SSF Industries Ltd. Vs Bihar State Electricity Board and Others
@mdashHeard learned Counsel for the parties. 2.
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P.R.MANSUKHANI Vs COMFORT HOMES
to complainant''s right of l/35th undivided share in the composite property bearing Municipal No. 68/26
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IFB Agro Industries Limited Vs Integrated Project Management and Services
—A point has been raised in this revisional application whether an application under Order 26,
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Pradip Kumar Dev Mahanta Vs Agile Hospitals Pvt. Ltd.
The two petitions were heard on 28.11.2014 and 08.12.2014 was fixed for delivery of judgment For unavoidable
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Shyam Lal Vs Deepa Dass Chela Ram Chela Garib Dass
The litigation between the parties commenced on the filing of the suit by the Plaintiff-Appellant for
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Ashok Kumar Jain Vs The President, Zilla Dharmika Parishath and Others
I have heard the learned Counsel for the parties. 3.
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Naimesh P. Pandya Vs State of Gujarat and Another
Parekh appearing for the petitioner. Rule. Learned APP Ms. B.R.
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Balu Vs The State of Maharashtra
appellant has filed this appeal challenging the judgment passed by the Sessions Court, convicting him for
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Ravi Bhushan Seth Vs Meena Seth @ Meena Kumari
@mdashPetitioner filed Matrimonial Title Suit No. 26 of 1993 against opposite party for dissolution of
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