Avitel Post Studioz Limited & Ors. Vs Hsbc Pi Holdings (Mauritius) Limited
.... ticle V(2)(b). Courts across the world have applied a higher threshold of bias to prevent enforcement of an Award than the standards set for ordinary judicial review [Reinmar Wolff (ed), A Review of New York Convention: Article-by-Article Commentary (2nd edn Beck/Hart, 2019) 352]. Therefore, Arb ...
Supreme Court Of India
Murari Lal Chhari & Ors. Vs Munishwar Singh Tomar & Anr.
.... appearing for the first respondent submitted that with due application of mind, the learned Magistrate issued process. The learned Magistrate had recorded the statements of three witnesses, including the first respondent. That was done based on materials on record. He submitted that committing a ...
Supreme Court Of India
Shazia Aman Khan And Another Vs State Of Orissa And Others
.... 3-4 month old and thereafter with the family. Presently, she is about 14 years of age. It is not a case in which any of the parties is claiming adoption which otherwise is not permissible under Mohammedan law. Guardianship is also not being claimed. It is only the dispute regarding custody of t ...
Supreme Court Of India
Thangam And Another Vs Navamani Ammal
.... d that the testator was very well known to him and that he was witness in the above Will. He stated that the Will was written under a tree at Palavur. Details were given by the Testator. After writing of Will, the testator asked PW-4/scribe to read over the same. After hearing and being satisfie ...
Supreme Court Of India
Rajesh Monga Vs Housing Development Finance Corporation Limited & Ors.
.... acts of fraud or wrongs themselves or in collusion with others. Such acts of bank/post office employees, when done during their course of employment, are binding on the bank/post office at the instance of the person who is damnified by the fraud and wrongful acts of the officers of the bank/pos ...
Supreme Court Of India
M/S Arif Azim Co. Ltd Vs M/S Aptech Ltd
.... omplying with the requirements mentioned in such notice. 57. This Court in Utkal Commercial Corporation v. Central Coal Fields Ltd. reported in (1999) 2 SCC 571 while determining a similar question in relation to the Arbitration Act, 1940 held thus: “6. Therefore, the time for the pu ...
Supreme Court Of India
Kumar @ Shiva Kumar Vs State Of Karnataka
.... eceased was shifted to Mission Hospital, Mysore for further treatment. On the other hand, PW-2 Meena, who is the sister of the deceased and also daughter of PW-1, deposed that the house belonged to her mother who was already dead on the date of the incident. Father, PW-1, was living separately wi ...
Supreme Court Of India
Vinayak Purshottam Dube (Deceased), Through Lrs Vs Jayashree Padamkar Bhat & Others
.... hts means a person’s right in relation to his own property. Proprietary rights have some economic or monetary value. Personal rights are rights arising out of any contractual obligation or rights that relate to status. 2 Proprietary are righ ...
Supreme Court Of India
Mohammed Khalid And Another Vs State Of Telangana
.... e procedure of search and seizure would be governed by Section 43 read with Section 49 of the NDPS Act which are reproduced below:- “43. Power of seizure and arrest in public place .—Any officer of any of the departments mentioned in Section 42 may— (a) seize in any public place or i ...
Supreme Court Of India
Major Gen. Darshan Singh (D) By Lrs. & Anr Vs Brij Bhushan Chaudhary (D) By Lrs.
.... on can be issued to the defendant to perform specifically so much of his part of the contract as he can perform. Therefore, the Trial Court ought to have moulded the relief by granting a decree of specific performance concerning the undivided share of the defendant. He submitted that a part of t ...
Supreme Court Of India
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