Found 0 result
Showing 411- 420 of 0 result for ""
Sat Pal, J. (1) On receipt of the award dated 22nd May, 1985 in the matter of Arbitration between M/s. Pesticides India (hereinafter referred to as the petitioner) and State Chemicals and Pharmaceuticals India Corporat…
T.V.R. Tatachari, J. (1) This writ petition has been filed by Shri N. S. Maini, officiating Income Tax Officer Class Ii, praying for the issuance of an appropriate writ, order or direction quashing an order (Annexure '…
Hardayal Hardy, J. (1) This order will dispose of two connected appeals viz S.A.O No. 117 D of 1964 and S.AO No. 20 D of 1985 which raise the same point. (2) The only point urged by the learned counsel for the appella…
S.S. Chadha, J. (1) This writ petition under Article 226 of the Constitution of India has arisen in the following circumstances . The Indian Airlines Corporation (hereinafter referred to as the Corporation) is a statut…
Avadh Behari Rohatgi, J. (1) On June 15, 1967, the Union of India filed an appeal in this court against the order of the Additional District Judge Delhi dated March 4, 1967, whereby he had enhanced compensation by a su…
Jagdish Chandra, J. (1) Car bearing registration No. DHC-5479 belonging to one S. P. Suri was stolen. Car bearing registration No. UTX-1579 was, however, recovered from the possession of accused-petitioner Sohan Bir Si…
Charaujit Talwar, J. (1) M/S. Emkay Exporters (P.) Ltd. and its Managing Director Shri V. Bhaskaran have filed this petition u/s 482 of the Code of Criminal Procedure challenging the legality of the order passed by Shr…
M.S.A. Siddiqui, J.@mdashThis appeal is directed against the judgment of a learned Single Judge of this Court dated 26th October, 1987 affirming the judgment of the Sub Judge, Delhi granting succession certificate to th…
Sultan Singh, J.@mdashThe question for decision in this revision petition is whether the execution application is within limitation? Tehl Chand, father of the petitioners filed a suit for eviction of the respondent Noor…