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The Branch Manager, National Insurance Company Limited Vs Ganapathi, Malarkodi, Dhavamani and Poondi Matha Shrine
A.C. Arumugaperumal Adityan, J.@mdashThis appeal has been preferred against the award of compensation passed in M.C.O.P. No. 7 of 2004, dated 18.11.2004, on the file of the Motor Accidents Claims Tribunal - I Additional…
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Madhub Chunder Dey Vs Law
Macpherson, J.@mdashIn this case there is no doubt that these four casks were shipped in London to be delivered in Calcutta, and that, as a matter of fact, they were not delivered in Calcutta, on the arrival of the Scin…
Monohur Doss Vs Romanauth Law
Richard Garth, C.J.@mdashThe defendant does not deny the plaintiff''s general right to an account of what is due under the mortgages, and to have the property sold; but he maintains (1) that lie ought not to pay compoun…
Ramgopal Law Vs Richard Blaquiere
It may be Chat the position of such creditors is altered by the Succession Act, but that was the law
Zoivonta E. Parab Vs The Secretary (Law), Law Department, Government of Goa and Others
K.L. Wadane, J.@mdash1. The petitioner has filed this Writ Petition seeking direction to the respondents to release retirement dues to the petitioner including pension and gratuity along with 8% interest. 2. The brief …
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The Secretary, Committee of Management, Sree Siddalingeswara Swamy Shrine Vs The Bangalore Development Authority and Another
Mohamed Anwar, J.@mdashHeard arguments of learned Counsels on both sides. 2. By this writ petition, the petitioner-Temple Institution seeks issuance of writ of certiorari and quash the allotment letter dated 3-8-1998 a…
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G. Pravina Vs The Registrar, Dr. Ambedkar Law University and The Principal, Central Law College
petitioner before the learned Judge of the writ court was that she is a third year student of the Central Law
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Deepak Khosla Vs Company Law Board
The Petitioner has arrayed the Company Law Board through its Secretary as Respondent No.1.
Satish Churan Law Vs H.K. Ganguly
Shah, J.@mdashBallygunge Real Property and Building Society Ltd. - hereinafter called the Company - was on January 8, 1958, ordered by the High Court of Judicature at Calcutta to be wound up. On January 18, 1960, the Of…
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