Union Of India Vs State Of Maharashtra And Others
.... he aforestated clauses are basically those which are not eligible for construction of a building and, therefore, there is no question of granting of any development permission for construction of any building on such sites. These provisions do not refer to grant of development permission after o ...
Bombay High Court
Duken Kato Vs State Of Arunachal Pradesha And 6 Ors
.... ivision Bench of this Court passed in Tractor and Farm Equipment Lt. –Vs- Secretary to the Govt. of Assam, Department of Agriculture & Ors, reported in 2004 (1) GLT 117, para-26. 9. The learned State Counsel has reiterated his arguments as urged before the learned Single Judge. 10. ...
Gauhati High Court
State Of Orissa & Anr. Vs Laxmi Narayan Das (Dead) Thr. Lrs & Ors.
.... others v. Chaman Rana, (2018) 5 SCC 798. 30. Subsequently, a Constitution Bench of this Court in Senior Divisional Manager, Life Insurance Corporation of India Ltd. and others v. Shree Lal Meena, (2019) 4 SCC 479, considering the principle of delay and laches, opined as under:- “36. W ...
Supreme Court Of India
Orissa Administrative Tribunal Bar Association Vs Union Of India & Others
.... se does not concern the acquisition of land, making the decision in Avinash Sharma (supra) irrelevant to the question at hand. Moreover, Section 48 of the Land Acquisition Act 1894 had a specific provision governing a withdrawal from acquisition and hence the conditions contained in the statutor ...
Supreme Court Of India
Kaushal Kishor Vs State Of Uttar Pradesh & Ors.
.... departures from collective responsibility are dealt with. This Paper traces early beginnings of the doctrine of collective responsibility to the reign of George III (17601820). According to the Briefing Paper, the development of today’s concept of collective responsibility arose during the Vic ...
Supreme Court Of India
Mahadeo & Ors. Vs Sovan Devi & Ors.
.... of Khasra Nos. 133, 135 and 137 as a nadi. However, it is not the case of the respondents that water remains accumulated on the chunk of land in question all year around. This accumulation is reported only during the monsoon period. This problem can be resolved easily by pumping the water out. ...
Supreme Court Of India
Municipal Committee, Barwala, District Hisar, Haryana Through Its Secretary/President Vs Jai Narayan And Company & Anr
.... o as to be a decision by the Central Government. It was observed as under: “19. .…..Therefore the High Court was clearly in error in treating the letter of Shri Dube dated May 31, 1963 as a decision of the Central Government in exercise of the power conferred by Section 33. There was no rea ...
Supreme Court Of India
O.A.T. Bar Association, Cuttack Vs Union Of India And Others
.... for the State to be known as the.......(name of the State) Administrative Tribunal to exercise the jurisdiction, powers and authority conferred on the Administrative Tribunal for the State by or under this Act.‖ (emphasis supplied) 66. While Section 4 (1) of the AT Act, b ...
Orrisa High Court
Prof Adya Prasad Pandey Vs Union Of India And Anr
.... both in English and local vernacular language. Several Associations and individuals learnt of the proceedings from the publications and filed their written statements along with list of documents and came forward to give evidence. It was not the stand of the Petitioner during hearing of this pe ...
Delhi High Court
Priyesh Kumar Verma Vs Union Of India And Ors
.... India & Ors., reported in (2014) 10 SCC 673, wherein the law has been laid down as follows:- "14. The cases of the respective parties having been noticed the necessary discourse may now commence. In Bennett Coleman & Co. v. Union of India, a "Newsprint Policy", notif ...
Jharkhand High Court
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