Bhikchand S/O Dhondiram Mutha (Deceased) Through Lrs. Vs Shamabai Dhanraj Gugale (Deceased) Through Lrs
.... itable considerations. But it is difficult to appreciate why such protection should be extended to a purchaser who knows about the pending litigation relating to the decree. If a person ventures to purchase the property being fully aware of the controversy between the decree holder and judgment ...
Supreme Court Of India
Divisional Forest Officer, Munnar, Kerala, And Another Vs P.J. Antony, Etc.
.... rned District Judge, Thodupuzha, in C.M.A. No. 39 of 2004. 7. The confiscation order dated 23.02.2004 reflects that P.J. Antony and Cheriyan Kuruvila had to approach the High Court at every turn to ensure that a proper hearing was afforded to them. So much so, that they had to obtain an orde ...
Supreme Court Of India
Dharnidhar Mishra (D) And Another Vs State Of Bihar And Others
.... sad to note that the appellant passed away fighting for his right to receive compensation. Now the legal heirs of the appellant are pursuing this litigation. 17 In 1976, when the land of the appellant came to be acquired the right to property was a fundamental right guaranteed by Article 31 ...
Supreme Court Of India
M/S. Embio Limited Vs Director General Of Foreign Trade & Ors.
.... at there was a contravention of the terms of the licence, and therefore, the respondents were well within their powers to impose the penalty. Learned senior counsel appearing for the appellant relied upon various decisions of the High Courts of Gujarat and Delhi to support his contentions. ...
Supreme Court Of India
Mrugendra Indravadan Mehta And Others Vs Ahmedabad Municipal Corporation
.... amount payable to the owner exceeds the amount due from him and states that, if the owner of an original plot is not provided with a plot in the preliminary scheme or if the contribution to be levied on him under Section 79 is less than the total amount to be deducted therefrom under any of the ...
Supreme Court Of India
Union Of India Vs Mrityunjay Kumar Singh @ Mrityunjay @ Sonu Singh
.... ourt as regards his likelihood of not committing an offence while on bail must be construed to mean an offence under the Act and not any offence whatsoever be it a minor or major offence. … What would further be necessary on the part of the court is to see the culpability of the accused and his ...
Supreme Court Of India
Shriram Chits (India) Private Limited Earlier Known As Shriram Chits (K) Pvt. Ltd Vs Raghachand Associates
.... mised or partly paid and partly promised, or under any system of deferred payment and includes any beneficiary of such services other than the person who [hires or avails of] the services for consideration paid or promised, or partly paid and partly promised, or under any system of deferr ...
Supreme Court Of India
Arvind Kejriwal Vs Directorate Of Enforcement
.... and to distinguish release on regular bail during pendency of trial or appeal till final adjudication. Applications for “interim” suspension or bail are primarily moved and prayed for, when the accused or convict is not entitled to or cannot be granted regular bail or suspension of sentence, or ...
Supreme Court Of India
State Of Orissa Vs Santi Kumar Mitra & Another
.... of possession can only be taken under due process of law i.e. by way of filing a civil suit in a court of competent jurisdiction as per Clause 20 of the Bihar and Orissa Estates Manual 1919. The action of the appellant in adopting extra judicial methods to unilaterally resume possession is clear ...
Supreme Court Of India
Municipal Committee Katra & Ors. Vs Ashwani Kumar
.... d not be entitled to or justified in earning undue benefit/profit from the citizens. Observing so, the learned Single Judge took upon himself to quantify the damages suffered by the bidder to be equivalent to net revenue collected by the appellant herein during first 32 days of contract period c ...
Supreme Court Of India
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