Shehzad Ahmed Vs Government Of Nct Of Delhi & Ors
.... ng for the petitioner states that the petitioner will immediately file an unconditional undertaking to remove himself from the building subject matter of demolition within a period of 15 days from today. To enable him to file the undertaking, list the matter tomorrow i.e., 25 th June, 2024 ...
Supreme Court Of India
Manoj Lenka@muna Vs State Of Odisha
.... for the Petitioner submitted that the Petitioner be released on bail on any terms and condition which the Petitioner undertakes to abide by while on bail. 5. Learned counsel for the State on the other hand contended that the allegations made in the FIR are serious in nature. Learned counsel ...
Orissa High Court
Arif Vs State Of Odisha
.... of allegation made against the Petitioners. Therefore, he submitted that the prayer for bail of the Petitioners be rejected at this juncture. 6. Having heard learned counsel for the respective parties and on careful consideration of the surrounding facts as well as materials on record, and ...
Orissa High Court
Anil Kumar Shetty K Vs State Of Karnataka Urban Development Department, Room No. 434, Vikasa Soudha, Dr. B R Ambedkar Veedhi, Banglaore 560001. Rep By Its Principal Secretary & Others
.... ccurred shall be decided, on reference made by the corporation, by Government and the decision of Government thereon, shall be final. Explanation.- For purposes of this section family means the spouse and dependant children of the councillor.” Sub-section (1) of section 19 mandates th ...
Karnataka High Court At Bengaluru
Krishna Murthy M Vs Authorized Officer / Manager Ashoknagar Co-Opeartive Bank Ltd.
.... ake to pay the balance amount as stated by respondent bank i.e., Rs.34,00,000/- (Rupees Thirty four lakhs only) within one month from today as my son has applied for a loan in some other financial institution . 5. I submit that, if the balance amount as undertaken is not paid the respondent ...
Karnataka High Court At Bengaluru
Suma Vinod & Others Vs Haridas Salian & Others
.... t only settled the present writ petitions but also the entire subject matter which is being litigated in O.S.No.5718/2022. The present writ petitions pertain to the orders passed on interlocutory applications filed in O.S.No.5718/2022. It is prayed that O.S.No.5718/2022 may be decreed in terms o ...
Karnataka High Court At Bengaluru
Madhumita Bhattacharyaa Vs State Of Tripura And 4 Ors.
.... by the Chief Secretary to find out the officers responsible for causing such illegalities and arbitrariness in the appointment of respondent no.5, Sri Gautam Kumar Shil in the post of Member, Child Welfare Committee for Sepahijala District. Mr. Bhattacharyya, learned GA has submitted that n ...
Tripura High Court- Agartala
Bani Bala Das On Behalf Of Accd. Sri Rabindra Ch. Das Vs State Of Tripura
.... earned counsel for the applicant. Also heard Mr. Raju Datta, learned PP appearing for the respondent-State. When the matter is taken up for hearing, Mr. Bhattacharjee, learned counsel appearing for the applicant has submitted that he wants to withdraw the instant application. Considere ...
Tripura High Court- Agartala
Ramesh Kumar Nayak Vs Janu Devi And Others
.... learned counsel submits that copy of the appeal has been served upon him and he has sent the same to the Headquarters and thereafter the Headquarters has appointed Mr. D.C. Ghosh, the learned counsel in the present appeal to appear and it was further pointed out that since a long period, Mr. D. ...
Jharkhand High Court
Laxmi Devi Vs Jay Prakash Singh
.... ered Accountant. To do this work efficiently and in order to augment his income, a Chartered Accountant is supposed to move around as well. If a Chartered Accountant is doing taxation work, he has to appear before the assessing authorities and appellate authorities under the Income Tax Act, as a ...
Jharkhand High Court
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!