Snehadeep Structures Pvt. Limited Vs Maharashtra Small Scale Industries Development Corporation Ltd
.... e effect of the proviso to Section 3, made applicable with effect from 10.08.1998, is that the supplier and the buyer may agree by contract on the date of payment, but in no case can the date of payment exceed 120 days from the day of acceptance or the day of deemed acceptance. The t ...
Supreme Court Of India
U.P. Avas Evam Vikas Parishad Vs Chandra Shekhar And Ors
.... of the recorded tenure holder. The novel method adopted in entering the name of Chandrika in so many khatas itself throws doubt upon the manner in which, the entry in the name of Chandrika has been made. This is a serious matter and it requires thorough enquiry. The Secretary, Board o ...
Supreme Court Of India
Prabhat Kumar Mishra @ Prabhat Mishra Vs State Of U.P. & Anr.
.... e is no reference of any act or incidence whereby the appellant herein is alleged to have committed any wilful act or omission or intentionally aided or instigated the deceased Pranab Kumar Nag in committing the act of suicide. There is no case that the appellant has played any part or any role i ...
Supreme Court Of India
Naeem Vs State Of Uttar Pradesh
.... iction on the basis of dying declaration. It will be apposite to refer to para (22) of the said judgment, which reads thus: “22. The analysis of the above decisions clearly shows that: (i) Dying declaration can be the sole basis of conviction if it inspires the full confidence of the ...
Supreme Court Of India
Telangana Residential Educational Institutions Recruitment Board Vs Saluvadi Sumalatha & Anr
.... of the 7 vacancies, 4 vacancies had to be filled by following the rule of reservation, leaving 3 remaining vacancies for the unreserved category. This view of the learned Single Judge was approved by the Division Bench forcing the appellant to approach this Court. SUBMISSIONS 11. Lea ...
Supreme Court Of India
Suman L. Shah Vs Custodian & Ors
.... d certain material to respondents Nos. 5 and 6 and that amount was adjusted against the dues payable to respondents Nos. 5 and 6, there must have been some documents in the form of bill books, vouchers, receipts, entries in the account books. However, no such document was produced. It is true th ...
Supreme Court Of India
Vinod Katara Vs State Of U.P.
.... the age of the petitioner as on the said date was around 56 years. 10. As per the learned counsel, if the entries made in the contemporaneous documents relied upon by the Additional District and Sessions Judge are perused, it would become evident that the petitioner was born in the same year ...
Supreme Court Of India
Sangam Milk Producer Company Ltd. Vs Agricultural Market Committee & Ors
.... oduct of livestock, for the purposes of the Act and payment of “market fee”. We are absolutely in agreement with the above reasoning. 11. The second argument of the appellant that the procedure given under Section 3 of the Act has not been followed, is also not correct. There is a basi ...
Supreme Court Of India
Srinivas Raghavendrarao Desai (Dead) By Lrs. Vs V. Kumar Vamanrao @ Alok And Ors.
.... asad v. Chandramaul AIR 1966 SC 735. 8.1 The property bearing Regular Survey No. 106/2 was sold by defendant No. 7 to defendant No. 9 to protect his interest. Even though the sale was held to be bad by the High Court, no appeal has been preferred by defendant No. 9. Only defendant No. 7 has ...
Supreme Court Of India
District Appropriate Authority Under The Pndt Act And Chief District Health Officer Vs Jashmina Dilip Devda & Anr.
.... ed, and affording reasonable opportunity of hearing and having regard to the advice of the Advisory Committee and on being satisfied that there was a breach of the provisions of the PC&PNDT Act or the Rules, without prejudice to any criminal action, may suspend or cancel its registration as t ...
Supreme Court Of India
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