Just Rights For Children Alliance & Anr Vs S. Harish & Ors
.... various other countries. 149. It was in the aforesaid backdrop that the legislature by virtue of the Information Technology (Amendment) Act, 2008 inter-alia amended Section 67 of the IT Act and introduced Section 67A along with Section 67B. This was for the first time, that a specific provi ...
Supreme Court Of India
Fuleshwar Gope Vs Union Of India
.... difference emerges between the PC Act and the UAPA. The implication, social as well as legal of both these acts diverges, in as much as the latter entails far graver consequences. [See: State of T.N. v. Sivarasan (1997) 1 SCC 682; Rambhai Nathabhai Gadhvi (supra); and Ashrafkhan (Supra )] ...
Supreme Court Of India
Gagan Banga And Another Vs State Of West Bengal And Others
.... o as to have a hearing in open Court, avoiding the procedure governing review petitions, such an attempt should be deprecated. Later, in Meghmala and others vs. G. Narasimha Reddy and others (2010) 8 SCC 383, this Court observed that a disturbing trend has emerged of repeated applications, sty ...
Supreme Court Of India
Yogarani Vs State By The Inspector Of Police
.... nce and even if the same is taken at its face value, it would not discharge the burden cast on the prosecution to prove the guilt of the Appellant beyond reasonable doubt. 13. Evidence of PW-16 would also not come to the assistance of prosecution and, merely because he has deposed there are ...
Supreme Court Of India
Krishna Shekhawat Vs The State Of Rajasthan
.... ist: Provided that: - (i) the number of candidates in the merit list prepared by the Committee shall not exceed one and a half time the number of vacancies actually available at the time such merit list is prepared; and (ii) the merit list of candidates so prepared shall remain va ...
Rajasthan High Court (Jodhpur Bench)
Basant Kumar & Another Vs State Of H.P. & Others
.... ok on Personnel Matters, the panel drawn by the DRC remained valid for one year. The above provision primarily has been drawn for the panel to be prepared by the Departmental Promotion Committee, which essentially deals with consideration of candidates for the purpose of promotion. By literally ...
High Court Of Himachal Pradesh
Rajeev Sindhu Vs Anita Kumar
.... awati, 2015 SCC OnLine HP 3156 that the Court can award more maintenance than claimed by a wife. It was observed: 20. Mr. Ashwani Kaundal, learned counsel for the petitioner has vehemently argued that the learned Judicial Magistrate, 1st Class, Ghumarwin, District Bilaspur, H.P. has grante ...
High Court Of Himachal Pradesh
Y. Brajabidhu Singh Vs Nia
.... in exercise of its Writ jurisdiction to permit registration before the Registering Authority even at a belated stage and hence, he prays for allowing the petitioner to get his name registered before the District Foreigners Registration Authority at Tezpur. 13. Learned counsel for ...
Gauhati High Court
Latabai Wd/O. Bhimsing Jadhav Vs State Of Maharashtra
.... ip (supra). 8. In Chandraswami (supra), the Hon’ble Supreme Court observed in paragraph No.16 that we propose to examine the plea for grant of bail by looking at the totality of the facts and circumstances of the case at this stage, without going into the question of interpretation or appli ...
Bombay High Court (Aurangabad Bench)
Sow. Subhadrabai w/o Raosaheb Pawar Vs State Of Maharashtra
.... the commission as service charges for managing the transactions of Bhisi. The applicants had promised and ensured every member returning their money as per the scheme. It is just a scheme wherein a few people come together. They subscribed monthly whatsoever the practice they adopted, and the m ...
Bombay High Court (Aurangabad Bench)
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