Chaudhary Charan Singh Haryana Agricultural University, Hisar & Anr Vs Monika & Ors
.... d the right procedure but the Chancellor went wrong in confining himself to the actual language of the pro forma and in omitting to give effect to the words ‘and/or research experience’ contained in the advertisement and the UGC Regulations . This, in our view, is a clear illegality in the order ...
Supreme Court Of India
Kamaruddin Dastagir Sanadi Vs State Of Karnataka Through Sho Kakati Police
.... ed who was in love with the accused-appellant and that she wanted her mother to convince him to marry her. The said witness though may have stated that the deceased entered into physical relationship with her daughter but the same otherwise does not stand proved or corroborated, not even by the ...
Supreme Court Of India
Anek Singh Etc Vs State Of Uttar Pradesh & Anr
.... the appellants is just across the Mathura refinery the compensation granted to the appellants was @ Rs.1.93 per sq. mtr. 5. He also relies on the order issued by the District Magistrate, Mathura, vide which the circle rates have been notified in different areas in the Mathura District. He, ...
Supreme Court Of India
Suresh Chandra Tiwari & Anr Vs State Of Uttarakhand
.... hat in a case based on circumstantial evidence where two views are possible, one pointing to the guilt and the other to his innocence, the accused is entitled to the benefit of one which is favorable to him. 21. Besides that, before recording conviction, the court must be satisf ...
Supreme Court Of India
Benzo Chem Industrial Private Limited Vs Arvind Manohar Mahajan & Ors
.... ith environment requirements and there was not a single non-compliance. 8. In the light of these findings in the report, the observations of the learned NGT that the unit has been non-compliant right from the year 2010 is totally untenable. The further observations of the learned NGT that t ...
Supreme Court Of India
X Vs State Of Rajasthan & Anr
.... accused. 15. Over a period of time, we have noticed two things, i.e., (i) either bail is granted after the charge is framed and just before the victim is to be examined by the prosecution before the trial court, or (ii) bail is granted once the recording of the oral evidence of the victim ...
Supreme Court Of India
Government Of West Bengal & Ors Vs Dr. Amal Satpathi & Ors
.... outside the ordinary line of a service the holders of which may, notwithstanding the provisions of this rule and subject to such conditions as the Governor may prescribe, be given any officiating promotion in the cadre of the service which the authority competent to order promotion may decide, a ...
Supreme Court Of India
C. Selvarani Vs The Special Secretary Cumdistrict Collector And Others
.... nd superficial fancy. But, a Court can find the true intention of men lying behind their acts and can certainly find from the circumstances of a case whether a pretended conversion was really a means to some further end. Therefore, we shall determine the issue involved herein in the light of the ...
Supreme Court Of India
Payal Sharma Vs State Of Punjab & Anr
.... stly induced – (i) to deliver any property to any person, or (ii) to consent with any person relating to any property; or (2)(a) that person must have been induced intentionally to do or omit to do anything which he would not do or omit, if he were not so deceived, and which act or omission cause ...
Supreme Court Of India
Mahesh Damu Khare Vs State Of Maharashtra & Anr
.... o refer to Section 90 of the IPC which deals with consent given either under fear or misconception. Section 90 provides that a consent is not a consent under the IPC if such a consent is given by a person under fear of injury, or under a misconception of fact, and if the person doing the act kno ...
Supreme Court Of India
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