K. Babu Vs M. Swaraj And Others
.... ct of 1951. Section 86 is the first provision in Chapter III of the Act of 1951, titled ‘Trial of Election Petitions’. Section 86(1) alone is relevant for the purposes of this case and it reads thus: - ‘86. Trial of election petitions.- (1) The High Court shall dismiss an election pe ...
Supreme Court Of India
Mallappa & Ors. Vs State Of Karnataka
.... when the appreciation of evidence results into two equally plausible views. However, the controversy is to be resolved in favour of the accused. For, the very existence of an equally plausible view in favour of innocence of the accused is in itself a reasonable doubt in the case of the prosecut ...
Supreme Court Of India
No.2809759h Ex-Recruit Babanna Machched Vs Union Of India And Ors
.... rt except for placing it across the Bar for our perusal. In such a scenario, it is not at all appropriate for this Court to consider and rely upon it. Nonetheless, a plain reading of it would reveal that it is not an advertisement inviting applications for enrollment/recruitment under the Unit H ...
Supreme Court Of India
Naresh Chandra Agrawal Vs Institute Of Chartered Accountants Of India And Others
.... Section 21A(4) provides that the Board may advise the Director to further investigate the matter. However, Rule 9(3) does not limit itself to just this option. It also enables the Board to straightaway proceed to act by itself or refer the matter to the Disciplinary Committee, depending on whethe ...
Supreme Court Of India
Gurwinder Singh Vs State Of Punjab & Another
.... g bail applications under the UAP Act can be summarised in the form of a twin-prong test : 1) Whether the test for rejection of the bail is satisfied? 1.1 Examine if, prima facie, the alleged ‘accusations’ make out an offence under Chapter IV or VI of the UAP Act 1.2 Such examin ...
Supreme Court Of India
Kishore & Ors. Vs State Of Punjab
.... fidence, the conviction can be based on their testimonies. 10. Therefore, we must analyse the testimonies of PW-8 and PW-9 to ascertain whether their version inspires confidence. PW-8 (Khushbir Singh) is the son of the deceased Pratap Singh and Gurpal Kaur. He deposed that his two nieces, ...
Supreme Court Of India
Jagmohan And Another Vs Badri Nath And Others
.... by notification in the Official Gazette or (b) if so found by the Courts: xx xx xx 8. State Government may exclude areas from pre-emption- (1) Except as may otherwise be declared in the case of any agricultural land in a notification by the State Government, no right of pre-emp ...
Supreme Court Of India
Velthepu Srinivas And Others Vs State Of Andhra Pradesh (Now State Of Telangana) And Anr.
.... vidence and law. However, there is one aspect which stands out in the above-referred analyses of the Trial Court and the High Court, and that pertains to the conclusion on the culpability of A-3 for murder. We will now examine the evidence as against A-3. 18. Evidence against Accused No.3: ...
Supreme Court Of India
Bhaggi @ Bhagirath @ Naran Vs State Of Madhya Pradesh
.... risonment for a period not less than 20 years with fine. This position is clear from the provision under Section 376 AB, IPC which reads thus:- “376AB. Punishment for rape on woman under twelve years of age .—Whoever, commits rape on a woman under twelve years of age shall be punish ...
Supreme Court Of India
Union Of India And Ors Vs M/S. B. T. Patil And Sons Belgaum (Construction) Pvt. Ltd.
.... agencies, such as, the International Bank for Reconstruction and Development under international competitive bidding or under limited tender system would be regarded as ‘deemed exports’ under the Exim Policy of 1992-1997. 22. Section 122 provides that ‘deemed exports’ shall be eligible for ...
Supreme Court Of India
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