Samaj Parivartana Samudaya & Ors Vs State Of Karnataka & Ors.
.... n. It is stated that SLP(C) Diary No. 1663/2019 and SLP (C) No. 2928/2019 are pending before this Court. We clarify that withdrawal of the present application should not be treated as having any bearing on the stand of the applicant(s) viz. the said special leave petitions. I.A. ...
Supreme Court Of India
Union Of India & Anr. Vs Jahangir Byramji Jeejeebhoy (D) Through His Lr
.... elay is found to be not satisfied. 30. In Postmaster General and others v. Living Media India Limited, (2012) 3 SCC 563, this Court, while dismissing the application for condonation of delay of 427 days in filing the Special Leave Petition, held that condonation of delay is not an exception ...
Supreme Court Of India
M/S Bharti Airtel Limited Vs A.S. Raghavendra
.... lis in the said case were that the respondent was appointed as a Development Officer of LIC and a departmental proceeding was initiated against him and eventually he was found guilty in respect of certain charges and was dismissed from service by the disciplinary authority. As an industrial dis ...
Supreme Court Of India
General Manager, M/S Barsua Iron Ore Mines Vs Vice President United Mines Mazdoor Union And Ors
.... n service on a different date of birth i.e., 12.03.1955. It was contended that the CGIT reaching the conclusion, that the management could not have determined the date of birth of the respondent no.3 based on the initial Descriptive Roll being unjustified, was totally without any basis and arbit ...
Supreme Court Of India
Level 9 BIZ Pvt. Ltd. Vs Himachal Pradesh Housing And Urban Development Authority & Another
.... vocates for the respondent no. 1 and respondent no. 2, virtually permitting the respondent no.1 HIMUDA to withdraw the cancellation of initial tendering process order dated 05.02.2021 and permitting the respondent no. 2 M/s Vasu Constructions to execute the project on the same terms and conditio ...
Supreme Court Of India
Prem Raj Vs Poonamma Menon & Anr.
.... n of India & Ors. (1970) 3 SCC 694, this Court observed that: “…….It is a well-established principle of law that the decisions of the civil courts are binding on the criminal courts. The converse is not true.” In K.G. Premshanker vs. Inspector of Police & Anr (2002) 8 SCC 87., ...
Supreme Court Of India
Purni Devi & Anr Vs Babu Ram & Anr.
.... to whether the period (18.12.2000 to 29.01.2005) diligently pursuing execution petition before the Tehsildar, would be excluded for the purposes of computing the period of limitation or not. Analysis & Consideration 25. The relevant portion of Section 14 of the Limitation Act is e ...
Supreme Court Of India
Ballu @ Balram @ Balmukund And Another Vs State Of Madhya Pradesh
.... h Sahu. On hearing this, he ran towards the house of Ballu Chaurasiya wearing chaddhi and baniyan. He saw that Ballu Charuasiya, Santosh Chaurasiya and his two brothers were dragging Mahesh Sahu in dead condition and put his body 10 feet away from their house. After that the accused Ballu Chauras ...
Supreme Court Of India
State Of Kerala Vs Union Of India
.... l deficit for the year. He relied on paragraphs 12.64 and 12.65 of the Report of the 15th Finance Commission, which read as under: “12.64 If a State is not able to fully utilise its sanctioned borrowing limit, as specified above, in any particular year during the first four years of our aw ...
Supreme Court Of India
Sabita Paul Vs State Of West Bengal & Anr.
.... the applicant including the fact as to whether the accused has previously undergone imprisonment on conviction by a court in respect of any cognizable offence; (iii) the possibility of the applicant fleeing from justice; (iv) the likelihood of the accused repeating similar or other off ...
Supreme Court Of India
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