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
Imran Pratapgadhi Vs State Of Gujarat And Anr
.... ctions 197, 299 and 302 of the BNS. Therefore, to ascertain whether the information received by an officer-in-charge of the police station makes out a cognizable offence, the officer must consider the meaning of the spoken or written words. This act on the part of the police officer will not amou ...
Supreme Court Of India
Rajeev Kumar Upadhyay Vs Srikant Upadhyay & Ors
.... he Constitution. When the right is conferred under the Constitution, it has to be understood that there is no condescension. A man should not put his ego or, for that matter, masculinity on a pedestal and abandon the concept of civility. Egoism must succumb to law. Equality has to be regarded as ...
Supreme Court Of India
Rajrishi Bindawat Vs State Of Maharashtra And Anr
.... blish that the car was being driven by Mihir Shah accused no.3, who was accompanied by Rajrishi i.e. accused no.2. The father, Rajesh Shah who is accused of assisting Mihir Shah to flee away has been released on bail during first remand. 13. It being a trite position of law that right ...
Bombay High Court
State Of West Bengal & Ors. Vs Kalipada Mondal & Anr
.... mate expectation on the part of the beneficiary of the scheme that they would continue to receive such benefit. The government had an obligation not to defeat this expectation “without some overriding reason of public policy”. Before doing so, opportunity of hearing to the persons likely to be a ...
Calcutta High Court (Appellete Side)
Yashpal Jain Vs Sushila Devi & Others
.... days as the court may permit, present a written statement of his defence. In most cases, there would be no difficulty in presenting such a written statement on the date fixed, and no adjournment should be given for the said purpose except for a good cause shown, and in proper cases, costs should ...
Supreme Court Of India
Abhishek Kukreti And 9 Others Vs State Of U.P. And 3 Others
.... proceeding or further proceeding, as the case may be, shall be taken against the offender in respect of the offence so compounded, and the offender, if in custody, shall be released forthwith . Thus, the bar under subsection 2 of Section 23A shall be applicable with respect to offences under t ...
Allahabad High Court
Karma Thupden Chopel Bhutia Vs State Of Sikkim And Others
.... nt no.4 on the other hand pressed the judgment of a constitutional bench of the Supreme Court in State of Orissa vs. Madan Gopal Rungta 1951 SCC 1024. The Supreme Court while examining the scope of Article 226 of the Constitution of India held as follows:- “13. The language of the Artic ...
Sikkim High Court
Aureliano Fernandes Vs State Of Goa And Others
.... d modified by statutes, depending on the exigencies of different situations, the facts and circumstances of the case and the framework of the law [Also refer : A.K.Kraipak and others v. Union of India and Others, (1969) 2 SCC 262 and Union of India v. Col. J.N. Sinha and Another, (1970) 2 SCC 45 ...
Supreme Court Of India
Rajesh Kumar & Ors Vs State Of H. P. & Ors
.... Supreme Court. The Hon'ble Supreme Court has held that the tank is a communal property and State authorities are trustees to hold and manage such properties for benefits of community. State cannot be allowed to commit any act or omission which will infringe right of community and alienate prope ...
High Court Of Himachal Pradesh
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