Shehzad Ahmed Vs Government Of Nct Of Delhi & Ors
.... ng for the petitioner states that the petitioner will immediately file an unconditional undertaking to remove himself from the building subject matter of demolition within a period of 15 days from today. To enable him to file the undertaking, list the matter tomorrow i.e., 25 th June, 2024 ...
Supreme Court Of India
Anish M Rawther @ Anees Mohammed Rawther Vs Hafeez Ur Rahman
.... or variation of the order satisfying the High Court that he can provide adequate security in terms of the orders of the High Court.” 3. Despite the above order passed by this Court, the appellants/defendants did not approach the High Court for variation of the order as permitted by th ...
Supreme Court Of India
Alifiya Husenbhai Keshariya Vs Siddiq Ismail Sindhi & Ors
.... rely deferred. It is not altogether wiped off.” (Emphasis supplied) In regard to the application of Order XXXIII of the Code, a perusal of the decision in Union Bank of India v. Khader International Construction & Ors. (2001) 5 SCC 22 reveals the following principles : ...
Supreme Court Of India
Bano Saiyed Parwaz Vs Chief Controlling Revenue Authority And Inspector General Of Registration And Controller Of Stamps & Ors.
.... hat the respondent no. 2 and the High Court as well misconstrued the provisions of Sections 47 & 48 of the Act and has also overlooked Rules 21 and 22A of the Rules. In as much as, the appellant’s application was within time and the same could not have been rejected as barred by limitation. ...
Supreme Court Of India
Maharashtra State Electricity Distribution Co. Ltd. Vs M/S Jsw Steel Ltd. & Anr
.... 2010, and at the time of the extension of the scheme, the 1st respondent could have raised an objection. He submitted that the 1st respondent is a bulk electricity consumer, consuming about 45 per cent of the electricity consumed in Pen Circle. Still, the 1st respondent did not participate in t ...
Supreme Court Of India
R.S. Madireddy And Anr. Etc Vs Union Of India & Ors. Etc.
.... les 14 or 16 of the Constitution of India are simply grounds for claiming relief which can well be agitated before any other appropriate forum. 19. Learned senior counsel further submitted that appellants’ rights, if any, are protected by the specific liberty granted to them by the High Cou ...
Supreme Court Of India
Dani Wooltex Corporation & Ors. Vs Sheil Properties Pvt. Ltd. & Anr.
.... tion 23, in view of clause (a) of Section 25, the learned Arbitrator is bound to terminate the proceedings. If the respondent to the proceedings fails to file a statement of defence in accordance with Section 23, in the light of clause (b) of Section 25, the learned Arbitrator is bound to procee ...
Supreme Court Of India
S. Shivraj Reddy (Died) Thr His Lrs. And Another Vs S. Raghuraj Reddy And Others
.... th that conclusion as that conclusion led the court to assume or not to assume the jurisdiction to proceed with the determination of that matter.” (emphasis supplied) 16. Thus, it is a settled law that even if the plea of limitation is not set up as a defence, the Court has to dismis ...
Supreme Court Of India
Shyamo Devi And Others Vs State Of U.P. Through Secretary And Others
.... lities thereunder and other relevant factors.” 13. This Court had an occasion to consider similar issue in the matter of Ibrahimpatnam Taluk Vyavasaya Coolie Sangham v. K. Suresh Reddy, (2003) 7 SCC 667 namely the exercise of suo moto power under sub-section (4) of Section 50-B of Andhra Pr ...
Supreme Court Of India
Lehna Singh (D) By Lrs. Vs Gurnam Singh (D) By Lrs. & Ors.
.... the principal Act as amended by the Parliamentary enactment contained in the 1976 Amendment to the Code of Civil Procedure. This is further made clear by the reference in Section 97(1) to a High Court. The expression “any provision inserted in the principal Act” by a High Court has reference to ...
Supreme Court Of India
Get In Touch With Us
We are here to help. Want to learn more about our services? Please get in touch, we'd love to hear from you!