Subhasish Roychowdhury Vs State Of W.B. & Ors.
.... t’s case that no more than 14 or 15 could have been taken in or promoted as record keepers. It is elementary that for a person to invoke the writ jurisdiction in a case of the present kind, such person has to demonstrate the prejudice caused or likely to be caused to such person as a resul ...
Calcutta High Court
Girin Borah Vs Union Of India And Others
.... . 62 of 2014 decided on 13.02.2015), the complete import and implication of the circular dated 2nd February, 2009, Regulations for the Air Force Part I and the GolMoD letter dated 22nd November, 1983 has been explained. The Government policy letters dated 7111 June, 1999, 9th February,2001 and 1 ...
Armed Forces Tribunal Principal Bench, New Delhi
Sumant D. Parasnavis Vs Union Of India And Others
.... 14 decided on 13.02.2015), the complete import and implication of the circular dated 211d February, 2009, Regulations for the Air Force Part I and the GoIMoD letter dated 2211d November, 1983 has been explained. The Government policy letters dated 7th June, 1999, 9th February, 2001 and 1 7th Dece ...
Armed Forces Tribunal Principal Bench, New Delhi
Lalit Kumar Upadhyay Vs Union Of India And Others
.... onths) is bound to reduce future upgradation and revision of pension. 5. On the exact method of calculation, we find that in a judgment of the Tribunal, Regional Bench, Chennai in JWO P. Gopalakrishnan Vs. Union of India & Others (0.A. No. 62 of 2014 decided on 13.02.2015), the complete ...
Armed Forces Tribunal Principal Bench, New Delhi
Santha Kumar Vs Union Of India And Others
.... is bound to reduce future upgradation and revision of pension. 5. On the exact method of calculation, we find that in a judgment of the Tribunal, Regional Bench, Chennai in JWO P. Gopalakrishnan Vs. Union of India & Others (0.A. No. 62 of 2014 decided on 13.02.2015), the complete impor ...
Armed Forces Tribunal Principal Bench, New Delhi
Mohandas Aniyathodiyil Vs Union Of India And Others
.... is bound to reduce future upgradation and revision of pension. 5. On the exact method of calculation, we find that in a judgment of the Tribunal, Regional Bench, Chennai in JWO P. Gopalakrishnan Vs. Union of India & Others (0.A. No. 62 of 2014 decided on 13.02.2015), the complete impor ...
Armed Forces Tribunal Principal Bench, New Delhi
M/S. Bharat Tube Glass Ltd. Vs Joint Director Directorate Of Enforcement, Lucknow
.... pplicant) and Reena Rawat as Advocates for the appellant. The same Vakalatnama was executed on 23.05.2011. It is also seen from the orders that these advocates were appearing in the appeal. But on the day when the appeal was dismissed for default and on earlier dates i.e. on dated 30.04.2015 and ...
Appellate Tribunal Under Prevention Of Money Laundering Act
M/s. MVL Limited & Ors Vs Securities And Exchange Board Of India & Anr
.... d that one of the Directors had also informed the Official Liquidator about the order of this Tribunal. In spite of knowledge, the Official Liquidator did not appear, as consequence thereof, the Tribunal dismissed the appeal for want of prosecution by an order dated November 4, 2019. 3. Hav ...
Securities Appellate Tribunal Mumbai
Regency Hospital Limited Vs Ld. Adjudicating Officer And Others
.... through First Flight Couriers Ltd. (Ref. No.J21792056). The copy of the same was also filed alongwith the written submissions. The respondent SEBI made enquiry with the BSE in this regard. The impugned order would show that vide email dated March 18, 2014 BSE replied that such disclosures were ...
Securities Appellate Tribunal Mumbai
India Steel Works Ltd Vs BSE Ltd
.... the appellant. The appellant being aggrieved by the said order have filed the present appeal. 2. Before the appeal could be taken up for admission the learned counsel for the appellant submitted that in the meanwhile the penalty amount had been deposited under protest and based on that the ...
Securities Appellate Tribunal Mumbai
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