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K.S. Jhaveri, J.@mdashCommon questions of fact and law arise in the above petitions, and therefore, they are disposed of by the present common judgment. The petitioners have prayed to quash and set aside Criminal Compl…
Reva Khetrapal, J.@mdashThe present appeal has been filed by the Appellants against the judgment and award of the Motor Accidents Claims Tribunal dated 17.08.2001 passed in Suit No. 22/88 seeking enhancement of the awar…
Indrajit Mahanty, J.@mdashMisc. Case No. 55 of 2004 has been filed by the Union of India and others under Order 22 Rule-4 of the CPCintimating that Respondent No. 1-Smt. Nirupama Jena, W/o. Late Abdhut Jena died on 12.1…
Ismail, J.@mdashThough these two tax cases raise a similar question and deal with the same assessment year 1969-70, the facts are slightlydifferent, and we shall deal with the facts separately. Tax Case No. 387 of 1974 …