Latest Judgements & Case Law

Supreme Court of India Apr 5, 1999 Petition (s) for Special Leave to Appeal (Civil) No. 4638-4639 of 1999 (From the judgment and Order dated 18/10 of 1993 in CRP 1154-55/98 of the High Court of Madras reported in 1999-1-L.W. 228)

1. The Special Leave Petitions are dismissed.

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Board of Trustees for the Port of Calcutta and another Vs Bombay Flour Mills Pvt. Ltd. and another

Supreme Court of India Oct 7, 1994 Civil Appeal No. 7382 of 1994.

Although nobody appears for the respondents, notice must be deemed to have been served on the respondents

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Shanmuga Polytechnic College Vs All India Council for Technical Education, Southern Regional Office, and Commissioner of Technical Education

Madras High Court Apr 30, 2013 W.A. No. 2444 of 2010 and M.P. No. 1 of 2013

dated 16.8.2010 passed by the second respondent viz., Southern Regional Office of the All IndiaCouncil for

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Joseph Sriharsha Mary Indraja Educational Society and Another Vs The National Council for Teacher Education and 3 Others

Andhra Pradesh High Court Nov 13, 2013 Writ Petition No. 26127 of 2013

It made an application for establishment of petitioner No. 2 College for the academic year 2012-13 for

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Sree Rayalaseema Paper Mills Ltd., Hyd Vs Appellate Authority for Industrial and Financial Reconstruction, New Delhi and others

Andhra Pradesh High Court Mar 16, 2000 Writ Petition No. 1494 of 2000

petition has been filed seeking a writ of certiorari challenging the orders of the Appellate Authority for

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Self-Financing Rural Engineering College Managements Association and Others Vs All India Council for Technical Education and Others

Andhra Pradesh High Court Jun 28, 2005 Writ Petition No''s. 3179 of 2005 and W.A. No''s. 425 of 2005

Writ Petition No. 3179 of 2005 challenges the letter of intent for establishment of Engineering colleges

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