M/s Shri Kamadgiri Construction Through Its Partner Gajendra Singh Parihar Vs The State Of Madhya Pradesh And Others
.... inal authority had a period of six months to decide the quantified claim i.e. up to 20.06.2016 and thereafter as the final authority failed to decide the dispute within a period of six months, petitioner had a period of 12 months to file a reference petition i.e. on or before 20.06.2017. Admitte ...
Madhya Pradesh High Court (Jabalpur Bench)
Panjab Nation Bank Acting Vs Additional District Magistrate And Others
.... yment to the borrower. (5A) Where the sale of an immovable property, for which a reserve price has been specified, has been postponed for want of a bid of an amount not less than such reserve price, it shall be lawful for any officer of the secured creditor, if so authorised by the secured ...
Madhya Pradesh High Court (Indore Bench)
Ajay Singh Raghuvanshi Vs M.P.Rural Road Development Authority & Another
.... DPR and approval of DPR by certifying the fact that he has checked the DPR after receipt of the same. He further submits that issuance of charge-sheet is not a punishment and it is settled law that under Article 226 of the Constitution of India, the Writ Courts should not interfere in the depart ...
Madhya Pradesh High Court (Jabalpur Bench)
M/s Divyaahaar Foods Pvt. Ltd Vs The State Of Madhya Pradesh And Others
.... ess. Every State action must be informed by reason and it follows that an act uninformed by reason, is arbitrary. Rule of law contemplates governance by laws and not by humour, whims or caprices of the men to whom the governance is entrusted for the time being. It is trite that be you ever so hi ...
Madhya Pradesh High Court (Jabalpur Bench)
Smt. Sunita Ghosh Vs Shri Pradeep Ghosh
.... In the case at hand, it is admitted that the petitioner is a divorcee lady and having a girl child before her marriage with the respondent. It was also alleged that the respondent was suffering from sexual weakness, however, such type of weakness cannot be a part of Domestic Violence. Under thes ...
Madhya Pradesh High Court (Indore Bench)
Abhsihek Vs Central Bureau Of Investigation
.... ve also disclosed that they were acting on behalf of the present applicant only. It is further submitted that a transcript of voice recorder is also available in which the applicant has clearly demanded the bribe from the complainant. It is also submitted that the incident also took place in the ...
Madhya Pradesh High Court (Indore Bench)
Piyush Khede Vs Indian Oil Corporation And Others
.... ers but was within the area of the land offered. The land offered by the petitioner thus included part of land over which HT line more than 11 KW was crossing. The entire land would be covered within the meaning of “offered land” hence there was non-compliance of the provision that there should ...
Madhya Pradesh High Court (Indore Bench)
Rahul Badgaiya Vs The State Of Madhya Pradesh And Others
.... was distinguished by this Court in Mahabir Singh v. State of Haryana, AIR 2001 SC 2503, on facts, but the Court expressed its anguish at the fact that the statement of a person in the said case was recorded under Section 164 Cr.P.C. by the Magistrate, without knowing him personally or without an ...
Madhya Pradesh High Court (Jabalpur Bench)
Krishna Devi Santar Vs Atul Lalwani
.... ims adjustment, an issue shall have to be struck down relating to arrears of rent. The tenant can well demonstrate that the arrears, as claimed, are not due. When the issues in the suit are tried in those proceedings in the suit, the defendant-tenant shall get a right to properly contest those i ...
Madhya Pradesh High Court (Jabalpur Bench)
Bank of indiaa through its general manager and Another Vs Narmada Prasad Choudhary
.... 3, which was disposed of vide order dated 01.12.2004 by the learned Single Bench with the following directions:- “12. In view of the aforesaid analysis, I am inclined to quash the order of compulsory retirement, Annexure P/255 and affirmation thereof, contained in Annexure P/30. As a logic ...
Madhya Pradesh High Court (Jabalpur Bench)
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