Aabid Khan Vs Dinesh And Others
.... e to the accident, loss of earning and the victim's inability to lead a normal life and enjoy amenities, which he would have enjoyed but for the disability caused due to the accident.” 9. Further, in the matter of Sidram v. Divisional Manager, United India Insurance Co. Ltd. and Another. [( ...
Supreme Court Of India
Yash Tuteja & Anr. Vs Union Of India & Ors.
.... en, this Court should not entertain the prayer for quashing the complaint. 6. The only mode by which the cognizance of the offence under Section 3, punishable under Section 4 of the PMLA, can be taken by the Special Court is upon a complaint filed by the Authority authorized on this behalf. ...
Supreme Court Of India
Khengarbhai Lakhabhai Dambhala Vs State Of Gujarat
.... o the conjunctive word “but”, states about the confiscation of the articles like receptacle, package or covering and about the confiscation of the animals, carts, vessels or any other conveyances used in carrying any such article, and the second part starting with the conjunctive word “but” is p ...
Supreme Court Of India
K.B. Lal (Krishna Bahadur Lal) Vs Gyanendra Pratap & Ors.
.... rder dated 19.05.2022, affirmed the orders of both the courts below and dismissed the petition filed by the appellant. The High Court, while dismissing the said petition, took note of the fact that the suit was filed before the trial court in the 2006, by the respondent-plaintiffs and the appell ...
Supreme Court Of India
Vitthalrao Marotirao Navkhare Vs Nanibai (Dead), Through Lrs, And Others
.... s of the case impugned judgment and order of the trial Court is according to facts and law? 5. What order?’ 15. The Appellate Court took note of the evidence of the plaintiff that his brother, Laxmanrao, and he were residing together and had a joint mess till the year 1975 but as the ...
Supreme Court Of India
Karim Uddin Barbhuiya Vs Aminul Haque Laskar & Ors
.... and Dhartipakar Madan Lal Agarwal v. Rajiv Gandhi [1987 Supp SCC 93] . (3) The evidence adduced in support of the pleadings should be of such nature leading to an irresistible conclusion or unimpeachable result that the allegations made, have been committed rendering the election void under ...
Supreme Court Of India
Pathapati Subba Reddy (Died) By L.Rs. & Ors. Vs Special Deputy Collector (LA)
.... proceed on such assumption creating new rights. 18. This Court as far back in 1962 in the case of Ramlal, Motilal And Chhotelal vs. Rewa Coalfields Ltd A.I.R. 1962 SC 3613 has emphasized that even after sufficient cause has been shown by a party for not filing an appeal within time, the sai ...
Supreme Court Of India
Vipin Sahni And Another Vs Central Bureau Of Investigation
.... nd that the AICTE’s officials were not complicit at all and they were given a clean chit. 15. At this stage we may note that, though the appellants were initially successful in getting the proceedings quashed by the High Court, this Court reversed the said order but left it open to the Tria ...
Supreme Court Of India
State Of Maharashtra & Anr. Vs National Organic Chemical Industries Ltd.
.... ution, 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, by the second paragraph of s. 76, to be deemed to be regulations of the company of the sam ...
Supreme Court Of India
Operation Mobilization India & Ors. Vs State Of Telangana & Ors
.... angana that the order of attachment dated 21st November, 2020 needs to be stayed in so far as salary and institutional expenses are concerned. It is ordered accordingly. The petitioners are directed to maintain proper and complete statement of accounts with regard to the institutional and s ...
Supreme Court Of India
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