Achin Gupta Vs State Of Haryana & Anr
.... l by this Court in State of Haryana v. Bhajan Lal [1992 Supp (1) SCC 335]. A note of caution was, however, added that the power should be exercised sparingly and that too in rarest of rare cases. The illustrative categories indicated by this Court are as follows: “(1) Where the alleg ...
Supreme Court Of India
Dr. Ranbeer Bose & Anr. Vs Anita Das & Anr.
.... notice dated 24th April, 2024 by taking recourse to the provisions contained in West Bengal Municipal Act, 1993. 5. However, his submission is that the municipal authorities are likely to be prejudiced by the contempt proceedings as they are acting under the pressure thereof and thus, the a ...
Supreme Court Of India
Kanihya @ Kanhi (Dead) Through Lrs. Vs Sukhi Ram & Ors
.... d the appellants to deposit Rs. 7,600/-. The amount was deposited by the appellants in the bank on the same day. 9. The respondents moved an application seeking permission to withdraw the amount deposited by the appellants in terms of the decree. The report dt. 06.12.1988 was submitted by ...
Supreme Court Of India
T.R. Vijayaraman Vs State Of Tamil Nadu
.... g for the petitioners was that there were 5 separate trials of the accused. However, the High Court without discussing the evidence in detail in each case separately has upheld the conviction by merely noticing the details of the exhibits, the prosecution witnesses and the defence witnesses in t ...
Supreme Court Of India
Chander Bhan (D) Through Lr Sher Singh @RESPONDENT Vs
.... wever, the revenue records did not indicate that another agreement to sell was executed in favour of the appellant. Further, it is argued that PW-7 had never informed them about the injunction order passed in favour of the appellant. Thus, they are the bonafide purchasers for valuable considerat ...
Supreme Court Of India
R.K. Munshi Vs Union Territory Of Jammu & Kashmir And Ors.
.... he grant of House Rent Allowance shall be subject to the following conditions: (a)-(g)….. (h) A Govt employee shall not be entitled to House Rent Allowance if: (i) he/she shares accommodation allotted rent free to another Govt servant. (ii) he/she resides in accommodation all ...
Supreme Court Of India
Shankar Vs State Of Uttar Pradesh & Ors
.... s-examination, it requires much stronger evidence than mere probability of his complicity. The test that has to be applied is one which is more than prima facie case as exercised at the time of framing of charge, but short of satisfaction to an extent that the evidence, if goes unrebutted, would ...
Supreme Court Of India
Chaitra Nagammanavar Vs State Of Karnataka & Ors.
.... as they do not come with the purview of the 2001 Rules. It is for this reason that the Reservation Act, 1990 is amended and the following sub-Section (1A) was introduced. The newly included sub-section (1A) to Sec. 4 of the Act is as follows: “Sec. 4: Reservation of appointments or posts e ...
Supreme Court Of India
Sharif Ahmed And Another Vs State Of Uttar Pradesh And Another
.... . That would only be the threshold, to facilitate the concerned Court to take cognizance of the crime and then frame charge if it is of the opinion that there is ground for presuming that the accused has committed an offence triable under Chapter XIX of the Code.” 23. In K. Veeraswami (su ...
Supreme Court Of India
Ram Balak Singh Vs State Of Bihar And Anr
.... ating to changes and transfers affecting any rights or interests recorded in the register of land may be raised be-fore the Consolidation Officer within the time prescribed and the disputes in this regard once decided cannot be re-opened on the publication of the register. 14. Section 37 of ...
Supreme Court Of India
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