Jitendra Kumar Mishra @ Jittu Vs State Of Madhya Pradesh
.... ) is a relative of the deceased Pappu Yadav and as such he is not a free and independent witness. He is likely to be an interested witness. The evidence reveals that he is a person with criminal background. He is involved in one of the cases registered under Section 324 and 326 IPC. He has been ...
Supreme Court Of India
Pradeep Kumar Vs State Of Haryana
.... garding occurrence on 10.04.2004. Police recorded my statement on the spot.” If the statement of PW-11 is to be accepted, which the prosecution wants us to believe, then the arrest had already taken place by 13.04.2004 and therefore the accused were seen in the presence of the police on that day. ...
Supreme Court Of India
Sarfaraz Alam Vs Union Of India & Ors.
.... 62) 1 Cri LJ 797] and Hadibandhu Das v. District Magistrate [(1969) 1 SCR 227 : AIR 1969 SC 43 : 1969 Cri LJ 274].” (emphasis supplied) · State of Bombay v. Atma Ram Shridhar Vaidya, AIR 1951 SC 157 “10….The question has to be approached from another point of view also. As menti ...
Supreme Court Of India
Darshan Singh Vs State Of Punjab
.... t sense triggered the two consequences as laid down in Trimukh’s case (supra) 17. In this case, the presence was sought to be proved by the prosecution on the basis of the testimony of PW-3, PW-4, PW-5 and the statements of the accused at the 313 stage. The Courts below had also relied on t ...
Supreme Court Of India
S.V. Samudram Vs State Of Karnataka & Anr
.... xtent of judicial intervention .—Notwithstanding anything contained in any other law for the time being in force, in matters governed by this Part, no judicial authority shall intervene except where so provided in this Part.” 16. It is important to note that the 1996 Act was enacted to repl ...
Supreme Court Of India
DBS Bank Limited Singapore Vs Ruchi Soya Industries Limited And Another
.... Essar Steel as follows: “85. Indeed, if an “equality for all” approach recognising the rights of different classes of creditors as part of an insolvency resolution process is adopted, secured financial creditors will, in many cases, be incentivised to vote for liquidation rather than resol ...
Supreme Court Of India
Neeraj Sharma Vs State Of Chhattisgarh
.... the evidence of an injured witness, then such contradiction, exaggeration or embellishment should be discarded from the evidence of injured, but not the whole evidence. (f) The broad substratum of the prosecution version must be taken into consideration and discrepancies which normally cre ...
Supreme Court Of India
Mary Pushpam Vs Telvi Curusumary & Ors.
.... erstood it in the same manner. Again, in paragraph no.3, the High Court records as follows: “In the sale deed dated 13.03.1974 (Exhibit A1) there is no mention about the superstructure in which the respondent herein is residing. The sale deed merely states about the sale of 8 cents of land. ...
Supreme Court Of India
Satish P. Bhatt Vs State Of Maharashtra & Anr
.... the order dated 20th March, 2019 wherein while extending the time it was observed that in case of default, the bail order and the suspension of sentence order would stand automatically withdrawn without reference to the Court. 11. Learned counsel for the appellant has sought to argue that o ...
Supreme Court Of India
Brij Narayan Shukla (D) Thr. Lrs. Vs Sudesh Kumar Alias Suresh Kumar (D) Thr. Lrs. & Ors.
.... ul in establishing their title. 7. Another finding recorded by the Appellate Court was that the land in dispute was a non-agricultural land and there was no question of abolition of Zamindari with respect to the said land and therefore the claim of the defendants of becoming the owners on ...
Supreme Court Of India
Get In Touch With Us
We are here to help. Want to learn more about our services? Please get in touch, we'd love to hear from you!