Shyam Kumar Inani Vs Vinod Agrawal
.... of Attorney, but they also failed to prove the contents of the Agreement to Sell and the General Power of Attorney. The submission that the contents of the General Power of Attorney and the Agreement to Sell were not read out and explained to the executor, namely Sushila Devi as she was an old i ...
Supreme Court Of India
Rajive Raturi Vs Union Of India & Ors
.... ections. 47. The report pointed out that inaccessibility often leads to compounded discrimination, creating additional layers of disadvantage for PWDs, particularly when these individuals are also subject to other forms of marginalisation. The findings emphasised the need for a comprehensiv ...
Supreme Court Of India
M/s Siddamsetty Infra Projects Pvt. Ltd Vs Katta Sujatha Reddy & Ors
.... rther referred to Clauses 21 and 23 to substantiate this interpretation: “32. […] It may be noted that as per Clause 21, the parties had entered into an earlier agreement to sell dated 10.03.1994, which did not materialize and accordingly the agreed price therein was no longer applicable. I ...
Supreme Court Of India
Lifeforce Cryobank Sciences Inc Vs Cryoviva Biotech Pvt. Ltd. & Ors
.... e have heard learned counsel for the parties. 7. At the stage of considering an application for appointment of an arbitrator the Court is required to examine whether there exists an arbitration agreement between the parties. The existence of an arbitration agreement is not an issue. The iss ...
Supreme Court Of India
M/s Crystal Transport Private Limited & Anr Vs A Fathima Fareedunisa & Ors
.... ce further evidence particularly to sustain the statement of accounts rejected by them respectively by examining the authors of the same. The trial court is also further directed that considering the facts and circumstances of the case and after assessing and analyzing the further materials to b ...
Supreme Court Of India
Goqii Technologies Private Limited Vs Sokrati Technologies Private Limited
.... ng in exercise of its jurisdiction under Section 11 of the Act, 1996 is limited. At this stage, the court is required to conduct a preliminary inquiry for the purpose of ascertaining whether a prima facie case exists for referring the dispute to arbitration. Contrary to this narrow scope, in the ...
Supreme Court Of India
Kirloskar Ferrous Industries Limited & Anr Vs Union Of India & Ors
.... ary? 46. In M.P. Oil Extraction & Anr. v. State of Madhya Pradesh & Ors , reported in (1997) 7 SCC 592, this Court held that policy decisions are the domain of the executive authority of the State and that the courts should not embark on the unchartered ocean of public policy and s ...
Supreme Court Of India
Aruna Dhanyakumar Doshi Vs State Of Telangana
.... the District Magistrate. On the envelope of the said letter, the appellant’s husband specifically stated that a copy of the letter shall be forwarded only after his death. Relying upon a decision of this Court in the case of M/s Neeharika Infrastructure Pvt. Ltd. v. State of Maharashtra and Ors ...
Supreme Court Of India
Ramji Lal Bairwa & Anr Vs State Of Rajasthan & Ors
.... at Article 136 of the Constitution of India neither confers on anyone the right to invoke jurisdiction of the Supreme Court nor inhibits anyone from invoking its jurisdiction and that the said power is actually vested in the Supreme Court. It was also held that the exercise of the power under Ar ...
Supreme Court Of India
Aslam Ismail Khan Deshmukh Vs Asap Fluids Pvt. Ltd. & Anr
.... s employment before a period of 3 years. 29. It was submitted that as per Recital 3, and Clauses 3.1 and 4.1 respectively of the Commercial Expertise Agreement, for the petitioner to hold the shares, he ought to have worked for a period of 3 years. Since the petitioner resigned on 18.07.201 ...
Supreme Court Of India
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