Seema Jamwal Vs Union Of India And Ors
.... h-cum-retirement gratuity amounting to Rs.10 lakhs was also sanctioned on 10.07.2016 by the Pay & Accounts Office, IBTPF. Subsequently, upon the recommendation of the 7th CPC, the revised death-cum-retirement gratuity amount of Rs.18,21,600/- was sanctioned to the petitioner vide PAO letter ...
Delhi High Court
Avinash Singh Jawa Vs Rohit Kapoor
.... pondent to enforce the decree passed. 6. The record shows that the learned Executing Court examined the contention of the Petitioner while dealing with an Application filed by him under Order XXI Rules 27 and 40, CPC for cancellation of the warrants of arrest issued by the Court. The Impugn ...
Delhi High Court
U. Sudheera & Others Vs C. Yashoda & Others
.... . Be it stated, for passing an ex parte order the Court has to keep in mind the postulates provided under sub-rule (3) of Rule 5 of Order 41. It has to be made clear that the Court for the purpose of passing an ex parte order is obligated to keep in view the language employed under Section 100 C ...
Supreme Court Of India
State Of Jharkhand & Others Vs Vikash Tiwary @ Bikash Tiwary @ Bikash Nath
.... the State is at the instance of the State Government, in cases where the prisoner is confined in circumstances mentioned by clauses (a) to (d) of sub-section (1); and subject to the order and under the control of the State Government, the Inspector General of Prisons is empowered to remove any ...
Supreme Court Of India
Balbir Singh & Anr Etc Vs Baldev Singh (D) Through His Lrs & Ors. Etc
.... ime.” 34. Thus, once the High Court allowed the second appeals in favour of the plaintiffs, there was evidently a merger of the judgment of the trial court with the decision of the High Court. Once the High Court as an appellate court in second appeal renders its judgment it is a decree of ...
Supreme Court Of India
Mahendra Awase Vs State Of Madhya Pradesh
.... eads as under:- “306. Abetment of suicide. If any person commits suicide, whoever abets the commission of such suicide, shall be punished with imprisonment of either description for a term which may extend to ten years, and shall also be liable to fine.” 12. Section 107 of the IPC re ...
Supreme Court Of India
Vimal Babu Dhumadiya& Ors Vs State Of Maharashtra & Ors
.... as the nature and circumstances of the case may require.” 2. Exhibit A (Annexure P-1) is a judgment of the Division Bench of the Bombay High Court dated 25.07.2024 passed in Writ Petition No.833 of 2019. The Special Leave Petition preferred against the said judgment of the Bomb ...
Supreme Court Of India
Neelam And Others Vs Radheshyam Patel
.... The Hon'ble Apex Court in the case of Kalyan Dey Chowdhary Vs. Rita Dey Chowdhary Nee Nandy (AIR 2017 SC 2383), has held that 25% of the income of the husband would be just and proper and not more than that. So, apart from that when ex-parte order was passed in favour of the respondent/ wife, th ...
Madhya Pradesh High Court (Indore Bench)
Vikram Singh Vs Union Of India And Others
.... s that firstly, respondent No. 1 is engaged in imparting education in higher studies to students at large. Secondly, it is discharging "public function" by way of imparting education. Thirdly, it is notified as a "Deemed University" by the Central Government under Section 3 o ...
Madhya Pradesh High Court (Indore Bench)
Manish Kumar Vs General Manager Personnel Human Resource Management And 4 Others
.... ing his claim, assertion has been made that for a certain period from 22.11.2018 to 6.6.2019 he was on leave. 12. In this background, we find that the first argument that has been raised by the learned Senior Counsel for the appellant-petitioner is not sustainable. Learned Single Judge has ...
Allahabad High Court
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