Jai Hind Oil Mills (Kerala) Vs Kerala Electrical Allied Engineering Co. Ltd.
The dispute is whether Article 18 or 26 of the Limitation Act will apply.
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Ram Gopal Vs Kailash Narain Misra
He referred to the provisions of Section 26 of the Act and in particular to subsection (4) thereof.
Kaluram Agarwal Vs Dinesh Kumar and Others
Dinesh Kumar and Others Vs Kaluram Agarwal
by the defendant No. 1, Dinesh Kumar Agarwal who executed an agreement to sell the disputed house on 26
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In Re: Babu Moolji Sicka
The question is whether in the facts and circumstances stated and on the true construction of Section 26
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P. Kalavathi Vs The Director, Nizam''s Institute of Medical Sciences and Another
The petitioner was appointed pursuant to an advertisement dt.26-2-1988 as junior lab investigator in
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Land Acquisition Officer Vs Ashok
P-2 which is judgment and award in M.F.A. 855/77, acquiring 26 guntas of land at the rate of Rs. 500/
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Asianet Star Communications Private Limited And Others Vs Competition Commissioner Of India & Ors
That order directs an investigation under Section 26(1) of the Competition Act 2002.
Nooney Kondiah Vs Nayudu Ramanareddy
off the title by the defendant and consequently the suit has to be valued under clause (a) of Section 26
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Commissioner of C. Ex. , Bangalore-II Vs Vijaya Steels Pvt. Ltd.
preferred this appeal challenging the order passed by the Tribunal holding imposition of penalty under Rule 26
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Babulal Vs Motilal
The order of the adjudication was made on 26-4-1954 and it specified that the debtor shall apply within