Mathura Prasad, Thekedar, N Rly , Bareilly In Vs Raghuwar Dayal
.... ution had expired, another execution application was filed. Even though the subsequent application was barred by time the Court entertained it as a continuation of the earlier application on the ground that the earlier application had been dismissed as a result of the Court''s mistake. The Patna Hig ...
Allahabad High Court
Spences Hotel Pr. Ltd. and Another Vs The State of West Bengal and Others
.... space whether in a hotel or in a restaurant is a luxury by itself. People enter into these spaces for enjoyment of a luxury. In fact, the ambit of Entry 62 which includes taxes on entertainments, amusements, betting and gambling, shows that a tax levied under Entry 62 cannot be restricted to certai ...
Calcutta High Court
Kutub Deen Vs State
.... has not passed such an order. The learned Counsel then submitted that the amount is yet excessive and may further be reduced. In the grounds of revision, however, it was mentioned that a notice to show cause was not given and adequate opportunity was not afforded to the Petitioner to put in his obj ...
High Court of Himachal Pradesh
Sankaran Vs Dy. Registrar of Co-operative Societies
.... ment of the State or of other public or local authorities or bodies created under statute. Termination or dismissed of what is described as a pure contract of master and the servant is not declared to be a nullity however wrongful or illegal it may be. The reason is that dismissal in breach of co ...
High Court Of Kerala
Roopchand Phoolchand Oil Mills and another Vs Krishi Upaj Mandi Samiti, Raipur and another
.... ultural produce is brought within the market area, market proper or market yard for purposes of sale Clause (2) provides that if the buyer cannot be traced the whole of the fee will be recoverable from the person who brings the agricultural produce within the market area for sale. Clause (4) is simi ...
Madhya Pradesh High Court
Singhai Karelal Kundanlal Trust Vs Kesri Dal Mill and Others
.... f the defendants in respect of two specified transactions. In the impugned paragraphs of the written statements, see tor instance paragraph 15, the defendants have alleged that from the year 1963-64 to 1972-73, the plaintiff recovered from the defendants firm Rs. 18,617.88 Ps. on account of Sales ...
Madhya Pradesh High Court
Patap Singh Vs The State of Punjab and others
.... rdy and indusrious class did in fact bring the country to the verge of self-sufficiency in foodgrains. That achievement is now perhaps being eroded again by the endemic shortages of electric power, of diesel, of fuel, of chemical fertilizers, and other agricultural inputs, and equally the scaring pr ...
High Court Of Punjab And Haryana At Chandigarh
Mohan Lal Tiwari Vs Panchayat Samiti Bhadra and Others
.... s provides the procedure for imposition of major penalties on the employees of the Panchayat Samitis and it provides that the Disciplinary Authority, which in the case of the petitioner was the Committee of the Panchayat Samiti, as mentioned in Section 89 of the Act read with Rule 2(f) of the Servic ...
Rajasthan High Court
Shri Lal Vs The State of Rajasthan and Another
.... Dy. Secretary to the Government of Agriculture IV Department Rajasthan, Jaipur. Sub: Irregular appointments made under 1 CD Scheme, Bikaner, Ref: Your letter No. F.V. (129) Estt./C/70/1003 dt. 15-7-70. I am directed to say that the Deputy Director, I.C.D. Scheme, Bikaner be asked to obtain ...
Rajasthan High Court
F.C. Puri Vs State of Rajasthan
.... g down a quota of promotion for each and giving preferential treatment to graduates over non-graduates in the matter of fixation of such quota their Lordships added that to permit discrimination based on educational attainments not obliged by the nature of the duties of the higher post is to stifle ...
Rajasthan High Court
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