Latest Judgements & Case Law

Jayant Nath, JIA Nos.8795/2017 & 14016/20151. The suit is filed by the plaintiff seeking a decree of permanent injunction to restrain defendants etc. from manufacturing, selling, etc. alcoholicbeverages especially IMFL …

Citation Acts

PDF Read

Dr. Rajesh Kumar Vs UOI and Others

Delhi High Court Apr 23, 2013 Writ Petition (C) 1442 of 2007

Dismissed

PDF Read

Jhanwarlal Vs State of Rajasthan and Another

Rajasthan High Court Jul 10, 1968 Criminal Ref. No. 212 of 1967

L.S. Mehta, J.@mdashThis is a reference submitted by Shri Roshanlal Sharma, Sessions Judge, Bikaner, recommending that the order of Sub-Divisional Magistrate, Bikaner, (City), dated October, 11, 19.66, allowing maintena…

Citation Acts

PDF Read

Union of India Vs Jagat Ram Trehan and Sons

Delhi High Court Jan 23, 1996 First Appeal No. 1 of 1995

M. Jagannadha Rao, J. (1) The question raised in the appeal is with regard to the powers of the Executing Court u/s 47 CPC to declare the decree as null and void on the ground that the award was null and void. (2) Thi…

Citation Acts

PDF Read

Prev
1
2
…
40
41
42
43
44
45
46
…
116378
116379
Next