Yannam Rajagopal Reddy Vs State Of AP And Others
.... act basis until 25.10.2024, the respondents have issued the impugned proceedings dated 30.08.2024, directing the Executive Officer (Medical Audit), Dr. NTR University, to make alternative arrangements with the existing staff by duly relieving the petitioner from his services on the ground that h ...
Andhra Pradesh High Court - Amaravati
Hiteshbhai M Thakkar Versus Vs Veljibhai Kakubhai Maheshwari & Ors.
.... ecuniary damages, which comes to Rs. 3,00,000/- in total. Considering the nature of the permanent disability caused by the accident and the effect it will have on the Appellant's life, this Court is of the opinion that the compensation provided by the High Court for nonpecuniary heads is inadequ ...
Gujarat High Court
Savarkundla Municipality Versus Vs Ambabhai Savjibhsi Kanena & Anr.
.... giving of such direction would infringe upon the employer’s rights. 5.3.1 The decisions in Maharashtra SRTC vs. Casteribe Rajya P. Karmchari Sanghatana [(2009) 8 SCC 556] and U.P.Power Corporation Ltd. vs. Bijli Mazdoor Sangh and Others [(2007) 5 SCC 755] were considered by the court in Ha ...
Gujarat High Court
Savarkundla Municipality Versus Vs Punjabhai Lakhabhai Karet & Anr.
.... nting temporary employees the benefit of permanency. Referring to some of its own the decisions, the Supreme Court observed that it was dependent on the facts of each case as to whether the order of regularisation is necessitated to advance justice to the daily rated workman or such benefit is t ...
Gujarat High Court
Savarkundla Municipality Versus Vs Ishmailbhai Hasambhai Jhankhra & Anr.
.... f such direction would infringe upon the employer’s rights. 5.3.1 The decisions in Maharashtra SRTC vs. Casteribe Rajya P. Karmchari Sanghatana [(2009) 8 SCC 556] and U.P.Power Corporation Ltd. vs. Bijli Mazdoor Sangh and Others [(2007) 5 SCC 755] were considered by the court in Hari Nandan ...
Gujarat High Court
Surat Municipal Corporation Versus Vs The Secretary, Sudhrai Majdoor Union (Lal Vatva)
.... letion of 8 hour shift as standby for which they will not be paid any extra allowance, and in case they have worked for more than 8 hours, at the end of the month for extra 8 hours, they will be given one day extra leave. Dated 10.04.1999 for taking the work for 8-8-8 ...
Gujarat High Court
Rohit S/O Dipakbhai Varde Through Yenuben Dipakbhai Varde Versus Vs State Of Gujarat & Ors.
.... rbance of law and order leading to disorder is thus not necessarily sufficient for action under the Defence of India Act but disturbances which subvert the public order are. A District Magistrate is entitled to take action under Rule 30(1)(b) to prevent subversion of public order but not in aid ...
Gujarat High Court
Vazhavalappil Krishnan Vs Special. Tahsildar (L.A.)
.... of affidavit of the 1st appellant would confirm the age of the structures situated in the acquired property as 14 years as on the year 2004 when Ext.A8 series were prepared. 9. The process of ascertaining the market value of a building situated in the acquired property had been a contentio ...
High Court Of Kerala
Shanilkumar @ Kannan Vs State Of Kerala
.... eg of the victim and inasmuch as he was carrying a formidable weapon, he could have simply given a hack on a vital part of the body of the victim and from the fact that the appellant did not choose to inflict any injury on the vital part of the body, it will have to be inferred that he never inte ...
High Court Of Kerala
Aliyar Vs State Of Kerala
.... the said Deepu, he saw the appellant hitting with the back of his forearm on the right side of the neck of the victim. It was deposed by PW4 that the victim fell down hitting his head on the tarred road and thereupon the appellant stamped the victim forcefully on his chest and stomach after pus ...
High Court Of Kerala
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!