Bharti Airtel Limited And Another Vs Vijaykumar V. Iyer And Others
.... t to set-off observing that rights and liabilities arising out of the different chit fund transactions should be allowed to be adjusted against each other. 22. In light of the aforesaid discussion, the expression ‘mutual dealings’ for the purpose of Regulation 29 of the Liquidation Regulati ...
Supreme Court Of India
State Of Uttar Pradesh & Ors. Vs Association Of Retired Supreme Court And High Court Judges At Allahabad & Ors.
.... Court has not brought to the fore any other source of law which empowers the Chief Justice to frame binding rules for post-retiral benefits of former judges of the High Court. In the Impugned Orders, the High Court merely adverts to the judgements of this Court in P Ramakrishnan Raju (supra) an ...
Supreme Court Of India
Rajendhiran Vs Muthaiammal @ Muthayee & Ors.
.... dence. Both the plaintiffs examined themselves as PW 1 and PW 2 and one Mathiyalagan was examined as PW 3 and they proved six papers Exh.A1 to A6. On behalf of the defendants one Balarajendra was examined as DW1 and he proved six papers Exh.B1 to B6. Both the defendants did not enter the witness ...
Supreme Court Of India
Reliance Life Insurance Company Ltd. & Anr. Vs Jaya Wadhwani
.... g a cheque may not be enough as till such time the cheque is encashed, the contract would not become effective. The drawer of the cheque may, at any time, after issuing, stop its payment or there may not be enough funds in the account of which the cheque is issued and there could be many other r ...
Supreme Court Of India
State Of Nct Of Delhi Vs Raj Kumar @ Lovepreet @Lovely
.... ng contained in the Code or any other law, every offence punishable under this Act shall be deemed to be a cognizable offence within the meaning of clause (c) of section 2 of the Code, and “cognizable case” as defined in that clause shall be construed accordingly. (2) Section 167 of the Co ...
Supreme Court Of India
Vishal Tiwari Vs Union Of India & Ors.
.... by the court in the absence of cogent justification indicative of a likely failure of justice in the absence of the exercise of the power to transfer. The petitioner must place on record strong evidence indicating that the investigating agency has portrayed inadequacy in the investigation or prim ...
Supreme Court Of India
Radhey Shyam Yadav & Anr. Etc. Vs State Of U.P. & Ors
.... nt was based on a show-cause notice issued on 5-7-1999 which was replied to by the respondent on 17-7-1999 and the termination was made in a summary procedure permissible under Rule 90(b) of the Service Regulations. The Industrial Court after perusing the pleadings and the notice issued to the r ...
Supreme Court Of India
Perumal Raja @ Perumal Vs State, Rep. By Inspector Of Police
.... from a person accused of an offence. The second is that the discovery of such a fact must be deposed to. A fact already known to the police will fall foul and not meet this condition. The third is that at the time of receipt of the information, the accused must be in police custody. Lastly, it i ...
Supreme Court Of India
Ajeet Singh Vs State Of Uttar Pradesh & Ors.
.... 506 of the IPC were made out. CONSIDERATION OF SUBMISSIONS 6. Shri Abhay Nath Tripathi, Circle Officer, Kaisarbagh, District Lucknow, Uttar Pradesh filed an affidavit on behalf of the State Government stating that the marriage certificate produced along with the writ petition was genu ...
Supreme Court Of India
Kanwar Raj Singh (D) Th. Lrs Vs Gejo. (D) Th.Lrs & Ors.
.... tion Bench in the case of Ram Saran Lall (Supra). In paragraph 8 of the judgment, the Constitution Bench held thus: “8. We do not think that the learned Attorney-General's contention is well founded. We will assume that the learned Attorney-General's construction of the instrument of sale t ...
Supreme Court Of India
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