Nanhe Vs State Of U.P.
.... .” The aforesaid provision clearly shows that if the killing took place in the course of doing an act which a person intends or knows to be likely to cause death, it ought to be treated as if the real intention of the killer had been actually carried out. The fact that there was no in ...
Supreme Court Of India
Shah Originals Vs Commissioner Of Income Tax-24, Mumbai
.... Sixty-Nine Thousand Three Hundred and Three) under Section 80HHC of the Act on the sale of Duty Entitlement Pass Book (DEPB) and Duty-Free Replenishment Certificate (DFRC), which had accrued to the assessee on the export of its products. This Court directed the AO to compute the deduction under ...
Supreme Court Of India
Pawan Kumar Vs State Of Uttar Pradesh & Ors.
.... Act came into force and the person had not completed 18 years of age as on 01.04.2001.” Subsequent to the decision in Pratap Singh (supra) certain amendments were made in the 2000 Act. Section 7A was introduced which reads as follows: “[7A. Procedure to be followed when claim of juve ...
Supreme Court Of India
Ramkrishna Forgings Limited Vs Ravindra Loonkar, Resolution Profession Of Acil Limited & Anr [Cause-Title Should Correctly Include �Resolution Professional� Instead Of 'Resolution Profession�.]
.... It was contended that the finding of the NCLAT that an avoidance transaction of approximately Rupees one thousand crores had come to light and the present case justifies its interference since figures of crores are involved, could not have been an issue as it has no bearing in the instant case a ...
Supreme Court Of India
Priya Indoria Vs State Of Karnataka And Ors. Etc.
.... tention. Therefore, an appropriate Court within whose jurisdiction the arrest takes place or is apprehended or is contemplated will also have jurisdiction to grant bail to the person concerned. If the Court of Session or the High Court has the jurisdiction to grant interim bail, then the ...
Supreme Court Of India
State Of Jharkhand, Through Its Secretary, (Mines & Geology) And Another Vs Sociedade De Fomento Industrial Pvt. Ltd. And Others
.... marcated using total station and differential global positioning system divided into forest land, land owned by the State Government, and land not owned by the State Government. (c) the schedule date of commencement of production in case of auction in mining lease in respect of an area havi ...
Supreme Court Of India
Vivek Kaisth & Anr. Vs State Of Himachal Pradesh & Ors
.... ) 17 SCC 703] for which one has to fall back upon construing the rules governing the State Judicial Service in question.” In Malik Mazhar, this Court had dealt with any probable conflict of duties on interference with the independent functioning of State Commissions where it reiterated its ...
Supreme Court Of India
Tarun Kumar Vs Assistant Director Directorate Of Enforcement
.... e; and such process or activity in a given fact situation may be a continuing offence, irrespective of the date and time of commission of the scheduled offence. In other words, the criminal activity may have been committed before the same had been notified as scheduled offence for the purpose of ...
Supreme Court Of India
P. Kishore Kumar Vs Vittal K. Patkar
.... l lands other than:- (i) communal lands, waste lands, gomal lands, forest lands, tank beds, mines, quarries rivers, streams, tanks and irrigation works; (ii) lands in respect of which any person is entitled to be registered under Sections 4, 5, 6, 7 or 8; and (iii) lands upon which hav ...
Supreme Court Of India
Bajaj Allianz General Insurance Co.Ltd. Vs Mukul Aggarwal & Ors.
.... wn entitlements, is important which reads thus: “Section – I a. Cost of contracting a new Motor Insurance Policy for insurance of the replaced BMW Vehicle identical to the Insured Vehicle in case of Total Loss or theft. b. Cost of Registration and Road Tax for the replaced BMW Ve ...
Supreme Court Of India
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