State Of West Bengal Vs Jayeeta Das
.... ns of the UA(P) Act in this particular Case. Thus, the petition filed by the Investigation Agency dt. 05.04.2022 seeking permission for adding sections 16/18/18B/20/38/39 of the UA(P) Act is allowed. Investigation agency is directed to take necessary steps before the Ld. Court of CMM, ...
Supreme Court Of India
Dharambir @ Dharma Vs State Of Haryana
.... corroboration to the evidence of Krishan Kumar (PW-5). He submitted that the judgments rendered by the trial Court and the High Court recording concurrent findings of facts do not suffer from any infirmity warranting inference and sought dismissal of the appeal. 19. We have given our thoug ...
Supreme Court Of India
Ramvir @ Saket Singh Vs State Of Madhya Pradesh
.... s at Shiv Singh, who was standing on the platform of the house of Chhutkan Singh. Shiv Singh fell down on the spot and died as a result thereof. These six persons were convicted by the trial Court for commission of offence under Section 396 IPC vide its judgment dated 9th November, 1998. 1 ...
Supreme Court Of India
Association Of Engineers And Others Etc. Vs State Of Tamil Nadu And Others Etc.
.... tition No. 3309 of 1991 in the case of R. Murali and Others v. The State of Tamil Nadu and Another Order dated 8th March 1991 in Writ Petition No. 3309 of 1991. The High Court held that the executive instructions can be issued to fill up the gap till rules are framed under Article 309 of the Con ...
Supreme Court Of India
Sandeep Kumar Vs GB Pant Institute Of Engineering And Technology Ghurdauri & Ors.
.... of the Department Name of the Post Category 1. Dr Mahipal Singh Chauhan Civil Engineering Professor General 2. Dr Harvendra Singh Bhado ...
Supreme Court Of India
Meher Fatima Hussain Vs Jamia Milia Islamia & Ors.
.... e case of Meher and Sabiha, by a resolution of the Executive Council dated 29th April 2010, their probationary appointment was converted into a temporary appointment. As far as Sabiha is concerned, by order dated 15th December 2015, her promotion was approved by the University under UGC-CAS-1998 ...
Supreme Court Of India
Subhash @ Subanna & Ors. Vs State Of Karnataka Ministry Of Home Affairs
.... al with a history of assault and on his examination Dr. Basawswamy noticed the following injuries: 1. “2 x 1 cm incised wound over the dorsal aspect of right little finger bleeding present, margins are clean cut. 2. Swelling present over the dorsa aspect of the right hand. 3. Ab ...
Supreme Court Of India
Manisha Mahendra Gala & Ors. Vs Shalini Bhagwan Avatramani & Ors.
.... t of way on his land and so also the Gala’s (plaintiff Nos.2-4), the subsequent holders of the land, rather they possess an alternative way to approach their land. 26. Navneet Liladhar Hariya (PW-1), the Power of Attorney holder of the Gala’s, stated that the road of 20ft. in width exists o ...
Supreme Court Of India
Mahakali Sujatha Vs Branch Manager, Future Generali India Life Insurance Company Limited & Another
.... was non-disclosure of the fact that the insured had held a previous policy in the proposal form filled up by the proposer. The appeal filed by the respondent was, however, allowed based on a decision of the NCDRC in Sahara India Life Insurance Co. Ltd. vs. Rayani Ramanjaneyulu, 2014 SCC OnLine ...
Supreme Court Of India
Ravishankar Tandon Vs State Of Chhattisgarh
.... 70, para 10) “Normally the section is brought into operation when a person in police custody produces from some place of concealment some object, such as a dead body, a weapon, or ornaments, said to be connected with the crime of which the informant is accused.” (emphasis supplied) ...
Supreme Court Of India
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