Executive Engineer, Knnl Vs Subhashchandra & Ors.
.... Compensation granted by SLAO (Rupees/acre) 04.05.1983 8,000 for dry lands & 10,000 for wet lands 18.11.1995 10,000 for dry lands & 15,000 for wet lands 01.01.1996 8,000 ...
Supreme Court Of India
Mahanadi Coalfields Ltd Vs Brajrajnagar Coal Mines Workers� Union
.... . The only provision under which regularization could be claimed would be Section 25F of the Industrial Disputes Act, but the said provision applies only to workers who worked under the direct supervision of the company for a certain period and wrongfully stopped thereafter. In the present case, ...
Supreme Court Of India
Dablu Kujur Vs State Of Jharkhand
.... lice report, and to try the accused or commit him for trial. Section 170 deals with the cases to be sent to Magistrate when evidence is sufficient. The relevant part of Section 170(1) reads as under: - “170. Cases to be sent to Magistrate, when evidence is sufficient .—(1) If, upon an inve ...
Supreme Court Of India
Naresh Kumar & Anr. Vs State Of Karnataka & Anr.
.... an amount of Rs. 62,01,746/- to the complainant, which is of a much higher number of bicycles, would not prove that the intention of the appellants right from the beginning was to cheat. This amount i.e. the additional amount of Rs. 26 lacs have been paid by the appellants pursuant to a settlem ...
Supreme Court Of India
Devu G Nair Vs State Of Kerala & Ors.
.... f the person, or in missing persons’ complaints. Since a direction for counselling has been given by the High Court, which we are inclined to set aside, it is imperative that clear guidelines be formulated for the courts dealing with habeas corpus petitions and in petitions seeking protection fr ...
Supreme Court Of India
State Bank Of India Vs Association For Democratic Reforms And Others
.... latively add up to 44,434 data sets since there are two silos of information. In other words, the compilation of this information would be a time-consuming process because of the large number of data-sets. 9 The crux of the submission of the SBI is that the matching of information to ascerta ...
Supreme Court Of India
Nirmal Premkumar & Anr Vs State Rep. By Inspector Of Police
.... P.W.10 was approached at all. The victim in her statement recorded under section 164, Cr.P.C. states that it was P.W.5, who went to P.W.10, but in her deposition on oath she states that it was P.W.4 who did so. However, the deposition of P.W.10 makes no reference to any such complaint being rece ...
Supreme Court Of India
Suneeta Devi Vs Avinash And Others
.... directed to obtain instructions. The matter was posted to the very next day i.e. 3rd July, 2019 and without issuing notice to the other respondents including the appellant herein, who was an impleaded respondent in the writ petition, and merely taking note of the oral submissions of the standin ...
Supreme Court Of India
State Of Haryana Vs Ashok Khemka & Anr.
.... - 12. Representation to the Referral Board by the officer reported upon 31.12.2017 15 Days - - 13. Forwarding ...
Supreme Court Of India
Shahid Ali Vs State Of Uttar Pradesh
.... Constable Kshetrapal Singh who was a formal witness supported the prosecution case and proved the First Information Report which was lodged on 17.03.2016. PW10 Station Officer Lokendra Pal Singh also supported the prosecution case. PW11 Sub Inspector Yashpal Singh who was present along with PW- ...
Supreme Court Of India
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