Latest Judgements
Filters
Reset filtersFound 0 result
Showing 3071- 3080 of 0 result for ""
Updated just now
Nedungadi Bank Limited, Kozhikode Vs Their Workmen
1. By its Order of 17 October 1959 the Government of India in the Ministry of Labour and Employment has referred to this tribunal a point of difficulty or doubt which in the opinion of the Central Government has arisen …
Babulal Tiwari Vs Hulla Mallah and Others
Manohar Lall, J.@mdashThis is an appeal by the plaintiff who sued for partition of a half share in a house bearing No. 794 and a third share in plot bearing No. 802, having based his title on purchase from defendant No.…
Citation
Acts
Sadashiv K. Sutar Vs Kolhapur Zilla Janata Sahakari Bank Ltd. and Another
R.M.S. Khandeparkar, J.@mdashHeard the learned Advocates for the parties. Rule. By consent, the rule is made returnable forthwith. 2. Since common questions of law and facts arise in both the petitions, they were heard…
Citation
Acts
Sagarmal Agarwala Vs Emperor
Sinha, J.@mdashThe petitioner in this case was convicted by a Magistrate of the first class of Chaibassa under Rule 81(4), Defence of India Rules and sentenced to pay a fine of Rs. 1000 and in default to rigorous impris…
Citation
Acts
RUCHIKA BHARTIA Vs C.B.S.E.
1. -THIS order will dispose of Complaint Nos. C-4/92 and C-532/92 which contain common questions of law and fact. The facts in the order are being given from C-4/92. The complainant appeared in the examination of Class …
Citation