common and, therefore, they are heard and decide…

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Vadodara Municipal Corporation Vs Dahyabhai Amthabhai Rohit

Gujarat High Court Sep 21, 2010 Special Civil Application No. 10578 of 2003

M.R. Shah, J.@mdashBy way of this petition under Article 227 of the Constitution of India, the petitioner Vadodara Municipal Corporation has prayed for appropriate writ, order or direction quashing and setting aside the…

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Amarsinhji Stationery Industries Limited Vs Vankaner Municipality and Another

Gujarat High Court Nov 28, 2008 Letters Patent Appeal No. 2244 of 2007 in Special Civil Application No. 1918 of 1996, Letters Patent Appeal No. 17 of 2008 in Special Civil Application No. 2913 of 1997, Letters Patent Appeal No. 18 of 2008 in Special Civil Application No. 3906 of 1997, C

K.S. Radhakrishnan, C.J.@mdashThe question that has come up for our consideration is whether ''tissue paper'' imported by the appellant company within the Octroi limits of the Municipality be classified under Item 13 (P…

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ONGC Labour Union Vs Union of India (UOI)

Gujarat High Court Nov 26, 2004 Special Civil Application No''s. 3788 of 1985 and 6730, 7075 and 8828 of 1990 and 1666 and 6406 of 1991 alongwith Civil Application No. 3751 of 1996 in SCA No. 3788 of 1985, Civil Application No. 11675 of 2000 in SCA No. 7075 of 1990, Civil Application No

Dismissed

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Brajesh Yadav Vs State of U.P.& Anr.

Allahabad High Court Feb 11, 1997 Civil Miscellaneous Writ Petition No. 5119 of 1997

Dismissed

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Shah Forum Umeshbhai (Minor) Vs Justice R.J. Shah (Retd.) Admission Committee (Medical) and Others

Gujarat High Court Apr 24, 2007 Special Civil Application No''s. 1675 to 1693 of 2007

A.S. Dave, J.@mdashThis group of cognate petitions involves issue as to whether each of the petitioners falls within the concept ''NRI'' for the purpose of seeking admission to self-financed unaided institutions [herein…

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