Ranjeet Singh Vs State of Rajasthan
frowned upon mechanical extension of time in filing the written statement in the case of Mohammed Yusuf Vs
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Ranjeet Singh Vs State of Rajasthan
@mdashThis appeal by appellant Ranjeet Singh is directed against the judgment and order dated 23.8.2001
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Ranjeet Singh Vs State Of Rajasthan
Dhirendra Singh, learned Senior Advocate appearing for the applicant submitted that as per the prosecution
Ranjeet Singh Vs State Of Uttarakhand
Applicant Ranjeet Singh, is in judicial custody in FIR/Case Crime No. 01 of 2022, under Sections 409
Ranjeet Kumar @ Ranjeet Kumar Chandravanshi @ Ranjeet Chandravanshi Vs State of Jharkhand
petitioner is an accused in a case registered for the offence punishable under Sections 341/323/307/504/34 IPC. However, subsequently thecharge sheet has been submitted under Sections 341/504/302/34 IPC.Learned counsel …
Jain and Associates Vs Nandita Acharjee
Tinlianthang Vaiphei, J.@mdashIn this miscellaneous appeal, the appellant is questioning the validity of the ex-parte decree dated 31-5-2010 passed by the learned Civil Judge, Nagaon in Money Suit No. 6 of 1996. 2. The…
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Nandita Sarkar Vs Tilak Sarkar & Ors.
Samanta, JThis is an application U/s 482 read with Section 401 of the Code of Criminal Procedure 1973, preferred against a Judgment and Order dated07.04.2018 passed by the Learned Additional Sessions Judge, First Track …
Nandita Haksar Vs State Of Manipur
Nandita Haksar, a human rights advocate, appears as a party-in-person.
Om Prakash Puri Vs Nandita Puri
M.S. Sonak, J.@mdashThis petition is directed against the order dated 25 September 2013 (impugned order) made by the Family Court at Bandra, awarding the following ''interim maintenance'' to the respondent and her minor…
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NANDITA SHAMNIK Vs D.L.F. UNIVERSAL LTD.
1. THIS review application is filed by the D.L.F. Ltd., opposite party, contending that there is apparent inconsistency in the order dated 11.4.2005 passed by this Commission in Original Petition No. 18/2003. 2. BEFORE…
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