Deependra Yadav And Others Vs State Of Madhya Pradesh And Others
.... main examination for the new candidates as per the revised preliminary examination result would be held from 15.04.2023 to 20.04.2023 in compliance with the judgment dated 29.11.2022 in W.P. No. 23828 of 2022. Thereafter, by order dated 13.01.2023, the MPPSC declared ineligible for interview some ...
Supreme Court Of India
Ajay Ishwar Ghute & Ors. Vs Meher K. Patel & Ors.
.... ded for the other owners of land whose property falls within the confines of the boundary wall in such a manner that the same do not become land locked by virtue of the construction of the boundary wall.” We direct the petitioners before the High Court who are parties here to file an affid ...
Supreme Court Of India
Jasobanta Sahu Vs State Of Orissa
.... li, Marigali’, he did not run to the spot, but he walked over the distance as usual. He further stated that when he came to the spot, his first vision was on the accused and the deceased and at that time the deceased was trying to get up and was falling again and again. In his cross-examination, ...
Supreme Court Of India
Commissioner Of Central Excise Belapur Vs Jindal Drugs Ltd
.... not agree with the view taken by the Judicial Member. He held that no manufacture had taken place in the Taloja unit of the respondent both in respect of the goods manufactured at Jammu as well as the imported goods. He further held that the activity of the respondent in bringing the goods from ...
Supreme Court Of India
Swami Vedvyasanand Ji Maharaj (D) Thr Lrs. Vs Shyam Lal Chauhan & Ors
.... t the estate of the deceased is represented. The determination as to who is the legal representative under Order 22 Rule 5 will of course be for the limited purpose of representation of the estate of the deceased, for adjudication of that case. Such determination for such limited purpose will no ...
Supreme Court Of India
Priyanka Jaiswal Vs State Of Jharkhand And Others
.... in? 12. As already noticed herein above, from the arguments raised on behalf of respondent Nos.3 to 8 that essentially the High Court quashed the proceedings against respondent Nos.3 to 8 on 3 grounds namely (i) respondent Nos.3 and 4 were arrested without following the due process of law, ...
Supreme Court Of India
Suresh @ Unni @ Vadi Suresh Vs State Of Kerala
.... ved thereby, the present Appellant preferred a Criminal Appeal before the High Court. The High Court by the impugned judgment partly allowed the Criminal Appeal in the aforementioned terms. 3.9 Being aggrieved thereby, the present appeal. 4. We have heard Shri A. Sirajudeen, learned Se ...
Supreme Court Of India
Firdoskhan Khurshidkhan Vs State Of Gujarat & Anr
.... he accused beyond all manner of doubt and that the conviction of the accused as recorded by the trial Court and affirmed by the High Court does not warrant any interference by this Court. 14. On these grounds, learned counsel for the respondents implored the Court to dismiss both the appeal ...
Supreme Court Of India
Life Insurance Corporation Of India Vs State Of Rajasthan And Ors.
.... of List III, albeit such duty must be imposed as per the rate prescribed by a Parliamentary legislation under Entry 91 of List I. 17. In view of the above explanation, the issue relating to legislative competence raised by the learned ASG conclusively ends. However, the learned ASG has rais ...
Supreme Court Of India
Aniruddha Khanwalkar Vs Sharmila Das & Others
.... The impugned order deserves to be set aside, as a prima facie case is made out showing that the appellant had been dishonestly induced by the respondent nos.1, 2 and 3 to believe that the respondent no.1 had obtained divorce by showing him a forged order of divorce from earlier marriage knowing ...
Supreme Court Of India
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