State of J & K Vs Mushtaq Ahmad Wani
.... itants on 16122003. After usual investigation, formal charge sheet alleging commission of offence punishable under Section 302 RFC read with Sections 7/27 Arms Act was presented against nonapplicant/respondent in the Court of Judicial Magistrate, Kupwara on 972004. The accused was formally charged o ...
Jammu & Kashmir High Court
Javed Chowdhary (Dr.) Vs Aniece Chowdhary (Dr.)
.... teh Ali Choudhary by cheque No. QSY612519 from Dr. Aniece Choudhary would remain with Sh. Fateh Ali Choudhary by way of Guarantee. This amount would not be withdrawn by Fateh Ali Choudhary till sale deed is executed. After the sale deed is executed Dr. Aniece Choudhary would have no lien on this amo ...
Jammu & Kashmir High Court
Sudesh Kumar Vs State
.... Jammu. The main ground agitated in the appeal "total 12" has been erased and 29 has been added in the challan. This according to the petitioner is a very serious issue and required to be decided by the Court. 2. While examining this context, the appellate Court has, on the basis of facts and evi ...
Jammu & Kashmir High Court
Unni and Shailendran @ Monkuttan Vs State of Kerala and Sri Ajith
.... in Madan Mohan Abbot v. State of Punjab 2008 (3) KLT 19 that criminal proceedings involving non-compoundable offences can be quashed by accepting the terms of compromise reached between the rival parties, if the question involved in such disputes is purely of a personal nature. In a subsequent deci ...
High Court Of Kerala
Sukhpal Singh Khaira Vs State of Punjab and Others
.... less than six years, unless a period of not less than three years has expired since the last so served. [Explanation. For the purpose of computing the period of six years under subsection (2), if a person ceased to serve on the committee on account of resignation tendered by him he shall be deemed t ...
High Court Of Punjab And Haryana At Chandigarh
Dillibabu Vs Arumainathan
.... wo thereafter. We see no reason why she waited till the eve of 22.11.1995, which was the last date of depositing the entire rent in Court. It is admitted that the Respondent-tenant has been deliberately avoiding the payment of the rent as and when it fell due... 18. This Court in the decision, Ku ...
Madras High Court
The All India Skin and Hide Tanners and Merchants Association Vs The Loss of Ecology (Prevention and Payment of Compensation) and V. Mythili
.... ftover individuals is barred by limitation cannot be accepted and such contention is liable to be rejected. 7. The next contention of the Senior Counsel is to the effect that the Petitioner was not made a party to, and heard in, W.P. No. 23291 of 2006 and other writ petitions, and therefore the o ...
Madras High Court
Souriraj and Azhagis represented by his guardian Antoni Udayar Vs Rasu Udayar
.... ot really dead, as alleged by the party applying for registration; or (e) that the executing party is a minor or an idiot or a lunatic. Considering the above, it is very clear that merely because the document has been registered in a compulsory registration, it will not confer any right as per ...
Madras High Court (Madurai Bench)
Supreme Court Monitoring Committee Vs Mussoorie Dehradun Development Authority and another
.... ommittee to: (i) Identify areas which are "forests", irrespective of whether they are so notified, recognized or classified under any law, and irrespective of the ownership of the land of such forest; (ii) Identify areas which were earlier forests but stand degraded, denuded or cleared; and ...
Uttarakhand High Court
National Insurance Co. Ltd. Vs Smt. Sunpa Devi and Others
.... ased at Rs. 4,500/- per month. According to the claimant, the deceased was earning Rs. 20,000/- per month. However, no record with regard to his income was produced. Keeping in view the fact that the deceased was owner-cum-driver of the taxi and keeping in view the fact that the accident took place ...
High Court of Himachal Pradesh
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