Shiv Kumar Sahu Vs Rekha Bai Sahu
.... e learned Family Court has closed the right of applicant herein to examine his other witnesses which in the facts of the case appears to be arbitrary and illegal. When once the Court has considered the prayer for adjournment and while adjourning the case fixing the case for further hearing and e ...
Chhattisgarh High Court
Ravinder Kumar Vs Union Of India
.... er dated 24/04/2004 one Inspector Mohan Lal was appointed as an enquiry officer. Rule 36 of the Central Industrial Security Force Rules, 2001 (hereinafter referred to as 'the Rules of 2001') laid down the procedure to be followed. When the enquiry which leads to a major penalty and in order to i ...
Chhattisgarh High Court
Mohan Lal Vishwakarma Vs State Of Chhattisgarh
.... e penalties specified in Rule 49 on any municipal employee holding post specified in Sub-section (4) of the Section 94 of the Act and in the case of other municipal employees the Standing Committee shall have the power to impose any of the said penalties on him. 53.Suspension pending discip ...
Chhattisgarh High Court
Himank Saluja Vs Badshah Prasad Singh
.... nts have not made unwarranted and malicious comments against the Selection Committee to designate Senior Advocate. The respondents/contemnors have specifically denied that they have not called a press conference. It is specifically denied that the contemnors had made derogatory and disparaging r ...
Chhattisgarh High Court
Badshah Prasad Singh (B.P.Singh) Vs High Court Of Chhattisgarh
.... e conduct of the Permanent Committee itself is contrary to the settled principle of law because whenever the relatives of one of the member of the Permanent Committee were candidate, then he should not be the member of the Permanent Committee. So the process adopted by the Permanent Committee re ...
Chhattisgarh High Court
Jay Mangal Patel Vs Collector District Raigarh (C.G.)
.... in which the said right would be exercised by the claimant or dissatisfied owner. In Mohd. Hasnuddin v. State of Maharashtra [(1979) 2 SCC 572], this Court was called upon to decide in a reference under Section 18 made by the Collector to the court beyond the period of limitation, whether the co ...
Chhattisgarh High Court
Apollo Medskills Limited Vs Chhattisgarh State Rural Livelihood Mission
.... in 25 days of receipt of the order. The applicant vide its letter dated 30.11.2019 submitted the Project Status Report and further sought an extension of 12 months for completion of the project. Further, the applicant vide its letter dated 31.01.2020 requested the respondent to close the project ...
Chhattisgarh High Court
R.R. Dubey Vs Chhattisgarh State Power Holding Company Limited
.... urther time not exceeding fifteen days, as may be allowed by the pension sanctioning authority, such representation as he may wish to make against the proposal; and (b) take into consideration the representation, if any, submitted by the pensioner under clause (a).” 9. The larger Benc ...
Chhattisgarh High Court
Avon @ Avont Kumar Chouhan Vs State Of Chhattisgarh
.... ny person or keeps a person in detention after such kidnapping or abduction, and threatens to cause death or hurt to such person, or by his conduct gives rise to a reasonable apprehension that such person may be put to death or hurt, or causes hurt or death to such person in order to compel the ...
Chhattisgarh High Court
Vidya Dhar Bajpai Vs State Bank Of India
.... t the excess amount has been recovered from the Petitioner as per the circular dated 17.3.2016 issued by the Reserve Bank of India (Annexure R4). He further submitted that the law is well settled that if a person has received an amount mistakenly to which he is not entitled to then he has to ref ...
Chhattisgarh High Court
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