Santosh Kumari and others Vs Vinayak Prasad Gupta & others
.... utted if evidence to the contrary is adduced. In the United States of America, under Federal Rule of Evidence, reliability of records normally go to the weight of evidence and not to admissibility. 20. Proof of electronic record is a special provision introduced by the IT Act amending various pro ...
MADHYA PRADESH HIGH COURT
Jaikumar Meena Vs Smt. Radha Meena
.... er of blacklisting indicates that the relevant authority is to have an objective satisfaction. Fundamentals of fair play require that the person concerned should be given an opportunity to represent his case before he is put on the blacklist." Subsequent decisions of this Court in M/s Southern Pai ...
MADHYA PRADESH HIGH COURT
State of M.P. through SHO P.S. Chichli, District Narsinghpur. Vs Manju @ Komal Kaurav S/o Moolchand Ka
.... hat it would be opposed to the scheme of the Code. It is essential that even an order of ''fresh''/''de novo'' investigation passed by the higher judiciary should always be coupled with a specific direction as to the fate of the investigation already conducted. The cases where such direction can be ...
MADHYA PRADESH HIGH COURT
Vinod S/o Mathura Vs State of M.P. through P.S.
.... l Store and he files income tax returns, under which he shows his above mentioned income. Kunti Bai (P.W.1) admitted that his son Arvind Kumar Jain is residing separately from her in Gopalganj Mohalla of Sagar city. She admitted that Mukesh Medical Store is for retail selling of medicines. She depos ...
MADHYA PRADESH HIGH COURT
Kishan Pilley and others Vs State of Madhya Pradesh and others
.... ishment. In Tusliram Patel (Supra) the Constitutional Bench opined that after conviction in serious crime, no opportunity of hearing is required to be given to the employee before imposition of punishment. The said decision must be taken ex-parte. It is apposite to quote the rel ...
MADHYA PRADESH HIGH COURT
Tilok & Ors Vs Isram @ Vishram & Ors
.... cause the applicant has been invited to the house to attend the patient and he had no motive to administer wrong injection which may lead to death. 5. Per contra, the submission of respondent No.1 is that the trial Court has emphasized on the fact that there is no document on record which may ind ...
MADHYA PRADESH HIGH COURT
Surendra Sharma Vs State of M.P.
.... elief of injunction the suit is required to be valued as per the market value of the suit land and liable to pay ad valorem Court fee. The contention of the learned counsel for the applicants is that learned trial Court committed an error of law in rejecting the prayer made by the applicants without ...
MADHYA PRADESH HIGH COURT
Sunil Solanki S/o Shri Ganeshram Solanki & Ors Vs State of M.P.
.... erusal of the record, it is noticed that the petitioners are claiming benefit of counting the past services for the purpose of retiral dues, hence Rule 12 and 13 of Civil Services (Pension) Rules, 1976 are relevant which are quoted below :- Rule 12--Commencement of qualifying service - (1) Exc ...
MADHYA PRADESH HIGH COURT
Sunil Kumar Pathak Vs Ram Gopal Yadav
.... ver him and turned turtle. But this situation has not been indicated in the evidence of eyewitness PW-2/Mohan, nor the driver of the aforesaid offending tractor. Isram / Respondent No. 1 has been examined with regard to the contributory negligence of the deceased, who could be the star witness to ex ...
MADHYA PRADESH HIGH COURT
Sundar Devi & Ors Vs Bajrang Lal Verma
.... supported the impugned order and prayed for dismissal of this revision petition. 6. Having considered the rival contentions of the parties and perused the copy of chargesheet available on record. Before dealing with the question of determination, it is apt to note Section 2 (f) of MPDVPK, Act whi ...
MADHYA PRADESH HIGH COURT
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!
