Amanatullah Khan Vs Commissioner Of Police, Delhi & Ors
.... rt etc. 8. The amended Standing Order further clarifies that ‘History Sheet’ is an internal police document and not a publicly accessible report. It has cautioned the police officers that care must be taken to ensure that identities of only those minor relatives are entered in the History S ...
Supreme Court Of India
All India Bank Officers� Confederation Vs Regional Manager, Central Bank Of India, And Others
.... g the prevalent meaning of ‘perquisites’ in common parlance and commercial usage. 15. The expression ‘perquisite’ is well-understood by a common person who is conversant with the subject matter of a taxing statute. New International Webster’s Comprehensive Dictionary defines ‘perquisites’ a ...
Supreme Court Of India
National Highways Authority Of India Vs M/S Hindustan Construction Company Ltd
.... d or reasonable person could do. It is further observed by this Court in the aforesaid decision in para 33 that when a court is applying the “public policy” test to an arbitration award, it does not act as a court of appeal and consequently errors of fact cannot be corrected. A possible view by ...
Supreme Court Of India
Jatinder Kumar Sapra Vs Anupama Sapra
.... whether the other spouse and children are dependent, in which event how and in what manner the party seeking divorce intends to take care and provide for the spouse or the children. Question of custody and welfare of minor children, provision for fair and adequate alimony for the wife, and econ ...
Supreme Court Of India
Tapas Guha & Ors Vs Union Of India & Ors
.... s”. The report also indicates that according to the statement of the Circle Officer, Shri Arunjyoti Das, 41,95,909 tea bushes have been uprooted. 11. The Secretary of the District Legal Services Authority recorded statements on oath of witnesses who were tea garden workers, the Garden Manag ...
Supreme Court Of India
Mahendra Nath Soral & Another Vs Ravindra Nath Soral And Others
.... iven two separate portions on the first floor along with roof rights. One of the daughters was given a separate house. The High Court did not find merit in the arguments raised by the appellants before the High Court. 16. Impugning the High Court judgment, brief argument raised by the appel ...
Supreme Court Of India
Smita Shrivastava Vs State Of Madhya Pradesh & Ors. Etc.
.... e appellant herein filed a Review Petition No.707 of 2022 against the order dated 7th May, 2022 which too was dismissed by the order dated 3rd August, 2022. The above said orders are assailed in the present set of appeals. 7. We have heard and considered the submissions advanced by learned ...
Supreme Court Of India
Nirmala Vs Kulwant Singh & Ors.
.... any case, when the statute itself provides for as to who shall be the natural guardian, the said affidavit would not have much significance. Smt. Bobde in support of his submissions relied on the judgment of this Court in the cases of Tejaswini Gaud and others vs. Shekhar Jagdish Prasad Tewari a ...
Supreme Court Of India
Alauddin & Ors. Vs State Of Assam & Anr
.... those parts of the writing with a view to contradict him. In support of this contention reliance is placed upon the judgment of this Court in Shyam Singh v. State of Punjab [(1952) 1 SCC 514 : (1952) SCR 812]. Bose, J. describes the procedure to be followed to contradict a witness under Section ...
Supreme Court Of India
State Of U.P. & Another Vs Mohan Lal
.... ted that the petitioner-State appeared before the High Court and was heard before passing of the impugned order, so it was within their knowledge. 2.1 Another fact which may be noticed is that the petitioner-State at page ‘K’ of the Synopsis and List of Dates has referred to Special Leave P ...
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!