Moturu Nalini Kanth Vs Gainedi Kaliprasad (Dead, Through Lrs.)
.... Will was also supported by a registered partition deed which gave effect to it. Considering these circumstances in totality and as none of the heirs of the testator contested the grant of letters of administration, this Court held that there could be only one conclusion, i.e., that the Will was ...
Supreme Court Of India
M/S Sweta Estate Pvt.Ltd. Gurgaon Vs Haryana State Pollution Control Board & Anr.
.... ere rejected. He submitted that work of development cannot be carried out unless there is a valid and subsisting EC, and for a period between 9th April 2012 and 29th August 2017, admittedly, no EC was granted to the appellant. He would, therefore, submit that no interference was called for with ...
Supreme Court Of India
Ankita Thakur & Ors. Vs H.P. Staff Selection Commission & Ors.
.... from appearing at any future examination who is found by it to be guilty of- (a) using unfair means in the examination; (b) making any incorrect statement or suppressing material information or fact in the application form for admission to the institution or to the examination; ...
Supreme Court Of India
Maharashtra State Electricity Distribution Company Limited Vs Ratnagiri Gas And Power Private Limited & Ors
.... ve, the plant availability factor would be less than 70%, and as such, the capacity charges would be reduced in accordance with Clause 21(1)(a) of CERC (Terms and Conditions of Tariff) Regulations 2009; f. CERC and APTEL have virtually re-written the contract between the parties which is im ...
Supreme Court Of India
Union Of India & Ors. Vs D.G.O.F. Employees Association And Anr.
.... Administrative Officer Grade II/Senior Private Secretary/equivalent 7500- 12000 7500- 12000 (entry grade for fresh recruits) 8000- 13000/- (on completion of 4 years) PB- 2 480/- 5400/- (on completion of 4 yea ...
Supreme Court Of India
Madan Vs State Of Uttar Pradesh
.... ound that the evidence of these three witnesses has a ring of truth. After having perused the evidence ourselves also we fully agree with the view taken by the High Court……..” 39. It can thus be seen that merely because some of the witnesses are interested or inimical witnesses, their evide ...
Supreme Court Of India
Thanesar Singh Sodhi (D) Thr. Lrs. Vs Union Of India And Ors.
.... said facts of the case, learned senior counsel appearing for the appellant has strenuously urged with great vehemence that the impugned proceedings under the SAFEMA could not be maintained and the impugned orders need to be quashed as the proceedings under COFEPOSA for detention stands revoked a ...
Supreme Court Of India
Ashwini Kumar Upadhyay Vs Union Of India & Anr.
.... ated 04.11.2020]; (c) orders withdrawing prosecution under section 321 Cr.P.C. [order dated 10.08.2021]; and (d) transfer of judicial officers [order dated 10.08.2021 clarified later by order dated 10.10.2021 and 12.07.2023]. The necessary information was provided through affidavits. 12. Pr ...
Supreme Court Of India
Sajeev Vs State Of Kerala
.... rd maintained by the firm of A11 was fabricated or not. In doing so, we examine the testimonies of the alleged purchasers, as depicted in the record. 27. PW28, Dr. Neelananda Sarma, running Ansar Hospital, denies having purchased Biosole from RR Distributors. On similar lines, PW29 Dr. A.M. ...
Supreme Court Of India
M/S. Rajasthan Art Emporium Vs Kuwait Airways & Anr.
.... n, appellant - M/s Rajasthan Art Emporium informed the respondents whereafter, the respondent no. 2 provided a revised schedule, however, the shipments did not reach the destination even as per the revised schedule, according to which the goods were to reach the destination on 06.08.1996. 1 ...
Supreme Court Of India
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