Saumya Chaurasia Vs Directorate Of Enforcement
.... lly maintainable has been produced by the ED. 17. The learned ASG Mr. S.V. Raju appearing for the respondent-ED made following submissions: (i) The prosecution during the course of investigation has collected substantive evidence showing strong nexus between the appellant and the othe ...
Supreme Court Of India
Chhote Lal Vs Ohtash & Ors
.... ). His testimony reveals that on 05.11.2000 at about 2 pm when they reached ‘Pahar’ with the investigation team, they found a dead body burning which had almost perished. The fire was extinguished and from there one copper ring and the buckle of a belt were recovered which were identified to be ...
Supreme Court Of India
Union Of India & Ors Vs Air Commodore Nk Sharma (17038) ADM/LGL
.... ters.—(1) Save as otherwise expressly provided in this Act, the Tribunal shall exercise, on and from the appointed day, all the jurisdiction, powers and authority, exercisable immediately before that day by all courts (except the Supreme Court or a High Court exercising jurisdiction under articl ...
Supreme Court Of India
Mohammed Abdul Wahid Vs Nilofer & Anr.
.... ooting when entering evidence for the consideration of the court. The Code itself speaks to the effect that when a party to a suit is to testify in court. Regard may be had to Order XVI Rule 21 which reads as under:- “21. Rules as to witnesses to apply to parties summoned.-Where any party t ...
Supreme Court Of India
Maheshwari Yadav & Anr. Vs State Of Bihar
.... ppellants can be sustained. Section 34 of the IPC reads thus: “ 34. Acts done by several persons in furtherance of common intention .— When a criminal act is done by several persons in furtherance of the common intention of all, each of such persons is liable for that act in the same manner ...
Supreme Court Of India
P.C. Modi Vs Jawaharlal Nehru Vishwa Vidyalaya And Another
.... half. (3) A Teacher shall perform such functions and discharge such duties as may be prescribed by Regulations by the Academic Council. (4) The word 'Teacher/Teacher' wherever it occurs includes person engaged in Research and Extension activities." As can be seen from Statut ...
Supreme Court Of India
Sekaran Vs State Of Tamil Nadu
.... ason as to why the delay should not be considered as fatal forming part of several factors to vitiate the conviction. 12. In the present case, we have noticed that the FIR was admittedly lodged on 15th March 1996 at about 09.00 a.m. although the incident was of 12th March 1996 and in betwe ...
Supreme Court Of India
Prafful Shukla And Other Vs Government Of Madhya Pradesh And Others
.... ined that the post of Assistant Director in Adult Education Department carried the same responsibilities as that of Assistant Director in the Education Department. Though there used to be slight difference of the pay scales, however that was also brought at par w.e.f. 01.01.1996. Even the Single ...
Supreme Court Of India
M/S North Eastern Chemicals Industries (P) Ltd.& Anr. Vs M/S Ashok Paper Mill(Assam) Ltd. & Anr.
.... cted. 13. The Constitution Bench in Vidyacharan Shukla referred to three judgments of High Courts in Aga Mahomed Hamadani v. Cohen (1886) ILR 13 Cal 221, Ramasami Pillai v. Deputy Collector of Madura AIR 1920 Mad 407, and Dropadi v. Hira Lal ILR (1912) 34 All 496 (FB). In each of these thre ...
Supreme Court Of India
Amanat Ali Vs State Of Karnataka And Others
.... Police Station District/ Station Status of Bail Status of Trial Charge- sheet filed or not 1 324/2017 406/420/120B IPC and 4/6(1)/6(2) M.P. Act Bank Note ...
Supreme Court Of India
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