M/s TDI Infrastructure Ltd Vs Birjendra Singh Mallik Since Decessednthr Lr
.... nstitution. In view of our above-mentioned observations, this situation will also stand modified. In the view that we have taken, no appeal from the decision of a Tribunal will directly lie before the Supreme Court under Article 136 of the Constitution; but instead, the aggrieved party will be en ...
Delhi High Court
State Of Assam And 3 Ors Vs Assam Civil Service Officers Association And 14 Ors
.... ative Tribunal.--- (1) Save as otherwise expressly provided in this Act, the Central Administrative Tribunal shall exercise, on and from the appointed day, all the jurisdiction, powers and authority exercisable immediately before that day by all courts (except the Supreme Court 1***) in rel ...
Gauhati High Court
Directorate Of Enforcement Vs M/S.Karvy India Realty Limited
.... taken possession of. (5) Where on conclusion of a trial of an offence under this Act, the Special Court finds that the offence of money-laundering has been committed, it shall order that such property involved in the money-laundering or which has been used for commission of the offence of ...
High Court For The State Of Telangana:: At Hyderabad
Directorate Of Enforcement Vs M/S.Karvy India Realty Limited
.... property had been taken possession of. (5) Where on conclusion of a trial of an offence under this Act, the Special Court finds that the offence of money-laundering has been committed, it shall order that such property involved in the money-laundering or which has been used for commission o ...
High Court For The State Of Telangana:: At Hyderabad
State Of Himachal Pradesh And Others Vs Yogendera Mohan Sengupta And Another
.... Legislature or Executive. It is also settled that the courts cannot issue directions to the Legislature for enacting the laws in a particular manner or for amending the Acts or the Rules. It is for the Legislature to do so. 67. A Constitution Bench, in the case of Manoj Narula v. Union of ...
Supreme Court Of India
Union Of India & Ors Vs Air Commodore Nk Sharma (17038) ADM/LGL
.... ters.—(1) Save as otherwise expressly provided in this Act, the Tribunal shall exercise, on and from the appointed day, all the jurisdiction, powers and authority, exercisable immediately before that day by all courts (except the Supreme Court or a High Court exercising jurisdiction under articl ...
Supreme Court Of India
Neha Gola Vs Commisisoner Of Police And Anr
.... ional set-up, been specifically entrusted with such an obligation. Their function in this respect is only supplementary and all such decisions of the Tribunals will be subject to scrutiny before a Division Bench of the respective High Courts. The Tribunals will consequently also have the power t ...
Delhi High Court
Jitendra Investment Private Limited Vs State Of West Bengal & Ors
.... aiyats and under-raiyats for the district of Hooghly. With such notifications, the interest of said Nalini Nath Mitra and Bankim Chandra Chattopadhyay vested into State free from all encumbrances. Since, at the relevant point of time, the lands in question were held by M/s Shree Durga Cotton Spi ...
Calcutta High Court (Appellete Side)
Government Of Nct Of Delhi & Anr. . Vs Ashok Kumar Rajdev & Ors
.... moot question before this Court is whether in case of a service dispute relating to a Central Government employee, a writ petition is maintainable or not at the first instance before the High Court. The said issue is no longer res integra and the Constitution Bench of the Apex Court in L. Chandra ...
Delhi High Court
Surendra Kumar Vs Union Of India Thru. Secy. Ministry Of Finance , New Delhi And Others
.... revisit. During the efflux of time, newer causes would sprout up necessitating newer persons to seek legal remedy by approaching the courts. So a lifespan must be fixed for each remedy. Unending period for launching the remedy may lead to unending uncertainty and consequential anarchy. The law ...
Allahabad High Court, Lucknow Bench
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