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B.C. Kandpal, J.@mdashSince all the above four appeals arise out of the same judgment and order and similar question of fact of law is involved, they are being decided by this common judgment. 2. All the appeals arise …
Dharam Veer, J.@mdashAll these criminal appeals relate to one and common incident, therefore, all of them are being decided with this common judgment and order. 2. Criminal jail appeal Nos. 238/2006 and No. 73 of 2007,…
U.C. Dhyani, J.@mdashA first information report was lodged by Wahid against Yameen (accused-appellant), on 08.12.2001, in PS Ranipur, which was registered as case crime No. 269 of 2001, in respect of offences punishable…
P.C. Verma, J.@mdashThis petition has been filed by the Petitioner seeking mandamus from this Court commanding the opposite parties to relieve the Petitioner in compliance of the transfer of'' der dated 25.5.2000 since …
Hon''ble Prafulla C. Pant, J.@mdashHeard. By means of this petition, moved u/s 482 of Code of Criminal Procedure, 1973, the petitioner has sought quashing of the proceedings of Sessions Trial No. 216 of 1998, State v. M…
Servesh Kumar Gupta, J.@mdashHaving heard the learned counsel for the appellant as well as the main contesting respondent no. 3 (plaintiff), whose suit was decreed, it transpires that latter had died on 27.8.2011 but th…