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Judgement Headlines/AFR Principles defined on Exception 1 to S. 300 IPC. The Bank is obliged to issue notice to only persons who claim charge or interest on the property, and are in the notice of the Bank. Exercise of power under the Repealed Act for notification is not valid. Deeming provision will not be attracted, if the application is not complete, as required under the statute, is filed. Civil Suit cannot be filed against Municipal Corporation without serving notice under section 401 of Municipal Corporation Act. Non-disclosure by the solitary eye-witness for 9 months – effect - fatal. Appreciation of evidence of interested eye-witnesses – Discussed. Appreciation of evidence of eye-witnesses - relatives and neighbours. Principles regarding divorce on the ground of cruelty – Discussed. Credibility of evidence of interested solitary eye-witness – Discussed.

Administrative Headlines Notification No.3890/A.R.(J.)/2013 Bilaspur dated 25th May 2013. PDF   HTML Admit Card for the post of Stenographer (English) 2012. PDF Tender for stationery items (Tender Enquiry No. 3541 dated 07.05.2013). PDF Order No. 313/Confdl./2013/II-2-1/2013 Bilaspur, dated 13.05.2013 and 311/Confdl./2013/II-2-4/2002 Bilaspur, dated 10.05.2013. Minutes of The Full Court Meeting of Hon'ble Judges held on 08th May, 2013 at 04:45 P.M. PDF   HTML Notice for 22.04.2013 Bilaspur, dated 18.04.2013. PDF Speech of Hon'ble The Chief Justice Mr.Yatindra Singh on Role of Lawyers, Judges and Courts in Women Empowerment. PDF   HTML Following shall be the Roster of High Court of Chhattisgarh, Bilaspur w.e.f. 01.04.2013 PDF Sale Notice dated 04-04-2011 PDF