United India Insurance Co. Ltd. Vs M/S Hyundai Engineering & Construction Co. Ltd. & Ors
.... ave themselves filed written submissions confining the claim to Rs. 39,09,92,828/-. Be that as it may, in view of the submission of the learned counsel for the respondent that he will confine the claim Rs. 39,09,92,828/-, this issue need not detain us any further. 16. Analysis: Insurance i ...
Supreme Court Of India
T.N. Godavarman Thirumulpad Vs Union Of India & Ors.
.... 22nd November, 2023: - “2. We, therefore, direct the Collector, Hosangabad to file an affidavit annexing therewith a map of the aforesaid area of 395.939 hectares and also specify as to whether the land belonging to the applicant(s) is within those 395.939 hectares or beyond that area.” ...
Supreme Court Of India
Dinesh And Others Etc. Vs State Of Madhya Pradesh And Others Etc.
.... ……….Thus, according to the aforesaid decision of this Court, inquiry under Section 5-A is not merely statutory but also has a flavour of fundamental rights under Articles 14 and 19 of the Constitution though right to property has now no longer remained a fundamental right, at least observation re ...
Supreme Court Of India
Dasari Srikanth Vs State Of Telangana
.... nsel for the State of Telangana to verify the fact regarding the marriage of the appellant and the complainant from the concerned police station. 5. Ms. Devina Sehgal, learned counsel representing the State has filed a compliance affidavit sworn by the Sub-Inspector of the police station co ...
Supreme Court Of India
Solapur Municipal Corporation Vs Shankarrao Govindrao Patil And Others Etc
.... nion filed a special leave petition before this Court, aggrieved by that nomenclature. The special leave petition was dismissed, observing that the status of the employees would have to be decided on its own merits at the stage of the final hearing of the writ petition. 7. A copy of Resolu ...
Supreme Court Of India
S. Nitheen & Ors Vs State Of Kerala & Anr.
.... nd Vimal Jacob(A-4) being blood relatives of Ms. Lumina(A-1) were aware of her subsisting marriage with the complainant, but they took no steps whatsoever to prevent Ms. Lumina(A-1) from contracting bigamous marriage with Saneesh(A-2) and thus, they too are liable to be prosecuted for the offenc ...
Supreme Court Of India
C. Subbiah @ Kadambur Jayaraj And Others Vs Superintendent Of Police And Others
.... ed counsel for the parties at length and perused the impugned order as well as the complaint and the charge sheet filed against the accused appellants. 26. The arguments were heard, and the judgment was reserved on 16th February, 2024. Thereafter, we thought it fit to seek a clarification f ...
Supreme Court Of India
State Of Himachal Pradesh Vs Raghubir Singh & Ors.
.... ccused to discharge the burden, the accused can always do so by a preponderance of probability. But, while considering whether the accused has discharged the burden, the court can certainly consider his statement recorded under Section 313. In this case, the accused has no burden to discharge. I ...
Supreme Court Of India
Rajendra S/O Ramdas Kolhe Vs State Of Maharashtra
.... signatures below the endorsements at both the places were of Dr. Kiran Kurkure i.e. PW-13. 16.1. In his cross-examination, he stated that he had not made any endorsement regarding his examination of the patient on 22.07.2002 in any document. At about 11:30PM, he started clinical examinatio ...
Supreme Court Of India
Shivendra Pratap Singh Thakur @ Banti Vs State Of Chhattisgarh And Ors
.... a counterblast to the FIR registered at the instance of the appellant. 8. Learned counsel further submitted that the incident is alleged to have taken place some time prior to 20th May, 2019 whereas, the FIR had been lodged on 29th June, 2019 and no explanation has been furnished for this g ...
Supreme Court Of India
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