Atul Kumar Vs Chairman (Joint Seat Allocation Respondents Authority) And Others
.... the Scheduled Caste status of the petitioner; and (iii) the steps which were taken by the petitioner to comply with all formalities pursuant to the allotment to him of a seat for the course. 6 Counsel appearing on behalf of the first respondent has furnished to the Court the log-in details ...
Supreme Court Of India
V.Vincent Velankanni Vs Union Of India And Others
.... skilled grade by the end of the year 2003. However, as per the factual matrix, he was promoted to the highly skilled grade after around 5 years i.e. on 26th March, 2008. A tabular chart depicting the date of appointment and the date of promotion to skilled and highly skilled grade is placed belo ...
Supreme Court Of India
K. Vadivel Vs K. Shanthi & Ors
.... e after a report under sub-section (2) has been forwarded to the Magistrate and, where upon such investigation, the officer-in-charge of the police station obtains further evidence, oral or documentary, he shall forward to the Magistrate a further report or reports regarding such evidence in the ...
Supreme Court Of India
M/S Ultra Tech Cement Limited Vs Mast Ram & Ors
.... lause 1.1(w)(ix) agreed that all litigations pertaining to the business and assets being transferred to the Appellant that arose before or on the Closing Date would not be transferred to the Appellant and will remain with JAL. 25. The aforesaid aspect has been further elaborated under Claus ...
Supreme Court Of India
Bhagwan Singh Vs State Of U.P.& Ors
.... e Petition before Hon'ble Supreme Court of India therefore, I came to Delhi and filed my complaint before the Supreme Court of India. A true copy of the complaint dated 9.7.2024 filed with the office of Secretary General, Supreme Court of India is being annexed herewith as Annexure B hereto. ...
Supreme Court Of India
Shoor Singh & Anr Vs State Of Uttarakhand
.... ion (i.e., the State of Uttarakhand), it was submitted: (i) PW-1, PW-2 and PW-3 have all been consistent about the deceased reporting to them that accused persons were demanding a motorcycle and cash of Rs.50,000/- and threatening her that if their demand is not met by the date of child nam ...
Supreme Court Of India
Ajay Madhusudan Patel & Ors Vs Jyotrindra S. Patel & Ors
.... in Millenium and Deegee, the SRG Group has no business relationship or dealings or common interest with either of the other groups. Since the subject-matter in question is with respect to the implementation of the FAA, there is no doubt that the same can be effectively implemented without the p ...
Supreme Court Of India
Central Bureau Of Investigation Vs Dilip Mulani & Anr
.... sed. He pointed out that in the reply filed to the discharge application, the appellant stated that the letters DM in the notebook maintained by Mehul Jhaveri refer to Dushyant Mulani, who is a co-accused and not to the respondent. The reference to DM appears in the same notebook against the ent ...
Supreme Court Of India
Sushma Vs Nitin Ganapati Rangole & Ors
.... against the driver of the car as also the driver of truck. Exhibit P4-spot mahazar establishes the fact that the offending truck was parked on the middle of the road. Undisputedly, accident took place at 9.10 pm and the truck is a Heavy Goods Vehicle. Exhibit P6-Photograph of the place of accide ...
Supreme Court Of India
Secretary, Public Works Department Vs Tukaram Pandurang Saraf
.... Store at Nagpur. c) Due to the peculiar nature of work and duties of the regional workmen. Public Holidays on 26th January and 15th August only should be granted. Similarly, they should be given liberty to avail as per their choice additional 4 holidays on any festival day in a year approv ...
Supreme Court Of India
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