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Vikram Nath, J.@mdashThis petition under Article 226 of the Constitution of India has been filed against the judgment and orders dated 28.12.1971 passed by the Consolidation Officer, Aliganj, District Etah, 21.7.1972 pa…
D.A. Desai, J.@mdashThis summons is taken out by the Liquidator of Bhavnagar Vegetable Products Limited (in liquidation), requesting the Court to direct the Directors of the company to sign and authenticate the audited …
S.B. Majmudar, J.@mdashThe present three applicants have taken out this Judge''s summons praying for an order that healing of Case No. 374 of 1982 filed in the Court of the learned Additional Chief Metropolitan Magistra…
A.P. Ravani, J.@mdashThere is material suppression and deliberate distortion of facts. Even when this is found as a matter of fact and the explanation given by the learned Counsel for the petitioner leads to no other in…
S.K. Keshote, J.@mdashThe petitioner, by this petition, has challenged the order of respondent No. 1, at Annexure-B dated 7th February. 1983 wherein the sale of the land in dispute made in favour of the petitioner by th…
D.A. Mehta, J.@mdashThis petition has been preferred challenging notices issued u/s 148 of the Income Tax Act, 1961 (hereinafter referred to as the Act) for assessment years 1995-96, 1996-97 and 1997-98. 2. The petitio…
K.J. Vaidya, J.@mdashThis appeal by the State of Gujarat is directed against the impugned judgment and order, dated 19-1-1985, rendered in Criminal Case No. 8 of 1985, by the learned Chief Judicial Magistrate, Nadiad, w…
D.G. Karia, J.@mdashThis Revision Application is directed against the judgment and order dated May 29,1985 of the learned Sessions Judge, Ahmedabad in Criminal Appeal No. 159 of 1984 confirming the judgment and order of…
MV Muralidaran, J(Through Video conference)[1] Heard Mr.M. Gunedhor, learned counsel for the petitioner and argued the petition in MC(El.Pet)No.19 of 2021 as per direction of the Hon’bleSupreme Court and Mr. M. Gunedh…