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Leila Seth, J. (1) This Criminal revision petition is directed against the Orders dated 12th January, 1973 and 23rd March, 1974 passed by the then Additional Chief Judicial Magistrate and the Additional Sessions Judge,…
K.A. Swamy, C.J.@mdashFollowing the decision of the Supreme Court in State of Tamil Nadu v. Anandam Viswanathan [1989] 73 STC 1 the Appellate Tribunal has set aside the order of the Appellate Assistant Commissioner in p…
Mukul Mudgal, J.@mdashThe challenge in this write petition is to the denial of an admit card for the Combined Entrance Examination 2001 for B.E. Courses run by the Delhi College of Engineering, respondent No. 2, a const…
Dismissed
P. Sathasivam, J.@mdashThe Tamil Nadu Industrial Development Corporation Limited, through its Chairman, aggrieved by the order of the learned single Judge dated 26.02.2004 made in W.P. No. 8006 of 2000, has filed the ab…
Rajiv Sahai Endlaw, J.@mdashThe application of the plaintiffs for interim relief is under consideration. The plaintiffs, who are 12 in number have instituted this suit inter-alia on the averments that the plaintiffs No.…