Vishnu Kumar Shukla & Anr Vs State Of Uttar Pradesh & Anr
.... have been forwarded by the prosecuting agency to the court. 20. After that, comes the stage of discharge, for which it is provided in Section 239 CrPC that the Magistrate has to consider the police report and the documents sent with it under Section 173 CrPC and if necessary, has to examin ...
Supreme Court Of India
Jaiveer Singh And Others Vs State Of Uttarakhand And Others
.... the said communication would reveal that various directions were issued so that lakhs of teachers, who were untrained, get the requisite qualifications prior to 1st April 2019. The communication addressed by the Director, Elementary Education, Uttarakhand dated 8th September 2017 to the Chief Ed ...
Supreme Court Of India
Nababuddin @ Mallu @ Abhimanyu Vs State Of Haryana
.... produced the railway receipt. On the contrary, the said witnesses consistently say that accused no. 2 came to the railway station with the railway receipt. 7) In his examination under Section 313 of CrPC, the appellant came out with the following explanation: “I never got booked any ...
Supreme Court Of India
New India Assurance Co. Ltd. & Ors. Vs M/S. Mudit Roadways
.... uments, the Leave & License Agreement and various communications received from the customs, police, fire & electricity departments, it is reasonable to conclude that the insured premises was the one that was identified and insured at Survey No. 9/3, by the insurance company. Needless to ...
Supreme Court Of India
Suresh & Ors. Vs State Of Madhya Pradesh
.... decided only at the time of trial. CONSIDERATION OF SUBMISSIONS 5) We have carefully perused the chargesheet. The allegation in the chargesheet is that hydrocarbons mixed in different proportions by using mixing machines create a mixture that looks exactly like petrol and diesel. It i ...
Supreme Court Of India
Nanhe Vs State Of U.P.
.... .” The aforesaid provision clearly shows that if the killing took place in the course of doing an act which a person intends or knows to be likely to cause death, it ought to be treated as if the real intention of the killer had been actually carried out. The fact that there was no in ...
Supreme Court Of India
Shah Originals Vs Commissioner Of Income Tax-24, Mumbai
.... Sixty-Nine Thousand Three Hundred and Three) under Section 80HHC of the Act on the sale of Duty Entitlement Pass Book (DEPB) and Duty-Free Replenishment Certificate (DFRC), which had accrued to the assessee on the export of its products. This Court directed the AO to compute the deduction under ...
Supreme Court Of India
Pawan Kumar Vs State Of Uttar Pradesh & Ors.
.... Act came into force and the person had not completed 18 years of age as on 01.04.2001.” Subsequent to the decision in Pratap Singh (supra) certain amendments were made in the 2000 Act. Section 7A was introduced which reads as follows: “[7A. Procedure to be followed when claim of juve ...
Supreme Court Of India
Ramkrishna Forgings Limited Vs Ravindra Loonkar, Resolution Profession Of Acil Limited & Anr [Cause-Title Should Correctly Include �Resolution Professional� Instead Of 'Resolution Profession�.]
.... It was contended that the finding of the NCLAT that an avoidance transaction of approximately Rupees one thousand crores had come to light and the present case justifies its interference since figures of crores are involved, could not have been an issue as it has no bearing in the instant case a ...
Supreme Court Of India
Priya Indoria Vs State Of Karnataka And Ors. Etc.
.... tention. Therefore, an appropriate Court within whose jurisdiction the arrest takes place or is apprehended or is contemplated will also have jurisdiction to grant bail to the person concerned. If the Court of Session or the High Court has the jurisdiction to grant interim bail, then the ...
Supreme Court Of India
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