State Of Kerala Vs Union Of India
.... l deficit for the year. He relied on paragraphs 12.64 and 12.65 of the Report of the 15th Finance Commission, which read as under: “12.64 If a State is not able to fully utilise its sanctioned borrowing limit, as specified above, in any particular year during the first four years of our aw ...
Supreme Court Of India
CBI Vs R.R. Kishore
.... fficers as are appointed by the Central Government in corporations established by or under any Central Act, Government companies, societies and local authorities owned or controlled by the Government. Sub-Section (2) begins with a non-obstante clause stating that no such approval would be necess ...
Supreme Court Of India
Subhash Desai Vs Principal Secretary, Governor Of Maharashtra & Ors.
.... dated 3 July 2022 by which (i) the appointment of Mr. Ajay Choudhari was cancelled and Mr. Shinde was appointed as the Leader of the SSLP; and (ii) Mr. Gogawale was appointed as the Chief Whip in place of Mr. Sunil Prabhu. Before adjudicating on the validity of the impugned communications, it is ...
Supreme Court Of India
Government Of Nct Of Delhi Vs Union Of India
.... the regional aspirations of the people residing in that particular State. In that sense, the principles of federalism and democracy are interlinked and work together in synergy to secure to all citizens justice, liberty, equality and dignity and to promote fraternity among them. The people’s ch ...
Supreme Court Of India
Shilpa Sailesh Vs Varun Sreenivasan
.... urt (Decrees and Orders) Enforcement Order, 1954 (C.O.47).]. Power of this Court under Articles 136 and 142(1) of the Constitution of India will certainly embrace and enswathe this power to do ‘complete justice’, even when the main case/proceeding is pending before the family court, the trial cou ...
Supreme Court Of India
M/s Shree Bharat Motors Ltd. And Another Vs Sales Tax Officer, Bhubaneswar-I Circle, Bhubaneswar And Others
.... strued in the context and scheme of the statute in which the words appear. The meaning and content attributed to statutory language in one enactment cannot in all circumstances be transplanted into a distinct, if not, alien soil ”, Sri Dwivedi opposed the concept of liberal approach as put forth ...
Orissa High Court
Tista Das Vs State Of West Bengal & Ors.
.... any disability, liability, restriction or condition with regard to- (a) access to shops, public restraints, hotels and places of public entertainment; or (b) the use of wells, tanks, bathing ghats, roads and places of public resort maintained wholly or partly out of State funds or de ...
Calcutta High Court (Appellete Side)
Subhash Desai Vs Principal Secretary, Governor Of Maharashtra & Ors
.... he requisite gap filling exercise to be conducted. 5. Further, these matters merit reference under Article 145(3) of the Constitution to a 5Judge bench as they raise other substantial questions of law as to the interpretation of the Constitution, which are: a. Whether notice for remova ...
Supreme Court Of India
Govt. Of Nct Of Delhi Vs Union Of India
.... etation accorded by them to the phrase “in so far as any such matter is applicable to Union Territories” which finds mention in subclause (a) of clause (3) of Article 239AA. Accordingly, the matter was referred to a larger Bench. This is how we are now seized of the matter. 5. During the ...
Supreme Court Of India
Pattali Makkal Katchi Vs A. Mayilerumperumal & Ors.
.... e 31-B, can be assailed on the ground of inconsistency with Part III of the Constitution. 44. In our view, the 2021 Act cannot be said to be suffering from the vice of lack of legislative competence, merely because it deals with matters associated with or ancillary to the 1994 Act. Classifi ...
Supreme Court Of India
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!
