NBCC (India) Limited Vs Zillion Infraprojects Pvt.Ltd.
.... hall be deemed to be incorporated by reference. Sometimes the contract may also say that the parties are familiar with those terms and conditions or that the parties have read and understood the said terms and conditions. (v) Where the contract between the parties stipulates that the conditi ...
Supreme Court Of India
Shiv Prasad Semwal Vs State Of Uttarakhand And Others
.... Parvatjan news portal being operated by the appellant. 23. Thus, essentially, we are required to examine whether the contents of the news report constitute any cognizable offence so as to justify the investigation into the allegations made in the FIR against the appellant. 24. For th ...
Supreme Court Of India
Tapas Kumar Das Vs Hindustan Petroleum Corporation Limited & Ors.
.... inappropriate. Analysis 13. We have heard learned counsel for the parties and perused the impugned judgment of the Division Bench, the order of the Single Judge as well as the other materials on record. 14. The limited issues that we are tasked to decide in this appeal are: ...
Supreme Court Of India
Ekene Godwin & Anr. Vs State Of Tamil Nadu
.... ted in such a manner, an argument of prejudice will be available to the accused. This is a warrant case. In a warrant case, in view of the proviso to the sub-section (3) of Section 242 of the Code of Criminal Procedure, 1973 (for short, “the Cr.PC”), the learned Magistrate, by recording reasons, ...
Supreme Court Of India
Somnath Vs State Of Maharashtra & Ors.
.... f a wrong alleged to have been done by such Revenue Commissioner, Commissioner, Magistrate, Police officer or other person, by any act done under colour or in excess of any such duty or authority as aforesaid, or wherein, it shall appear to the Court that the of - fence or wrong if committed or ...
Supreme Court Of India
Navas @ Mulanavas Vs State Of Kerala
.... ve; that the accused was in an extremely agitated and excited state of mind; that there was indication to show that at some point of time deceased Latha had herself suggested commission of suicide together; that the accused had no motive whatsoever against Ramachandran, Chitra and Karthiayani Am ...
Supreme Court Of India
Satyendar Kumar Jain Vs Directorate Of Enforcement
.... legations made against the appellants being vague in nature, the benefit should go to the appellants. ANALYSIS: 13. We are well conscious of the fact that the chargesheet has already been filed in the predicate offence on 03.12.2018 for the offences under the Prevention of Corruption A ...
Supreme Court Of India
Jaipur Vidyut Vitran Nigam Ltd. & Ors. Vs Adani Power Rajasthan Ltd. & Anr.
.... which stood disposed of, did not lie and it should be dismissed on the ground that it is not maintainable. Mr. Dave drew our attention to paragraph 67 of the judgment of the three-Judge Bench, which we have quoted above. The issue of LPS has been dealt with by the three-Judge Bench in the said p ...
Supreme Court Of India
M. Radheshyamlal Vs V Sandhya And Anr. Etc.
.... pting of such a case unless a clear and cogent basis has been made out in the pleadings and established in the evidence.” (underline supplied) 11. In the case of Karnataka Board of Wakf v. Govt. of India and Ors. (2004) 10 SCC 779, in paragraph 11, this Court has laid down the law rega ...
Supreme Court Of India
Periyasamy Vs State Rep. By The Inspector Of Police
.... their respective testimonies may be referred to as follows:- 23.1 PW-1 is Sakthivel, S/o Muthuveeran. It was stated that upon information that D-1 and Senthilkumar were quarreling with the owner of the wine shop, he and Sakthivel, S/o Kathan rushed to the shop. It is there that upon the in ...
Supreme Court Of India
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