State (CBI) Vs Ranjeet Singh
Ranjeet Singh, Sessions Case No.745/96, R.C.No.17(S)/93/SPL.CBI Distt. Delhi. 2.
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Chander Monan Vs Ranjeet Singh
S.K. Mahajan, J.@mdashThis appeal is directed against the judgment of the Motor Accident Claims Tribunal whereby the application of the appellant for compensation for the injuries received by him in a road accident alle…
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Indira Devi Vs Ranjeet Singh
Ranjeet Singh and others, whereby compensation to the tune of Rs. 4,30,000/- with interest @ 6% per annum
Shyam Lal Vs Ranjeet Singh
Chander Bhusan Barowalia, J.—The present appeal is maintained by the appellant/petitioner/claimant (hereinafter referred to as ''claimant'') under Section 173 of the Motor Vehicles Act, 1988, for enhancement of th…
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Piar Chand Vs Ranjeet Singh
Sandeep Sharma, J.—This appeal has been filed by the appellants plaintiffs against the judgment and decree dated 20.03.2005, passed by the learned Additional District Judge, Ghumarwin, District Bilaspur, H.P., rev…
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Ranjeet Singh Vs Ravi Prakash
R.C. Lahoti, J.@mdashLeave granted. 2. Appellant is the landlord-owner of the suit premises in occupation of respondent as the tenant Proceedings for eviction of the respondent were initiated by the landlord on the gro…
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