Yogesh Goyanka Vs Govind & Ors
.... and delay the pending suit. 12. Mr. Shukla also contends that the judgment of this Court in Thomson Press (supra) is entirely distinguishable on facts from the present matter and is hence inapplicable. To that extent, he highlights that contrary to the factual position in Thomson Press (s ...
Supreme Court Of India
Pydi Ramana @ Ramulu Vs Davarasety Manmadha Rao
.... that on his part remains to be performed, or acts in fraud of the contract, or wilfully acts at variance with, or in subversion of, the relation intended to be established by the contract; or (c) who fails to aver and prove that he has performed or has always been ready and willing to perfo ...
Supreme Court Of India
Shanmugasekar Vs State Of Tamil Nadu
.... controversy regarding the time of the incident, which creates a serious doubt. The prosecution has not proved the guilt of the appellant beyond reasonable doubt. 5. Without prejudice to the contentions mentioned above, the learned senior counsel submitted that the appellant had no intentio ...
Supreme Court Of India
Muthyala Sunil Kumar Vs Union Of India & Ors
.... llenged on several grounds ranging from double taxation; levy being without legal authority; being in violation of the Rules, 2023 which had been framed under Entry 35 of List II of the Seventh Schedule to the Constitution of India, and various other grounds. 6. In all these matters while ...
Supreme Court Of India
G.M. Shahul Hameed Vs Jayanthi R. Hegde
.... thorised in law to receive an instrument in evidence, is bound to give effect to the mandate of sections 33 and 34 and retains the authority to impound an instrument even in the absence of any objection from any party to the proceedings. Such an absence of any objection would not clothe the pres ...
Supreme Court Of India
Vinod Jaswantray Vyas(Dead) Through Lrs Vs State Of Gujarat
.... before the Magistrate about his getting beaten up, then threat was given to him for killing him. We had informed about this to our advocate Patanwadia Sir. At the time when Jeeva was produced before the Magistrate at that time Patanwadia Sir should remain present before the Magistrate, about whic ...
Supreme Court Of India
Ram @ Ramdas Sheshrao Neharkar Vs Sheshrao Baburao Neharkar And Others
.... erference in the present appeal. From the perusal of the judgment of the High Court, it is evident that the relevant facts to establish the factum of marriage of mother of appellant/plaintiff with respondent no. 1/defendant no. 1 were not considered by the Trial Court as well as the First Appell ...
Supreme Court Of India
State Of Punjab Vs Randhir Singh Etc
.... ster by casting aspersions on her character. He stated that her sister(deceased) often complained about these incidents of cruelty by her in-laws, when she came to the village. Thereupon, a panchayat was convened wherein the accused were advised not to maltreat his sister(deceased). The accused ...
Supreme Court Of India
Naseem Kahnam And Others Vs Zaheda Begum (Dead) By Lr. And Others
.... cument. Ex. A.6 did not only have the effect of creating a right in the second appellant but also of re-defining shares or entitlement of the first appellant and respondents 1 to 3 vis-a-vis the property left by Ghouse Khan. A specific issue was framed as to the truth and validity of the documen ...
Supreme Court Of India
Ratnu Yadav Vs State Of Chhattisgarh
.... he was forced into water. In fact, in postmortem notes, PW-9 stated that an expert’s opinion should be sought. Admittedly, an expert’s opinion was not sought. 8. Now, we turn to evidence of PW-1. She was a village Kotwal. She was a signatory to the panchnama of the recovery of the dead body ...
Supreme Court Of India
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