XXXXX Vs State Of Kerala
.... out of the said enmity. Now, the parents of the victim, who are respondent Nos.3 and 4 herein, filed affidavits supporting settlement and quashment of the proceedings. According to the learned counsel, since the prosecution case is the outcome of rivalry in between the petitioner and the parents ...
High Court Of Kerala
Dr Jithin C.S Vs State Of Kerala
.... lleged to have been committed by the accused. The complainant is none other than the wife of the 1st accused. 4. It is submitted that the matter has been amicably settled and the de facto complainant filed affidavit in this regard in a case involving matrimonial dispute. 5. The l ...
High Court Of Kerala
Madhya Pradesh Madhya Kshetra Vidyut Vitran Company Limited Vs Bapuna Alcobrew Private Limited
.... suit can be instituted at any time as per the convenience of the licensee. Electrical energy is a saleable commodity or goods, which we find usually to be sold on credit. That is, the licensee first supplies the energy and a bill is raised by the licensee specifying the date by which the charge ...
Supreme Court Of India
Anoop M. And Others Vs Gireeshkumar T.M. And Others ETC
.... valent qualification’ being acceptable for the post of LDC clearly manifests the deliberate design and intent of the Rules of 2011 to limit the equivalence in that context only to the institution from which the Certificate in Data Entry and Office Automation is obtained and not to enlarge the el ...
Supreme Court Of India
Sanjeev Sharma Vs State Of Himachal Pradesh And Others
.... ht to have been challenged by the petitioner, by way of judicial proceedings, within some reasonable time. In fact, in the year 2009, State Administrative Tribunal was functional. As the cause of action accrued to the petitioner in terms of the pleadings on 27.08.2009, the petitioner ought to ha ...
High Court Of Himachal Pradesh
Chandni Vs Shri Rajeev Pathik
.... case filed by her husband at Vellore she has to travel alone all the way from Chennai to Vellore as her parents are not in a position to accompany her on account of their old age. Secondly, the appellant has also filed a petition, H.M.O.P. No.1741 of 2021, for restitution of conjugal rights and ...
High Court Of Himachal Pradesh
Kuldeep Kumar And Others Vs State Of Himachal Pradesh And Others
.... ributable to the petitioners, cannot act to their deterrent. 3. An objection has been taken with regard to the maintainability of the writ petition on the ground of delays and latches, by the learned counsel for the respondents. 4. Having heard learned counsel for the parties and havi ...
High Court Of Himachal Pradesh
Devinder Kumar Vs State Of H.P.
.... ion 32 of the Act, 1872, the first exception to the rule against admissibility of hearsay evidence is as under: “32(1). When it relates to the cause of death. — When the statement is made by a person as to the cause of his death or as to any of the circumstances of the transaction whic ...
High Court Of Himachal Pradesh
Dr. Abhirami Sreechith & Ors Vs Secretary, Ministry Of Labour And Employment Department, Government Of India, New Delhi-110001 & Ors.
.... t to the terms and conditions mentioned therein. 10. Though the learned counsel for the applicants vehemently contended that the respondents were estopped by the promise and that the applicants had a legitimate expectation and further that the ESIC was bound to permit the applicants to com ...
Central Administrative Tribunal Ernakulam Bench, Ernakulam
Deputy Director, Coffee Board Vs K.A. Roy & Anr
.... er, as the Bank provided financial services in exchange for consideration such as fees and interest. Additionally, under the Coffee Debt Relief Package (CDRP), the Bank’s role involves disbursements covered by the Petitioner/Coffee Board, making both the Bank and the Coffee Board accountable und ...
National Consumer Disputes Redressal Commission
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