United Rwas Joint Action and Others Vs Union of India and Others
.... d significance has to vary to age to age. K. Even in Shahid Balwa supra, CAG was held to be the most important officer under the Constitution of India and his duty, being the guardian of the public purse, is to see that not a farthing of it is spent without the authority of the Parliament. It was ...
Delhi High Court
Raj Kachroo Vs EdCIL (India) Ltd. and Others
.... the CAG relating to the accounts of a State shall be submitted to the Governor of the State who shall cause them to be laid before the Legislature of the State. It thus follows that it is the Parliament / Legislature of the State which has to peruse the audit reports of the CAG. The Comptroller and ...
Delhi High Court
Sarvesh Bisaria Vs UOI
.... y purpose, as it is the exclusive prerogative of the House to deal with the same; (k) that the parliamentary or legislative papers cannot be dealt with by the Executive for any collateral purpose, as it would lead to conflict; (l) that Article 212 of the Constitution of India also prohibits the val ...
Delhi High Court
Association of Unified Tele Services Providers and Others Vs Union of India (UOI)
.... the accounts relating to licence agreement and particularly the revenue received by it because it has to share the revenue with the Union, which has to be calculated with reference to the Gross Revenue Receipts. 30. TRAI Service Providers (Maintenance of Books of Accounts and other Documents) Rul ...
Supreme Court of India
Civil Accounts Association and Others Vs Union of India (UOI) and Others
.... s order shall cover the cases of those employees who had been transferred whether their petitions are pending before this Court or not. 17. In response to the order of this Court, referred to above, an order has been passed by the Deputy Comptroller and Auditor General on 10th February, 2004, whi ...
Allahabad High Court
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