The Tamil Nadu Dr. Ambedkar, Law University Vs P. Premkumar and The Principal, Government Law College
Ambedkar Law University through its Registrar to condone the delay of 138 days in filing the writ appeal
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The Tamil Nadu Dr. Ambedkar, Law University Vs Ms. Kavitha Rajagopal and The Principal, Government Law College
Ambedkar Law University through its Registrar to condone the delay of 174 days in filing the writ appeal
Milind Chaudhary Vs Karnataka State Law University
the Constitution of India, are students of different years of five year integrated degree course in law
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Anukriti Mishra Vs Gujrat National Law University
Admission Test of 2014 for Five Years Law Degree Course.
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Narayanaswamy R. Vs Karnataka State Law University
The petitioner being desirous of studying the Law Course offered by the first respondent-University,
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Subadini Vs Durga Charan Law and Others
1. This is an appeal from a decision of the Subordinate Judge of Jessore, dated the 2nd of June 1898. 2. The suit is one for ejectment of a tenant, or rather the transferees of a former tenant, who has abandoned the la…
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Nishant Khatri Vs National Law University Delhi
The petitioner is a third year LL.B student in the Faculty of Law, University of Delhi.
Jayant Sud Vs The Faculty of Law
Classes are held at : Campus Law Centre -- Day (Main Campus) -- 500 Seats Law Centre-I -- Evening (
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GULATI LAW HOUSE Vs UMA KANT MEHTA
Gulati Law House. 2. MR. Uma Kant Mehta, a Partner of U.K.
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AYUSH TIWARI Vs FACULTY OF LAW & ORS.
This writ petition seeks a direction to the University of Delhi, more specifically the Faculty of Law