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
Saran Singh Vs Union of India and Others
.... d Nicobar islands. The M.M. Rules, 2012 have already been approved by the Central Government and the Central Government has issued notification on September 17, 2012 for delegating the power of the President of India to the Lieutenant Governor of Andaman and Nicobar Islands for the publication of th ...
Calcutta High Court
Smt. Kamala Roy and Others Vs The Union of India (UOI) and Others
.... cheme was not framed in conformity with the direction of the earlier Division Bench of this Court and was pleased to quash the impugned Scheme in a judgment delivered on 22nd January, 2007. The Hon''ble Division Bench was further pleased to direct the authorities to frame the Scheme strictly in conf ...
Calcutta High Court (Port Blair Bench)
Union of India (UOI) and Others Vs Parul Debnath and Others
.... tion of the existing Home Guards had been deprecated by this Court on several occasions in view of the financial implications on the State Administration in the creation of such posts and the infrastructure to go along with it. In this regard, reference was made to the decision of this Court in D ...
Supreme Court of India
Parents Association and Another Vs Union of India and Others
.... rnment then observed that the pre-1942 settlers and the-post 1942 settlers who were "brought" to the islands under various colonisation and rehabilitation schemes had a special case, as they passed through times when the territory was extremely backward, undeveloped and inhospitable and, as such, th ...
Supreme Court of India
T.M. Kanniyan Vs Income Tax Officer, Pondicherry and Another
.... government. It is sufficient that they are words which are intended to give, subject to the restrictions of the Act, a legislating power to the body which it invests with that the authority." Article 240 of the Constitution confers on the President a general power of making regulations for the peac ...
Supreme Court of India
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