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G.S. Singhvi, J.@mdashThe regular second appeal is directed against judgment and decree dated 2.6.1982 passed by Additional District Judge, Hisar dismissing the appeal filed by the appellant against judgment and decree …
Dawson Miller, C.J.@mdashThis matter comes before us upon what purports to be a report of the District Judge of Cuttack under S. 14 of the Legal Practitioners Act, although, from the wording of the report itself, it wou…
1. BOTH the parties are up in arms over the purchase of a vehicle. The facts giving rise to present litigation are these. Gulab, the petitioner/complainant in this case purchased a closed body Bajaj Mini Door CNG Three-…
1. THESE two revision petitions will be decided by the same judgment as both of them entail the same question of fact and law. The deceased is the son and husband respectively of both the Revisionists/Complainants. The …
1. THE key question, which falls for consideration is, "whether the delay in filing this revision petition is liable to be condoned" THE State Commission had decided the case vide judgment dated 15.07.2009. This revisio…
1. COMPLAINT No.233 of 1994 was first decided by the State Consumer Disputes Redressal Commission of Delhi, on 5.12.2005. Three appeals were filed against this order by the OPs, as well as the Complainant, which were de…
Dismissed
B.L. Hansaria, J.@mdashArunachal Pradesh was a part of the "tribal areas" of Assam for whose administration special provisions were made in the Sixth Schedule to the Constitution. The enactment of the Schedule has a his…
Ravi R. Tripathi, J.@mdashSkeletons are not unknown in judicial matters, particularly, when plaintiff or petitioner dies, his heirs are brought on record. But the case on hand is a unique case wherein except fraud and m…