Chatrapal Vs State Of Uttar Pradesh & Anr.
.... r during this period. In respect of meeting the Central Nazir, his statement is that he met him on 04.06.2003. Thus, the finding of making false statement and allegation in his representation dated 05.06.2003 is not borne out from the record. Since, this finding is the fulcrum of the reasoning t ...
Supreme Court Of India
Navin Kumar Rai Vs Surendra Singh And Ors. Etc. Etc.
.... om the cancellation of registration of the document. 9. We may note that Section 82 and 83 of the Registration Act, 1908, empowers the Inspector General; the Registrar; or the Sub-Registrar, in whose territories, district, or sub-district, the offence stands committed to commence prosecuti ...
Supreme Court Of India
Palani Vs Tamil Nadu State
.... t aside while others were confirmed. Accordingly, it was held that the Appellant was entitled to a refund of Rs. 1,00,000/-. 4. A criminal revision case stood filed against the judgment and order of the lower Appellate Court. It was observed that the scope of a Revisional Court is limited ...
Supreme Court Of India
Rajesh Viren Shah Vs Redington (India) Limited
.... v. State of Gujarat (2004) 7 SCC 15 wherein it was observed that:- “…The primary responsibility is on the complainant to make necessary averments in the complaint so as to make the accused vicariously liable. For fastening the criminal liability, there is no presumption that every partner kn ...
Supreme Court Of India
Tejashwi Prasad Yadav Vs Hareshbhai Pranshankar Mehta
.... t only "Only Gujarati may be swindler and these swindlers may be exonerated". Further I unconditionally withdraw any part of my statement made on 22.03.2023 against “People of State of Gujarat”. 5. I reiterate that the context in which the statement was made related to those fugi ...
Supreme Court Of India
Directorate Of Enforcement Vs Niraj Tyagi & Ors.
.... he investigating agencies not to take coercive actions against the accused. The impugned orders passed by the High Court therefore being in the teeth of the said settled legal position, the same deserve to be quashed and set aside forthwith. 18. However, the learned Senior counsels appeari ...
Supreme Court Of India
Vasantha (Dead) Thr. Lr. Vs Rajalakshmi @ Rajam (Dead) Thr.Lrs.
.... that before us, are different interpretations of when the limitation period would expire thereby making the possession of the suit property, hostile to the rights supposedly vesting in Gopalakrishnan, as the heir of Saroja upon whom, the First Settlement Deed vested a right in the property. The l ...
Supreme Court Of India
K. Babu Vs M. Swaraj And Others
.... ct of 1951. Section 86 is the first provision in Chapter III of the Act of 1951, titled ‘Trial of Election Petitions’. Section 86(1) alone is relevant for the purposes of this case and it reads thus: - ‘86. Trial of election petitions.- (1) The High Court shall dismiss an election pe ...
Supreme Court Of India
Mallappa & Ors. Vs State Of Karnataka
.... when the appreciation of evidence results into two equally plausible views. However, the controversy is to be resolved in favour of the accused. For, the very existence of an equally plausible view in favour of innocence of the accused is in itself a reasonable doubt in the case of the prosecut ...
Supreme Court Of India
No.2809759h Ex-Recruit Babanna Machched Vs Union Of India And Ors
.... rt except for placing it across the Bar for our perusal. In such a scenario, it is not at all appropriate for this Court to consider and rely upon it. Nonetheless, a plain reading of it would reveal that it is not an advertisement inviting applications for enrollment/recruitment under the Unit H ...
Supreme Court Of India
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