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Gurmail Singh Vs The Registrar, Co-Operative Societies and Others

High Court Of Punjab And Haryana At Chandigarh May 5, 2015 Regular Second Appeal No. 2044 of 2011 (O&M)

Allowed

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Dr. Sathy M. Pillay and Anr. Vs S. Sharma & Ors.

SUPREME COURT OF INDIA Aug 9, 2017 C.A. No. 1988-1989 of 2010

Dismissed

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Bhupen Boro Vs State Of Assam And Anr

Gauhati High Court Jul 27, 2021 Interlocutory Application (Criminal) No. 301 Of 2020, Criminal Appeal No. 227 Of 2019

Hearing held through remote video conference.Heard Mr. S. Hazarika, learned counsel for the petitioner. Also heard Mr. B.B. Gogoi, learned Addl. Public Prosecutor for the State respondent.By this interlocutory applicati…

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Akbar Hussain Mazumder Vs State Of Assam And 7 Ors

Gauhati High Court Jun 24, 2021 Writ Petition (Civil) No. 3072 Of 2021

Heard Dr. B. Ahmed, learned counsel for the petitioner and Mr. D. Nath, learned Addl.Senior Govt. Advocate for the State respondent nos. 1 to 3.The present writ petition under Article 226 of the Constitution of India ha…

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State of Maharashtra Vs Rasiklal K. Mehta and Others

Bombay High Court Feb 15, 1978

Apte, J.@mdashThis petition has been filed by the State of Maharashtra under Article 227 of the Constitution of India against the order passed by the Metropolitan Magistrate, 25th Court, Mazgaon on Nov. 5, 1976, staying…

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Commissioner of Income Tax Vs Bharatchandra Bhanjdev

Madhya Pradesh High Court Dec 8, 1988 Miscellaneous Civil Case No. 445 of 1984

G.G. Sohani, Actg. C.J. 1. By this reference u/s 256(1) of the Income Tax Act, 1961 (hereinafter referred to as "the Act"), the Income Tax Appellate Tribunal, Nagpur Bench, has referred the following question of law to…

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