C.T. Kochouseph Vs State Of Kerala And Another Etc
.... urchase price of raw materials used in the manufacture of goods, not on the value of manufactured products. A concession granted to the manufacturers in the purchase of certain types of raw material etc. does not preclude the imposition of purchase tax when the statutory conditions viz. happenin ...
Supreme Court Of India
Wikimedia Foundation Inc Vs Ani Media Private Limited & Ors
.... he publication. It should be passed only when necessary to prevent real and substantial risk to the fairness of the court proceedings. The order of postponement will only be appropriate in cases where the balancing test otherwise favours non-publication for a limited period. If a High Court or t ...
Supreme Court Of India
Paritala Sudhakar Vs State Of Telangana
.... sal at the hands of this Court. ANALYSIS, REASONING AND CONCLUSION: 17. Having heard learned counsel for the parties, perused the Judgment(s)/Orders(s) of the Courts below and the material on record, it transpires that there are material contradictions in the evidence of the witnesses. ...
Supreme Court Of India
Renuka Prasad Vs State Represented By Assistant Superintendent Of Police
.... ion cannot be used for any purpose except for the purpose of contradicting a witness, as mentioned in the proviso to sub-section (1) or for the purposes mentioned in sub-section (2)' (sic para-17). The said principle was reiterated with reference to Section 162 under the Criminal Procedure Code ...
Supreme Court Of India
Muruganandam Vs Muniyandi (Died) Through Lrs
.... e appellant in the interlocutory application falls under proviso to Section 49 of the Registration Act which provides that an unregistered document affecting immovable property may be received as evidence of a contract in a suit for specific performance. The proviso also enables the said document ...
Supreme Court Of India
Umashankar Yadav & Anr Vs State Of Uttar Pradesh, Through Chief Secretary & Anr
.... released. 16. We need not detain ourselves with regard to truthfulness of the rival versions. 17. The moot issue is do the uncontroverted allegations as narrated in the chargesheet disclose the ingredients of offences under Sections 186 and 353 IPC ? 18. Essential ingredients of ...
Supreme Court Of India
Mahendra Magruram Gupta & Anr Vs Rajdai Shaw & Ors
.... e suit have therefore become infructuous. The later portion of the above extracted paragraph of the High Court, which is a complete non sequitur reads as follows: “Upon that statement the suit with regard to the protection of possession becomes infructuous as the reliefs granted in terms o ...
Supreme Court Of India
State Of Uttar Pradesh & Anr Vs Gaurav Kumar & Ors
.... swer to say that the extraction is in blocks of less than 5 ha, separated by 1 km, because their collective impact may be significant, hence the necessity of a proper environmental assessment plan. * * * 25. Quarrying of river sand, it is true, is an important economic activity in the ...
Supreme Court Of India
Disha Kapoor Vs State Of Uttar Pradesh & Ors
.... oceeding for restitution of conjugal rights under Section 9 of the HMA. The petition filed for annulment of marriage by the first respondent was allowed and that filed by the petitioner was dismissed by a common judgment. An appeal is said to have been filed from the said judgment of the Family ...
Supreme Court Of India
M. Seetharama @ Seetharama Gowda Vs Manager Future General India Insurance Co. Ltd. & Ors
.... ; including for special diet, conveyance and attendant charges. This Court is of the opinion that the medical bills proved has to be granted in full and for special diet, conveyance and attendant charges a composite amount of Rs.30,000/- can be awarded. 6. For loss of future income, the Tr ...
Supreme Court Of India
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