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The case is related to the Shahi Idgah mosque at Mathura, which is alleged to have been built after demolishing a temple at the birthplace of Lord Krishna.
Allahabad High Court was not convinced with the version of the Police personnel, that such injuries on the petitioner’s skin occurred due to friction on the road when the Police personnel tried to pick him up and put him in the police vehicle.
“The intention of the legislature is very clear and unambiguous that the moment any eventuality as mentioned in Section 45(5) occurs, the penalty shall be leviable as mentioned in sub-section (6) of Section 45 of the Gujarat Sales tax Act, 1969”, the Supreme Court observed.
Supreme Court: The bench of MR Shah* and BV Nagarathna, JJ has held that as per Section 4A of the Employee’s Compensation
Customs, Excise and Services Tax Appellate Tribunal (CESTAT): Rachna Gupta (Judicial Member) allowed an appeal which was filed against the order of
Supreme Court: The bench of Ashok Bhushan and KM Joseph, JJ decided some important questions dealing with the Hindu Religious and Charitable
Orissa High Court: The Bench of A.K. Rath, J. allowed the petition filed that challenged the order which allowed the appointment of
The Union Cabinet chaired by the Prime Minister Narendra Modi has approved the proposal for Creation of two (2) posts of Commissioners
Patna High Court: A Single Judge Bench comprising of Shivaji Pandey, J. in a civil writ petition held that when an authority