Jitender @ Kalla Vs State (Govt. Of NCT Of Delhi) And Anr
.... ades back but not be in active practice, Ms. Jaising submitted that it is not practically possible to calculate years of active/actual practice. She submitted that any system may not be able to take into account contingencies faced by Advocates, and the date of enrolment should continue to be th ...
Supreme Court Of India
Wikimedia Foundation Inc Vs Ani Media Private Limited & Ors
.... he publication. It should be passed only when necessary to prevent real and substantial risk to the fairness of the court proceedings. The order of postponement will only be appropriate in cases where the balancing test otherwise favours non-publication for a limited period. If a High Court or t ...
Supreme Court Of India
A. Raja Vs D. Kumar
.... miti v State of Maharashtra, (2023) 16 SCC 415 has conclusively held that once the competent Legislature passes/had passed legislation, such legislation would govern the field and not the Madhuri Patil (supra) guidelines. Ergo, the Kerala Act assumes special relevance. 39. Fo ...
Supreme Court Of India
Powergrid Coporation Of India Limited Vs Central Electricity Regulatory Commission & Ors
.... cluding part thereof and includes the expenditure on manpower, repairs, spares, consumables, insurance and overhead. 26.2. Regulation 18 deals with additional capitalization. Regulation 18 is extracted hereunder: 18. Additional capitalisation : (1) The following capital expenditure wi ...
Supreme Court Of India
Dinesh D Panchal And Ors Vs Union Of India And Ors
.... dered. 9. Learned counsel representing the respondents supported the decisions of the Tribunal and the High Court. CONSIDERATION OF SUBMISSIONS 10. We must note here from the impugned judgment of the High Court that the prayer to repatriate the appellants was not pressed into ser ...
Supreme Court Of India
M/s Coal India Limited Vs Commissioner Of Customs (Port), Customs House, Kolkata
.... of M/s Voltas Limited was also to assist the appellant during insurance survey at the port after importation of the identified spares. Such services were related to procurement of spares by the appellant and for the smooth sale of spares by the foreign supplier. 21.1. Appellant and its sub ...
Supreme Court Of India
Shenbagavalli And Ors Vs Inspector Of Police, Kancheepuram District And Anr
.... wife and threat of false implication in a dowry case has been highlighted. 14. What turns out primarily from the sequence of events, statements and the suicide note is that from 11.11.2013 until the actual date of suicide i.e. 09.12.2013 there has been no contact whatsoever either in perso ...
Supreme Court Of India
Jaipur Vidyut Vitaran Nigam Limited And Ors Vs Rajasthan Textile Mills Association & Anr Etc
.... arrier providing non-discriminatory open access. (4) Where the State Commission permits a consumer or class of consumers to receive supply of electricity from a person other than the distribution licensee of his area of supply, such consumer shall be liable to pay an additional surcharge on ...
Supreme Court Of India
M/s Oswal Petrochemicals Ltd Vs Commissioner Of Central Excise, Mumbai II
.... returns were assessed provisionally for the months of January, 1993 and February, 1993 since from March, 1993 onwards there was no endorsement by the Superintendent on such returns that the assessments were provisional. Therefore, CESTAT was justified in holding that the claim of the appellant ...
Supreme Court Of India
Consolidated Construction Consortium Limited Vs Software Technology Parks Of India
.... (b) that the contractor shall suspend the works whenever called upon to do so in writing by the architect/employer and shall be allowed reasonable extension of time for completion of work due to such suspension of work and nothing else. 13.1. What clause 27 provides for is that ...
Supreme Court Of India
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