Mathura Bai and Others Vs Daryanamal and Others
.... defendant to proceed with the suit, by transposing petitioner No. 2, who was also unwilling to prosecute the suit as plaintiff. Admittedly, no application was moved by petitioner No. I/plaintiff for sub- substituting or adding the name of petitioner No. 2 as plaintiff nor petitioner No. 2, had filed ...
Madhya Pradesh High Court
Jagannath Singh Vs Salim Khan and Others
.... ted any irregularity or illegality in passing the interim award. 8. In National Insurance Company, Jabalpur Vs. Thaglu Singh and Others, , there no dispute about the identity of the vehicle/vehicles involved in the accident, and therefore, it was held that the owner or the owners of the vehicl ...
Madhya Pradesh High Court
Ashutosh Kumar Singh Rathore Vs State Bank of Indore and Another
.... re given when they fail to achieve the general standard. No protection would be required when the persons of reserved category succeed in achieving the general standard. Under the reservation policy, the reserved seats arc required to be filled up by reserved category candidates, but when they fail ...
Madhya Pradesh High Court
Benzamin Khiro alias Kiro, Ananta Sharan Hota, Rajendra Prasad, Udayanath Behera and Hemanta Kumar Patnaik Vs State of Orissa and Another
.... xpressed to which a fine may extend, the amount of tine to which the offender is liable is unlimited, but shall not be excessive. Section 31 of the Code deals with sentence in cases of conviction of several offences at one trial. Section 354 of the Code provides that every judgment referred to in Se ...
Orissa High Court
Bhimsen Gochhayat Vs Regional Manager, Bank of India and Another
.... chieve the protection of the society at large, and the public, while that of the disciplinary proceeding is purity and efficiency of public service. Obviously, therefore, the fields of operation of the two proceedings are quite different and independent. The principle of issue estoppel has no applic ...
Orissa High Court
The State of Punjab and Another Vs Sh. Chhedi Lall and Another
.... be accepted. However, in my opinion, this document does not depict the true picture and no reliance can be placed thereon. It is the admitted case of the parties that services of the workman were earlier terminated on 30.9.1987 and he was not allowed to work thereafter. When he served a demand noti ...
High Court Of Punjab And Haryana At Chandigarh
Parkash Chand and Another Vs Bhan Chand and Another
.... lord to challenge the findings recorded under issues No. 2 and 3 in order to support the judgment rendered by the lower Appellate court in the appeal filed by the tenant. Under the circumstances, it would be necessary to record findings on issues No. 2 and 3 as well. 13. Under issue No. 1, it was ...
High Court Of Punjab And Haryana At Chandigarh
Dupinder Singh Vs Guru Nanak Dev University
.... igibility and the method of selection: The Courts in the exercise of their extra-ordinary jurisdiction under Article 226 of the Constitution are normally reluctant to enter academic thickets and interfere with the decisions taken by the appropriate academic bodies. Furthermore, it can also be taken ...
High Court Of Punjab And Haryana At Chandigarh
Sukhdev Singh Vs Charan Dass
.... d to decide the question of title but held that the defendants were co-sharers in the suit property along with the plaintiffs. 7. Issue No. 3 was decided against the plaintiffs on the premises that a cosharer was not entitled to get injunction against the other co-sharers. 8. As finding on Iss ...
High Court Of Punjab And Haryana At Chandigarh
Sarla Sangwan and Another Vs Union of India (UOI) and Others
.... Meeting held on December 29, 1992, annexed as Annexure P-1 with the petition. (i) Official Members of the Board were not competent to retire the petitioners who were the non-official members of the Board, as it is so specifically provided under Sub-section (6) of Section 13 of the Act. Thus, the ...
High Court Of Punjab And Haryana At Chandigarh
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