Dr. Sonia Verma & Anr. Vs State Of Haryana & Anr
.... nds that the dispute between the parties is essentially civil in nature and as the appropriate civil remedy is already being pursued by the Appellants, the criminal proceedings arising out of the Subject FIR amount to an abuse of the process of law. In this context, it is also urged that the Hig ...
Supreme Court Of India
M/S A.K. Sarkar & Co. & Anr Vs State Of West Bengal & Ors.
.... nor be subjected to a penalty greater than that which might have been inflicted under the law in force at the time of the commission of the offence. (2) ………. (3) ……….” The above provision has been interpretated several times by this Court and broadly the mandate here is that a p ...
Supreme Court Of India
Javed Ahmad Hajam Vs State Of Maharashtra & Anr
.... 1)(a) of the Constitution is a very valuable fundamental right. However, the right is not absolute. Reasonable restrictions can be placed on the right of free speech and expression in the interest of sovereignty and integrity of India, security of the State, friendly relations with foreign State ...
Supreme Court Of India
Ravinder Kumar Vs State Of Nct Of Delhi
.... pplied by this Court in a large number of later decisions up-to-date, for instance, the cases of Tufail (Alias) Simmi v. State of Uttar Pradesh [(1969) 3 SCC 198 : 1970 SCC (Cri) 55] and Ramgopal v. State of Maharashtra [(1972) 4 SCC 625 : AIR 1972 SC 656] . It may be useful to extract what Maha ...
Supreme Court Of India
T.N. Godavarman Thirumulpad Vs Union Of India & Ors.
.... h, laws have been passed for the protection of environment, the enforcement of the same has been tardy, to say the least. With the governmental authorities not showing any concern with the enforcement of the said Acts, and with the development taking place for personal gains at the expense of en ...
Supreme Court Of India
M/S Shah Enterprises Thr. Padmaben Mansukhbhai Modi Vs Vaijayantiben Ranjitsingh Sawant & Ors.
.... application not deserved just to allowed so the order is passed as under- Order This application is rejected cost to be as according final order. “ 14. It can thus clearly be seen that the present appellant has not only participated in the proceedings before the Principal Civil J ...
Supreme Court Of India
Travancore Devaswom Board Vs Ayyappa Spices & Ors.
.... e supply order was issued to respondent no. 2 i.e., without open tenders. The respondent no. 1 also raised an issue regarding the supply order being issued without a proper quality check. 17. Sri Natraj, learned ASG, representing the Ministry of Health & Family Welfare and FSSAI, submi ...
Supreme Court Of India
State Of Jharkhand Vs Sandeep Kumar
.... e offence; the character of the evidence; circumstances which are peculiar to the accused; a reasonable possibility of the presence of the accused not being secured at the trial; reasonable apprehension of witnesses being tampered with; the larger interest of the public or the State and other si ...
Supreme Court Of India
XXXX Vs State Of Madhya Pradesh & Another
.... fact remains that the parties admittedly were in relations from 2017 onwards. Some alleged promise to marry came in January 2019, from where they started having physical relations. It has also come on record that it is not only the consent of the complainant which is clearly evident but also of ...
Supreme Court Of India
Vethambal And Others Vs Oriental Insurance Company And Others
.... parties and perused the relevant referred record. 10. The basic facts, namely, the date of accident, the age of the deceased and dependency are not in dispute. There is no dispute on the negligence part also. The only issue sought to be raised is with reference to the assessment of the inc ...
Supreme Court Of India
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