Ramesh and Others Vs M.C.D.
.... ur of the petitioners and also about non-performance of duties by them. These orders were duly delivered to the petitioners but they did not report to their respective offices. On the representations, they were again transferred to village Chattarpur vide order dated March 30, 1998 but the behavior ...
Delhi High Court
Keshavlal R. Khristi Vs Sonaben
.... ing area if he gives undertaking in writing within such period as may be prescribed. Section 32G(1) of the Act provides that as soon as may be after the tillers'' day the tribunal shall publish or cause to be published a public notice in the prescribed form in each village within its jurisdiction ca ...
Gujarat High Court
Jayndra S. Shah Vs Mukund Somchand Shah
.... er retired from partnership by a deed of retirement dated May 16, 1994 which is produced in the proceedings. In the said deed, it was stated that as per agreement entered into between the parties, which would be effective from April 1, 1994, the petitioner had retired from the partnership on certain ...
Gujarat High Court
Kutch District Panchayat Vs Premji V. Dudiya
.... rger interest of justice, delay deserves to be condoned. He also submitted that on the one hand,the State Government cannot be held to be primarily liable for payment of benefits as directed by the learned Single judge to the Panchayat employees, while on the other hand, Panchayats were not in a pos ...
Gujarat High Court
Jitendra Nagjibhai Tailor Vs Lupin Laboratories Ltd.
.... enalty of dismissal from service. More particularly when he does not hold a sensitive post of trust (pilferage by a cashier or by a store keeper from the stores in his charge, for instance, may be viewed with seriousness) . A worker brought up and living in an atmosphere of poverty and want when fac ...
Gujarat High Court
Jayshree Tea and Industries Ltd.; National Plywood Industries Ltd. Vs Union of India
.... nsel pointed out that the scheme of the amended Act envisages, a direct transfer of the burden of duty along with the sale of the same goods which were, used in the manufacturing. The doctrine of unjust enrichment which is the genesis of the amendment has no application in such cases. Ms: M. Haza ...
Gauhati High Court
State of J & K Vs B.L.Choudhary and Another
.... ...
Jammu & Kashmir High Court
Satya Devi and others Vs State of J&K and Others
.... ...
Jammu & Kashmir High Court
Rajiv Ranjan, Capt. Vs Union of India and Others
.... ...
Jammu & Kashmir 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!
