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AIROnline 2024 SC 266
Supreme Court Of India
R.K. Munshi v. Union Territory Of Jammu And Kashmir
Hon'ble Judge(s):
B. R. Gavai,
Sandeep Mehta
, JJ
CIVIL APPEAL - 5912 of 2024 , (Arising out of SLP(Civil) No(s). 43 OF 2022),, decided on 02/05/2024
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AIROnline 2024 SC 267
Supreme Court Of India
Ram Balak Singh v. State Of Bihar Hon'ble Judge(s):
Pankaj Mithal,
Prasanna Bhalachandra Varale
, JJ
CIVIL APPEAL - 1627 of 2016, decided on 01/05/2024
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AIROnline 2024 SC 265
Supreme Court Of India
Deependra Yadav v. State of Madhya Pradesh Hon'ble Judge(s):
C. T. Ravikumar,
Sanjay Kumar
, JJ
Civil Appeal - 5604 of 2024 , (@ Special Leave Petition (C) No. 5817 of` 2023) with Special Leave Petition (C) No. 23514 of 2023 and Special Leave Petition (C) No. 27620 of 2023,, decided on 01/05/2024
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AIROnline 2024 SC 268
Supreme Court Of India
Rehan Ahmed (D) Thr. Lrs. v. Akhtar Un Nisa (D) Thr.lrs. Hon'ble Judge(s):
Vikram Nath,
Satish Chandra Sharma
, JJ
CIVIL APPEAL - 5218 of 2024 , (Arising out of SLP (Civil) No.18772 of 2014),, decided on 22/04/2024
Constitution of Jammu and Kashmir (14 of 1996 Smvt.) , S.124— Jammu and Kashmir Civil Services (House Rent Allowance and City Compensatory Allowance) Rules (1992) , R.6(h)(i), R.6(h)(ii), R.6(h)(iv)— Recovery from gover...Read More
(A) Bihar Consolidation of Holdings and Prevention of Fragmentation Act (22 of 1956) , S.37, S.10B— Record of rights - Bar of jurisdiction of civil Court - Civil suit for declaration of rights in respect of land where C...Read More
Constitution of India , Art.226, Art.309— Madhya Pradesh State Service Examination Rules (2015) , R.4— Recruitment - Competitive examination - Process of normalisation - High Court had invalidated the decision taken by...Read More
(A) Civil P.C. (5 of 1908) , S.47, O.23 R.3— Execution of decree - Objection against - Decree for specific performance of contract was passed on basis of compromise whereunder defendant-vendor was to execute sale deed i...Read More