Mohendra Dube and Another Vs Ram Bhajan and Others
@mdash''This is a defendants'' appeal and arises out of a suit for possession of a one-third share in
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Musammat Mumtaz-un-nisa and Others Vs Bhagirath
On the same date, two agreements were executed, one by the vendors and the other by the vendees.
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Babu Lal and Others Vs State of Rajasthan
Additional Sessions Judge (Fast Track) No. 1, Jaipur District, Jaipur in Sessions Case No. 13/2008 in one
Pasupati Dutta Vs Kalpana Dutta
The suit was filed by the widow of late Moni Mohon Dutta as the Plaintiff No. 1, and one of his sons
Vijay Singh Vs State Of Jharkhand
life and fine of Rs. 5,000/- (Five thousand) each and in default of payment of fine further R.I, for one
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Jagson International Ltd. Vs Hindustan Aeronautics Ltd.
the Award directs the Applicant to deliver the aircraft to the plaintiff in flying condition within one
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Ramesh Vs State (Govt. of NCT of Delhi)
PW-9 has deposed that near the pond in question, one salwar, one lady''s kameej (shirt), one chuni, one
Jagdish Raj Vs The State
The appellant along with one Raj Singh were convicted under Ss. 307, 353/34 and S. 186/34 I.P.C. and
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Akash Sindhwani and Another Vs Registrar, Rajiv Gandhi Prodyogiki Vishwavidyalaya and Another
The petitioner cleared one more paper and the one paper remained to be cleared.
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Shankar Nath Chatterjee Vs Makhan Lal Chatterjee and Another
One Aghore Nath Chatterjee a Hindu governed by the Dayabhaga school of Hindu Law died in 1908 leaving
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