Narbada Devi And Ors. Vs H.P. State Forest Corporation & Anr
.... i (supra), even if the Insurance Policy is not applicable, Respondent No.1HPSFC may be held liable for paying compensation to the Appellants herein. Further, that Respondent No.1HPSFC was acting as a mediator between the insured/deceased and the Insurance Company and hence there was a triparti ...
Supreme Court Of India
Securities And Exchange Board Of India Vs IL And FS Securities Services Ltd. & Ors.
.... the Interim Order to ask for conversion/sale/encashment of the Mutual Fund units, they do not wish to exercise such option as the value of the Mutual Fund units would increase over time. Therefore, by encashing the same at this point in time, the Applicant would stand to lose financially. I ...
Supreme Court Of India
Bhima Razu Prasad Vs State, Rep. By Deputy Superintendent Of Police, CBI/SPE/ACUII
.... before the Court. Therefore, it may not be possible to apply the ratio of Iqbal Singh Marwah by way of analogy to Section 195(1)(b)(i) in every case. 10. For further elucidation on this point, we may turn to the recent decision of this Court in Bandekar Brothers (supra). The appellants in ...
Supreme Court Of India
Krishna Lal Chawla & Ors Vs State Of U.P. & Anr
.... states that no action has been taken so far by the police. It is the litigant’s bounden duty to make a full and true disclosure of facts. It is a matter of trite law, and yet bears repetition, that suppression of material facts before a court amounts to abuse of the process of the court, and sha ...
Supreme Court Of India
Amitabha Dasgupta Vs United Bank Of India & Ors
.... sition to open the locker without the assistance of the bank. The hirer has access to the locker only during specified banking hours. The banker has no such limitation. It must, however, be noticed that the transaction of bailment would only be established if the provisions of Section 148 of the ...
Supreme Court Of India
High Court Of Judicature At Madras Rep. By Its Registrar General Vs M.C. Subramaniam & Ors.
.... pe of the relevant provisions to cover situations which are not strictly encapsulated in the language used therein. 14. This principle of statutory interpretation has been affirmed more recently in the decision in Shailesh Dhairyawan v. Mohan Balkrishna Lulla, (2016) 3 SCC 619 – “33.…T ...
Supreme Court Of India
Compack Enterprises India (P) Ltd. Vs Beant Singh
.... sistently maintained that only 2,200 sq.ft. was licensed to him and in his possession. Both these submissions are vehemently opposed by Shri Basava Prabhu S. Patil, learned senior counsel for respondent. III. This Court’s Analysis 18. Before adverting to the specific contentions raised ...
Supreme Court Of India
U.A. Basheer Thr. G.P.A. Holder Vs State Of Karnataka & Anr
.... re proceeding to lay down our conclusions, it may be useful to first refer to the findings of the learned Single Judge and the learned Division Bench. 11. The learned Single Judge dismissed the Appellant’s writ petition on the sole ground that the partition deed dated 9.01.1984, that the Ap ...
Supreme Court Of India
Rekha Sengar Vs State Of Madhya Pradesh
.... on, at pages 506544). The prevalence of prenatal sex selection and feticide has also attracted international censure and provoked calls for strict regulation. In September 1995, the UN 4th World Conference on Women, adopted the Beijing Declaration and Platform for Action which inter alia ...
Supreme Court Of India
Ram Sharan Maurya And Others Vs State Of U.P. And Others
.... of 2020 3 xvi SLP (C) 6851 of 2020 166 xvii SLP(C)No. (D.No.13872) of 2020 246 xviii SLP (C) No.6846 of 2020 By As ...
Supreme Court Of India
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