X Vs A And Others
.... ecording her statement, accused No. 1 along with the prosecutrix had come to her house in the morning and had taken breakfast. After that, Anitha (CW-6) had left the house leaving both of them in the house. Anitha (CW-6) stated that when she came back in the room at around 02.00 pm, accused No. ...
Supreme Court Of India
Union Of India, Ministry Of Law & Justice Vs Justice (Retd) Raj Rahul Garg (Raj Rani Jain) And Others
.... the High Court. Analysis 21 Section 14(1) of the Act provides that the pension payable to a Judge shall be computed in accordance with Part I of the First Schedule. Among the three conditions prescribed for eligibility to receive pension, is the requirement of completing twelve years ...
Supreme Court Of India
M/S Global Technologies And Research Vs Principal Commissioner Of Customs, New Delhi (Import)
.... missioner (Appeals) was passed on 17th December 2020, and the order under sub-section (2) of Section 129A was made on 2nd November 2021. He submitted that those were the days of the COVID-19 pandemic, and the orders passed by this Court in the exercise of suo motu powers of extending limitations ...
Supreme Court Of India
Susela Padmavathy Amma Vs M/S Bharti Airtel Limited
.... ally they decide policy matters and guide the course of business of a company. It may be that a Board of Directors may appoint sub-committees consisting of one or two directors out of the Board of the company who may be made responsible for the day-to-day functions of the company. These are matte ...
Supreme Court Of India
Jafar Vs State Of Kerala
.... .C.No.723/2005 was instituted. Before the learned trial court, the accused were re-arrayed as accused Nos. 1 to 5. The charges came to be framed for offences punishable under Section 397 read with Section 395 of the IPC and the accused pleaded not guilty. Thereafter, the accused Nos.1 and 4 absc ...
Supreme Court Of India
Association Of Democratic Reforms And Another Vs Union Of India And Others
.... f the interim orders of this Court is scanned and digitized. This may be carried out preferably by 5 pm tomorrow (16 March 2024); (ii) Once the above exercise is completed, the originals shall be returned to Mr Amit Sharma, counsel appearing on behalf of ECI; (iii) ECI shall then upl ...
Supreme Court Of India
Rakesh Ranjan Shrivastava Vs State Of Jharkhand & Anr
.... venue from the movable or immovable property, or both, of the defaulter: Provided that, if the sentence directs that in default of payment of the fine, the offender shall be imprisoned, and if such offender has undergone the whole of such imprisonment in default, no Court shall issue such w ...
Supreme Court Of India
Baban Balaji More (Dead) By Lrs. & Others Vs Babaji Hari Shelar (Dead) By Lrs. & Others
.... applicability of the provision to certain Watan lands was clearly delineated. In turn, Section 23 of the 1874 Act reads as follows: ‘23. Subject to the provisions of this Act and or any other law for the time being in force regarding Service Inams, Cash allowances and Pensions, it sha ...
Supreme Court Of India
Srikant Upadhyay & Ors. Vs State Of Bihar & Anr
.... could not be a reason for non-considering the application for anticipatory bail on merits. 16. For a proper consideration of the aforesaid contentions and allied questions, it is only appropriate to refer to certain provisions of law as also certain relevant decisions. From the chronology ...
Supreme Court Of India
Pubi Lombi Vs State Of Arunachal Pradesh & Ors.
.... following the footsteps of S.L. Abbas (supra) this Court in the case of Union of India and another Vs. N.P. Thomas; 1993 Supp (1) SCC 704 held that the interference by the Court in an order of transfer on the instance of an employee holding a transferrable post without any violation of statutory ...
Supreme Court Of India
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