Amalendu Sen Vs Assam Administrative Tribunal
.... ner relating to the date of birth because the employer had acted on the date of birth as recorded in the Matriculation Certificate and the service records which were duly verified by the petitioner. This being the position, we do not think if the petitioner can be given any relief in this regard bec ...
Gauhati High Court
Attakoya Thangal Vs Union of India (UOI)
.... could be safely drawn as 0.23 cms. According to them, 0.525 MCM is the total dynamic reserve of ground water above mean sea level, and tidal fluctuation is between 0.03 and 0.39m. To keep a buffer of 10 cm. water column above sea level, 0.05 MCM water is required which is approximately 10% of the r ...
High Court Of Kerala
Mohammed Yakub Vs The State of Rajasthan and Another
.... the counsel for the parties. 6. I have to see as to who is the person best entitled for the custody of the truck ? It is not in dispute that the petitioner purchased the truck under the hire purchase agreement after taking the loan from the State Bank of India, Basni Branch, Jodhpur. He, at the t ...
Rajasthan High Court
Smt. Ajeet Mehta and Others Vs State of Rajasthan and Others
.... lic health person and he has inspected the site. According to him, dust leads to a health hazard and causes a filinotis disease of lungs known as Pneumomycosis. Filinotis results to crippling a man by reducing lungs working capacity and related phenomina. He was cross-examined at length and he has a ...
Rajasthan High Court
Govind Vs State of Rajasthan
.... hi-tape'' was recovered which is such easily available in the market and therefore, it cannot be said that the accused petitioner was in possession of any stolen property soon after the theft. A look at the report (Ex, P. 1) will show that all the property which were mentioned in it were 10 bags, on ...
Rajasthan High Court (Jaipur Bench)
Tara Chand Vs Gyanendra Tiwari
.... counsel for the parties. It has been held by the Supreme Court in the case of Rajindra Nath Mahato Vs. T. Ganguly, Dy. Superintendent and Another, that the High Court can examine whether there is any legal evidence justifying the conclusion of the lower Court. In view of the judgment of the Supr ...
Rajasthan High Court
Traders Pvt. Ltd. Vs Collector of Customs
.... etitioners. The petitioners submit that the order of the respondent is in gross violation of not only the earlier orders of this Court made in W. P. No. 115898/88 but also the principles of natural justice because orders of adjudication had been made by the respondent without even affording a hearin ...
Madras High Court
Sri Meenakshi Foundry Vs Superintendent of C. Ex.
.... No.(1 of 1944), as is specified in the corresponding entry in column (2) of the said Table, in respect of the first clearances of such excisable goods for home consumption upto an aggregate value not exceeding rupees five lakhs and cleared on or after the 1st day of April in any financial year, by ...
Madras High Court
Raj Leathers Vs Secretary, Home Ministry
.... g that authority from proceeding further. At this juncture, it seems that the first respondent, through the second respondent, has taken up the investigation into the matter and is proceeding with the investigation at this stage, the petitioner has come up to this Court with the above prayer. 3. ...
Madras High Court
Mettur Chemical and Industrial Corpn. Ltd. Vs Union of Bank
.... eatures of the statue, that they are bounds by the notification issued by the Central Government and cannot question their validity. Further the question of promissory estoppel against the Government is involved and the demand for auxiliary duty is also unconstitutional. Hence the petitioner has no ...
Madras High Court
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