In Re: T.N. Godavarman Thirumulpad Vs Union Of India And Ors
.... Goyal, Member, iii) Sri Sunil Limaye, Member, iv) Dr. J.R. Bhatt, Member and v) Ms Banumathi G, Assistant Inspector General of Forests, MoEFCC, Member Secretary. Thereafter, the matter came up before us on 11.12.2023. On the said date, we heard the learned Solicitor General as well as the learn ...
Supreme Court Of India
Gulshan Bajwa Vs Registrar, High Court Of Delhi & Anr
.... ) In CM 9695 of 2006 in WP (C) No. 9244 of 2006 before the High Court, the appellant had filed a written submission, where he had made the following statement (we have deliberately redacted the names of the Hon’ble Judges of this Court and that of the High Court to maintain the decorum of these ...
Supreme Court Of India
Director General, Council Of Scientific And Industrial Research(CSIR) Vs J.K. Prashar & Ors
.... Asstts., now re-designated as Private Secretaries to the post of Under Secretary/Administrative Officer (Gr. I) in the scale of Rs. 3000-4500.” 5. The High Court, upon an analysis of the factual and legal scenario found that respondent nos. 2 and 3 were promoted on the basis of certificates ...
Supreme Court Of India
Sheikh Arif Vs State Of Maharashtra & Anr
.... posed her, and she accepted the said proposal. In fact, according to the version of the second respondent, their physical relationship commenced in 2012 and continued till 2017. In February 2013, the second respondent underwent an abortion. In July 2017, according to the case of the second respo ...
Supreme Court Of India
Sachin Garg Vs State Of U.P & Anr.
.... ning evidence is also lacking and suffers on this account. On these aspects, the summoning order is equally quiet, albeit, it states that “a forged demand of Rs 6,37,252.16p had been raised by JIPL, which demand is not due in terms of statements by Shubhankar P. Tomar and Sakshi Tilak Chand”. A ...
Supreme Court Of India
Baitulla Ismail Shaikh And Anr. Vs Khatija Ismail Panhalkar And Ors.
.... pation, then such transfer shall be subject to the rights and interests of such tenants. (8) For the purposes of clause (m) of sub-section (1), the standard rent or permitted increase in respect of the part sub-let shall be the amounts bearing such proportion to the standard rent or permitt ...
Supreme Court Of India
Amit Kumar Das, Joint Secretary, Baitanik, A Registered Society Vs Shrimati Hutheesingh Tagore Charitable Trust.
.... n lieu of donations, were not organized by the Society itself, and such acts on its part amounted to willful and deliberate violation of the order dated 03.03.2010 passed in the first appeal. The Division Bench also took note of the fact that the application filed by the Society seeking leave to ...
Supreme Court Of India
Shatrughna Atmaram Patil & Ors. Vs Vinod Dodhu Chaudhary & Anr.
.... d by the five purchasers under the sale deed dated 27.10.2021 again with respect to the two complaints filed by the two tenants. Special Leave Petition (Crl.) No. 14585 of 2023 and Special Leave Petition (Crl.) No. 14572 of 2023 have been filed by the six police personnel again arising out of the ...
Supreme Court Of India
Yagwati @ Poonam Vs Ghanshyam
.... lation to his obligations qua maintenance under the Impugned Order. 9. The Learned Counsel appearing on behalf of the Appellant has submitted that the Respondents’ salary has increased significantly. In this regard he has relied upon a Right to Information (“RTI”) application filed with BS ...
Supreme Court Of India
Sanjay Upadhya Vs Anand Dubey
.... he said order by filing MCRC No. 44473 of 2018 before the High Court of Madhya Pradesh which dismissed the same vide order dated 29th January, 2020. The order dated 29th January, 2020 and all further proceedings of the complaint are assailed in the present appeal. 6. No one has appeared to ...
Supreme Court Of India
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