Delhi Chemical And Pharmaceutical Works Pvt. Ltd. & Anr. Vs Himgiri Realtors Pvt. Ltd. & Anr
.... a reference of the question to a larger bench; the reason is, that Bhandari Engineers & Builders Pvt. Ltd. supra, on which the impugned orders are based, while laying down the law laid down therein, also directs all Courts to abide thereby, resulting in plethora of similar challenges as made ...
Delhi High Court
Buland Shahar Khurja Development Authority Vs Savita
.... Civil Procedure 1908 pursuant to section 158 of the Code must be to provision occurring in the body of the main code consisting of the provisions from section 1 to section 158 and not to the provisions of the rules in the first schedule. He further submitted that even if reference to the rules i ...
Allahabad High Court
Mir Firasath Ali Khan Vs Sayeeduddin Zafar
.... ers 1980 (hereinafter, The Civil Rules of Practice). Chapter II of the Civil Rules of Practice deals with the Form of Proceedings. Rule 8 therein deals with the form of the plaint etc. Rule 9 speaks of the cause title of the plaint etc. Rule 10 deals with the names etc. of the parties. Rule 11 d ...
Andhra Pradesh High Court
S. Sudharshan Rao and Others Vs The Citizen Co-operative Society Limited
.... re a decree of the Court. It will also be appropriate, in this context, to notice that under Section 34 of the 1996 Act, the time limit prescribed for seeking to set aside the arbitral award is not later than three months from the date on which the party making any such Application under Section 34 ...
Andhra Pradesh High Court
Rameshwar Madhavrao Bachkar Vs Pratibha R. Bachkar
.... ction 125. So, the proceedings under section 125 are not treated as purely and strictly criminal proceedings, though the power to issue warrant is given to the Court. The learned counsel for the petitioner/husband has not properly interpreted sub-section (3) of Section 10 of Family Court Act. 7. ...
Bombay High Court
State of Uttar Pradesh Vs Pt. Chandra Bhushan Misra
.... ed by the High Court of Allahabad. 3. In order to answer the question a reference is necessary to Section 158 of the CPC 1908. It was as follows : 158. In every enactment or notification passed or issued before the commencement of this Code in which reference is made to or to any Chapter or se ...
Supreme Court of India
Shiv Dass Khajuria Vs State of Jammu and Kashmir
.... ...
Jammu & Kashmir High Court
Lalla Dabee Pershad Vs Santo Pershad and Others
.... er u/s 136. 2. We are therefore of opinion that the contention of the appellant that Section 136 has no application to this case is not correct. 3. We therefore dismiss this appeal with costs. -------------------------------------Foot Note------------------------------------ *[Power to d ...
Calcutta High Court
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