Kartar son of Hari Singh And Ors Vs State of Rajasthan And Ors
.... n edema torn with petechial hemorrhage. About 15 ulcers and erosion are present. The twenty eight week female dead foetus is present. The foetus is 37 cm long. The skin is dusky, thick. The eye lids are separated, eye lashes are present. The nails are thicker. Two projectiles recovere ...
Rajasthan High Court, Jaipur Bench
State of Rajasthan Vs Shiv Singh And Ors
.... he absence of perversity in the judgment and order, interference by this Court exercising its extraordinary jurisdiction, is not warranted. However, if the appeal is heard by an appellate court, being the final court of fact, is fully competent to re-appreciate, reconsider and review the evidenc ...
Rajasthan High Court, Jaipur Bench
State of Rajasthan Vs Moolya S/o Bhama And Ors
.... made any statement before the police. In the facts and circumstances of the present case, learned Trial Court rightly came to the conclusion that the delay in lodging the FIR gained significance. Hon'ble the Supreme Court in Allarakha K.Mansuri v. State of Gujarat, 2002(1) RCR (Crimina ...
Rajasthan High Court, Jaipur Bench
Dharam Parkash Vs State Of H.P. And Another
.... nnot act arbitrarily at its sweet will and, like a private individual, deal with any person it pleases, but its action must be in conformity with standard or norm which is not arbitrary, irrational or irrelevant. The power or discretion of the Government in the matter of grant of largesses includ ...
High Court Of Himachal Pradesh
Anupam Mahajan & Others Vs State Of Himachal Pradesh & Another
.... resided would have an entirely different complexion. The allegations of the complaint are required to be scrutinized with great care and circumspection. [36]. Experience reveals that long and protracted criminal trials lead to rancour, acrimony and bitterness in the relationship amongst the ...
High Court Of Himachal Pradesh
Shrikant Mohta Vs Republic Of India
.... strokes twice for which he was hospitalized at S.C.B. Medical College & Hospital, Cuttack and AIIMS Hospital, Bhubaneswar and therefore, the bail application of the petitioner may be favourably considered. He placed reliance in the decision of the Hon’ble Supreme Court in the cases of Shri P. ...
Orissa High Court
Akshaya Kumar Tripathy Vs Orissa Power Transmission
.... g promotion to the petitioner, keeping in view the service regulation involving the establishment. It is also urged by the learned counsel for the opposite parties referring to Annexures-G and H that the promotion to the post indicated therein does not have the scope to consider the case of the ...
Orissa High Court
Trilochan Dash Vs Chairman-Cum-Managing Director
.... celled by any of the officers. 2) Whether CSE made entry of this instrument in cash supplementary as well as in cash payment register. 3) Whether CSE made payment to the party even without the procedure followed? 4) Whether CSE had fraudulent motive in this transaction? 5) W ...
Orissa High Court
Karnataka State Legal Vs State Of Karnataka
.... e recommendation for compensation. (4) xxx xxx (5) On receipt of such recommendations or on the application under sub-section (4), the State or the District Legal Services Authority shall, after due enquiry award adequate compensation by completing the enquiry within two months. ( ...
Karnataka High Court
Nagawa And Ors Vs Yallawwa
.... rders passed by the Lok Adalath. Lok Adalath is an independent institution which was vested with the power of recording compromise and passing the decrees. Therefore, once the matter has been referred to the Lok Adalath and compromise has been entered into between the parties the regular Court be ...
Karnataka High Court (Dharwad Bench)
Get In Touch With Us
We are here to help. Want to learn more about our services? Please get in touch, we'd love to hear from you!