Vedanta Limited Vs State Of Tamil Nadu & Ors
.... on misappreciation of law and fact. This Court may exercise its power under Article 136 sparingly and only when exceptional circumstances exist which justify the exercise of its discretion. [Chandi Prasad Chokhani v. State of Bihar, AIR 1961 SC 1708; Pritam Singh v. State, 1950 SCC 189] 19. ...
Supreme Court Of India
High Court Bar Association, Allahabad Vs State Of U.P. & Ors
.... the Bar Council of India, on the ground that the contemner is also an advocate, is, therefore, not permissible in exercise of the jurisdiction under Article 142. The construction of Article 142 must be functionally informed by the salutary purposes of the article, viz., to do complete justice b ...
Supreme Court Of India
Basavaraj Vs Indira And Others
.... ppel and binding unless it is set aside by the court by an order on an application under the proviso to Order XXIII Rule 3 C.P.C.; and (iv) the only remedy available to a party to a consent decree is to approach the Court which recorded the compromise as it was opined to be nothing else but a co ...
Supreme Court Of India
Savitri Bai And Another Vs Savitri Bai
.... absence of Meghraj, the legatee under the Will, was held invalid. The Trial Court accordingly dismissed the suit with costs. 10. In appeal, the learned First Additional District Judge, Mudwara Katni, upheld the findings of the Trial Court. The learned Judge affirmed that the participation ...
Supreme Court Of India
Bharti Cellular Limited (Now Bharti Airtel Limited) Vs Assistant Commissioner Of Income Tax, Circle 57, Kolkata And Another
.... re Paid Services given to the subscribers for connection to the Service and all right, title, ownership and property rights in such cards shall at all times vest with BML. 4.9 The FRANCHISEE shall seek prior written approval from BML for its promotional literature campaign (including promot ...
Supreme Court Of India
Solar Energy Corporation Of India Limited (SECI) Vs Wind Four Renergy Private Limited & Ors.
.... lant - SECI. The effect thereof would be that the additional time of 9 months allowed after the scheduled date with liquidated damages and reduction of tariff and the last date of the maximum period allowed for commissioning, that is, 27 months from the date of the LoA, will accordingly be compu ...
Supreme Court Of India
CDR Seema Chaudhary Vs Union Of India And Others
.... cle 32 of the Constitution, but was relegated to the Armed Forces Tribunal [“AFT”] by an order dated 24 August 2021. When the petitioner moved the AFT, the Tribunal issued certain directions in its judgment dated 3 January 2022. The AFT, inter alia, issued the following directions: “122(a) ...
Supreme Court Of India
M/S Brahmaputra Concrete Pipe Industries Etc. Etc. Vs Assam State Electricity Board And Others
.... s dismissed on 18.12.2019 and the curative petition was filed on 31.10.2020, after a lapse of ten months. He has taken us through the provisions of Rule 3 of Order XLVIII of the 2013 Rules which requires a curative petition to be filed within a reasonable time from the date of judgment or order p ...
Supreme Court Of India
Thakore Umedsing Nathusing Vs State Of Gujarat
.... of the CrPC. At this stage it is required to be noted that the design of the tyres of the jeep tallies with the tyre marks found at the place of incident from where the dead body of the deceased Bharatbhai was found. Even the design of the slippers of the original accused No. 1 tallies with the ...
Supreme Court Of India
Najrul Seikh Vs Dr. Sumit Banerjee & Anr.
.... pending and there is nothing mention of next date of review after 24.11.2006. It has further stated normally a patient is checked on the next date of operation if not discharged earlier. The expert doctor has further stated that theoretically speaking any check after 72 hours of the operation i ...
Supreme Court Of India
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!