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Union of India (UOI) and Others Vs Jitendra Shantilal Bhatt and Another
A.P. Ravani, J.@mdashObtain ad interim relief. Thereafter go on filing sick note and on one or another ground (or pretext) avoid hearing of the application for interim relief. Can any one extend the life of ad interim r…
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COMMISSIONER OF Income Tax, GUJARAT-I Vs AHMEDABAD MANUFACTURING and CALICO PRINTING CO.
DIVAN C.J. - In this case, at the instance of the Revenue, the following question has been referred to us for our opinion : "Whether, on the facts and in the circumstances of the case, the Tribunal was right in law in …
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Shankerbhai @ Pagalgir Shuivcharni Ganeshbhai Purohit Vs State of Gujarat
Honourable Mr. Justice N.V. Anjaria 1. One Ramanbhai Shankarbhai was brutally killed in the dark of night on 10.12.2002. The appellant herein was charged for the offence of murder. The leaned Joint District and Additio…
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Anand Prakash and Another Vs Assistant Registrar, Co-operative Societies and Others
Allowed
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Shah Forum Umeshbhai (Minor) Vs Justice R.J. Shah (Retd.) Admission Committee (Medical) and Others
A.S. Dave, J.@mdashThis group of cognate petitions involves issue as to whether each of the petitioners falls within the concept ''NRI'' for the purpose of seeking admission to self-financed unaided institutions [herein…
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