Sandhya S. Pai Vs M. Vijaya Sankar
.... tition, produced as Exts.P2 and P3 in the original petition. The respondent-landlord had filed Ext.P4 counter to the petition for condonation of delay, filed as above. Apart from filing E.P.No.28 of 2024 before the Principal Munsiff’s Court, Ernakulam, for execution of the eviction order. It is ...
High Court Of Kerala
Manu Joseph Vs Kochi Metro Rail Project
.... to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 has been issued, no further proceedings were initiated thereafter. Now, the respondent No.1 has filed a statement stating that, the respondent No.4 has informed him in writing that the land belon ...
High Court Of Kerala
Sangita Vs The State Of Madhya Pradesh
.... e. Also, reiterated, if it appears to Court that a victim committing suicide was hypersensitive to ordinary petulance, discord and differences in domestic life quite common to society to which victim belonged and such petulance, discord and differences were not expected to induce a similarly cir ...
Madhya Pradesh High Court (Indore Bench)
Ahshan Hussain And Others Vs The State Of Madhya Pradesh And Others
.... the instant case, the order under Section 47(A)(4) of the Act was passed by the Commissioner on 04.10.2017 and appellants initially filed a revision on 28.08.2018 under Section 56(1) of the Act. 12. Section 56 of the Act reads as under: "56. Control of, and statement of case to, ...
Madhya Pradesh High Court (Jabalpur Bench)
Kusum Jagdishchandra Singh Vs LIC Housing Finance Limited And Other
.... .] [Substituted 'Right to appeal' by Act No. 44 of 2016.] (1) Any person (including borrower), aggrieved by any of the measures referred to in sub-section (4) of section 13 taken by the secured creditor or his authorised officer under this Chapter, [may make an application alongwith suc ...
Madhya Pradesh High Court (Indore Bench)
Gulab Singh And Others Vs The State Of Madhya Pradesh
.... , instead of sentencing him at once to any punishment direct that he be released on his entering into a bond, with or without sureties, to appear and receive sentence when called upon during such period not exceeding three years, as the Court may direct, and in the meantime to keep the p ...
Madhya Pradesh High Court (Indore Bench)
Mohammad Zahid Shah Geelani Vs Union Territory Of Jammu And Kashmir Through Commissioner/Secretary Rural Development Kashmir Srinagar/Jammu � 190001 & Ors.
.... it will suffice if the direction is issued to the respondents to review the suspension of the applicant and pay the subsistence allowance of the applicant during his suspension period in accordance with law within a stipulated time. 03. Mr. Waseem Gul, GA appears for the respondents. ...
Central Administrative Tribunal, Srinagar Bench, Srinagar
Mehandia Bibi Vs Union Of India Through The Secretary Railway Board, Ministry Of Railways, Rail Bhawan, New Delhi. & Ors.
.... of two months then under what circumstances no such decision was taken and the applicant was permitted to be continued in her services and in the meantime certain statutory rights accrued in her favour qua regularization of her services as she was well within zone of consideration but owing to w ...
Central Administrative Tribunal - Allahabad Bench, Allahabad
Committee Of Management Roop Kishor Chaturvedi Inter College Vs State Of Up And 3 Others
.... gation and the Investigating Officer has submitted a final report which has been accepted by the Chief Judicial Magistrate. 10. Although, the suspension order contained two other charges of embezzlement of students' funds and money of mid-day-meal, the charge-sheet issued to the opposite pa ...
Allahabad High Court
Naresh Kumar Mishra Vs State Of U.P. Thru. Addl. Chief Secy. Home Deptt. Lko. And 2 Others
.... vered by the High Court and direct the respondents not to recover any amount of salary which had been paid to the appellant in pursuance of some mistake committed in pay fixation in 1986. The amount of pension shall also not be reduced and the appellant shall be paid pension as fixed earlier at ...
Allahabad High Court, Lucknow Bench
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