National Council for Teacher Education and Others Vs Shri Shyam Shiksha Prashikshan Sansthan and Others etc. etc.
Whether the cut off dates specified in Clauses (4) and (5) of Regulation 5 of the National Council for
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Whether the cut off dates specified in Clauses (4) and (5) of Regulation 5 of the National Council for
It is unfortunate that for one reason or the other the practice of female infanticide still prevails
By that order the District Judge set aside the decision of the Board of Commissioners for Hindu Religious
petition has been filed by the petitioner being a President of a political party, i.e., ‘Party for
South Salt Factory lands covering an extent of 77.7950 acres leased to him in various survey numbers for
Withoutprejudice to the right of petitioner to take up the matter for enhancement/modification, the R.P
1. These Appeals and Second Appeals arise out of decisions of the Forest Settlement Officer rejecting the claims made by certain wargdars inSouth Canara to tracts of forest land which Government proposed to reserve as G…
The following questions of law have been referred for opinion of this Court arising out of the order
No. 189/Delhi/2005 relevant for the assessment year 1990-91. 2.