Ram Murti Sharma Vs State Of Uttar Pradesh And Another
.... ough, the order of the High Court has not been challenged by the State as such. 6. On the other hand, learned counsel for the respondent no.2 submitted that it is a case in which the respondent no.2 is not named in the FIR. He had already suffered incarceration for approximately one year an ...
Supreme Court Of India
Awungshi Chirmayo And Anr. Vs Government Of Nct Of Delhi And Others
.... port has reached the following conclusion: “From the investigation conducted so far, circumstantial evidences suggest that Ms. A.S. Reingamphi @ A.S. Solam D/o Sh. A.S. Chihanpam r/o VillageChoithar, UkhrulDistrict, Manipur had committed suicide by consuming some poison/medicine, though t ...
Supreme Court Of India
Dr. Jaya Thakur & Ors. Vs Union Of India & Anr.
.... nce of any legislation. Article 324(2) postulates the appointment of the CEC and ECs by the President of India in the absence of any law made by the Parliament. The judgment in Anoop Baranwal (supra) records that there was a legislative vacuum as the Parliament had not made any enactment as cont ...
Supreme Court Of India
Thirumoorthy Vs State Represented By The Inspector Of Police
.... rocess. (xii) Principle of institutionalisation as a measure of last resort: A child shall be placed in institutional care as a step of last resort after making a reasonable inquiry. (xiii) Principle of repatriation and restoration: Every child in the juvenile justice system shall hav ...
Supreme Court Of India
M/S ACME Papers Ltd. Vs M/S. Chintaman Developers Pvt. Ltd. & Ors.
.... that it is a residuary provision and covers those cases not falling within the limitations of Sections 15 to 19. The opening words of the section, “subject to the limitations aforesaid” are significant and make it abundantly clear that the section takes within its sweep all personal actions…” ...
Supreme Court Of India
Union Of India Vs M/S Indian Oil Corporation Ltd
.... de the impugned order of the High Court. This appeal is allowed. No costs. The respondents are directed to pay the admitted liability along with interest at the rate of 6% p.a. with effect from 6-1-1993 till payment is made within three months from today.” (Emphasis supplied) 53. In U ...
Supreme Court Of India
Nenavath Bujji Etc. Vs State Of Telangana And Ors
.... t, the court can direct to have the body of the person detained to be brought before it in order to ascertain whether the detention is legal or illegal. Such is the predominant position of the writ in the Anglo-Saxon Jurisprudence.” 28. In Constitutional and Administrative Law By Hood Phill ...
Supreme Court Of India
M/S. Divgi Metal Wares Ltd. Vs M/S. Divgi Metal Wares Employees Association & Anr.
.... transfer only in terms of the said clause and transfer de hors the same was not permissible. The argument was accepted by the learned Single Judge as well as the Division Bench of the High Court. While reversing the order of the learned Single Judge this Court observed thus:- “12. In our ...
Supreme Court Of India
Saree Sansar Vs Govt. Of Nct Of Delhi & Ors.
.... aid proceeds as being attributable to Union territories, as is set out against it in column (2) of the said Table: Provided that if during that financial year there is levied and collected in any State a tax on the sale or purchase of the goods described in column (3) of the First Schedule, ...
Supreme Court Of India
Raghunatha And Another Vs State Of Karnataka
.... 53. A close analysis of this decision would show that the following conditions must be fulfilled before a case against an accused can be said to be fully established: (1) the circumstances from which the conclusion of guilt is to be drawn should be fully established. It may be noted ...
Supreme Court Of India
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