Tamil Nadu And Puducherry Paper Cup Manufactures Association Vs State Of Tamil Nadu & Ors.
.... n ample opportunity to be heard; on 14.11.2018, the associations were invited for a hearing by the Steering Committee, where the appellants urged that paper cups had not been banned in other states that had instituted a ‘plastic ban’. It was only after hearing them, that the clarification dated ...
Supreme Court Of India
Director General Of Police Tamilnadu, Mylapore Vs J. Raghunees
.... ty criteria and that, apart from other things, the character and antecedents of the candidate are relevant and material factor for giving him entry in the service. Additionally, the respondent was required to disclose certain information about himself by filling the verification roll. The said v ...
Supreme Court Of India
Initiatives For Inclusion Foundation & Anr Vs Union Of India & Ors
.... train and sensitise these district officers, with regards to the provisions of the Act and Rules, with an emphasis on their roles and obligations. Similar range of activities must be conducted for the nodal officers appointed and LCs constituted by each district officer. Operationalizing t ...
Supreme Court Of India
Keshav Bhaurao Yeole (D) By Lrs Vs Muralidhar (D) & Ors.
.... Section 31B - No termination of tenancy in contravention of Bom. LXII of 1947 or if tenant is member of co-orperative farming society In no case a tenancy shall be terminated under section 31–– (1) in such manner as will result in leaving with a tenant, after termination, less than ...
Supreme Court Of India
Indrakunwar Vs State Of Chhattisgarh
.... and the freedom of self-determination. When these guarantees intersect with gender, they create a private space which protects all those elements which are crucial to gender identity. The family, marriage, procreation and sexual orientation are all integral to the dignity of the individual ...
Supreme Court Of India
Central Warehousing Corporation Vs Thakur Dwara Kalan Ul-Maruf Baraglan Wala (Dead) & Ors.
.... which the reasons given by the High Court are reasonable and we have no reason to interfere with the same. Thus, we have to fall back upon the order of the Reference Court dated 30.08.2000 which related to an acquisition of the year 1989. This Reference Court order of 30.08.2000 has been relied ...
Supreme Court Of India
Infrastructure Leasing And Financial Services Ltd. Vs HDFC Bank Ltd. & Anr.
.... ribed in Item No. 6 of Schedule A hereunder, adjust all the amounts to be paid by the Borrower to the Lender under the Facility Agreement, from time to time, out of the amounts credited in the said Escrow Account, and permit the transfer in the Designated account of the Borrower opened with the ...
Supreme Court Of India
Dasanglu Pul Vs Lupalum Kri
.... r, Tezu for consideration of the application for issuance of legal heir certificate made by Smt. Dangwimsai Pul i.e., the first wife of Late Khaliko Pul. It is in that light contended that as on 22.03.2019 when the nomination papers were filed, the legal heir certificate had been set aside and a ...
Supreme Court Of India
M.A Biviji Vs Sunita & Ors.
.... mal for decannulating the ‘TT’. However, due to the injuries suffered from the road accident, a wide incision was done during the emergency ‘TT’ procedure conducted at Gondia hospital. Thereby, the desired decannulation result was not attained. Though, there was an expectation for the patient to ...
Supreme Court Of India
M/S Unibros Vs All India Radio
.... ad of going into minute details; and e) Hudson’s formula has received legal acceptance and is generally used by courts and other judicial bodies in awarding loss of profit. Learned counsel further submitted that Hudson’s formula works on the numbers and figures contemplated in the contract ...
Supreme Court Of India
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