In Judgment Text:
-
ORDER:-The Management of
Hamdard Dawakhana (Wakf). Delhi has filed this petition under Arts
In Headnote:
- Employment (Standing Orders) Act (20 of 1946) , Sec.5— Standing Orders of
Hamdard Dawakhana (Wakf), Delhi - of
Hamdard Dawakhana (Wakf), Delhi, under, Standing Orders 11 (g), 15 (A) (3) - Management taking action -
(C) Industrial Employment (Standing Orders) Act (20 of 1946) , Sec.3— Standing Orders of
Hamdard Dawakhana Delhi - Standing Order 11 (g) - Counting of period of absence of 12 days after expiry of leave
In Judgment Text:
- is whether the medicinal preparation of the
Hamdard Dawakhana . represented by petitioners 2 and 3, who - see great force in the contention of Shri Palkhivala, learned counsel for
Hamdard Dawakhana - Commissioner Delhi while dismissing the appeal filed by the
Hamdard Dawakhana against the imposition - of Allopathic medicines and had been working in the
Hamdard -Dawakhana since 1958 and had (then) about seven
In Headnote:
- Nehal Gripe Syrup of
Hamdard Dawakhana , Delhi does not fall under Item 1 (i) (a).
In Judgment Text:
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Hamdard Dawakhana (Wakf), Delhi, executed an agreement in favour of the Institute of Medicines and Medical -
(b) That on the same date Messrs.
Hamdard Dawakhana (Wakf - entered into by the
Hamdard Dawakhana with the Institute of History of Medicine and Medical Research - and the
Hamdard Dawakhana (Wakf), has covenanted to make exclusive use of the Trade Name, Trade Marks and Patents
In Judgment Text:
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GAJENDRAGADKAR, C.J.-The two appellants, the
Hamdard Dawakhana (Wakf), Delhi, and its - Mutawalli Haji Hakim Hameed, represent the
Hamdard Dawakhana institution which was initially established - and the Fruit Order. The respondents referred to the fact that the
Hamdard Dawakhana had duly applied
In Judgment Text:
-
The petitioners in Writ Petition No. 81 of 1959, the
Hamdard Dawakhana (wakf) and another, alleged that soon after
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