S. Neelakanta Iyer Vs State of Kerala
.... ia (UOI) and Another, speaking with reference to the Public Servants (Inquiries) Act, XXXVII of 1850, which in a sense may be deemed to be in pan materia with rules for taking disciplinary action, the Supreme Court considered the only purpose of an enquiry under that Act to he to help Government, ...
High Court Of Kerala
N.K. Dharmaraja Iyer Vs State of Kerala
.... on the face of it Ext. P-2 is lacking in jurisdiction. His learned counsel was only able to point out, that in Ext. P-2, there is no finding, that the delivery of the goods sold took place in the Madras State so as to constitute interstate sales; but in my view, the material finding in Ext. P-2 ...
High Court Of Kerala
Shankara Pillai Vs Kerala State and Another
.... .L.J. 167. The order of dismissal, Ex. P. 1, and the appellate order, Ex. P. 2, have both to be quashed. 2. A point was taken on behalf of the petitioner, that the circle inspector of police was not competent to hold the enquiry against the petitioner. It is unnecessary to consider this, as the o ...
High Court Of Kerala
Veerasikku Gounder Vs Kurian and Others
.... v. Nadaraja Pillai (1959 KLT 956=1959 K.L.J. 1007) a learned Single Judge of this Court had occasion to consider the scope of this sub-clause. In construing the sub-clause, the learned Judge appears to have taken the view that by adding this clause as sub-clause (iii) the legislature has merely ext ...
High Court Of Kerala
Jehangir Bhikaji Panthaki Vs Corporation of the City of Nagpur
.... ment of a councillor is to be made u/s 9(1)(d)(vi) either at a general election or at any other time whenever the need arises. It is the Chief Executive Officer who has to initiate the proceedings for the appointment of such a councillor. In the instant case, it is not the Chief Executive Officer wh ...
Bombay High Court
Uchhab Rana Vs Laxman Rana
.... his case. Mr. Pasayat, appearing on behalf of the Petitioner, however, relies upon Clause (c) in support of his contention that it is to be taken as a case of loan. The relevant circumstances which may have a light to throw upon the determination of the question, whether, in substance, it is loan or ...
Orissa High Court
Lachhman Singh Gill Vs Bibi Harparkash Kaur
.... e purposes of these jathas. Mere indefinite, unprecise and vague assertions by some of the witnesses that these parties used to me in vehicles, fixed with loud-speakers, is not at all sufficient to justify a positive finding either of any station-wagon having been actually used or of any expenses ...
High Court Of Punjab And Haryana At Chandigarh
Om Prabha Jain Vs Gian Chand and Another
.... ct as it then stood. The definition ran thus-- "Elector'', in relation to a constituency, means a person whose name is for the time being entered in the electoral roll of that constituency." Much of the argument before the Madras High Court turned on the expression "whose name is for the time ...
High Court Of Punjab And Haryana At Chandigarh
J.C. Jain Vs R.A. Pathak and Others
.... made on behalf of several employees belonging to the same unpaid group the test to be applied is not whether a direction has been issued that the employer should pay Rs. 300 or more to each one of the applicants; the test clearly is whether a direction has been issued on the said single application ...
Supreme Court Of India
Bhagwant Rao Vs Vishwas Rao and Another
.... 2 bighas per netan should be fixed from year to year. In a revenue case of 1908 Amrit Patel had himself stated that the land was given to his ancestors in lieu of patelki huq and it should not be assessed to land revenue. Even in his plaint, the appellant had asserted that the "Patels were given cer ...
Supreme Court Of India
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