Jay Shri & Anr. Vs State Of Rajasthan
.... fence, by applying pressure through criminal prosecution should be deprecated and discouraged. [Indian Oil Corpn. v. NEPC India Ltd. and Others, (2006) 6 SCC 736, para 13.] In view of the aforesaid position, we feel that the appellants – Jay Shri and Hitesh Kela have made out their case for ...
Supreme Court Of India
State Of Assam And Others Vs Binod Kumar And Others
.... her argument that, as the designated reviewing and accepting authorities are senior officers in the police hierarchy, it would not make a difference if the ‘Reporting Authority’ is not from that department, needs mention only to be rejected. Each cog in the assessment process has its own role to ...
Supreme Court Of India
Ramalingam & Ors. Vs N. Viswanathan
.... pondent’s father was false. 6. The learned counsel appearing for the respondent supported the impugned judgment. He submitted that though his father may not have filed a protest petition, he was entitled in law to file a private complaint under Section 200 of CrPC. He submitted that ultim ...
Supreme Court Of India
Shadakshari Vs State Of Karnataka & Anr.
.... ile a Proclamation issued under clause (1) of article 356 of the Constitution was in force therein, except with the previous sanction of the Central Government.] [(3B) Notwithstanding anything to the contrary contained in this Code or any other law, it is hereby declared that any sanction a ...
Supreme Court Of India
Nara Chandrababu Naidu Vs State Of Andhra Pradesh & Anr.
.... e nonpublic servants so as to fall under Section 3(1) of the PC Act. Consequently, there was no occasion for the Special Judge to try any case relating to the offences under the PC Act against the appellant. The trying of any case under the PC Act against a public servant or a nonpublic servan ...
Supreme Court Of India
Asma Lateef & Anr Vs Shabbir Ahmad & Ors.
.... from the dispute to its solution. A judicial determination of a disputed claim where substantial questions of law or fact arise is satisfactorily reached, only if it be supported by the most cogent reasons that suggest themselves to the Judge a mere order deciding the matter in dispute not supp ...
Supreme Court Of India
S. Rajaseekaran Vs Union Of India & Ors
.... ce Council has submitted a report on the working of the Scheme by 31st August 2023 as directed and whether the Standing Committee has made any decision based on the same. 6) We have perused the suggestions of Shri Gaurav Agrawal, the learned Amicus Curiae, and the suggestions submitted by S ...
Supreme Court Of India
Birla Corporation Limited Through Its Managing Director Vs Bhanwar Singh And Others
.... um charge per delay should be restricted to 500 kg during rainy season and not increase beyond this limit in any circumstances for safe protection of Chittorgarh fort due to mine blasting. Thus, it is concluded from the regression analysis and the field observations considering the importance of ...
Supreme Court Of India
State Of Haryana Vs Mohd. Yunus & Ors.
.... Panchayat. A copy of pedigree showing 4th degree relationship between prosecution witnesses namely, Deenu and Ahmad as well as certified copy of statement of Ghasita (A3) as prosecution witness in trial “State vs. Tundal etc.” under Section 304 IPC were also submitted. 11. Upon their convic ...
Supreme Court Of India
Delhi Development Authority Vs Hello Home Education Society
.... tion or by tender process. ANALYSIS 18. Having considered the submissions advanced, our analysis on the various issues is as under: 18.1 Taking up the last point first as raised by the appellant that there was inordinate delay in approaching the Court, we find much substance in ...
Supreme Court Of India
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