Communidade Of Tivim, Tivim, Bardez Goa Vs State Of Goa & Ors
.... d Counsel has referred to Clauses i), iii), v), x) and xi) of the consent terms, which essentially confer to the private respondents ‘ all rights and interests, which rights shall be akin to full ownership rights’ over 60% of the land and reciprocally, the appellant is to have ‘exclusive rights ...
Supreme Court Of India
Mandeep Singh & Ors Vs State Of Punjab And Ors
.... the Commission was taken much later, after the selection process stood completed. 33. Let us also understand the scheme of UGC Regulations. Entry 66 of List I of Schedule VII of the Constitution empowers Union to make laws relating to “ Co-ordination and determination of standards in instit ...
Supreme Court Of India
Sanju Bai Prajapati & Ors Vs New India Assurance Company Ltd. & Ors
.... nd registration number was held to be crucial. The deposition of PW-2 that the registration of the offending vehicle was written in black color on a white background was disbelieved on the ground that the offending vehicle was a commercial one in which the number plate is written in white on a y ...
Supreme Court Of India
Vikram Bhalchandra Ghongade Vs The Headmistress Girls High School And Junior College, Anji (Mothi), Tah. And Distt. Wardha & Ors
.... allowances, while in service, as also pension and other benefits on retirement. 8. We have to also notice that sub-section (5) makes Section 4 inapplicable, if the employees have a right to receive better terms of gratuity under any award or agreement or contract with an employer. When comp ...
Supreme Court Of India
Oriental Insurance Co. Ltd. Vs Niru @ Niharika & Ors
.... rate of 9%. The Insurance Company relies on Annexure P-1 history of the case to contend that there was undue delay caused by reason of the claimants having not entered their evidence. From Annexure P-1, we see that the claim petition was filed on 28.12.1995 and it first came up for hearing on 1 ...
Supreme Court Of India
Meena (Dead) Represented Thr. LRs Vs Prayagraj & Ors
.... also raises no objection on the same. We would consider the enhancement sought by the original applicant, which if granted before her death would have accrued to her estate or rather compensated the loss of her estate; caused by reason of the accident, which the legal heirs are entitled to succ ...
Supreme Court Of India
Suresh Jatav Vs Sukhendra Singh & Ors
.... al increase of an unskilled worker’s income can be assessed at Rs.500/- per year in which context, even an unskilled worker would earn an income of Rs.10000/- in the year 2008. Hence, this Court is of the opinion that the income as claimed by the appellant, a skilled mason can be accepted. As fa ...
Supreme Court Of India
Machhindranath S/o Kundlik Tarade Deceased Through LRs Vs Ramchandra Gangadhar Dhamne
.... ty had itself resolved to release the charge on the suit land on 27.08.1973. For all practical purposes, the interest of the Society has not suffered. 23. The emphasis of the plaintiff before this Court is that the Trial Court as well as the learned Single Judge had, in the first round of l ...
Supreme Court Of India
Saraswati Devi & Ors Vs Santosh Singh & Ors
.... 8. We have to immediately notice that the defendants, despite notice having been issued, did not appear in the earlier proceedings nor did they raise such a contention before the Court. It was also the submission of the defendants in the objection filed that they have filed an application before ...
Supreme Court Of India
Rajesh Etc Vs Union Of India Etc
.... ct which was sufficient to raise serious doubts. It was urged that this deficiency would merit grant of benefit of doubt to the appellants. 12. Furthermore, learned counsel submitted that whenever products made/comprising wild animals are recovered, the first and foremost course of action fo ...
Supreme Court Of India
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