Makibur Rahman Vs Union Of India And 7 Ors.
.... that governs the exercise of extraordinary jurisdiction under Article 226 of the Constitution, more particularly when it comes to the issue of a writ of certiorari is that in granting such a writ, the High Court does not exercise the powers of Appellate Tribunal. It does not review or reweigh t ...
Gauhati High Court
State Of Meghalaya Vs Union Of India & Others
.... and merely because a lottery is run by the State itself, it would not change its character as res extra commercium. However, it was observed that sale of lottery tickets by a State, though not a ‘trade’ under Article 301 of the Constitution, would still be a ‘business’ within the meaning of Arti ...
Supreme Court Of India
Roshan Lal Lalit Mohan & Anr Vs State & Anr
.... le in the rest of the country the courts deal with applications for transfer of civil/criminal cases under the provisions of CPC and CrPC the fact that there is no such enabling provision for transfer from or to the State of Jammu and Kashmir does not detract from the power of a superior court to ...
Delhi High Court
Anita Kushwaha Vs Pushap Sudan
.... ed upon the European Court of Human Rights decision in Delcourt v. Belgium, 1970 ECHR 1 to hold that access to justice was a valuable human and fundamental right relatable to Article 21 of the Constitution of India. Having said that, this Court issued directions for better maintenance of the Rule ...
SUPREME COURT OF INDIA
Janarthanan Vs Vijaya and Others
.... to all daughters living on the date of coming into force of the 2005 Amendment Act i.e. on 9th September 2005, though born prior to 9th September 2005. Obviously, the daughters born on or after 9th September 2005 are entitled to get the benefits of Amended Section 6 of the Act under Clause (a) of s ...
Madras High Court
State of Jharkhand Vs State of Bihar
.... the commencement of this Constitution, continues in operation after such commencement, or which provides that the said jurisdiction shall not extend to such a dispute 14. It can be seen from the language of Article 131 that the exclusive jurisdiction of this Court extends to any dispute between ...
Supreme Court of India
State of Madhya Pradesh Vs Union of India (UOI) and Another
.... troversy between the parties. (v) Revajeetu Builders and Developers v. Narayanaswamy and Sons and Ors. (2009) 10 SCC 84, at para 63 63. On critically analysing both the English and Indian cases, some basic principles emerge which ought to be taken into consideration while allowing or rej ...
Supreme Court of India
Purnanda Banerjee Vs Smt. Swapna Banerjee and Union of India
.... f the application for divorce and which is still pending is a case with in the meaning of Article 228 of the Constitution. 7. Even assuming that the proceeding for divorce should be taken to be a case within the meaning of Article 228 of the Constitution., still the other two conditions are to be ...
Calcutta High Court
State of West Bengal and Others Vs Jagmohan Lal Gupta and Others
.... Article 301 or Article 304(b) of the Constitution. In support of his contention, Mr. Chatterjee has placed reliance on the decisions of the Supreme Court in Har Shankar and Others Vs. The Dy. Excise and Taxation Commr. and Others, . and Sat Pal and Co. and Others Vs. Lt. Governor of Delhi and Ot ...
Calcutta High Court
D. Heeralal and Others Vs The State
.... ty subordinate to a State Government as may be specified in the direction. It is this section that empowers the Central Government to delegate powers to the State Government or any officer or authority subordinate to the State Government to make orders or issue notifications in respect of the mat ...
Andhra Pradesh High Court
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