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Mahmooda Begum Vs Badrunnisa Begum
1. These appeals are taken up for disposal together, as they arise out of the common judgment in OS Nos.301 of 1974 and 215 of 1979, respectively, on the file of the IV Additional Judge, City Civil Court, Hyderabad, and…
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Manduva Srinivasa Rao Vs Sajana Granites, Madras and others
1. The revision petitioner is the first defendant in O.S. No. 158 of 1992 on the file of Additional .Subordinate Judge, Ongole. The suit was posted before the trial Court on 8-3-1995 for filing the written statement of …
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Tok Singh, Sher Singh, Charan Singh and Amar Singh Vs State of M.P.
Rakesh Saksena, J.@mdashAppellant Charan Singh has been convicted u/s 302 of Indian Penal Code and appellants Tok Singh, Sher Singh and Amar Singh have been convicted u/s 302 read with Section 34 of Indian Penal Code. A…
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Jeevan Lal Vs The State of Madhya Pradesh
K.K. Trivedi, Judge 1. Lawyers are abstaining the work. Perused the record. 2. This petition has been filed by the petitioner seeking the same directions as have been granted in Writ Petition No. 10012/2010 (s) (Om Pr…
N. Rajagopala Rao Vs Murtuza Mujtahdi Editor, Anti - Corruption Weekly and another
Sriramulu, J.@mdashSix posts of Direct and Sessions Judges, to be filled by direct recruitment from the members of the bar, were advertised by the Government of Andhra Pradesh. Since those appointments are to be made by…
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