Sri Abhishek Chandra @ Sachin Besarya Vs The State of Tripura and Others
.... s the case may be, and (III) in the case of Scheduled Castes another officer who has intimate knowledge in the verification and issuance of the social status certificates. In the case of the Scheduled Tribes, the Research Officer who has intimate knowledge in identifying the tribes, tribal communiti ...
Gauhati High Court (Agartala Bench)
S.S. Dhanoa Vs Municipal Corporation, Delhi and Others
.... of its creation just as a natural person may. The following definition of corporation was given by Chief Justice Marshall in the celebrated Dartmouth College case Dartmouth College v. Woodward, N.H. 4 Wheat. 518 : 4 L. Ed. 629: A corporation is an artificial being, invisibe, intangible, and exis ...
Supreme Court of India
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