Col. Ramneesh Pal Singh Vs Sugandhi Aggarwal
.... expected, nay bound, to give due weight to a child's ordinary comfort, contentment, health, education, intellectual development and favourable surroundings. But over and above physical comforts, moral and ethical values cannot beignored. They are equally, or we may say, even more important, esse ...
Supreme Court Of India
Selvamani Vs State Rep. By The Inspector Of Police
.... ) 10 SCC 360] this Court held that (at SCC p. 363, para 7) evidence of a hostile witness would not be totally rejected if spoken in favour of the prosecution or the accused but required to be subjected to close scrutiny and that portion of the evidence which is consistent with the case of the pr ...
Supreme Court Of India
Sheikh Noorul Hassan Vs Nahakpam Indrajit Singh & Ors.
.... or the declaration is claimed, all the returned candidates; and (b) any other candidate against whom allegations of any corrupt practice are made in the petition. Section 83. Contents of petition .— (1) An election petition— (a) shall contain a concise statement of the material f ...
Supreme Court Of India
K.P. Khemka & Anr Vs Haryana State Industrial And Infrastructure Development Corporation Limited & Ors.
.... ery on the financial corporation, without prejudice to any other mode of recovery which includes the right to file a suit. The conferment of such a right to recover an ‘amount due’ as arrears of land revenue, notwithstanding any other remedy, is for a public purpose and in public interest. ...
Supreme Court Of India
Bhumikaben N. Modi & Ors. Vs Life Insurance Corporation Of India
.... t ordinary rates/with E.D.B…………………………………………………… …………………………………………………………… We have also received amount noted in the schedule being the First Premium on the policy of assurance for the plan and amount indicated therein. The acceptance of this payment places the corporation on risk with ef ...
Supreme Court Of India
Vijay Laxman Bhawe Since Deceased Through His Legal Heirs Vs P & S Nirman Pvt. Ltd. And Others
.... s. 1,50,000/-. 4.12 Being aggrieved thereby, the present appeal. 5. We have heard Shri Mukul Rohatgi, learned Senior Counsel appearing on behalf of the appellants and Shri C.A. Sundaram, learned Senior Counsel appearing on behalf of the respondents. 6. Shri Rohatgi, learned Senio ...
Supreme Court Of India
Union Of India & Ors. Vs Santosh Kumar Tiwari
.... minor punishments. According to it, the Commandant or any other authority or officer as may be prescribed, may, subject to any rules made under the Act, award in lieu of, or in addition to, suspension or dismissal anyone or more of the punishments specified therein to any member of the Force wh ...
Supreme Court Of India
Jagvir Singh Vs State Of U.P.
.... ake it clear that he was not present at the spot and was created to be an eye witness at a subsequent point of time. 17. It was contended that the allegation made by the witnesses that the accused appellant fired at Sanju while standing beside accused Omkar is nothing but a piece of fabric ...
Supreme Court Of India
Shripal & Anr. Vs Karnataka Neravari Nigam Ltd. & Anr.
.... een awarded compensation at the rate of Rs.5,00,000/- per acre in respect of lands which are covered under the notifications issued between 2004-2008. He, thus, urged that the appellants are entitled to the same relief. 8. Per contra, Mr. Navin R. Nath, learned senior counsel representing t ...
Supreme Court Of India
Sukhpal Singh Vs Nct Of Delhi
.... ant Ashok Kumar Pathak recorded under Section 161 CrPC and that he was never examined on oath in proceedings under Section 299 CrPC seems to have been made out of sheer ignorance and without ascertaining the correct position from the original record. 30. Section 299 of CrPC expressly provi ...
Supreme Court Of India
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