Latest Judgements & Case Law

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Nabin Chandra Tripati Vs Prankrishna De

Calcutta High Court Jun 9, 1913

Stephen and Mullick, JJ.@mdashThis is a partition suit in which the preliminary decree ordered partition with as little disturbance on allotment to the then possession as possible. The Commissioner proceeded to allot th…

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Hanif Bux and Others Vs Gads Mohammad

Allahabad High Court May 5, 2010 Second Appeal No. 491 of 2010

Dismissed

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(Mele Pottozhi) Kunhi Krishnan Nair Vs Kunnath Kunhahmad

Madras High Court Dec 19, 1927

Madhavan Nair, J.@mdashThis civil revision petition arises in the following circumstances: The plaintiff is the petitioner. He instituted a suit for the recovery of Rs. 61 under an oral agreement entered into by the def…

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R.P. Singh Vs Jaswinder Singh

High Court Of Punjab And Haryana At Chandigarh Jan 12, 2015 C.R.R. No. 3588 of 2014 (O and M)

Disposed off

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Sucha Singh Vs State of Punjab

High Court Of Punjab And Haryana At Chandigarh Jan 8, 2015 CRA-S-689-SB of 2004 (O and M)

Dismissed

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Shyama Behera Vs State of Orissa <BR> State of Orissa Vs Shyama Behera

Orissa High Court Jan 6, 2009 Government Appeal No. 19 and Criminal Appeal No. 291 of 1990

1. Danei '' Danardan Behera and his three sons Rama Chandra, Shyama and Lokanath faced the trial in the Court of Second Addl. District and Sessions Judge, Cuttack in Sessions Trial No. 171 of 1989 on the allegation of c…

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