Aniruddha Khanwalkar Vs Sharmila Das & Others
.... The impugned order deserves to be set aside, as a prima facie case is made out showing that the appellant had been dishonestly induced by the respondent nos.1, 2 and 3 to believe that the respondent no.1 had obtained divorce by showing him a forged order of divorce from earlier marriage knowing ...
Supreme Court Of India
Sanjay Maruti Jadhav & Anr. Vs Amit Tatoba Sawant
.... sion, the respondent filed a suit under Section 6 of the Specific Relief Act, 1963 [Act,1963]. The Trial Court decreed the suit after disbelieving the contentions raised by the appellants regarding voluntary handover of possession, relying upon a possession receipt. The appellant’s plea regardin ...
Supreme Court Of India
State Of Odisha Vs Nirjharini Patnaik @ Mohanty & Anr
.... dubious nature of the transactions. Furthermore, the State argued that the High Court failed to appreciate the severity of the offences involved and the potential implications for governance and public trust in the administration of land records. 5. Having heard the arguments on both sides, ...
Supreme Court Of India
Association For Democratic Reforms Vs Election Commission Of India And Another
.... etition within 45 days from the date of election of the returned candidate. The ECI guidelines/protocol stipulate that confirmation regarding the filing status of election petitions must be obtained from the relevant High Courts. If challenge is made, the EVMs are retained in the strong room alon ...
Supreme Court Of India
Global Credit Capital Limited & Anr. Vs Sach Marketing Pvt. Ltd. & Anr.
.... red creditor would be a creditor; and every financial creditor would also be a creditor but every secured creditor may not be a financial creditor. As noticed, the expressions “financial debt” and “financial creditor”, having their specific and distinct connotations and roles in insolvency and l ...
Supreme Court Of India
M/S Madura Coats Private Limited Vs Commissioner Of Central Excise And Anr
.... oceedings.” “9. At the time of personal hearing held on 21.04.2008 before the undersigned, Shri. M. Ramasubramanian, Manager (Excise) appeared. He requested that MCL either be supplied with a copy of the document (letter dated 20.01.2001 with enclosures) as directed by CESTAT or be informed ...
Supreme Court Of India
Mohd. Ahsan Vs State Of Haryana
.... 5. We have heard Mr. Jay Kishor Singh, learned Advocate-on-Record appearing for the Appellant and Mr. Shekhar Raj Sharma, learned Deputy Advocate General (“D.A.G.” for short), appearing for the respondent-State. 6. Mr. Jay Kishor Singh submits that even if the prosecution case is taken ...
Supreme Court Of India
Shriram Manohar Bande Vs Uktranti Mandal & Ors
.... olly erroneous for the Tribunal to conclude that merely because the document and records were in possession of the management, they would have prepared or fabricated such record. The circumstances analyzed by the Tribunal for arriving at this finding and the reasons arrived thereunder is in comp ...
Supreme Court Of India
Mallikarjun Devasthan, Shelgi Vs Subhash Mallikarjun Birajdar And Others
.... n, being Revision Application No. 60 of 2017, challenging the order dated 17.06.1954 passed in Inquiry Application No. 25 of 1952, pertaining to the registration of the subject Trust, had already been dismissed on 10.10.2017. 14. In the meanwhile, as regards Change Report No. 1177 of 2017 p ...
Supreme Court Of India
Athira G. Nair Devi Vs Suket Hospital & Ors
.... This rule is well recognized and has often formed the basis of which compensation has been awarded in countries such as the United States of America. So much so, that a famous treatise records as follows “Extensive research has failed to identify a single United States case disavowing the rule ...
Supreme Court Of India
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