State Of U.P. & Anr. Vs Ehsan & Anr
.... ery of possession was sufficient for recording a finding that actual possession of the entire acquired land had been taken and handed over to BDA . The utilisation of the major portion of the acquired land for the public purpose for which it was acquired is clearly indicative of the fact that ac ...
Supreme Court Of India
Commissioner, Customs Central Excise And Service Tax, Patna Vs M/S Shapoorji Pallonji And Company Pvt. Ltd. & Ors
.... stablished with 90% or more participation by way of equity or control by Government and set up by an Act of the Parliament or a State Legislature to carry out any function entrusted to a municipality under article 243W of the Constitution; 2(s) "governmental authority ...
Supreme Court Of India
M/S Mathosri Manikbai Kothari College Of Visual Arts Vs Assistant Provident Fund Commissioner
.... er of staff. If the unit of the appellant School was not part of the unit of Francis Girls Higher Secondary School, the Head Clerk, Mrs Wadhavan could not have been in possession of the particulars of the appellant School and could not have furnished such particulars to the Inspector when he vis ...
Supreme Court Of India
UCO Bank And Others Vs M.B. Motwani (Dead) Thr. Lrs. & Others
.... legal representatives. No retiral dues were paid to the employee (i.e., respondent no. 1) concerned. Hence, on account of delay, direction should be issued to the appellant-Bank for payment thereof, along with interest. 16. We have heard learned counsel for the parties and perused the rele ...
Supreme Court Of India
Bichitrananda Behera Vs State Of Orissa And Others
.... nt case the Respondent No.5 should have been non-suited on the ground of delay and laches, which especially in service matters, has been held consistently to be vital, juxtaposed with the sign of acquiescence. To the mix, we add that the State has supported the factual circumstances concerning t ...
Supreme Court Of India
Union Of India Vs Uzair Imran & Ors.
.... were duly published in the Gazette of India dated 15th February, 1992, a copy whereof has been produced by Ms. Bhati. She is, therefore, right in her contention that the Amendment Rules became operational on and from 15 th February, 1992, much before the process for recruitment had commenced. ...
Supreme Court Of India
State Of Rajasthan Vs Gautam S/O Mohanlal
.... 376 of IPC and the POCSO Act are concerned, the fact that the respondent–accused is not a habitual offender is entirely irrelevant. The intention of the legislature is clear from Section 376E of IPC, introduced with effect from 3rd February 2013. It provides that whosoever has been previously co ...
Supreme Court Of India
Vikrant Kapila And Another Vs Pankaja Panda And Others
.... ion of the Will dated 18.11.1999, which is said to have been executed by Sheila Kapila. 24. In Uttam Singh Dugal v. United Bank of India (2000) 7 SCC 120, reiterating the objects and reasons set out while amending Rule 6 of Order XII, CPC, it was stated that “where a claim is admitted, the ...
Supreme Court Of India
Dr. Nirmal Singh Panesar Vs Paramjit Kaur Panesar @ Ajinder Kaur Panesar
.... divorce passed by the Trial Court. The Division Bench vide the impugned order confirmed the order passed by the Single Bench and observed by holding as under: - “16. Coming now to the facts of the present case, it is undisputed that the wife continued to live with the husband without any g ...
Supreme Court Of India
National Projects Construction Corporation Limited Vs Royal Construction Company Private Ltd.
.... 09.2014. 2.4. Aggrieved by the same, the NPCCL preferred a Special Leave Petition before this Court. This Court vide order dated 24.02.2015 after granting leave, allowed the appeal, set aside both the orders of the Division Bench i.e. 19.05.2014 and 19.09.2014. This Court further held that ...
Supreme Court Of India
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