Phr Invent Educational Society Vs UCO Bank And Others
.... hat the rule of exhaustion of alternative remedy is a rule of discretion and not one of compulsion, but it is difficult to fathom any reason why the High Court should entertain a petition filed under Article 226 of the Constitution and pass interim order ignoring the fact that the petitioner can ...
Supreme Court Of India
Arun Shankar Vs State Of Madhya Pradesh
.... who deposed that on 29th September 1993 till 9.00 pm, the appellant and deceased consumed liquor in his house. He deposed that the appellant and deceased left his house after consuming liquor. He stated that the appellant and the deceased had gone towards Amgoan. The body of the deceased was re ...
Supreme Court Of India
Sanjay Chaudhary And Anr. Vs Pioneer Urban Land & Infrastructure Ltd. And Anr
.... 3. We have heard and considered the arguments advanced by learned counsel for the parties and have gone through the impugned order and the material placed on record. 4. It is admitted that the appellants being the homebuyers, had made payment of 90% of the total sale consideration of ...
Supreme Court Of India
Bhupatbhai Bachubhai Chavda & Anr. Vs State Of Gujarat
.... had been established beyond a reasonable doubt. The Appellate Court cannot overturn order of acquittal only on the ground that another view is possible. In other words, the judgment of acquittal must be found to be perverse. Unless the Appellate Court records such a finding, no interference can b ...
Supreme Court Of India
Delhi Metro Rail Corporation Ltd. Vs Delhi Airport Metro Express Pvt. Ltd.
.... e same is important and requires some degree of explanation. It is settled law that where: (i) a finding is based on no evidence, or (ii) an Arbitral Tribunal takes into account something irrelevant to the decision which it arrives at; or (iii) ignores vital evidence in arriving ...
Supreme Court Of India
VVF Ltd. Employees Union Vs M/S. VVF India Limited & Anr.
.... 425 4125 JR. SUPERVISOR 1200 120 1560 180 2100 270 2910 400 4110 550 5760 ...
Supreme Court Of India
Kizhakke Vattakandiyil Madhavan (Dead) Thr. Lrs Vs Thiyyurkunnath Meethal Janaki And Ors
.... e that in the event of a remarriage, one loses the rights of even the limited interest in such property and after remarriage the next heirs of her deceased husband shall thereupon succeed to the same. It is thus a statutory recognition of a well-reasoned pre-existing Shastric law.” 11. The ...
Supreme Court Of India
M/S Rajco Steel Enterprises Vs Kavita Saraff And Another
.... ared and argued before us that all the ingredients of Section 138 of the 1881 Act stood satisfied because signature of the accused, as also the receipt of money by the accused/respondent no.1 in her bank account remained undisputed. Further submission of Mr. Ramchandran was that once the aforesai ...
Supreme Court Of India
Najmunisha Vs State Of Gujarat
.... mation received by Mrs Chaube. Accordingly, it does not appropriately fulfill the requirements of the test laid down in Gentela Vijyvardhan Rao (supra). 29. Having reached the conclusion that the searches of the abandoned auto rickshaw, and at the house wherein Accused No. 01 was present, t ...
Supreme Court Of India
Karikho Kri Vs Nuney Tayang And Another
.... ved that the policy of insurance was a comprehensive policy which covered third-party risks as well and, therefore, the insurer could not repudiate one part of the policy with regard to reimbursing the owner for losses when it could not evade liability to third parties under the same contract of ...
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!