MD ISMAIL Vs. INSPECTOR GENERAL OF REGISTRATION
LAWS(CAL)-2011-5-67
HIGH COURT OF CALCUTTA
Decided on May 19,2011

MD.ISMAIL Appellant
VERSUS
INSPECTOR GENERAL OF REGISTRATION Respondents

JUDGEMENT

- (1.) These three applications are taken up together as they involve the common questions of law.
(2.) For convenience, I am discussing the case being C.O. No. 3418 of 2004.
(3.) Challenge is to the order dated July 16, 2009 passed by the Divisional Commissioner, Presidency Division in Appeal Case No. 49 of 1997-98.;


Click here to view full judgement.
Copyright © Regent Computronics Pvt.Ltd.