Kaushik Premkumar Mishra & Anr Vs Kanji Ravaria @ Kanji & Anr
.... the appellants had failed to establish their right, title and interest in the suit property, there was shifting of the onus on the respondent No.2 would not arise and there was no necessity or requirement of the respondent No.2 to enter the witness box as the same would be of no consequence. Rel ...
Supreme Court Of India
M/s Rewa Tollway P. Ltd Vs State Of Madhya Pradesh & Ors
.... bmitted that the submission relating to Promissory Estoppel and Legitimate Expectation are unwarranted and without any merit, inasmuch as, prior to the execution of the concession agreement, the amendment had been brought in. The communication by the Chief Secretary cannot have any overriding eff ...
Supreme Court Of India
SBI General Insurance Co. Ltd Vs Krish Spinning
.... ovision for arbitration and there was serious dispute between the parties in reference to constitution of Arbitral Tribunal whether there has to be Arbitral Tribunal pertaining to each agreement. In the facts and circumstances, this Court took note of sub-section (6-A) introduced by the Amendme ...
Supreme Court Of India
Sheikh Javed Iqbal @ Ashfaq Ansari @ Javed Ansari Vs State Of Uttar Pradesh
.... s Court directed that the Special Judge should impound their passports besides insisting on a certificate of assurance from the concerned Embassy/High Commission of the country to which the foreigner accused belonged and that such accused should not leave the country and should appear before the ...
Supreme Court Of India
Bihar Staff Selection Commission & Anr Vs Himal Kumari & Anr. Etc
.... determination of minimum qualifying marks for various competitive examinations has been done by Resolution Nos. - 15838 dated 22.12.90 and 10258 dated 05.08.91 in the following form:-General Category -40% Backward Class -36.5% Backward Class Annexure 1- 34% SC/ST & Women Clas ...
Supreme Court Of India
Kiran Jyot Maini Vs Anish Pramod Patel
.... by both the parties before this Court and they have also mutually agreed that they have no intention of continuing their union as husband and wife. Therefore, we are of the opinion that while the interest of the appellant-wife to be compensated needs to be protected through a one-time settlement ...
Supreme Court Of India
State Of Punjab & Ors Vs M/s Punjab Spintex Ltd
.... Respondent argued that the expression ‘Market fees’ has been used in the Policy of 2003 because both the 1961 Act and the 1987 Act contemplate levy of fees in a notified market area and not in the sense of fees levied under the 1961 Act as has been argued by the Appellant State. Respondent has ex ...
Supreme Court Of India
Amro Devi & Ors Vs Julfi Ram (Deceased) Thr.Lrs. & Ors
.... irst round of litigation. The plaintiffs in the second round of litigation were the defendants whereas the Mansha Ram and others were plaintiffs in the first round of litigation. The first suit was for declaration and for permanent injunction on account of interference by the defendants therein. ...
Supreme Court Of India
M/s Omsairam Steels & Alloys Pvt. Ltd Vs Director Of Mines And Geology, Bbsr & Ors
.... ht, when the premise for such a relief is a mere mistake, was laid down by this Court in W. B. State Electricity Board v. Patel Engg. Co. Ltd . (2001) 2 SCC 451, in the following words: “27. Exceptions to the above general principle of seeking relief in equity on the ground of mistake, as ...
Supreme Court Of India
State Of Uttar Pradesh And Anr Vs Virendra Bahadur Katheria And Ors
.... tual foundation. Secondly, the mere consequence of financial burden is not a valid ground to denounce a judicial dictum. ANALYSIS 35. We have considered the rival submissions in the backdrop of the protracted litigation between the parties, which has led to the passing of multiple order ...
Supreme Court Of India
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