Dashrath Sahu Vs State Of Chhattisgarh
.... hs but which may extend to five years and with fine.” 8. A plain reading of the section makes it clear that the offence of outraging the modesty should be committed with the intention that the victim belonged to the Scheduled Caste category. 9. We have gone through the FIR and the swor ...
Supreme Court Of India
J.N. Puri Vs State Of Uttar Pradesh (Now State Of Uttarakhand) & Ors.
.... nst above order was filed which also came to be dismissed by order dated 14th August, 2020. These two orders are assailed in these appeals. 9. Mr. Dushyant Dave, learned senior counsel for the appellant submitted that the application for restoration of the Writ Petition(M/B) No. 156/1987 wa ...
Supreme Court Of India
P.C. Jain Vs Dr. R.P. Singh
.... ers dated 18th May, 2022 and 22nd July, 2022 passed by NCDRC. 9. We have heard learned counsel for the parties and gone through the material available on record. 10. It is relevant to note here that the Ethics Committee of Medical Council of India(hereinafter being referred to as ‘MCI ...
Supreme Court Of India
Ajitsinh Chehuji Rathod Vs State Of Gujarat & Anr.
.... 11-22….” Manifestly, the cheque was not returned unpaid for the reason that the signature thereupon differed from the specimen signature recorded with the bank. 13. Section 118 of the NI Act has a bearing upon the controversy and is thus, reproduced hereinbelow:- “118. Presumpti ...
Supreme Court Of India
T.N. Godavarman Thirumulpad @RESPONDENT Union Of India And Others @RESPONDENT Vs
.... ameters which have been set for an entirely different purpose. Therefore, respondent(s) submit that there is no-co-relation between the parameters set by FSI for identifying deemed forest based on Minimum mappable area and identification of the said area by respective states under the FCA 1980, ...
Supreme Court Of India
Rakashchandra Joshi @RESPONDENT Kuntal Prakashchandra Joshi @ Kuntal Visanji Shah @RESPONDENT Vs
.... the respondent, she never returned to resume the matrimonial life. 12. It is also to be seen that in the proceedings initiated by the appellant for restitution of conjugal rights under Section 9 of the Hindu Marriage Act, the respondent did not appear despite receiving the summons. Similar ...
Supreme Court Of India
Raja Naykar @RESPONDENT State Of Chhattisgarh @RESPONDENT Vs
.... d must be and not merely may be guilty before a court can convict and the mental distance between ‘may be’ and ‘must be’ is long and divides vague conjectures from sure conclusions.” (2) the facts so established should be consistent only with the hypothesis of the guilt of the accused, that ...
Supreme Court Of India
Irfan @ Naka Vs State Of Uttar Pradesh
.... r procedure or is based on error of record, misreading of evidence or is inconsistent with the evidence, for instance, where the ocular evidence is totally inconsistent with the medical evidence and so on; (3) that the Court would not enter into credibility of the evidence with a view to su ...
Supreme Court Of India
Kusha Duruka Vs State Of Odisha
.... id bail application, allowed by the High Court on 11th October, 2023, be called for forthwith. We further direct that this order be communicated to the Hon’ble Chief Justice as also the Registrar of the High Court of Orissa forthwith (today itself) and the aforementioned file of BLAPL No. 1 ...
Supreme Court Of India
Raja Gounder And Others Vs M. Sengodan And Others
.... by a party in trusted subject matter, (v) statements made by a person from whom interest is derived. The qualifying circumstances to merit as admission are subject to satisfying the requirements. 14. The Privy Council in Gopal Das and another v. Sri Thakurji and others AIR 1943 ...
Supreme Court Of India
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