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Vipin Sanghi, J.@mdashThese writ petitions have been filed by the Petitioner institutions who are running the one year B. Ed. course (D. Ed/STC course in WP(C) No. 5252/2008) duly recognized by the Respondent NCTE. Thes…
Indermeet Kaur, J.@mdashThis Application has been moved by the Official Liquidator attached to this Court u/s 481 of the Companies Act, 1956 (for short "the Act") inter alia praying that the ex-directors to deposit a su…
Indermeet Kaur, J.@mdashThis present appeal has impugned the judgment and decree dated 08.7.2005 whereby the suit of the Plaintiff Ram Chander and Ors. seeking permanent injunction had been dismissed. Vide the impugned …
G. P. Mittal, J.@mdashThe Appellant takes exception to an interim award whereby a compensation of Rs. 11,46,944/- was awarded purported to be under Order XII Rule 6 CPC. As per the Claims Tribunal Agreed Procedure (the…
S. Muralidhar, J.@mdashSeeking the quashing of Complaint Case No. 76/1 pending in the court of learned Additional Chief Metropolitan Magistrate, New Delhi (''ACMM'') titled Satnam Pal v. Medisphere Marketing Ltd. and Or…