M/S Ecologique Petro Chemicals Pvt. Ltd. Vs M/S Research Center For Fuel Generation And Others
In turn, the scope and import of certainprovisions of Order 14 CPC also fall for consideration.3.
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K. Ramesh Vs Presiding Officer Principal Labour Court and The Management, The Bhaktavatsalam Memorial College for Women
dismissed the Industrial Dispute raised by the Petitioner and held thatthe Petitioner was not entitled for
P. Raman Vs The Principal Commissioner and Commissioner for Revenue Administration, The Collector and Mr. P. Antony
It is the case of the petitioner that he was eligible for the post of Deputy Tahsildar in the year 1986
R. Kannan and K. Prameela Vs Kasthuriba Hospital Gandhigram, Gandhigram and Indian Counsel for Child Welfare (Tamilnadu)
The learned counsel appearing for the revision petitioners has contended that the revision petitioners
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Bhupendrasingh Vs Competent Authority For National High Way No. 6 And The Deputy Collector (Gen.) And Ors
Heard learned Counsel for the respective parties finally with their consent.2.
Board Of Trustees For The Port Of Kolkata And Ors Vs APL (India) Pvt. Ltd. And Ors
The brief facts of the case necessary for disposal of these appeals are as under:3.
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Shri Morvi Sarvajanik Kelavni Mandal Sanchalit MSKM B.Ed. College Vs National Council for Teachers Education and Others
2011 issued by the Western Regional Committee u/s 17 of the National Council of Teachers'' Education (for
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The Garden Reach Spinning and Manufacturing Company Ltd. Vs The Secretary of State for India in Council
@mdashThis is an application by the appellants for. the admission of certain additional evidence in an
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The Board of Trustees for The Port of Kolkata and Another Vs Sri M.S. Khandpur and Others
of mandamus has been issued directing the respondent to do the needful in terms of the order prayed for
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People United for Better Living in Calcutta-Public and another Vs State of West Bengal and others
as such population influx and technological developments can be ascribed to be the two basic factors for
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