Hemant Kumar Vs Govt. Of N.C.T. Of Delhi & Ors
.... e rival submissions made by learned counsel for the parties, what weighs with the court are the following considerations : 25.1. Though it is true that the petitioner was implicated in a criminal case, at the end of the trial, he was acquitted by giving to him benefit of doubt, since some ...
Delhi High Court
Grah Rakshak, Home Guards Wel. Asso. Vs State of H.P. and Others
.... Army reserve force? 13. What is your hobby? 14. Any other information you would like to give. (b) Declaration of Acceptance for Enrolment I, _________________________________________, solemnly declare that the answers I have given to the questions in this form are true and I am willing t ...
Supreme Court of India
Jiban Krishna Mondal and Others Vs State of West Bengal and Others
.... ory. It made explicit what was implicit before. Clarificatory amendments will be retrospective in nature since the intention of the Act would be deemed to be right from the inception. Hence the term voluntary and enrolment will always be deemed to have been there. 10. For determination of the iss ...
Supreme Court of India
State of Gujarat and Others Vs Gajaji Gopalji Jadeja and Others
.... Singh Vs. Punjab State Warehousing Corporation, 22. In Y.A. Mamarde v. Authority under the Minimum Wages Act, this Court while interpreting the provisions of the Minimum Wages Act, 1948, observed: The anxiety on the part of the society for improving the general economic condition of some o ...
Gujarat High Court
Raju Khole (Lt. Professor) Vs State of Maharashtra
.... ring being excluded are : (i) the nature of the subject-matter, and (ii) exceptional situations. Such exceptionality may be spelled out by (i) the need to take urgent action for safeguarding public health or safety or public interest, (ii) the absence of legitimate expectation, (iii) by refusal of r ...
Bombay High Court (Nagpur Bench)
Lt. Professor Raju Khole Vs State of Maharashtra
.... earing being excluded are : (i) the nature of the subject-matter, and (ii) exceptional situations. Such exceptionality may be spelled out by (i) the need to take urgent action for safeguarding public health or safety or public interest, (ii) the absence of legitimate expectation, (iii) by refusal of ...
Bombay High Court (Nagpur Bench)
Prakash Balwantrao Dethe Vs State of Maharashtra and others
.... at members of the Home Guards Organization are to be deemed ''public servants'' u/s 21 of the Indian Penal Code. Now, if one turns to section 21 of the Indian Penal Code, it will appear clear from clause (9) thereof that all Government servants, however humble in their office, have been included in ...
Bombay High Court (Nagpur Bench)
State of Gujarat and Another Vs Akshay Amrutlal Thakkar
.... ct to the supervision and control of the Commandant General, each Commandant shall exercise supervision and control over the working of the Home Guards under his command. He shall be responsible to the Commandant General and the State Government for the efficient working, discipline, administration ...
Supreme Court of India
Gajaji Gopalji Jadeja Vs State of Gujarat
.... orts to wriggle out of their records by pointing here and there some isolated facts of one or the other case, and therefore, their defence rejoinders are full of contradictions. First they say that the petitioners were never engaged on border duties and then they say that they might have been engage ...
Gujarat High Court
Ratanji A. Dubash Vs State of Maharashtra
.... ards Organisation the said Dr. Sheth is a Government servant governed by the provisions of the Home Guards Act, 1947, and the Rules made thereunder." Mr. Sorabjee, therefore, took me through the several provisions of the Bombay Home Guards Act (Bombay Act III of 1947) and the Bombay Home Guards R ...
Bombay High Court
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