Judgements

L.I.C. OF INDIA Vs CONSUMER EDN. & RESEARCH CENTRE

Bench: RAMASWAMY,K.
Case number: C.A. No.-007711-007711 / 1994
Diary number: 17377 / 1994

STATE OF HARYANA Vs SH. SHANTI PARSHAD JAIN .

Bench: MANOHAR SUJATA V. (J)
Case number: C.A. No.-005654-005655 / 1995
Diary number: 71081 / 1989
Advocates: Vs PREM MALHOTRA

VIDYA DEVI @ VIDYA VATI (DEAD) BY LRS. Vs PREM PARKASH .

Bench: VENKATACHALA N. (J)
Case number: C.A. No.-000974-000974 / 1980
Diary number: 62898 / 1980
Advocates: MANJEET CHAWLA Vs

1. THE STATE OF MADHYA PRADESH2. THE ELECTRICAL ADVISER TO Vs M/S. BIRLA JUTE MANUFACTURING CO. LTD.

Bench: VENKATACHALA N. (J)
Case number: Appeal Civil 5507 of 1995

ISHWAR CHAND Vs STATE OF MADHYA PRADESH & ANR.

Bench: KULDIP SINGH (J)
Case number: Appeal Civil 4637 of 1985

AMALESH CHANDRA CHAKRABORTY& ORS. Vs UNION OF INDIA & ORS.

TEJ KAUR & ANR. Vs KIRPAL SINGH & ANR.

Bench: RAMASWAMY,K.
Case number: Appeal Civil 88 of 1979

ASSTT. G.M., CENTRAL BANK OF INDIA Vs COMMNR., M.C. FOR THE CITY OF AHMEDABAD

Case number: C.A. No.-005405-005405 / 1995
Diary number: 19208 / 1994

DMAI Vs

Case number: C.A. No.-000316-000317 / 1978
Diary number: 61160 / 1978

CALCUTTA IMPROVEMENT TRUST Vs DOMINION LAND & INDUSTRIES

Case number: C.A. No.-003553-003556 / 1992
Diary number: 86134 / 1992
Advocates: Vs M. M. KSHATRIYA

KARNAL IMPROVEMENT TRUST, KARNAL Vs SMT. PARKASH WANTI(DEAD)

Case number: C.A. No.-004237-004237 / 1995
Diary number: 78382 / 1991
Advocates: Vs KUSUM CHAUDHARY

NATIONAL FEDERATION OF RAILWAY PORTERS Vs UNION OF INDIA .

Case number: W.P.(C) No.-000507-000507 / 1992
Diary number: 61721 / 1992
Advocates: DINESH KUMAR GARG Vs RESPONDENT-IN-PERSON

STATE OF M.P. Vs SHYAMSUNDER TRIVEDI .

Case number: Crl.A. No.-000217-000217 / 1993
Diary number: 69693 / 1993
Advocates: Vs B. S. BANTHIA

KIRLOSKAR OIL ENGINES LTD. Vs UNION OF INDIA AND ORS.

Case number: Appeal (civil) 225 of 1991

M/S RAJASTHAN SPINNING AND WEAVING MILLS LTD. BHILWARA RAJASTHAN Vs COLLECTOR OF CENTRAL EXCISE JAIPUR RAJASTHAN

Case number: Appeal (civil) 4154 of 1988