Shatrudhan Pardhi Vs State Of Chhattisgarh
.... imes in the afternoon and sometimes at night and during the time when she alone, but this fact has been denied by the prosecutrix in the court statement. According to police statement Ex.D-1, the appellant had called her at night at the time of the incident and took her with him. There was no an ...
Chhattisgarh High Court
Rupanadham Steel Pvt. Ltd. Vs National Highway Authority Of India
.... any person to whom the same or any part thereof is payable, the competent authority shall refer the dispute to the decision of the principal civil court of original jurisdiction within the limits of whose jurisdiction the land is situated.” 6. A careful perusal of Section 3H(4) of the NH Ac ...
Chhattisgarh High Court
Dr. Bijaya Ketan Sahu Vs State Of Chhattisgarh
.... e respondent authorities with regard to refusing to give appointment orders to the petitioners on the post of Lecturer, is unjust, arbitrary and unreasonable. This Court vide order dated 21.03.2012 allowed the petition of petitioner No.1- Dr. Bijaya Ketan Sahu to some extent and directed the CGP ...
Chhattisgarh High Court
Indra Shekhar Tripathi, Vs Commissioner, Provident Fund Office
.... e. from 09.03.2002 to 30.09.2010 is not received from employer of the petitioner. All actions have been initiated to recover the contribution from respondent No.2 (employer of the petitioner). After receipt of the same, benefits will be provided to petitioner accordingly. 7. Learned counse ...
Chhattisgarh High Court
M/S Bhatia Wine Merchants Pvt. Ltd Vs State Of Chhattisgarh
.... he letter-head of Punjab and Sindh Bank addressed to the Appellant wherein it is scribed that on a request made by the appellant vide letter dated 21.8.2018, the interest charged on amount Rs.1,59,30,050/- for the period from 01.02.2012 to 30.06.2018 comes to Rs.2,01,30,196/-. This letter is pro ...
Chhattisgarh High Court
Bandhuram Kanwar Vs State Of Chhattisgarh
.... idence of the witnesses, who are relatives when their evidence is cogent and credible. Factually, the decision of this Court in Avtar Singh (supra) stands on a completely different footing.” 16. In the matter of Mohabbat and Ors. v. State of M.P., reported in 2009 AIR SCW 1486 the Supreme ...
Chhattisgarh High Court
Devendra Dewangan @ Chhotu @Bau Vs State Of Chhattisgarh
.... sed persons. Further, PW-1 / victim- Nishant has clearly stated in para 16 of his cross-examination that he has identified the accused persons at Police Station itself and in para 18 of his cross-examination, he has admitted that police was present at the time of identification proceedings and i ...
Chhattisgarh High Court
Bhuneshwar Sahu Vs Union Of India
.... overnment under Sub-section (2) of Section 23 of RTE Act relaxing the eligibility criteria prescribed by the NCTE, nor there has been any exercise for ascertaining existence of the conditions precedent for exercising such power. (ii) The petitioners have locus standi to challenge the notifi ...
Chhattisgarh High Court
K. Kiran Kumar Vs Swaroopa
.... 29. The Supreme Court in the case supra further held even after the custody is given to one parent, the other parent must have sufficient visitation rights to ensure that the child keeps in touch with the other parent and does not lose social, physical and psychological contact with any on ...
Chhattisgarh High Court
Dipak Verma Vs Harish Yadav
.... ontract according to its true construction.” 10. A bare perusal of the aforesaid provision would show that in order to obtain a decree for specific performance of contract, the plaintiff is not only required to plead his readiness and willingness to perform his part of the contract, but has ...
Chhattisgarh High Court
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