Naresh Chandra Agrawal Vs Institute Of Chartered Accountants Of India And Others
.... Section 21A(4) provides that the Board may advise the Director to further investigate the matter. However, Rule 9(3) does not limit itself to just this option. It also enables the Board to straightaway proceed to act by itself or refer the matter to the Disciplinary Committee, depending on whethe ...
Supreme Court Of India
Gurwinder Singh Vs State Of Punjab & Another
.... g bail applications under the UAP Act can be summarised in the form of a twin-prong test : 1) Whether the test for rejection of the bail is satisfied? 1.1 Examine if, prima facie, the alleged ‘accusations’ make out an offence under Chapter IV or VI of the UAP Act 1.2 Such examin ...
Supreme Court Of India
Kishore & Ors. Vs State Of Punjab
.... fidence, the conviction can be based on their testimonies. 10. Therefore, we must analyse the testimonies of PW-8 and PW-9 to ascertain whether their version inspires confidence. PW-8 (Khushbir Singh) is the son of the deceased Pratap Singh and Gurpal Kaur. He deposed that his two nieces, ...
Supreme Court Of India
Jagmohan And Another Vs Badri Nath And Others
.... by notification in the Official Gazette or (b) if so found by the Courts: xx xx xx 8. State Government may exclude areas from pre-emption- (1) Except as may otherwise be declared in the case of any agricultural land in a notification by the State Government, no right of pre-emp ...
Supreme Court Of India
Velthepu Srinivas And Others Vs State Of Andhra Pradesh (Now State Of Telangana) And Anr.
.... vidence and law. However, there is one aspect which stands out in the above-referred analyses of the Trial Court and the High Court, and that pertains to the conclusion on the culpability of A-3 for murder. We will now examine the evidence as against A-3. 18. Evidence against Accused No.3: ...
Supreme Court Of India
Bhaggi @ Bhagirath @ Naran Vs State Of Madhya Pradesh
.... risonment for a period not less than 20 years with fine. This position is clear from the provision under Section 376 AB, IPC which reads thus:- “376AB. Punishment for rape on woman under twelve years of age .—Whoever, commits rape on a woman under twelve years of age shall be punish ...
Supreme Court Of India
Union Of India And Ors Vs M/S. B. T. Patil And Sons Belgaum (Construction) Pvt. Ltd.
.... agencies, such as, the International Bank for Reconstruction and Development under international competitive bidding or under limited tender system would be regarded as ‘deemed exports’ under the Exim Policy of 1992-1997. 22. Section 122 provides that ‘deemed exports’ shall be eligible for ...
Supreme Court Of India
Authorised Officer, Central Bank Of India Vs Shanmugavelu
.... of the general law of contract, were sufficient to cater to the remedy, the need to make sub-rule (5) of rule 9 as part of the Rules might not have arisen. Additionally, insertion of sub-rule (5) with such specificity regarding forfeiture must not have been thought of only for reiterating what ...
Supreme Court Of India
Haalesh @ Haleshi @ Kurubara Haleshi Vs State Of Karnataka
.... arly proves that all the accused persons have initially assembled in front of the house of the deceased Shivanna; first two of them arrived and later the rest of them came in auto rikshaw. They armed themselves with weapons especially choppers and thereafter trespassed into the house of the dece ...
Supreme Court Of India
Bharat Sher Singh Kalsia Vs State Of Bihar & Anr.
.... ould require consideration is — whether judgment, order or decree is relevant, if relevant — its effect. It may be relevant for a limited purpose, such as, motive or as a fact in issue. This would depend upon the facts of each case. 32. In the present case, the decision rendered by the Cons ...
Supreme Court Of India
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