Lombardi Engineering Limited Vs Uttarakhand Jal Vidyut Nigam Limited
.... ose five persons, a room for suspicion is created in the mind of the other side that DMRC may have picked up its own favourites. Such a situation has to be countenanced. We are, therefore, of the opinion that sub-clauses (b) & (c) of Clause 9.2 of SCC need to be deleted and instead choice sh ...
Supreme Court Of India
M/S Modi Naturals Ltd Vs Commissioner Of Commercial Tax UP
.... therwise appear to be. In other words, if there be admissible in any statute, what is called an equitable construction, certainly, such a construction is not admissible in a taxing statute where you can simply adhere to the words of the statute.” 39. Viscount Simon quoted [Ed. : Canadian Ea ...
Supreme Court Of India
Parshuram Vs State Of M.P.
.... y is that he was one of the persons constituting the assembly and he entertained along with the other members of the assembly the common object as defined by Section 141 IPC. Section 142 provides that whoever, being aware of facts which render any assembly an unlawful assembly, intentionally joi ...
Supreme Court Of India
Mohideen Abdul Khadar (Dead)Through Lrs Vs Rahmath Beevi (D) Thr. Her Lrs. And Ors.
.... d the lesser area alone lies in the first schedule property, hence, the 3/4th portion of the third schedule property lies in the second schedule property. It is the evidence of the first defendant that he only constructed the permanent structure and the second defendant is paying rent to him. Fu ...
Supreme Court Of India
Anil Kumar Vs State Of Kerala
.... further categorically states that the appellant was in habit of drinking alcohol and used to assault her frequently in inebriated condition. She also stated that various criminal cases are pending against the appellant in connection with similar kind of assaults. The above aspect, as stated by ...
Supreme Court Of India
Sanjay Kumar Agarwal Vs State Tax Officer (1) & Anr
.... Beghar Foundation vs. Justice K.S. Puttaswamy (Retired) and Others (2021) 3 SCC 1, held that even the change in law or subsequent decision/ judgment of co-ordinate Bench or larger Bench by itself cannot be regarded as a ground for review. 16. The gist of the afore-stated decisions is that: ...
Supreme Court Of India
Kum. Geetha, D/O Late Krishna & Ors Vs Nanjundaswamy & Ors
.... l reading of the plaint, it is found that the suit is manifestly vexatious and without any merit, and does not disclose a right to sue, the court would be justified in exercising the power under Order 7 Rule 11 CPC. 23.14. The power under Order 7 Rule 11 CPC may be exercised by the court at ...
Supreme Court Of India
Pradeep Mehra Vs Harijivan J. Jethwa
.... Rule 11 to set up an oral plea, which invariably leaves no option with the court but to record oral evidence which may be frivolous. This drags the execution proceedings indefinitely.” This Court then gave certain directions, which were to be mandatorily followed by all Courts dealing with ...
Supreme Court Of India
Sudhir Singh And Others Vs State Of U.P. And Others
.... of the record, we are unable to find any error in the Impugned Judgment passed by the High Court, much less any illegality, warranting our interference. It is well-settled that the basic question on eligibility has to be determined on the basis of the cut-off date/point of time which stands crys ...
Supreme Court Of India
Bhisham Lal Verma Vs State Of Uttar Pradesh And Another
.... t a subsequent application, which is not a repeat application squarely on the same facts and circumstances, would be maintainable. To the same effect was the more recent decision of this Court in Anil Khadkiwala vs. State (Government of NCT of Delhi) and another (2019) 17 SCC 294. Earlier, in S. ...
Supreme Court Of India
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