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1. This is a reference by the Sessions Judge of. Shahabad under S. 438, Criminal P.C. The circumstances which give rise to the reference are simple. A complainant started proceedings against four persons and they were p…
Boddam, J.@mdashThe only important question raised in this appeal depends upon the construction of Sections 9 and 51 of the Rent RecoveryAct (VIII of 1865).2. The appellant tendered a patta to the respondent on the 17th…
Biplab Kumar Sharma, J.@mdashAll the writ petitions challenging the judgment of the Assam Board of Revenue and raising the same basic issue, have been heard analogously and are being disposed of by this common judgment …
N. Chaudhury, J.@mdashIn this batch of appeals u/s 23 of the Railways Act, 1989, the Union of India, represented by General Manager, N.F. Railway, has challenged the final judgment, passed by the learned Railway Claims …