In Re: Right To Privacy Of Adolescents Vs
.... tigation of such crimes; i) inadequate accessibility to judicial fora and corruption and financial exploitation by touts, members of the Bar etc.; and j) lack of awareness and sensitisation among family, and public officials in respect of the POCSO Act and the sexual, emotional, and me ...
Supreme Court Of India
Ganeshkumar Rajeshwarrao Selukar And Ors Vs Mahendra Bhaskar Limaye And Ors
.... counsel and learned counsel appearing for the respective parties. We have also carefully perused the written arguments along with the documents, filed by all the parties in respect of their respective contentions. Qua the Review Petitions seeking clarification of Limaye - I 66. Learne ...
Supreme Court Of India
Ravinder Singh Sidhu Vs State Of Punjab & Ors
.... 09.12.2019 Jawali Kangra 14. In the State of Madhya Pradesh, the following FIR will now be merged with FIR No. 496/2018 dated 05.12.2018 registered at Jabalpur P.S. Lordganj. Sr. No. FIR No. ...
Supreme Court Of India
Vanashakti Vs Union Of India
.... study into the likely consequences of a proposed activity on the environment. An EC can be issued only after various stages of the decision-making process have been completed. Requirements such as conducting a public hearing, screening, scoping and appraisal are components of the decision-makin ...
Supreme Court Of India
Ishwar Chanda Sharma Vs Devendra Kumar Sharma & Ors
.... and amenities therein. The Temple is spread on a limited area of only 1200 sq.ft. The number of devotees/visitors visiting per day is about 50,000, of which the figure swells to about 1.5 Lakhs to 2.0 Lakhs per day during the weekends and to a figure of almost 5 Lakhs plus during the festival da ...
Supreme Court Of India
M/s Gayatri Project Limited Vs Madhya Pradesh Road Development Corporation Limited
.... can be referred to the Tribunal in view of the specific nature of works contract enumerated within the definition of works contract under the Act of 1983. However, when the works contract itself becomes non-existent as a consequence of its cancellation, the matter will have to be referred to an ...
Supreme Court Of India
National Spot Exchange Limited Vs Union Of India & Ors
.... rticle 142 was for the speedy recovery of monies lost by the defaulters and investors, and for doing the complete justice to the aggrieved Traders . Nonetheless, the issues with regard to the interplay and the alleged conflict of the provisions of the said four statutes having been raised, and a ...
Supreme Court Of India
Jitender @ Kalla Vs State (Govt. Of NCT Of Delhi) And Anr
.... ades back but not be in active practice, Ms. Jaising submitted that it is not practically possible to calculate years of active/actual practice. She submitted that any system may not be able to take into account contingencies faced by Advocates, and the date of enrolment should continue to be th ...
Supreme Court Of India
Vijay Kumar Joshi Vs Akash Tripathi & Ors
.... or determining the pension. In the other appeal relating to contempt filed by the BKS, the Contempt Court has closed the contempt proceedings based on the Full Bench judgment dated 22.08.2019. 16. We have heard learned counsel appearing for the parties and have perused the material on reco ...
Supreme Court Of India
Bhavreen Kandhari Vs Shri C. D. Singh And Ors
.... esent petition has been filed under section 12 of the Contempt of Court Act, 1971 for willful disobedience of order dated 28.04.2022 in CONT.CAS(C) 851/2021 wherein the court directed the following: - “8. In the circumstances, it would be appropriate that the Tree Officer(s) give due consi ...
Delhi High Court
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