Koushik Mutually Aided Cooperative Housing Society Vs Ameena Begum & Another
.... eeding before the Court except where such suit or other proceeding is stayed by the High Court. Explanation.—In this section, the expression “any case which has been decided” includes any order made, or any order deciding an issue, in the course of a suit or other proceeding.” 12. As ...
Supreme Court Of India
Mohit Singhal & Anr. Vs State Of Uttarakhand & Ors.
.... rther noted that the business of giving money on interest was prospering. He stated that the third respondent is not a prudent woman, and due to her habit of intoxication and due to her conduct, she got trapped in this. In the suicide note, it is further stated that the first appellant has made ...
Supreme Court Of India
Shashikant Sharma & Ors. Vs State Of Uttar Pradesh & Anr.
.... early borne out that after the accused persons had fired the gun shot at Rinku Thakur, they turned their attention towards the witness and hurled caste-based abuses towards him and threatened him with dire consequences. 10. As per the learned AAG appearing for the State of Uttar Pradesh and ...
Supreme Court Of India
Ram Naresh Vs State Of U.P.
.... indings of the trial court all the four accused persons had come to the place of occurrence together armed with weapons, assaulted the deceased Ram Kishore simultaneously and left the place together. 11. The High Court while dealing with the submission that there was no material available o ...
Supreme Court Of India
Dr. Premachandran Keezhoth & Anr. Vs Chancellor Kannur University & Ors
.... iversity or ten years’ of experience in a reputed research and / or academic administrative organisation with proof of having demonstrated academic leadership. ii. The selection for the post of Vice-Chancellor should be through proper identification by a Panel of 3-5 persons by a Search-cum ...
Supreme Court Of India
Union Of India & Ors. Vs K. Suri Babu
.... d they include classification of workmen, shift working, attendance and late coming, leave and holidays, termination of employment, suspension or dismissal for misconduct, means of redress for wronged workmen etc. Item 11 of the Schedule is “Any other matter which may be prescribed”. By a notifi ...
Supreme Court Of India
Pavana Dibbur Vs Directorate Of Enforcement
.... PMLA. To give a concrete example, the offences under Sections 384 to 389 of the IPC relating to “extortion” are scheduled offences included in Paragraph 1 of the Schedule to the PMLA. An accused may commit a crime of extortion covered by Sections 384 to 389 of IPC and extort money. Subsequently, ...
Supreme Court Of India
Vijay Vs Union Of India & Ors
.... itted for any purposes. To impose the bar of admissibility provided under this section, the following twin conditions are required to be fulfilled: (i) Instrument must be chargeable with duty; (ii) It is not duly stamped. 28. If the documents sought to be admitted are not chargea ...
Supreme Court Of India
Sivamani And Anr. Vs State Represented By Inspector Of Police
.... BMISSIONS OF THE RESPONDENT-STATE/POLICE: 7. Learned counsel for the State submitted that the appellants being armed with knives (one each) clearly indicates that they intended to kill and it was only due to providence that their lives were saved. ANALYSIS, REASONING AND CONCLUSION: ...
Supreme Court Of India
Pavnesh Kumar Vs Union Of India & Ors
.... t and declared the appellant to be unfit. The Medical Board recorded the reasons of unfitness of the appellant noticing the fact that he was operated upon on 28.12.2019. 11. The submission of the Counsel for the appellant that once the appellant was declared medically fit, the respondent BS ...
Supreme Court Of India
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