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ISSN: 3048-4839 (Online)
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M/S. KRANTI ASSOCIATES PVT. LTD. & ANR.
vs.
SH. MASOOD AHMED KHAN & OTHERS
SCR Citation:
[2010] 10 S.C.R. 1070
Year/Volume:
2010/ Volume 10
Date of Judgment:
08 September 2010
Petitioner:
M/S. KRANTI ASSOCIATES PVT. LTD. & ANR.
Disposal Nature:
Appeals Allowed
Neutral Citation:
2010 INSC 582
Judgment Delivered by:
Hon'ble Mr. Justice A.K. Ganguly
Respondent:
SH. MASOOD AHMED KHAN & OTHERS
Case Type:
CIVIL APPEAL /7472/2010
Order/Judgment:
Judgment
1. Headnote
N/A
2. Case referred
3. Act
No Data Found!!!!!
4. Keyword
Judgment/Order: Necessity of reasons - Held: Reasons are indispensablacomponent of a decision making process
5. Equivalent citation
Citation(s)
2010 (9) SCC 496 =
2010 (9) Suppl. SCC 496 =
2010 (9) JT 362 =
2010 (9) Suppl. JT 362 =
2010 (9) SCALE 199