Kaval Resdip Singh Vs Time Electronics Pvt. Ltd. and Another
.... But, this statement does not appear to be quite correct. In his letter dated 11-9-1984, written from Bombay, to the author, Director Sirsir Mishra had explained that because of pre-occupations in Bombay he did not communicate with the author. As regards the advertisement of the picture ''Samay Ki Dh ...
Delhi High Court
Travancore Rayons Ltd. Vs Union of India and others
.... moisture free and heat proof. If is also not disputed that it dries up quickly and forms a film by evaporation of volatile constituents which make the cellulose film moisture and head proof. It contains 50 Kgs. of nitrocellulose out of 103 Kgs. of non-volatile material. Thus it substantial quantity ...
Delhi High Court
Kailashben Arvindkumar Joshi Vs Arvindbhai Ratilal Joshi and Another
.... eficiaries may not be regarded as a change of circumstances inviting the exercise of the jurisdiction u/s 489. In my view there is no justifiable reason for holding that the application for enhancement would be maintainable Only before the Magistrate who passed the said order. u/s 127 of the Code ...
Gujarat High Court
State of Himachal Pradesh Vs Punnu Ram
.... tute in itself sufficient prejudice to the accused so as to entitle him to acquittal. The Supreme Court has held so in Municipal Corporation of Delhi Vs. Ghisa Ram, Delay, in such cases, has plainly come to the rescue of the accused. On the other hand, if the sample continues to remain fit for an ...
High Court of Himachal Pradesh
Pir Ghulam Hassan and Ors. Vs Syed Mohammad Shah and Ors.
.... ...
Jammu & Kashmir High Court
Government of Karnataka Vs Govinda Setty
.... n Bench in that Case and Their Lordships have, after considering the said judgment, observed as follows in paragraph-10 :- "The aforesaid decision is clearly distinguishable from the present case inasmuch as the Government had not accepted the report of the Enquiry Officer in that case, whereas i ...
Karnataka High Court
Virendra Kumar and Others Vs State of Rajasthan and Another
.... ed in respect of notified area only u/s 68-D(3) or in any portion thereof. The Deputy General Manager has been given jurisdiction for whole of Rajasthan, while Assistant Depot Manager within the jurisdiction of their respective depot and the Traffic Inspectors within the jurisdiction of their respec ...
Rajasthan High Court
Hardayal Vs Jaya Singh
.... his enactment does not effect the proprietory of the defendants over the land. In the end it was prayed that the suit be dismissed with costs. 9. The defendants Nos. 2 to 4 in their written statement denied the allegations of the plaint and it was pleaded that the land in dispute is not affected ...
Rajasthan High Court
Natha Vs State of Rajasthan
.... e allowed and the appellant may be acquitted. In the alternative, it has been prayed that the arguments mentioned in the petition may be inserted so as to form part of the judgment. 2. We have considered the judgment dated December 17, 1984 and also examined the petitions u/s 482 Cr.PC. 3. Inh ...
Rajasthan High Court
Badri Narain and Others Vs Chotu Ram and Others
.... y in respect of any accident, loss, damage or liability if the vehicle is used otherwise than in accordance with the limitation as to its use laid down in the policy. Chapter VIII of the Act deals with the provisions of insurance of motor vehicles against the risk of third party. Section 95 (1) (b) ...
Rajasthan High Court (Jaipur Bench)
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