Hussainbhai Asgarali Lokhandwala Vs State Of Gujarat Ors
.... also got a head injury. He further stated that the incident happened between seven to half past seven in the evening. He identified the knife used by Hussain (Ex.10). 15.8. In his cross-examination, he stated that the house of Asgarali was surrounded by a compound wall of six feet height. T ...
Supreme Court Of India
Maheshkumar Chandulal Patel & Anr Vs State Of Gujarat & Ors
.... also got a head injury. He further stated that the incident happened between seven to half past seven in the evening. He identified the knife used by Hussain (Ex.10). 15.8. In his cross-examination, he stated that the house of Asgarali was surrounded by a compound wall of six feet height. T ...
Supreme Court Of India
Rahul Vs National Insurance Company Ltd. And Another
.... agricultural operations, due to the disability suffered by him. Therefore, the learned counsel sought our interference in the judgment passed by the High Court and thereby enhance the compensation payable to the appellant. 7. On the other hand, the learned counsel for the insurance company ...
Supreme Court Of India
Manish Sisodia Vs Directorate Of Enforcement
.... bserved that if any application was filed, the same would be considered by the trial court on merits without being influenced by the dismissal of the earlier bail applications including its own judgment. It further observed that the observations made regarding the right to speedy trial will be t ...
Supreme Court Of India
Rajkot Municipal Corporation Vs State Of Gujarat And Ors
.... nt No. 03 by filing Municipal Appeal No. 19 of 2010 before the Civil Court, Rajkot, wherein Respondent No. 03 deposited 75% of the bill amount in Court. Thereafter, for AY 2011-12, demand notice was issued to the Respondent No. 03 seeking payment of property tax for the said AY as well as the ar ...
Supreme Court Of India
State Of Rajasthan & Ors Vs Bhupendra Singh
.... ty competent in that behalf, and according to the procedure prescribed in that behalf, and whether the rules of natural justice are not violated. Where there is some evidence, which the authority entrusted with the duty to hold the enquiry has accepted and which evidence may reasonably support ...
Supreme Court Of India
DLF Ltd. (Formerly Known As DLF Universal Ltd) And Anr Vs Koncar Generators And Motors Ltd
.... of the Arbitration Act, 1950 (UK) to enforce such award in the same manner as a judgment or to the same effect ibid, paras 61-62. Further, noting the differences between the statutory scheme for enforcement of foreign arbitral awards in the UK and in India, it held that the Jugoslavenska case (s ...
Supreme Court Of India
Allarakha Habib Memon Etc Vs State Of Gujarat
.... Since the Police Constable, Demistalkumar(PW-12) claiming to be an eyewitness to the heinous assault had reported at the police station with the crime weapons, there was no reason whatsoever as to why his statement would not have been recorded immediately on his arrival at the police station. F ...
Supreme Court Of India
Rojalini Nayak & Ors Vs Ajit Sahoo & Ors
.... judgment reads as under : “52. As far as the conventional heads are concerned, we find it difficult to agree with the view expressed in Rajesh [Rajesh v. Rajbir Singh, (2013) 9 SCC 54 : (2013) 4 SCC (Civ) 179 : (2013) 3 SCC (Cri) 817 : (2014) 1 SCC (L&S) 149] . It has granted Rs 25,000 ...
Supreme Court Of India
Prem Lal Anand & Ors Vs Narendra Kumar & Ors
.... manner, mode or method envisaged by law would equally and per se constitute negligence on the part of such person. If the answer is in the affirmative, it is a negligent act. Where an accident is due to negligence of both parties, substantially there would be contributory negligence and both wo ...
Supreme Court Of India
Get In Touch With Us
We are here to help. Want to learn more about our services? Please get in touch, we'd love to hear from you!
