Naresh Kumar Vs State Of Haryana
.... ed by another person would not suffice unless there be such action on the part of the accused which compels the person to commit suicide; and such an offending action ought to be proximate to the time of occurrence. Whether a person has abetted in the commission of suicide by another or not, coul ...
Supreme Court Of India
Ravindra Kumar Vs State Of U.P. & Ors.
.... and circumstances of the case, in its discretion, may appoint the candidate subject to decision of such case. 38.7. In a case of deliberate suppression of fact with respect to multiple pending cases such false information by itself will assume significance and an employer may pass appropri ...
Supreme Court Of India
Vidya K. & Ors. Vs State Of Karnataka & Ors.
.... That, it is a lecturer post, is also evident from the pay scale of Rs. 8000-13500 that it carries. In fact, Rule 3 of the 1993 Rules provides qualifications which concerns appointment to the post of lecturers in undergraduate programs. The reason for emphasizing the Rule position is to indicate ...
Supreme Court Of India
Anun Dhawan & Ors. Vs Union Of India & Ors.
.... ations, and keeping in view the constitutional guarantees for ensuring food security of the people as also for improving the nutritional status of the population, especially of women and children, the Parliament has enacted the National Food Security Act, 2013 (for short NFSA). The object of the ...
Supreme Court Of India
M/S. Domco Smokeless Fuels Pvt. Ltd Vs State Of Jharkhand And Ors
.... in Civil Appeal No. 6317 of 1998. The writ petition was heard and disposed of by learned Single Judge on 22.9.2008 taking into consideration the earlier order passed in the writ petition and also the direction issued by the Supreme Court. For better appreciation, the relevant portions of the or ...
Supreme Court Of India
Venkataraman Krishnamurthy And Another Vs Lodha Crown Buildmart Pvt. Ltd.
.... he appellants by e-mail on the very same day to make the balance payment in order to initiate the possession process. It alleged that the appellants had failed to make the balance payment and the default, therefore, lay with them. It relied on Clause 11.2, which provided that the date on which t ...
Supreme Court Of India
M. Vijayakumar Vs State Of Tamil Nadu
.... osed that while leaving the house, after that first iniquitous visit, the appellant threatened that the deceased would be lifted unless the balance amount is not returned. Going by the evidence of PW2 out of borrowed amount of Rs. 2,000/- an amount of Rs. 1,600/- was paid back. Hence, going by t ...
Supreme Court Of India
William Stephen Vs State Of Tamil Nadu And Anr.
.... ter such kidnapping is coupled with such conduct of the person kidnapping which gives rise to a reasonable apprehension that the kidnapped or abducted person may be put to death or hurt, still Section 364A will be attracted. In the light of this legal position, now we refer to the evidence of the ...
Supreme Court Of India
Ram Nath Vs State Of Uttar Pradesh & Ors.
.... onsumption.” Thus, if a person knows that a particular article of food is being offered for sale or distribution for human consumption and adds any adulterant (article or substance) to the food, he renders the food article injurious to health. In Chapter IX, Sections 49, 50, 51, 52, 53, 54, ...
Supreme Court Of India
Ram Singh Vs State Of U.P.
.... s were pending. The witnesses were testifying against him due to enmity. 16. Before we proceed further, we may mention that in the seizure memo dated 20.08.1982, which has been placed on record, it was stated that during preparation of inquest report of the deceased, the police had seized t ...
Supreme Court Of India
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