Ganeshkumar Rajeshwarrao Selukar And Ors Vs Mahendra Bhaskar Limaye And Ors
.... counsel and learned counsel appearing for the respective parties. We have also carefully perused the written arguments along with the documents, filed by all the parties in respect of their respective contentions. Qua the Review Petitions seeking clarification of Limaye - I 66. Learne ...
Supreme Court Of India
Dr. Sasmita Kumari Padhy Vs Veer Surendra Sai University of Technology, Sambalpur & Others
.... ority takes its decision on the charges, is a denial of reasonable opportunity to the employee to prove his innocence and is a breach of the principles of natural justice. 30. Hence the incidental questions raised above may be answered as follows: [i] Since the denial of the report of ...
Orissa High Court
M/s Hemkunt Iron & Steel Pvt. Ltd Vs State Of H.P. And Another
.... case of an application made after a period of 2 years or 3 years (if extension has been granted) it should have attached: (i) Utilization Certificate issued by the concerned department where the original purpose required an Essentiality Certificate and in case of other purposes by local bod ...
High Court Of Himachal Pradesh
Sh. Prasadi Lal Vs Presiding Officer, Labour Court New Delhi And Anr
.... d which evidence may reasonably support the conclusion that the delinquent officer is guilty of the charge, it is not the function of the High Court to review the evidence and to arrive at an independent finding on the evidence. The High Court may interfere where the departmental authorities have ...
Delhi High Court
Employer in relation to Management of Food Corporation of India Vs Upendra Kumar
.... s' service as on 02.05.1986 and were having requisite qualification and consequently, they were to be regularized against entry level class-III and class-IV posts as per the circular dated 06.05.1987 which was issued by the management after due approval of the board of directors. The learned Tri ...
Jharkhand High Court
State Nct Of Delhi Vs Anamul Ansari & Ors
.... the nature of an order rejecting the remand of an accused under Section 167 of the Code. The said Bench was considering the following four issues referred by the ld. Single Judge: “ (i) Whether an order refusing to grant remand has any bearing on the proceedings of the trial itse ...
Delhi High Court
Satish Kumar Vs Holistic Child Development India And Others
.... ic servant. The Court is concerned to determine whether the enquiry is held by an authority competent in that behalf and according to the procedure prescribed in that behalf, and whether the rules of natural justice are not violated. Second, where there is some evidence which the authority entru ...
Delhi High Court
Manoj Kumar Vs Union Of India
.... provision as contained therein is to be there in its letter and spirit. 23. It also needs to refer herein that although the Tribunal has been conferred with the power under Article 226 of the Constitution of India to look into the validity of the statutory provision but even the ...
Jharkhand High Court
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
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
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!
