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Ratnam, J.@mdashThese two appeals have been preferred by the 16th defendant and defendants 10 to 13 in O.S. 49 of 1973, Sub-Court,Tirupattur.North Arcot District, questionings the correctness of the judgment and the dec…
Ratnam, J.@mdashThese appeals have been preferred against the common order of the District Court, East Thanjavur at Nagapattinam inO.P.Nos. 66 and 18 of 1982. O.P.No. 66 of 1982 was filed by the appellant in these appea…
1. The applicant has preferred this revision being aggrieved by the order dated 26.07.2016 passed by the Seventh Additional Sessions Judge, Gwalior in Criminal Appeal No.207/2016 affirming the judgment of the trial Cour…
1. Heard on admission. This is a petition filed under article 227 of the Constitution of India challenging the legality and validity of the order dated 29.09.2016 passed by the Second Civil Judge Class-II Churhat Distri…
Sultan Singh, J. (1) This is an appeal u/s 39 of the Delhi Rent Control Act, 1958 (hereinafter called ''the Act'') on behalf of the tenant challenging the order of eviction passed by the Rent Control Tribunal dated 23r…
Bhuvasneshwar Prasad, J.@mdashThis application u/s 482 of the Code of Criminal Procedure, 1973 (In short ''the Code'') has been filed for quashing the prosecution of the petitioner for the offences under Sections 406 an…
Dismissed
1. We are unable to agree with the view taken by the learned Judges in Parameshwaran Nambudri v. Vishnu Embrandari ILR (1904) M. 479 asregards the appellate decision in that case. As the decision of the appellate Court …