Union Of India & Ors. Etc Vs Prohlad Guha Etc
.... r are distorted, the very functioning of the writ courts would become impossible.” 7. The principle of compassionate appointment, as we have noticed above, has been put in place to ameliorate suffering that is cast upon members of a family upon the sudden death of the earning me ...
Supreme Court Of India
M/S. Pro Knits Vs Board Of Directors Of Canara Bank & Ors
.... covery is to be made as part of the corrective action plan, the manner and method of recovery shall be in accordance with the existing policies approved by the board of directors of the bank which has extended credit facilities to the enterprise, subject to any regulations prescribed by the Rese ...
Supreme Court Of India
National Housing Bank Vs Bherudan Dugar Housing Finance Ltd. & Ors. Etc
.... ay today affairs of the First Accused Company and they are jointly and severally responsible for the conduct or for omission regarding the conduct of the business of the First Accused Company.” 6. Hence, there were no assertions made that the second to seventh accused, at the time of the co ...
Supreme Court Of India
Yash Developers Vs Harihar Krupa Co-Operative Housing Society Limited & Ors
.... except for 2 months between 25.02.2015 and 23.04.2015, there was no proposed development plan road in any of the plans. He would submit that the proposed DP road affected only the proposed sale building, not the entire project. In any event, he would submit that the sale building could not have ...
Supreme Court Of India
Gaurav Kumar Vs Union Of India and Ors
.... l to a rule made by the State Bar Council are two distinct and different things. One cannot take the place of the other.” 51. We can derive the following principles concerning the rule-making power of the SBCs under Section 15: (i) the SBCs can exercise rule-making powers only for the subj ...
Supreme Court Of India
Vidya And Others Vs M/s Parsvnath Developers Ltd
.... ants would be informed about the tentative date for making an offer of possession, thereafter. So far as the compensation claimed for was concerned, the same was to be governed by the terms and conditions laid down in the Agreement. However, the respondent-Developer failed to directly address th ...
Supreme Court Of India
UP Roadways Retired Officials And Officers Association Vs State Of U.P. & Anr
.... their being in government service. Yours faithfully (Girija Prasad Pandey) Commissioner & Secretary No. 2114 (1)/Tees-2-170N/72 Copy submitted to Accountant General, Government of Uttar Pradesh, Allahabad, for information and necessary action. By order, (Bha ...
Supreme Court Of India
Shri Gurudatta Sugars Marketing Pvt. Ltd Vs Prithviraj Sayajirao Deshmukh & Ors
.... signatories. Drawing from established legal precedents, the High Court underscored that the term 'drawer' carries a specific legal meaning within the NI Act. It highlighted the cases where Courts consistently interpreted 'drawer' to refer strictly to the issuer of the cheque, reinforcing its deci ...
Supreme Court Of India
Kaushik Narsinhbhai Patel & Ors Vs M/s. S.J.R. Prime Corporation Private Limited & Ors
.... y could not make out a case on the basis of evidence for which he/she has laid no foundation in the pleadings. It is fairly settled that no amount of evidence can prove a case of a party who had not set up the same in his/her pleadings, it was further held therein. According to us, it is the cor ...
Supreme Court Of India
Amit Rana @ Koka & Anr Vs State Of Haryana
.... an act with such intention or knowledge and under such circumstances that if death had been caused, the offence would have amounted to murder or the act itself is of such a nature as would have caused death in the usual course of an event, but something beyond his control prevented that result, ...
Supreme Court Of India
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