Dinesh Gupta Vs State Of Uttar Pradesh & Anr
.... Verma Buildtech to show that the amount advanced by the complainant was shown in the column of ‘current liabilities’. Indian Accounting Standards have been referred to show the meaning of ‘current liabilities’ which is in the form of short-term loan. 20. The argument is that the accused per ...
Supreme Court Of India
Container Corporation Of India Ltd Vs Ajay Khera & Ors
.... he availability of alternative fuel in longdistance travel across India is often a constraint. Therefore, the EPCA recommended using BSVI heavyduty diesel vehicles as they are substantially cleaner than BSIV heavyduty vehicles. Therefore, a suggestion was made that the Ministry of Transport ...
Supreme Court Of India
State Of Himachal Pradesh And Others Vs Yogendera Mohan Sengupta And Another
.... Legislature or Executive. It is also settled that the courts cannot issue directions to the Legislature for enacting the laws in a particular manner or for amending the Acts or the Rules. It is for the Legislature to do so. 67. A Constitution Bench, in the case of Manoj Narula v. Union of ...
Supreme Court Of India
Dr. Balbir Singh Bhandari Vs State Of Uttarakhand & Ors.
.... d be given the benefit of personal pay only after the regularisation of their service. The order issued by the Principal Secretary, Department of Ayush, the Government of Uttarakhand, on 4th August 2011 provided that after the regularisation, the ad-hoc services rendered by the Ayurvedic Medical ...
Supreme Court Of India
Alagammal And Ors. Vs Ganesan And Anr
.... sale consideration in the Civil Court and get sale with possession effected through Court from the first party i.e., appellants no.1 to 3. 25. At this juncture, the Court would indicate that within six months there existed the onus of paying the entire balance amount of Rs.18,000/- by the ...
Supreme Court Of India
M/S. K.P. Mozika Vs Oil And Natural Gas Corporation Ltd. & Ors.
.... right to use any goods can be for any purpose (whether or not for a specified period) for cash, deferred payment or other valuable consideration. Only because a person is allowed to use certain goods of the owner, per se, there is no transfer of the right to use any goods. The transaction can be ...
Supreme Court Of India
Bilkis Yakub Rasool Vs Union Of India & Others
.... lease and are usually granted when a convict is suddenly faced with a severe family crisis such as death or grave illness in the immediate family and often the convict/inmate is accompanied by an officer as part of the terms of temporary release of special leave which is granted to a prisoner fac ...
Supreme Court Of India
Bilkis Yakub Rasool Vs Union Of India & Others
.... hout conditions or upon any conditions which the person sentenced accepts, suspend the execution of his sentence or remit the whole or any part of the punishment to which he has been sentenced. (2) Whenever an application is made to the appropriate Government for the suspension or remissio ...
Supreme Court Of India
Jaipur Vidyut Vitran Nigam Ltd. & Ors. Vs Mb Power (Madhya Pradesh) Limited & Ors
.... therefore, in the case of transparent bidding nothing can be looked at except the bid itself which must accord with guidelines issued by the Central Government. One thing is immediately clear, that the appropriate Commission does not act as a mere post office under Section 63. It must adopt the ...
Supreme Court Of India
Gurdev Singh Bhalla Vs State Of Punjab & Ors.
.... s: (i) The complaint dated 06.09.2013 did not contain any allegations against the appellant; (ii) The complaint made on 06.09.2013 related to demand of Rs.50,000/- only. Subsequently, in the statement given on 29.09.2014, the allegation is that there was a demand of Rs.24 lakhs by the ...
Supreme Court Of India
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