Deep Mukerjee Vs Sreyashi Banerjee
.... rnment General Hospital, Chennai to conduct the subject tests for both the parties as prayed for in the interim applications and the report of the medical board be sent to the Court through the advocate Commissioner in a sealed cover. Both the parties were directed not to reveal the result of th ...
Supreme Court Of India
Manikandan Vs State By The Inspector Of Police
.... m Siva did not give idli. Immediately thereafter he said that he will go and ask Siva why he did not give idli and went from there. Thereafter, after sometime we heard a sound from the side of Siva's house. I ran and saw there. By that time, the 1st accused Siva had cut my son with the billhook. ...
Supreme Court Of India
Annapurna B. Uppin & Ors. Vs Malsiddappa & Anr
.... hey were never a part of the partnership firm either as partners or in any other capacity. By an unregistered deed of partnership dated 16.02.1994, the firm was constituted which included the complainant (respondent No.1), husband and father of the appellants, and three others. 4.2. Later ...
Supreme Court Of India
State Of Madhya Pradesh Vs Shilpa Jain & Ors.
.... pute was of a civil nature which stood adjudicated in favour of the Respondents i.e., in this regard, reliance was placed upon the Revenue Proceedings to contend that the Suit Property was rightly determined to form a part of private land which was validly transferred inter se the Respondents. ...
Supreme Court Of India
M/S. Jaiprakash Industries Ltd. (Presently Known As M/S. Jaiprakash Associates Ltd.) Vs Delhi Development Authority
.... ership concern into private limited company when change in constitution is limited, for approval by the DDA, within one year from the date of purchase of plot in auction. This will to apply in case of plot obtained by the party by way of allotment. (d) Change from private limited company t ...
Supreme Court Of India
State Of Maharashtra & Anr. Vs National Organic Chemical Industries Ltd
.... the world concerned, that the regulations of the company, which were covered by the resolution, would be the regulations by which the company would in future be bound. These regulations, even though they were new regulations to the exclusion of all the existing regulations of the company, are, b ...
Supreme Court Of India
Aqeel Ahmad Vs State Of Uttar Pradesh & Another
.... t and ready to abide by any conditions. Despite objection by the State counsel, bail was granted to the said respondents. There is clear involvement of the said respondents in the crime to which the appellant was an eyewitness. 5. The appellant, who is informant in the case registered on ac ...
Supreme Court Of India
Chandan Vs State (Delhi Admn.)
.... efore her, and how all this happened in quick time. 3. The accused, it must be stated here, was caught the same day in the vicinity itself along with the knife, which was the weapon, used in the commission of the crime. The forensic report and other evidences show that this was the knife wh ...
Supreme Court Of India
Yogesh @ Sonu Tharu Vs State
.... is also substantiated by the evidence of PW-32 and PW-33 as the evidence of PW-19 being the sole witness was taken into consideration and appreciated by both the Courts and in the absence of any perversity there is no need to interfere with the judgment rendered by the High Court. Incidentally, ...
Supreme Court Of India
Navneet Kaur Harbhajansing Kundles @ Navneet Kaur Ravi Rana Vs State Of Maharashtra And Others.
.... ealt with. (1) Vigilance Cell Officer(s) shall submit report upon investigating into the Scheduled Caste, Scheduled Caste converts to Buddhism, Denotified Tribes (Vimukta Jatis), Nomadic Tribes, Other Backward Classes or Special Backward Category claim, referred to it, – (a) by visit ...
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!