Smt. Geeta Devi Vs State of Bihar
@mdashThis application has been filed for setting aside and quashing the order of cognizance against
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The State of Maharashtra (at the instance of Shri S.B. Jadhav, Food Inspector) Vs Shri Popat Panachand Shah and Shri Panachand Bhikchand Shah, Proprietor of Shah Kirana Stores
@mdashThis Appeal is against Judgment and Order dated March 11, 1987 in Regular Criminal Case No. 26
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MADRAS TELEPHONES Vs M Singhara Velu
4 to 5 years because he has shifted his medical practice and dispensary to Kalol town and he pays visit
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Kunhu Muhammed Vs Ummayithi alias Umma Haji Umma
defendant, who is the revision petitioner, was the husband of the 1st plaintiff, the suit being one for
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Noor Mohammad Vs The State
@mdashThis is an application under Article 226 of the Constitution of India for the issue of an appropriate
Joseph Robert Vs State
judgment of the learned Additional Sessions Judge, Dindigul dated30-7-1997 made in Sessions Case No. 26
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Md. Daud Hassan Vs State of Bihar and Others
@mdashThe Petitioner has challenged the validity of the office order dated July 26, 1994 issued in the
Union of India and Others Vs Nabib Subedar R. Vanangamudi
The relevant facts for proper adjudication of the pleas raised before us are that the respondent had
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Damodaran Vs Health Assistant, Shertallai Municipality
@mdashThe petitioner was tried by the Additional First Class Magistrate of Shertallai for an offence
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The Deputy Director, Employees State Insurance Corporation, & Anr. Vs R.Jayamanohar
order impugned before the Employees State Insurance -cum-Labour Court, Madurai was passed based on the Visit