Noble M. Paikada Vs Union Of India
.... x) Proximity to human settlements. (x) Any other factor as may be considered by the Central Government to be relevant to the protection of the environment in an area. (2) While prohibiting or restricting the location of industries and carrying on of processes and operations in an area ...
Supreme Court Of India
M/S. Bisco Limited Vs Commissioner Of Customs And Central Excise
.... f capital goods intended for use in any hundred percent export-oriented undertaking, till the expiry of five years; (aa) in the case of goods other than capital goods intended for use in any hundred percent export-oriented undertaking, till the expiry of three years; and (b) in the cas ...
Supreme Court Of India
Satyanand Singh Vs Union Of India & Ors.
.... laborate as they may be, in defence of the AIDS diagnosis which was used to discharge the appellant from service, are rendered unworthy of acceptance on the face of his existence today, as an asymptomatic HIV+ve individual without the intervention of any anti-retroviral therapy. 12. The s ...
Supreme Court Of India
M/S. Kozyflex Mattresses Private Limited Vs SBI General Insurance Company Limited And Anr.
.... so filed reports of the investigators, final survey report of the surveyor and affidavits of evidence of its authorized representatives. The National Commission, in its order referred to Clause-8 of General Terms and Conditions of Policy which reads as under: - “8. If the claim be in any re ...
Supreme Court Of India
A.M. Mohan Vs State Represented By Sho And Another
.... on. For the accused it is a serious matter. This Court has laid certain principles on the basis of which the High Court is to exercise its jurisdiction under Section 482 of the Code. Jurisdiction under this section has to be exercised to prevent abuse of the process of any court or otherwise to ...
Supreme Court Of India
Vansh S/O Prakash Dolas Vs Ministry Of Education & The Ministry Of Health & Family Welfare & Ors.
.... its Undertaking must have been transferred from outside State of Maharashtra at a place of work, located in the State of Maharashtra and also must have reported for duty and must be working as on the last date of Document verification at a place located in Maharashtra. 4.8.2….” 20. On g ...
Supreme Court Of India
Apoorva Arora & Anr. Etc. Vs State (Govt. Of Nct Of Delhi) & Anr
.... n the position of a reader of every age group in whose hands the book is likely to fall and should try to appreciate what kind of possible influence the book is likely to have in the minds of the readers. A Judge should thereafter apply his judicial mind dispassionately to decide whether the boo ...
Supreme Court Of India
Puneet Sabharwal Vs CBI
.... rtment (except to a small extent which too got settled with the assessment order of 30.12.2009), held that no case was made out to justify that the income and assets of the entities such as the Morni Lal Brij Trust were to be added to the income of R.C. Sabharwal. In view of the same, it is argu ...
Supreme Court Of India
Indian Medical Association & Anr. Vs Union Of India & Ors.
.... provisions of Section 3 and 4 of the Drugs and Magic Remedies (Objectionable Advertisements) Act, 1954 [For short ‘the Act’] read with Rule 6 of the Drugs and Magic Remedies (Objectionable Advertisements) Rules, 1955 [For short ‘the Rules’]. 5. Mr. Mukul Rohatgi, learned Senior counsel appe ...
Supreme Court Of India
Jugal Kishore Khanna(D) Thr Lrs & Anr Vs Sudhir Khanna & Ors.
.... g title and interest in an immovable property valued at more than Rs.100/- (One Hundred) has to be done through a document which requires registration and the same not having been done, the presumption in law would be that no such settlement existed between the appellants’ side and the res ...
Supreme Court Of India
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