Vashist Narayan Kumar Vs State Of Bihar & Ors.
.... d counsel for the appellant, in her written submissions, cited the following judgments in support of her proposition that inadvertent error in filling up the date of birth when no advantage is derived will not constitute a wilful mis-representation and contended that in all those cases reliefs we ...
Supreme Court Of India
Sushma Shivkumar Daga & Anr. Vs Madhurkumar Ramkrishnaji Bajaj & Ors.
.... 11. Thereafter, this Court in Vidya Drolia v. Durga Trading Corpn., (2021) 2 SCC 1, laid down a fourfold test for determining when the subject-matter of a dispute in an arbitration agreement is not arbitrable. These were: “(1) When cause of action and subject-matter of the dispute relat ...
Supreme Court Of India
Sayunkta Sangarsh Samiti & Anr. Vs State Of Maharashtra & Ors.
.... which the Samiti undertook to construct or to supervise their construction were towers D, E and F, under the said MoU which were then to be occupied exclusively by the members of the Society i.e., SSS. Subsequent to this, the Society was also registered as a public trust on 21.11.2009. In Septem ...
Supreme Court Of India
Ram Kishor Arora Vs Directorate Of Enforcement
.... deration does not take the matter any further.” 12. Since, much reliance has been placed on the decisions in case of V. Senthil Balaji vs. State (supra) and in Pankaj Bansal vs. Union of India (supra), the relevant part thereof also deserve to be reproduced. In V. Senthil Balaji (supra), th ...
Supreme Court Of India
Afjal Ansari Vs State Of UP
.... ment, a film actor intending to join politics, a bank officer, a civil post holder and a principal of an institution, while they sought for stay of conviction. 25. It is also noteworthy that notwithstanding Rama Narang (supra) referring to section 482 of the Cr. PC as the repository of powe ...
Supreme Court Of India
State Of Haryana And Others Vs Dinesh Singh And Another
.... oes not answer to the tests adopted in the decisions relied upon by learned Counsel Ramadass to justify the adoption of the sealed cover procedure.” 21. …If the petitioner is denied promotion merely on the basis that a charge-sheet is contemplated or some investigation is ordered by the ban ...
Supreme Court Of India
Manik Hiru Jhangiani Vs State Of M.P.
.... i) if it purports to be, or is represented as being, for special dietary uses, unless its label bears such information as may be prescribed concerning its vitamin, mineral, or other dietary properties in order sufficiently to inform its purchaser as to its value for such uses; (j) if it co ...
Supreme Court Of India
U.P. Singh Vs Punjab National Bank
.... 0 days from the date of the expiry of the aforesaid notice without prejudice to the banks right to take any action under law or rules of service.” 10. A person aggrieved by the order of transfer cannot sit at home and decide on his own that the order is illegal or erroneous and he will not ...
Supreme Court Of India
Mohammed Abdul Wahid Vs Nilofer & Anr
.... when entering evidence for the consideration of the court. The Code itself speaks to the effect that when a party to a suit is to testify in court. Regard may be had to Order XVI Rule 21 which reads as under:- “21. Rules as to witnesses to apply to parties summoned.-Where any party to a suit ...
Supreme Court Of India
Shakti Yezdani & Anr. Vs Jayanand Jayant Salgaonkar & Ors.
.... issues require our careful attention and have been discussed at length below: (i.) The scheme, intent & object behind the Companies (Amendment) Act, 1999, (ii.) The implication of the scheme of ‘nomination’ under the Companies Act, 1956 as well as other comparable legislations, ...
Supreme Court Of India
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