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
Bhagwandas Sendharam Panchal (Heir Of Appellant No.2 ). & 26 Other(S) Vs Heirs Of Deceased Kantilal Keshavlal Jani & 6 Other(S)
.... proof as a matter of law and pleading the burden of establishing a case, whether by preponderance of evidence or beyond a reasonable doubt;(ii) the evidential burden, the burden of proof in the sense of adducing evidence; and (iii) the burden of establishing the admissibility of evidence. While ...
Gujarat High Court
Lalit Kumar Jain Vs Union Of India & Ors.
.... side its operation. Therefore on any subject affecting Part ‘C’ States, Parliament is the sole and exclusive legislature until it passes an Act creating a legislature or a council in terms of Article 240. Proceeding on the footing that a power of legislation does not carry with it the power of d ...
Supreme Court Of India
Dr. Jaishri Laxmanrao Patil & Ors Vs Chief Minister & Ors
.... ission for Backward Classes, Act, 1993(in short 1993 Act), which was a statutory commission. To comprehend the role and functions of the National Commission for Backward Class created by the Constitution (One Hundred and Second Amendment) Act, we need to notice the difference into the role and f ...
Supreme Court Of India
Union Of India & Ors. Vs M/S G S Chatha Rice Mills & Anr
.... trospective effect. An enhancement of the rate of duty pursuant to the exercise of power under Section 8A can only be prospective. 64 Parliament and the state legislatures are entrusted with the power to enact legislation under Articles 245 and 246 of the Constitution. Parliament and the s ...
Supreme Court Of India
K.Lakshminarayanan Vs Union Of India And Others
.... the Constitutional system operates in a coherent way, consistent with its basic principles and objectives." [Bruce P. Frohnen and George W. Carey, "Constitutional Morality and the Rule of Law", Journal of Law and Politics (2011), Vol. 26, at p. 498.] 296. Another major featu ...
Madras High Court
Govt. Of Nct Of Delhi Vs Union Of India
.... ments such as Education and Health. Likewise, the services of the Union Territories being under the Ministry of Home Affairs, an advisory can be given to that Ministry to make these guidelines under the Transaction of Business Rules and to provide consultation by the Lieutenant Governor with the ...
Supreme Court Of India
M/S. Brijda Roadlines Pvt. Ltd Vs Union Territory Of Daman And Diu & Ors.
.... order made under the Regulation to the Commissioner, when such decision has been made or order has been made or assessment has been made by the Assistant Commissioner, Deputy Commissioner or Joint Commissioner. 23. As indicated earlier, learned counsel for the respondents would persuade us ...
Bombay High Court
Satluj Jal Vidyut Nigam Vs Raj Kumar Rajinder Singh (Dead) Through Lrs. & Ors
.... of Tehsil Palampur of Kangra district, and area of Dodra Kowar Patwar Circle of Rohru Tehsil and Pandrabis Pargana of Rampur Tehsil of Shimla district shall be 70 acres. (3) The permissible area of a family under subsection (1) shall be increased by onefifth of the permissible area under ...
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
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