C. Anil Chandran Vs M.K. Raghavan And Others
.... was the final seniority list, which was never challenged by the private-respondents 1 to 4, 7 and 8. The same could not have been reopened to the prejudice of the appellant without even notice to him. Hence, the same was set aside and a direction was issued for re-assigning the seniority to the ...
Supreme Court Of India
Manak Chand @ Mani Vs State Of Haryana
.... iscloses it to her mother after one and half months. It has then come in the evidence led by none other but the prosecution (in the school register submitted in the court by PW-2 i.e., Ram Sahay), that the prosecutrix had attended her classes in the school on 12.09.2000 at Dabwali, where she resi ...
Supreme Court Of India
Manish Sisodia Vs Central Bureau Of Investigation
.... anlal Choudhary (supra) states: “406…The fact that the proceeds of crime have been generated as a result of criminal activity relating to a scheduled offence, which incidentally happens to be a non-cognisable offence, would make no difference. The person is not prosecuted for the scheduled ...
Supreme Court Of India
Iffco Tokio General Insurance Co. Ltd. Vs Geeta Devi And Others.
.... . The correctness of the aforesaid decision was considered by a 3-Judge Bench of this Court in Sohan Lal Passi vs. P. Sesh Reddy and others (1996) 5 SCC 21 and it was duly approved, with the following observations: - ‘In other words, once there has been a contravention of the condition pres ...
Supreme Court Of India
Birbal Nath Vs State Of Rajasthan & Ors
.... fore can be used to cross examine a witness. But this is only for a limited purpose, to “contradict” such a witness. Even if the defence is successful in contradicting a witness, it would not always mean that the contradiction in her two statements would result in totally discrediting this witne ...
Supreme Court Of India
Munilakshmi Vs Narendra Babu & Anr.
.... o. 205/2017 under Sections 96, and 97 of the KP Act and Section 25B of the Arms Act. He further submitted that the Government Pleader for the State of Karnataka had displayed the seized CCTV footage and cell phone taken from the possession of Respondent No. 1 to link him to the gruesome murder. ...
Supreme Court Of India
Mumtaz Yarud Dowla Wakf Vs M/S Badam Balakrishna Hotel Pvt. Ltd. & Ors.
.... forms was one of the policies of the Government abolishing feudal system of land tenures and conferment of the ryotwari patta on the tiller of the soil. Thereby, the land reform laws extinguish pre-existing rights and create new rights under the Act. The Act confers jurisdiction on the tribunals ...
Supreme Court Of India
Dr. Balram Singh Vs Union Of India & Ors.
.... a similar logic, decides that it will not implement other parliamentary statutes meant for the benefit of vulnerable sections of society. Hopefully, someone, somewhere, sometime will realise the possible alarming consequences .” 56. The disquieting consequences referred to in the National F ...
Supreme Court Of India
Yashpal Jain Vs Sushila Devi & Others
.... days as the court may permit, present a written statement of his defence. In most cases, there would be no difficulty in presenting such a written statement on the date fixed, and no adjournment should be given for the said purpose except for a good cause shown, and in proper cases, costs should ...
Supreme Court Of India
Manmohan Gopal Vs State Of Chhattisgarh & Anr.
.... per Order dated 13.12.2018, this Court referred the matter to the Executing Court but nothing material could be done as the Petitioners were not appearing before the Executing Court and again in the regular bail matter [SLP (Crl.) No. 3876-77 of 2020], this court granted them regular bail. Henc ...
Supreme Court Of India
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