Dattatraya Raghunath Vs Janapada Sabha, Burhanpur
.... o take any disciplinary action against him". 6. The main question to consider in this this case is whether the petitioner had a right to be heard in his defence before the Administrative Committee and a right to be told of the action proposed to be taken in regard to him. As the applicant is an e ...
Madhya Pradesh High Court
Kuppa Goundar Vs Joint Sub-Registrar, III, Salem and Others
.... such document the registering officer may in his discretion, call upon such officer or court as the (State) Government directs in this behalf, to issue a summons requiring him to appear at the registration office, either in person or by duly authorised agent, as in the summons may be mentioned, and ...
Madras High Court
Mohan Singh Vs Moti Singh and Others
.... es as to whether the entire suit abates or not is whether there would be two conttadictory decrees in existence. 7. No authority has been shown to me on which I could say that abatement of a suit amounts to a decree. It is, no doubt, true that in the case of Brij Indar Singh v. Kanshi Ram ILR 45 ...
Allahabad High Court
Jagadish Prosad Bhakat Vs Rampurhat Municipality
.... ly, the Prevention of Food Adulteration Act which is a Central Act. Section 20 of this Act makes it obligatory that consent has to be given by the local, authority or by a person authorised in that behalf by that authority. In the present case there does not appear to be anything to indicate that th ...
Calcutta High Court
T. Somraju Vs General Manager, Eastern Railway
.... tory order or notification as contemplated by Section 3(1) proviso b(ii), according to the argument of the learned counsel for the appellant makes the route used by the appellant a permitted route. We were at one stage greatly impressed by this argument, but on closer scrutiny it appears that it is ...
Calcutta High Court
Jagadish Chandra Bhadra Vs Budge Budge Municipality
.... t Board, Jhang AIR 1940 Lah. 71. It was also a base of an officer of a district board. In both these cases, the point at issue was whether the official concerned held his office "at the pleasure" of his employer. From this, Mr. Chakraborty argues that an employee of the municipal corporation is in a ...
Calcutta High Court
Ganpatlal Sharma Vs State
.... 2. So far as the first ground is concerned, it is manifest that the learned Magistrate misdirected himself. Sub-section (1) of Section 514 of the Code of Criminal Procedure reads: "Whenever it is proved to the satisfaction of the Court by which a bond under this Code has been taken, or of the Co ...
Patna High Court
Madan Lal Budhia and Others Vs The State of Bihar and Others
.... ners by the State Government u/s 3 of the Indian Electricity Act and the business carried on by the petitioners of generation and supply of electricity at Ramgarh had been completely taken over by the State Government with effect from the 1st September, 1955. It was also pointed out on behalf of the ...
Patna High Court
Tin Plate Company of India (Pt.) Ltd. Vs Abdul Sattar and Others
.... l be observed that Section 33A comes into operation when the provisions of Section 33 are contravened by an employer. In short, during the pendency of any conciliation proceeding before a conciliation officer or a Board or of any proceed-ing before a Labour Court or Tribunal or National Tribunal in ...
Patna High Court
Sita Ram Sah Vs State of Bihar and Others
.... , the Presiding Officer of the Labour Court at Ranchi, not to take further proceedings under the Government notification. 2. There is no counter-affidavit on behalf of the respondents. There is no appearance on behalf of respondent No. 3, namely, the workmen represented by the Santhal Parganas Bi ...
Patna High Court
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