Madan Vs State Of Uttar Pradesh
.... ound that the evidence of these three witnesses has a ring of truth. After having perused the evidence ourselves also we fully agree with the view taken by the High Court……..” 39. It can thus be seen that merely because some of the witnesses are interested or inimical witnesses, their evide ...
Supreme Court Of India
Thanesar Singh Sodhi (D) Thr. Lrs. Vs Union Of India And Ors.
.... said facts of the case, learned senior counsel appearing for the appellant has strenuously urged with great vehemence that the impugned proceedings under the SAFEMA could not be maintained and the impugned orders need to be quashed as the proceedings under COFEPOSA for detention stands revoked a ...
Supreme Court Of India
Ashwini Kumar Upadhyay Vs Union Of India & Anr.
.... ated 04.11.2020]; (c) orders withdrawing prosecution under section 321 Cr.P.C. [order dated 10.08.2021]; and (d) transfer of judicial officers [order dated 10.08.2021 clarified later by order dated 10.10.2021 and 12.07.2023]. The necessary information was provided through affidavits. 12. Pr ...
Supreme Court Of India
Sajeev Vs State Of Kerala
.... rd maintained by the firm of A11 was fabricated or not. In doing so, we examine the testimonies of the alleged purchasers, as depicted in the record. 27. PW28, Dr. Neelananda Sarma, running Ansar Hospital, denies having purchased Biosole from RR Distributors. On similar lines, PW29 Dr. A.M. ...
Supreme Court Of India
M/S. Rajasthan Art Emporium Vs Kuwait Airways & Anr.
.... n, appellant - M/s Rajasthan Art Emporium informed the respondents whereafter, the respondent no. 2 provided a revised schedule, however, the shipments did not reach the destination even as per the revised schedule, according to which the goods were to reach the destination on 06.08.1996. 1 ...
Supreme Court Of India
Sanjay Babu Lal Vs State Of Haryana
.... ase for acquittal. We are not inclined to interfere with the conviction of the appellant – Sanjay Babu Lal for the offences punishable under Section 304B and Section 498A of the Indian Penal Code, 1860 [In short, ‘IPC’]. However, keeping in view the facts and circumstances of the case, incl ...
Supreme Court Of India
Thankamma Baby Vs Regional Provident Fund Commissioner, Kochi, Kerala
.... ns of this Act should be made applicable to the establishment, he may, by notification in the Official Gazette, apply the provisions of this Act to that establishment on and from the date of such agreement or from any subsequent date specified in such agreement.] [(5) An establishment to w ...
Supreme Court Of India
Hariprasad @ Kishan Sahu Vs State Of Chhattisgarh
.... ved. Time since death, less than 24 hours approx.” 15. It appears that the Viscera of the deceased was collected and sealed in two separate boxes by the PW-18 on 24.07.2003 and were sent for chemical examination to the Forensic Science Laboratory, Chhattisgarh, which received the same on 18 ...
Supreme Court Of India
Union Of India And Others Vs Dilip Paul
.... oyee. 2. He shall ensure that women employee is not be treated as sex object. 3. He shall provide for the proper grievance redressal & remedial mechanism in the unit for the purpose. 4. He would enforce express prohibition of sexual harassment as defined above at the work pla ...
Supreme Court Of India
Manjunath & Ors Vs State Of Karnataka
.... re there is a sole eyewitness. [(1993) 3 SCC 282 [2 Judge Bench]] 13. The facts at hand, the trial court has disbelieved such evidence. The discarding of eye-witness testimony is a fact-specific inquiry, and therefore the correction of such an action by the trial court shall be discussed la ...
Supreme Court Of India
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