State Of Jharkhand, Through Its Secretary, (Mines & Geology) And Another Vs Sociedade De Fomento Industrial Pvt. Ltd. And Others
.... marcated using total station and differential global positioning system divided into forest land, land owned by the State Government, and land not owned by the State Government. (c) the schedule date of commencement of production in case of auction in mining lease in respect of an area havi ...
Supreme Court Of India
Vivek Kaisth & Anr. Vs State Of Himachal Pradesh & Ors
.... ) 17 SCC 703] for which one has to fall back upon construing the rules governing the State Judicial Service in question.” In Malik Mazhar, this Court had dealt with any probable conflict of duties on interference with the independent functioning of State Commissions where it reiterated its ...
Supreme Court Of India
Tarun Kumar Vs Assistant Director Directorate Of Enforcement
.... e; and such process or activity in a given fact situation may be a continuing offence, irrespective of the date and time of commission of the scheduled offence. In other words, the criminal activity may have been committed before the same had been notified as scheduled offence for the purpose of ...
Supreme Court Of India
P. Kishore Kumar Vs Vittal K. Patkar
.... l lands other than:- (i) communal lands, waste lands, gomal lands, forest lands, tank beds, mines, quarries rivers, streams, tanks and irrigation works; (ii) lands in respect of which any person is entitled to be registered under Sections 4, 5, 6, 7 or 8; and (iii) lands upon which hav ...
Supreme Court Of India
Bajaj Allianz General Insurance Co.Ltd. Vs Mukul Aggarwal & Ors.
.... wn entitlements, is important which reads thus: “Section – I a. Cost of contracting a new Motor Insurance Policy for insurance of the replaced BMW Vehicle identical to the Insured Vehicle in case of Total Loss or theft. b. Cost of Registration and Road Tax for the replaced BMW Ve ...
Supreme Court Of India
Moturu Nalini Kanth Vs Gainedi Kaliprasad (Dead, Through Lrs.)
.... Will was also supported by a registered partition deed which gave effect to it. Considering these circumstances in totality and as none of the heirs of the testator contested the grant of letters of administration, this Court held that there could be only one conclusion, i.e., that the Will was ...
Supreme Court Of India
M/S Sweta Estate Pvt.Ltd. Gurgaon Vs Haryana State Pollution Control Board & Anr.
.... ere rejected. He submitted that work of development cannot be carried out unless there is a valid and subsisting EC, and for a period between 9th April 2012 and 29th August 2017, admittedly, no EC was granted to the appellant. He would, therefore, submit that no interference was called for with ...
Supreme Court Of India
Ankita Thakur & Ors. Vs H.P. Staff Selection Commission & Ors.
.... from appearing at any future examination who is found by it to be guilty of- (a) using unfair means in the examination; (b) making any incorrect statement or suppressing material information or fact in the application form for admission to the institution or to the examination; ...
Supreme Court Of India
Maharashtra State Electricity Distribution Company Limited Vs Ratnagiri Gas And Power Private Limited & Ors
.... ve, the plant availability factor would be less than 70%, and as such, the capacity charges would be reduced in accordance with Clause 21(1)(a) of CERC (Terms and Conditions of Tariff) Regulations 2009; f. CERC and APTEL have virtually re-written the contract between the parties which is im ...
Supreme Court Of India
Union Of India & Ors. Vs D.G.O.F. Employees Association And Anr.
.... Administrative Officer Grade II/Senior Private Secretary/equivalent 7500- 12000 7500- 12000 (entry grade for fresh recruits) 8000- 13000/- (on completion of 4 years) PB- 2 480/- 5400/- (on completion of 4 yea ...
Supreme Court Of India
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