Uttara Patel & Ors Vs State of Chhattisgarh & Ors
the provisions of the Chhattisgarh Cooperative Societies Act, 1960 (for short, ''the Act'') and other
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Shree Bajrang Jute Mills Ltd. Vs Fulchand Kanhaiyalal Co. and Another
The contract further incorporated the terms and conditions for a transferable Specific Delivery.
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M/s. Shri Vishnu Eatables (India) Limited. Vs Deputy Commissioner of Income Tax
—Respondent No.1 is the Assessing Officer and respondent No.2, also a Deputy Commissioner of Income
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Bindheswari Singh Vs K.K. Dutta and Another
What happened was that at the time of this contract an offer was made which is Ex. 1 which, begins with
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Bindheswari Singh Vs K.K. Dutta and Another
What happened was that at the time of this contract an offer was made which is Ex. 1 which begins with
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UOI and Others Vs Amit Mukherji and Others
@mdashAt the outset we note that only 26 persons, most of whom are Group-C and Group-D employees, working
Gill and Co. (P.) Ltd. Vs Shri Madhav Mills Ltd.
@mdashThis matter has come up for public examination of (1) Hari das Mundhra, (2) Daulat Singhi, (8)
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Rajni Rani Vs Central Administrative Tribunal, Chandigarh Bench
recruitment of sports persons in Group C and Group D posts through talent scouting as well as providing
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Chryscapital Investment Advisors (India) Pvt. Ltd. Vs Deputy Commissioner of Income Tax
"A phrase begins life as a literary expression; its felicity leads to its lazy repetition; and repetition
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