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Maddala Venkateswara Rao Vs Maddala Uma Sai Durga
1. C.M.A. No. 2313 of 1998 and C.R.P. No. 1691 of 1999 arise out of a common order dated 8-7-1998 passed by the Family Court, Visakhapatnam in O.P. No. 532 of 1995 and M.C. No. 162 of 1997 respectively. Since the appeal…
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Jagar Namasivayeh Arjunan Vs State of Maharashtra and Others
S.S. Parkar, J.@mdashThese two petitions have been filed by the same petitioner and arise in respect of the same set of facts but the only difference is that by Criminal Writ Petition No. 1230 of 1991 the petitioner is …
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Shri Abhijit Vijay Sartape Vs Sou. Kranti Manohar Gangane and Others
Ravi K. Deshpande, J.@mdashRule made returnable forthwith. Heard finally, by consent of the learned Counsels appearing for the parties. The challenge in this Writ Petition is to the order dated 15.3.2012 passed by the l…
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Shri Paixao Pereira and his wife and Smt. Francisca Pereira Vs Shri Sebastiao Pereira (since deceased represented by his legal representatives Mrs. Maria Pereira wife (dead) and Others)
N.A. Britto, J.@mdashRule. By consent heard forthwith. 2. The challenge in this Writ Petition is to the order dated 17.11.2008. 3. The petitioners and the respondents are brothers. The petitioners filed Regular Civil …
Mrs. Jayashree Suresh Dange Vs The Member Secretary, The Maharashtra Pollution Control Board and The Commissioner, Pimpri Chinchwad
D.Y. Chandrachud, J.@mdashAdmit. Learned counsel for the Respondents waive service. The PIL is taken up for hearing and final disposal, by consent and on the request of the learned counsel. The grievance which has been …
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Jogen Chowdhury and Others Vs State of West Bengal and Others
Arun Mishra, C.J.@mdashThe writ petition has been filed in order to preserve and protect Shantiniketan established by Rabindra Nath Tagore, great poet, storywriter, educationist and Nobel laureate complaining of the vio…
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