Shanmugam @ Lakshminarayanan Vs High Court Of Madras
.... by appropriate legislature under Entry 77 of List I and Entry 14 of List III in exercise of which the Parliament has enacted the Act of 1971, the contempt jurisdiction of the Supreme Court and the High Court is given a constitutional foundation by declaring to be ‘Courts of Record’ under Articl ...
Supreme Court Of India
M/s Chithra Woods Manors Welfare Association Vs Shaji Augustine
.... with the subsequent Order dated 07.11.2022 mandating payment of INR 12 lakhs per month from 20.09.2021 and arrears in instalments. 23. The e-mail dated 17.11.2022, which was addressed to the Petitioner Association by the Respondent-Contemnor, seeking account details for the concerned amount ...
Supreme Court Of India
M/s JSW Steel Limited Vs Pratishtha Thakur Haritwal & Ors
.... disha & Anr .). This Court after considering various judgments of this Court, at length, on the issue answered the questions as under: “95. In the result, we answer the questions framed by us as under: (i) That once a resolution plan is duly approved by the Adjudicating Authority u ...
Supreme Court Of India
Celir Llp Vs Mr. Sumati Prasad Bafna & Ors
.... the mortgage had been extinguished under the law, it specifically prayed that not only the impugned order of the High Court be set-aside but that the Bank be directed to issue the sale certificate to the Secured Asset and by its extension confirm the sale in its favour as evinced from its writte ...
Supreme Court Of India
Subhash Chandra Vs Srikant Goswami Posted Managing Director, Sahkari Gram Vikas Bank Ltd. Lucknow And 2 Others
.... ge passed in contempt jurisdiction and as the Supreme Court has held that Section 5 of the Limitation Act is applicable to the said appeal, it should be presumed that the Supreme Court has decided that appeal against the judgment of single Judge, rejecting the contempt petition is maintainable u ...
Allahabad High Court, Lucknow Bench
Mansoor Ansari Vs State Of Jharkhand
.... s. It necessarily follows that the constitutional jurisdiction of the Supreme Court and the High Court under Articles 129 and 215 cannot be curtailed by anything in the Act of 1971. The above position of law has been well settled by this Court in Sukhdev Singh Sodhi v. Chief Justice and Judges o ...
Jharkhand High Court
M/S Brahmaputra Concrete Pipe Industries Etc. Etc. Vs Assam State Electricity Board And Others
.... s dismissed on 18.12.2019 and the curative petition was filed on 31.10.2020, after a lapse of ten months. He has taken us through the provisions of Rule 3 of Order XLVIII of the 2013 Rules which requires a curative petition to be filed within a reasonable time from the date of judgment or order p ...
Supreme Court Of India
Rachakonda Swamy & Others Vs Joint Collector, Ranga Reddy District & Others
.... dent No.6 has filed an affidavit and would submit that he worked as a Deputy Collector and Tahsildar of Quthbullapur Mandal during the period 19.03.2010 to 22.09.2011 and would state that neither the petitioner nor respondent Nos.1 to 5 has brought to his notice about the orders of this Court pa ...
High Court For The State Of Telangana:: At Hyderabad
Mahendra Singh Dhoni Vs G.Sampath Kumar, IPS
.... after the filing of contempt. The respondent has filed a reply affidavit in this contempt petition on 04.01.2023. In the above reply affidavit, the respondent has not tendered any apology for the serious allegations he has made against this Court and the remarks against the Hon'ble Supreme Cour ...
Madras High Court
To Consider Suo Motu Contempt Of Court Vs Proceedings Against The Tis Hazari Court Lawyers
.... it by the Subordinate Court or on a motion made by the Advocate-General (or Law officer in cases of Union Territory). As emphasized earlier, this Court, took suo motu cognizance of the alleged matter, upon receiving numerous complaints from legal practitioners and a report dated 24.02.2006 autho ...
Delhi High Court
Get In Touch With Us
We are here to help. Want to learn more about our services? Please get in touch, we'd love to hear from you!
