S. Santosh Kumar Vs State Of Chhattisgarh
.... bes. We are afraid that this portion of the judgment is directly contrary to the nine-Judge Bench in Indra Sawhney (1) (supra). Jeevan Reddy, J., speaking for himself and three other learned Judges, had clearly held : “[t]he test or requirement of social and educational backwardness cannot ...
Chhattisgarh High Court
Vivek Naware Vs State Of Chhattisgarh
.... of the report as under: - “27. It could thus be seen that this Court has held that the subordinate legislation may be questioned on any of the grounds on which plenary legislation is questioned. In addition, it may also be questioned on the ground that it does not conform to the statute un ...
Chhattisgarh High Court
Ashok Kumar Satnami Vs State Of M.P. (Now Chhattisgarh)
.... exposits “cruelty” as: (i) any wilful conduct which is of such a nature as is likely to drive the woman to commit suicide or to cause grave injury or danger to life, limb or health (whether mental or physical) or (ii) harassment of the woman, where such harassment is with a view to c ...
Chhattisgarh High Court
Rajendra Kumar Nishad Vs State Of Chhattisgarh
.... he witnesses an opportunity of picking them out. Where this procedure is not adopted either by the Police or by the Magistrate who conducted the commitment proceedings and no explanation is forthcoming as to the omission, it is very serious defect both in the investigation and the conduct of the ...
Chhattisgarh High Court
Malram Manjhi Vs State Of Chhattisgarh
.... Evidence Act cannot be used to undermine the well established rule of law that save in a very exceptional class of case, the burden is on the prosecution and never shifts. 11) The decision of the Supreme Court in Shambhu Nath Mehra (supra) was followed with approval recently in the matter ...
Chhattisgarh High Court
Satish Agrawal Vs State Of Chhattisgarh
.... owned by respondent No.1. Therefore, there was no reason or occasion for the Divisional Commissioner to remit back the matter to the Land Acquisition Officer-Cum-Sub-Divisional Officer (Revenue), Bilaspur, particularly, when there is no such provision in the Section 3G of the Act of 1956. 1 ...
Chhattisgarh High Court
Bharat Aluminium Company Limited Vs Union Of India
.... with the object it seeks to achieve, as held by the Hon'ble Supreme Court in the case of Union of India v. N.S. Rathnam & Sons, {(2015) 10 SCC 681}. Without prejudice, the impugned notification ought to be read down and the impugned order (Annexure P/1) by not appreciating the true purport of ...
Chhattisgarh High Court
Equitas Small Finance Bank Ltd. Vs Collector And District Magistrate Raipur
.... ed by the District Magistrate on an application moved by the petitioner under Section 14 of the SARFAESI Act, 2002. 9. The Hon’ble Supreme Court while dealing with a similar issue in the matter of Kotak Mahindra Bank Ltd. (supra) in para 33, 34 & 35 observed and held as under: - “ ...
Chhattisgarh High Court
Registrar, Guru Ghasidas Central University Vs Nagendra Sharma
.... e to rebutt the claim and deposition of the respondent/workman, therefore, his contentions and deposition that he was appointed on 13.8.1998 and worked with the petitioner/ University till 11.6.2012 continuously and prior to discontinuation of his service, he had continuously worked 240 days in ...
Chhattisgarh High Court
Kondru Dharmarao Vs Directorate Of Revenue Intelligence
.... elieve may furnish evidence of the commission of an offence punishable under this Act or any document or other article which may furnish evidence of holding any illegally acquired property which is liable for seizure or freezing or forfeiture under Chapter V-A of this Act; (b) detain and s ...
Chhattisgarh High Court
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