Starcon India Ltd & Anr Vs Prasar Bharti
.... e Award which has held that respondents are entitled to payment for 17 days of shortfall is set aside. Respondents are only entitled to 7 days of shortfall and are at liberty to raise this claim in accordance with law. 69. Petition is thus partly allowed, as above. Part of the Award dated 2 ...
Delhi High Court
Vijay Sood Vs Kanak Devi and Others
.... a preliminary decree. In the instant case, the trial court has finally determined the shares of defendants No. 1 to 4 LRs. of Jainarayan and defendants No. 5 to 10 LRs. of Satyanarayan in the ratio of half-half. Half portion of the LRs. of Satyanarayan is to be carved out on the east side of the ho ...
MADHYA PRADESH HIGH COURT (GWALIOR BENCH)
Nadeem Majid Oomerbhoy Vs Nargis Majid Oomerbhoy
.... 1011, 1012, 1014 and 1015) in the said Lots, which is proposed to be carried out by the Majid Group ought to take into account the value of the subsisting tenancy rights of M/s. Ahmed Oomerbhoy and the other concerns and partnership firms which are tenants of the Mill Premises which is not disputed ...
Bombay High Court
Jindal Steel and Power Limited Vs N.S. Atwal
.... defendant in Arbitration Application No. 53/2009 supra, also not denying the loan transaction and only pleading the same to be not arbitrable; 6. The senior counsel for the plaintiff has relied on: (i) M/s. Rickmers Verwaltung GMB H Vs. The Indian Oil Corporation Ltd., laying down that it ...
Delhi High Court
N.R. Constructions Pvt. Ltd. Vs Sri Ram Badan Singh and Others
.... .2006, the executing Court, after finding that the question of cross-decree under Order XXI Rules 18 and 19 is not maintainable, rejected the said application. Questioning the said order, the appellant preferred C.R. No. 65 of 2006 before the High Court of Jharkhand at Ranchi. By the impugned order ...
Supreme Court of India
N.R. Construction Private Limited Vs Ram Badan Singh and Others
.... decree for the smaller sum. (2) This rule shall he deemed to apply where either party is an assignee of one of the decrees and as well in respect of judgment-debts due by the original assignor as in respect of judgment-debts due by the assignee himself. (3) This rule shall not be deemed to ap ...
Jharkhand High Court
Baldev Singh and Others Vs Maghar Singh and Another
.... cree is passed for partition, the Court can only declare the rights of the parties but is duty bound to after the further act is done, pass a final decree, if permissible. He is to give further direction as to if necessary. In the case of preliminary decree passed for partition, no further right nec ...
High Court Of Punjab And Haryana At Chandigarh
Victor Cable Industries Ltd. Vs Delhi Vidut Board
.... 22. Suspension of legal proceedings, contracts, etc- (1) Where in respect of an industrial company, an inquiry u/s 16 is pending or any scheme referred to u/s 17 is under preparation or consideration or a sanctioned scheme is under implementation or where an appeal u/s 25 relating to an industrial c ...
Delhi High Court
Arockia Annai Rotary and Flour Mills Vs State Bank of India
.... invoking Section 18(1)(b) is, where applications are made to the Court for the execution of cross decrees in separate suits on the same time by such Court. Therefore, the reading of Section 18(1)(b) would make it clear that this rule would apply only when both the parties in cross decrees filed appl ...
Madras High Court
Smt. Malamma Vs Doddegowda and Another
.... t''s Counsel has been hotly contested alleging that when the directions under the preliminary decree has not been followed, decree was null and void and u/s 151 Court could review and set aside the order. 5. I have applied my mind to the contentions raised by the learned Counsel for the parties. ...
Karnataka High Court
Get In Touch With Us
We are here to help. Want to learn more about our services? Please get in touch, we'd love to hear from you!
