Shriram Chits and Investments (P)Ltd., T. Nagar Vs M. Krishnan and others
.... period. According to the learned counsel for the appellant, the suit claim is not barred as the Registrar was satisfied and that the Registrar has the authority to entertain to admit a dispute even after the expiry of a period of limitation if the Foreman satisfies the Registrar that he had sufficie ...
Madras High Court
A.K. Ansari and Another Vs Bharat Overseas Bank Ltd. and Another
.... avour. They must be comfortable to the rights guaranteed in Parts III and IV of the Constitution. Article 21 guarantees right to life which includes right to livelihood, the deprivation thereof must be in accordance with just and fair procedure prescribed by law conformable to Articles 14 and 21 so ...
Madras High Court
Navarasam Matriculation Higher Secondary-Parents-teachers association, Palliyuthu Vs State of Tamil Nadu and 2 others
.... olicy for the administration of the State. Unless the policy framed is absolutely capricious and, not being informed by any reason whatsoever, can be clearly held to be arbitrary and founded on mere ipse dixit of the executive functionaries thereby offending Article 14 of the Constitution or such po ...
Madras High Court
V. Sadasivan and 36 others Vs Binny Limited and another
.... .K. Agarwal v. Gurgaon Gramin Bank, : [1987]3SCR640 a Bench consisting of two of their Lordships of the Apex Court once again dealt with the validity of an order passed invoking a regulation which conferred on the Regional Rural Banks, the power to terminate the services of an Officer or an Employee ...
Madras High Court
Haniff Shabbir Brothers Vs Collector of Customs
.... oticed the fact that a finding as such is lacking in the order of the Collector that the goods are liable to confiscation and the plea of the petitioner that there is no finding in regard to liability of the goods to confiscation and hence the order of imposition of penalty u/s 112 would not be lega ...
Madras High Court
Shri Mahender Singh Vs Shri Hukam Singh and others
.... free election is the soul of democracy. The secrecy of ballot is a step in aid for holding fair and free election and it has been statutoriiy protected. At the same time purity of election cannot be sacrificed at the altar of secrecy of the ballot. 13. It is the incumbent duty of the Court trying ...
High Court Of Punjab And Haryana At Chandigarh
Savita Aggarwal Vs R.C. Aggarwal
.... the husband and the standard of life to which parties are used to. The fixation of maintenance under the Code of Criminal Procedure, can be taken note of for assessing the maintenance pendente lite u/s 24 but the same cannot be the sole basis as under the Criminal Procedure Code, maximum maintenanc ...
High Court Of Punjab And Haryana At Chandigarh
Sh. Satnam Singh and Others Vs Sh. Bawa Singh and Others
.... was the lessee who was in physical possession of the land in dispute and it is he who had dug. Thus, the answering respondent has not incurred any criminal liability for violating the order of this Court. 2. There is no gainsaying that a person can be convicted for disobeying the orders of the C ...
High Court Of Punjab And Haryana At Chandigarh
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