Arjun Dev Bali Vs The Union of India (UOI) and Others
.... complied with Rule 9 of the Cadre Rules, in case the Petitioner who was a person not of the cadre and was appointed against the cadre post. So, if there is no material the only conclusion that must flow is that the Petitioner was not a non-cadre officer appointed against a cadre post under Rule 9 of ...
High Court of Himachal Pradesh
P.L. Morada Vs S.D. Bakshi
.... eans and it was in these circumstances that he applied for stay of the execution and this Court passed the aforesaid order. The Respondent also filed C.M.P. 1526 of 1975 for vacation of ex-parte stay order and it was pleaded therein that no appeal is competent from the order of the Division Bench pa ...
High Court of Himachal Pradesh
Smt. Prem Kumari Vs The State of Himachal Pradesh etc.
.... nt attains the age of 58 years he automatically stands retired without any formal order being made by the Government unless the Government may grant extension of service as contemplated under Clause (d) of F.R. 56. Then there must be order in that behalf if he is granted an extension otherwise there ...
High Court of Himachal Pradesh
K. Bhaskaran Nair Vs The State of Kerala and Others
.... e by virtue of the specific provision contained in Section 79 of the Kerala Forest Act. In this view the challenge against Ext. P-6 was held to be devoid of merit and the writ petition was dismissed. Hence this appeal by the writ Petitioner. 4. It is not contended by the Appellant that he had not ...
High Court Of Kerala
Commissioner of Sales Tax Vs Ranabhai Bhanji
.... right in a seller to raise a separate charge against the purchaser nor any corresponding obligation on the purchaser to make payment of the amount so separately charged. If we turn to the contract between the parties we find that the price which the parties have agreed upon is an all-inclusive pric ...
Bombay High Court
Mohammed Ibrahim and Another Vs State of Orissa
.... ties and they refused to give possession in favour of the Collector, nevertheless, since the owners themselves delivered such possession to the Land Acquisition Inspector of which the acquired property was capable of at the time, it must be held that there was delivery of possession in law. Possessi ...
Orissa High Court
Abinash Mohapatra Vs State of Orissa and Others
.... a contention, Petitioner has taken the stand that membership of the Institute of Engineers (India) is secured on payment of membership fee and there is no nexus in making seniority dependant upon membership of such an institution. According to Petitioner, the Bachelor�s Degree in Engineering is sup ...
Orissa High Court
Sailabala Baxi Vs Johanas Bissoi and Others
.... oceedings in virtue of the Constitution (Scheduled Castes) Order, 1950. ............ In order to determine whether or not a particular caste is a scheduled caste within the meaning of Article 341, one has to look at the public notification issued by the President in that behalf. In the present case, ...
Orissa High Court
Rangalal Rameshwar Lal and Others Vs Utkal Rastrabhasa Prachar Co-operative Press and Publishing Society Ltd. and Others
.... payment under the decree at such rate as the court deems reasonable from the date of suit to the date of decree and such future interest not exceeding 6 per centum per annum, as the court deems reasonable, on such principal sum from the date of decree till the date of payment. I think it should hav ...
Orissa High Court
Lalsaheb Nabin Chandra Bhani Deo and Another Vs The State of Orissa
.... ing no clear fifteen days notice, the claimant was not precluded from putting forward his claim for higher compensation before the Court. In the case of V.S. Subramania Chettiar and Another Vs. State of Madras, it was held that Section 25 of the Act being a penal provision must be applied only ...
Orissa High Court
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