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
Sanjeevkumar Harakchand Kankariya Vs Union Of India & Ors
.... n the intended interpretation.” 9. The primary argument, as recorded above is that the resolution of disputes by alternate mechanisms is an aspect of the administration of justice and, therefore, anything connected thereto inclusive of refund of court fees as a result of out of Court settle ...
Supreme Court Of India
M/s. Bharat Coking Coal Limited Vs State Of Jharkhand, through the Secretary
.... claiming them satisfies the Forest Settlement Officer that he had sufficient cause for not preferring such claim within the period fixed under Section 16” 49. It needs to refer herein that The Forest Act, 1927 is a pre-constitutional legislation enacted by the Indian Legislatur ...
Jharkhand High Court
Surendra Kumar Patwa Vs Dharmendra Vohra
.... itpal Singh Babbar reported in 2022 SCC OnLine P&H 1672 , in which the Court has dealt with the question as to whether Section 96 has any application upon the proceedings initiated under Section 138 of the N.I. Act against a personal guarantor of the corporate debtor and has answered the s ...
Madhya Pradesh High Court (Jabalpur Bench)
Lata Ratan Rokade Vs State Of Maharashtra And Anr
.... w and if it is the continuing one, and to wit, third offence of specified type which fulfills the requirement of the provisions of the MCOC Act, it becomes organized crime to be registered as an offence under the MCOC Act. In such situation there are two options available to the prosecution/Inve ...
Bombay High Court
Life Insurance Corporation Of India Vs State Of Rajasthan And Ors.
.... of List III, albeit such duty must be imposed as per the rate prescribed by a Parliamentary legislation under Entry 91 of List I. 17. In view of the above explanation, the issue relating to legislative competence raised by the learned ASG conclusively ends. However, the learned ASG has rais ...
Supreme Court Of India
Maruti Janu Mhaskar And Others Vs Muktabai Suryakant Bhoir And Others
.... (3) Where a Hindu dies after the commencement of the Hindu Succession (Amendment) Act, 2005 (39 of 2005), his interest in the property of a Joint Hindu family governed by the Mitakshara law, shall devolve by testamentary or intestate succession, as the case may be, under this Act and not by s ...
Bombay High Court
Siya Dulari Vs Awadh Naresh
.... nsel for the respondent that the order dated 1.10.2022 affirming jurisdiction in the case by the Gram Nyayalaya not having being challenged earlier, the Supreme Court has held in various judgments that conferment of jurisdiction is a legislative function and it can neither be conferred with the ...
Allahabad High Court
Kausik Majumdar Vs State Of West Bengal & Ors.
.... 5. In the case of Trigun Chand Thakur v. State of Bihar, reported in (2019) 7 SCC 513, this Court upheld the view of a Division Bench of the Patna High Court which held that a teacher of privately managed school, even though financially aided by the State Government or the Board, cannot maintain ...
Calcutta High Court (Appellete Side)
Brij Mohan Vs State Of U.P. Thru. Prin. Secy. Home Lko. And Another
.... published in the U.P. Gazette, Extra Part 4, Section (kha), dated 2nd August, 1989 by which Section 506, I.P.C. was made cognizable and non bailable to be illegal. Section 506, I.P.C. has to be treated as bailable and non -cognizable offence. 8. There is another reason also why the aforesai ...
Allahabad High Court, Lucknow Bench
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