Asha Devi Vs Director of Basic Education Alld and Others
.... nate as to make her nonsuited for the equities relief. This issue has also been considered by the Supreme Court in the case of Smt. Sudama Devi v. Commissioner, 1983 (2) SCC 1, wherein the Supreme Court has observed as under ; "There is no period of limitation prescribed by any law for filing a w ...
Allahabad High Court
In Re: Nebu Lal Shaw (in Jail) Vs
.... after 90 days, the petitioner is entitled to bail u/s 167(2) Proviso (a)(i), Cr.P.C. The case referred to, has no application'' to the facts of the present case in as much as in that case charge-sheet was submitted in instalments and the Investigator had not formed any definite opinion on the materi ...
Calcutta High Court
Sikhakolli Venkata Subba Rao Vs Grandhi Punnarao and Another
.... in his capacity as manager of the joint Hindu family seeking eviction on the ground that it was required by his son (one of the respondents herein) for setting up business and that by virtue of the partition that took place during the pendency of the rent control case, the respondents were entitled ...
Andhra Pradesh High Court
Satnarain Prasad Vs The State of Bihar and Others
.... der had been challenged by the Petitioner in this petition filed u/s 482 Code of Criminal Procedure. 3. I have heard the learned Counsel for the Petitioner and the Additional Public Prosecutor on behalf of the State-opposite party No. 1. The contention of the learned Counsel for the Petitioner is ...
Patna High Court
Bihar State Road Transport Corporation and 2 Ors. Vs Raghubansh Singh
.... contend and Mr. Ashwini Kumar has, therefore, fairly accepted the position-that a suit for correcting the date of birth in the record would be maintainable. In fact, asking for a correction of that type may be for various purposes and need not necessarily be confined to the question of claiming the ...
Patna High Court
Devinder Singh and Another Vs Union of India (UOI) and Others
.... e unrest amongst the sugarcane farmers on that account; (2) Vipin Goel initially applied on 2 July 1990 for industrial license for setting up a sugar factory at Kiratpur, District Bijnor. This application was registered by the Ministry of Industry and transmitted to the Ministry of Food for processi ...
Delhi High Court
Rakesh Kumar Jain Vs Devender Singh Mehta and Another
.... raj VS . Sunderlal Agarwal, (1982) 1 SCC 476 , Bapurao VS. Smt. Jamunabai Air 1983 Sc 476 and Shadi VS. Rampal & Ors. (1984) 2 Scc 255, I had an occasion to sum-up the approach to be adopted in such cases, in the light of the law laid down by the Supreme Court, in following words in Biniyabai ...
Delhi High Court
Sudhir Kumar Gupta Vs Varshawati Sharma and Others
.... ent due. Therefore, the observations of the trial court relating to certain irregularities in the Ad Card are not very material. So long as notice has been sent by registered post and at the correct address of the tenant that is enough for the present purposes. Looking at this from another angle it ...
Delhi High Court
Hans Raj Malik Vs Union of India and Others
.... that the questions which were raised in the writ petitions were squarely covered in the suits pending between the parties before the subordinate courts. In view of the parallel pending suits and having regard to the fact that in the writ petitions disputed question of the fact were raised the Divis ...
Delhi High Court
Victoria Engineering Works and Others Vs Union of India and Others <BR> Steel Products Ltd. and Another
.... ary to the assurance given by the Department to it and that it had been denied opportunity to participate in the limited tender. A representation was also made by Victoria to the Minister in charge of Dot on 21 September 1994. Since there was no response from the department, this petition (CWP No. 4 ...
Delhi High Court
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