In Re: Maharashtra Apex Corporation Ltd.
393 read with section 394A of the Companies Act, 1956 (''the Act'') seeking sanction of this court to
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In Re: Mr. M.P. Narayana Menon for renewal of Second grade pleadership certificate Kasba Amsam and desam
In his application he stated that hewas a second grade pleader, that his certificate was last renewed
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Samadhan Vs The State of Maharashtra, The Scheduled Certificate Scrutiny Committee and The Sub-Divisional Officer
The petitioner had applied to the respondent no. 3 for issue of a tribe certificate.
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Sudhir Pandit, Employers in relation to the Management of the Senior Superintendent, G.P.O. Vs Employees in relation to the Management and Sudhir Pandit
31.12.2002, passed by the learned Presiding Officer, Central Government Industrial Tribunal No. 2, Dhanbad in
In Re: Secretary to the Government of India Vs Nil
Judge, Cachar, for declaring Section 29 of the Protection of Children from Sexual Offences Act, 2012 ( in
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Employers in Relation to the Bhowra Colliery Vs Their Workmen
by their officers employed in the colliery.
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In Re: Hindu Women''s Rights to Property Act, 1937
to the Court Under Section213, Constitution Act.
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In Re: Act I of 1879; In Re: A Reference to the Board of Revenue
The Board of Revenue have referred to us the question whether the stamp on the sale certificate should
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GOURISHANKAR Vs CERTIFICATE OFFICER, BHADRAK, AND OTHERS.
for realisation of the dues to the Certificate Officer, Bhadrak (opposite party No. 1), who started
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