Naveen @ Ajay Vs State Of Madhya Pradesh
.... l and should also be furnished with copies of the records.” In our opinion, no hard and fast rule can be laid down as to the time which must elapse between the appointment of the counsel and the beginning of the trial; but, on the circumstances of each case, the Court of Session must ensure ...
Supreme Court Of India
Tottempudi Salalith Vs State Bank Of India & Ors.
.... rs from that date would have extinguished the bank’s right to initiate action under the IBC. Secondly, even if the said letter dated 29.01.2020 is treated to be acknowledgement of debt, the same was made after institution of the proceeding under Section 7 of the IBC. In the application thus, ther ...
Supreme Court Of India
Debasish Paul & Anr Vs Amal Boral
.... he tenant or where he appears in the proceedings without the summons being served on him within one month of his appearance and in terms of Clause (c), the tenant thereafter to pay the landlord or deposit with the controller month-by-month a sum equivalent to the rent by the 15th of each succeed ...
Supreme Court Of India
Abhishek Sharma Vs State (Govt. Of Nct Of Delhi)
.... eceased was under the influence of Fortwin and Pethidine injections, because of which she could not have had normal alertness. 11. This Court in Uttam(supra) followed the principle as held in Khushal Rao v. State of Bombay AIR 1958 SC 22 (3-Judge Bench) that in order to test the reliabilit ...
Supreme Court Of India
Kalyani Rajan Vs Indraprastha Apollo Hospital & Ors.
.... not attended to by any doctor from neurosurgery team after he was shifted into the private room till 11.00 p.m. when he suffered cardiac arrest. Material placed before this Court including the record maintained by the hospital would reveal that the patient was examined by Dr. Brahm Prakash, Dr. ...
Supreme Court Of India
Mathews J. Nedumpara & Ors Vs Union Of India & Ors.
.... n the pursuit of his own case. Petitioner No.1 obviously crossed boundaries where the Court was compelled to take action under the Contempt of Courts Act, 1971 and debar petitioner No.1 from practicing in this Court. 13. We find the pleadings completely devoid of merit and justification, ma ...
Supreme Court Of India
Mohamed Ibrahim Vs Chairman & Managing Director & Ors.
.... he view that except some posts, there were other positions in the cadre that needed no perfect colour vision and that persons with colour blindness would also be accommodated. The court therefore directed the State to grant employment. Reliance also was placed upon the more recent judgment in Pr ...
Supreme Court Of India
X Vs Union Of India And Anr.
.... tute a grave injury to the mental health of the woman; [Explanation 1 to Section 3(2), MTP Act] or b. There is a substantial risk that if the child were born, it would suffer from any serious physical or mental abnormality. [Section 3(2)(b)(ii), MTP Act] Where any pregnancy is alleged ...
Supreme Court Of India
Yusuf @ Asif Vs State
.... s or conveyances] containing such details relating to their description, quality, quantity, mode of packing, marks, numbers or such other identifying particulars of the [narcotic drugs, psychotropic substances, controlled substances or conveyances] or the packing in which they are packed, countr ...
Supreme Court Of India
Mohd. Rijwan Vs State Of Haryana
.... fore 09th April 2004, he could recognise the appellant only by appearance; c) In his statement recorded by the police, he had given only the physical features of the appellant; and d) He admitted in the cross-examination that not only the test identification parade was not held, but he ...
Supreme Court Of India
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