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Showing 51- 60 of 215,214 results for "shrine law"
. Pushpendra Singh Bhati, JMr. Ravi Bhansali, Sr. Adv. assisted by Dr. Mohit Singhvi, appearing for the appellant categorically submits that the appellant shall not use the name,any kind of sign or brochure of the respo…
Mukerji, J.@mdashThe plaintiff instituted the suit out of which this appeal has arisen, for declaration of her mourasi mokurrari right to some lands and for khas possession of the same, and in the alternative for posses…
with special reference to an observation made by this Court in the judgment passed in Raja Reshee Case Law
The questions of law, formulated by the petitioner, read:- (1) Whether on the facts and in the circumstances
Anup Kumar Sahu (P.W.10) on 23.2.2006 stating therein that his sister, Rekha Kumari was married with Law
JFollowing prayers are sought in this petition:“7(A) direct the Respondent No. 1- National Company Law
1. This Criminal Appeal is directed against the judgement dated 20.09.1996 made in C.C.No.11 of 1993 on the file of the Assistant Sessions Judge, Udumalpet. The appellant herein is the accused. 2. The learned Assistant…
Raman Nayar, J.@mdashI am prepared to assume for the purposes of this case that a capricious or mala fide denial of admission to an educational institution run by the State is violative of Art. 14 of the Constitution, a…
The Petitioner is a Muslim; his personal law permits him to contract more than one marriage.
though somewhat peculiar, are not seriously disputed, and on those facts I am at loss to see how in law