Sidheshwar Upadhaya Vs Chief Managing Director And Ors
.... 4. In view of the above order passed by this Court, the petitioner was referred to the ADC for assessment of his age. After examination, the ADC found that his age ranges 55-60 years, which is nearest to his date of birth i.e. 6.4.1948 mentioned in Form 'B'. Therefore, the date of birth in ...
Chhattisgarh High Court
South Eastern Coalfields Ltd Through And Anr Vs Appellate Authority Under The Payment And Ors
.... me Gowda vs Karnataka Agro Industries Corpon. Ltd.}, (2009) 16 SCC 758 {Kerala State Cashew Development Corporation Limited and another vs N. Asokan}, (2013) 3 SCC 472 {Y. K. Singla vs Punjab National Bank and others}, (2017) 1 SCC 49 {State of Uttar Pradesh and others vs Dhirendra Pal Singh} ...
Chhattisgarh High Court
Arun Pathak Vs Gyani Hajrat Singh (Dead) And Ors
.... ion on record as stated in para4 of the plaint that permanent lease has been granted by Nazul Officer by order dated 17.3.89 in Revenue Case No.70/A20(1)/8283 in favour of defendant No.3 and pursuant to that order, possession has been delivered to defendant No.3 and the plaintiff is not in po ...
Chhattisgarh High Court
Shahzadi Begum Vs Mohammed Yusuf Khan
.... usly as possible. It is the demand of equity and justice.” 12. In the celebrated case of Dorab Cawasji Warden v. Coomi Sorab Warden and Ors. (1990) 2 SCC 117, the Supreme Court has laid down guidelines for grant of interlocutory mandatory injunctions, which are as follows : “16...(1 ...
Chhattisgarh High Court
Amit Kumar Ratre Vs Kumhan Lal
.... g of charge sheet (Ex.P-1), it is apparent that the Non-Applicant alone was responsible for the alleged accident. However, even without considering this documentary evidence, the Claims Tribunal has committed an illegality in holding that the Applicant was also responsible for the alleged acciden ...
Chhattisgarh High Court
Jukhtiyar (Died) Through Lrs. Vs Anandram And Ors
.... nd catalogued in the opening paragraph of this judgment. 5. Mr. A.N. Bhakta and Mr. Vivek Bhakta, learned counsel for the appellants/Lrs. of plaintiff would submit that both the Courts below have erred in dismissing the suit of the plaintiff qua suit land bearing Khasra No. 644 area 2.85 ac ...
Chhattisgarh High Court
Satyendra Kumar Sarthi @ Chotu Vs State Of Chhattisgarh Through
.... efore, it is prayed by learned counsel for the applicant that this application should be allowed. 5. Learned counsel for the State submitted that there is evidence present against the applicant regarding his involvement in commission of crime, therefore, he is not entitled for grant of bail ...
Chhattisgarh High Court
Mahboob Alam Vs State Of Chhattisgarh Through
.... at the applicant be benefited with grant of anticipatory bail. 4. Learned State counsel opposes the bail application and the submissions made in this respect. It is submitted that there is sufficient evidence against the applicant for his prosecution and this applicant had been absconding a ...
Chhattisgarh High Court
Ankit Agrawal And Ors Vs State Of Chhattisgarh Through
.... reate pressure on them. Therefore, it is prayed that present applicants may be granted benefit of anticipatory bail. 4. Learned Counsel appearing for the State opposes the bail application. 5. I have heard learned Counsel appearing for the parties and perused the material available wi ...
Chhattisgarh High Court
Kaleshwar Prasad And Anr Vs State Of Chhattisgarh
.... From the evidence, it is not clear as to who really uttered such words. Evidence on this count is shaky in nature. From their evidence, the incident took place because the complainant side have been alloted a pond in the village for fishing and the appellant side was also fishing in the pond. The ...
Chhattisgarh High Court
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