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M.M. Dutt, J.@mdashThis suit has been referred to the Special Bench by our learned brother B. M. Datta, J., under Chapter V, Rule 2 of the Original Side Rules. The question which arose before the learned Judge and which…
Indira Banerjee, J.@mdashThis writ application is directed against detention of trucks carrying consignments of fabrics and garments of the Petitioner for export to Bangladesh. 2. The Petitioner claims to carry on busi…
B.P. Dharmadhikari, J.@mdashHeard Shri Vipul Bhise, learned Counsel for the petitioner and Mrs. K.S. Joshi, learned A.P.P. for respondents. By their consent, the matter is taken up for final disposal by issuing Rule, ma…
A.S. Chandurkar, J.@mdashThis Writ Petition filed under Articles 226 and 227 of the Constitution of India challenges the order dated 27-09-2013 passed below Exhibit-10 thereby holding that the statement of claim filed b…
1. The petitioners who claim to be voters of Ward No. 23 of Wadi (Jn.), Chittapur taluk, Kalaburagi district are before this Court for a writ of certiorari to quash the impugned order, dated 10.03.2017 in VERNACULAR MAT…