M/S Darvell Investment And Leasing (India) Pvt. Ltd. And Others Vs State Of West Bengal And Others
.... rospective as it is clarificatory in nature. Even if the caste certificate in the case in hand was cancelled prior to the notification of the amendment in Section 8A of the 1994 Act, the issue can still be examined by the Committee. Now it has power to deal with the same. Even otherwise, respond ...
Supreme Court Of India
Surjit Singh Vs State Of Punjab
.... a medical legal case and I asked the person who brought her to take her away. The mother of the patient came and she and husband of that lady started fighting. Scene was created, many people collected there. They all requested me to tell her till the matter is sorted out. Husband gave me the co ...
Supreme Court Of India
Cox And Kings Ltd. Vs Sap India Pvt. Ltd. & Anr.
.... annot be the sole grounds for invoking arbitration agreement. The primary test to apply the group of companies doctrine is by determining the intention of the parties on the basis of the underlying factual circumstances. The application of the group of companies doctrine will serve to stymie sat ...
Supreme Court Of India
M/S Greater Ashoka And Land Development Company Vs Kanti Prasad Jain (Deceased) Through Lr
.... der to avoid any dispute in future. There was no refusal to accept the offer. The amount asked for by the appellant included the amount already paid to the State Government, the details thereof was sought. The information was asked for by the respondent as in the letter of offer dated 13.12.1982 ...
Supreme Court Of India
Selvaraj Vs Revathi
.... with his mother but even talk to her. We do not wish to go into the reasons behind that but the fact remains that from the very beginning he is living with the father-appellant. In any matrimonial dispute, it is always the child/children who bear the brunt. For proper growth of a child, love and ...
Supreme Court Of India
Commissioner Of Income Tax Vs M/S Jindal Steel & Power Limited Through Its Managing Director
.... nd maintaining the infrastructure facility on or after the 1st day of April, 1995: Provided that where an infrastructure facility is transferred on or after the 1st day of April, 1999 by an enterprise which developed such infrastructure facility (hereafter referred to in this section as the ...
Supreme Court Of India
Kanaiyalal Mafatlal Patel Vs State Of Gujarat And Others.
.... t reside at the aforestated address, his revision filed in the year 2018 again reflected the same address. He, however, filed a criminal complaint on 18.12.2019 alleging that some person had impersonated him and filed the first revision. It appears that no action was taken thereon due to the pen ...
Supreme Court Of India
Sanjay Pandurang Kalate Vs Vistra ITCL (India) Limited And Others
.... for filing an appeal under Section 61(1) against the order of NCLT dated 31-12-2019, expired on 30-1-2020 in view of the thirty-day period prescribed under Section 61(2). Any scope for a condonation of delay expired on 14-2-2020, in view of the outer limit of fifteen days prescribed under the pr ...
Supreme Court Of India
Delhi International Airport Ltd Vs Airports Economic Regulatory Authority & Ors.
.... at the ‘single till’ mechanism was prevalent in the year 2008-09 where there was no distinction between aeronautical and non-aeronautical revenue and the entire revenue, i.e., aeronautical and non-aeronautical were considered as composite revenue and tariff was fixed on a cost-plus basis. Thus, ...
Supreme Court Of India
Ram Lal Vs State Of Rajasthan & Ors
.... 21.04.1972. Reference to ‘P-3’ in the above extract appears to be a mistake. The chargesheet and documents enclosed were Ex. P-12/1 to P-12/12. The defence also exhibited the original 8th class marksheet separately as Exh. D-3, as is clear from the chart of Exhibits set out in the enquiry report ...
Supreme Court Of India
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