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
Union Of India Vs Rajendra N Shah & Anr
.... re is a change in an “entrenched Article” which significantly impacts the content of the said Article including constitutional principles contained therein. 55. Likewise, Ramaswamy, J’s minority judgment at pages 943 to 945 expressing similar views again cannot hold water in view of what h ...
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
Abdul Qayoom Chalkoo Vs Union Territory Of J&K And Others
.... he Union even over matters falling within the legislative domain of the Delhi Assembly. This overriding power of the Union to legislate qua other Union territories is exposited under Article 246 (4). 201. In the light of the aforesaid analysis and the ruling of the nine-Judge Bench in NDMC ...
Jammu And Kashmir High Court (Srinagar Bench)
Great Eastern Shipping Co. Ltd Vs State Of Karnataka & Ors
.... f right to use machinery, the hire charges collected by the respondent from the contractors were not exigible to sales tax. On a careful reading and analysis of the various clauses contained in the agreement and, in particular, looking to clauses 1, 5, 7, 13, and 14, it becomes clear that the tra ...
Supreme Court Of India
Ram Krishan Grover And Others Vs Union Of India And Others
.... the Central Government for Non-Resident Indian landlords. 28. Keeping in view the aforesaid position, the Amendment Act enacted by the State legislature was well within its competence. We would, however, note that in the context of the Union Territory of Chandigarh and as the subject matter ...
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
N.S. Ganeswaran Vs The Union of India and Others
.... vanced on behalf of the State of Sikkim, as could be seen from paragraph 11 of the judgment, that the Parliament does not have legislative competence to make a law providing for extension of powers and jurisdiction of members of a police force belonging to a Union Territory to any area outside the U ...
MADRAS HIGH COURT (MADURAI BENCH)
New Horizon Sugar Mills Ltd. Vs Govt. of Pondicherry
.... parties, it had no precedence value. Submitting that there were several other similar matters pending with regard to the acceptance of deposits by companies and regulation thereof with a view to providing protection to investors, Mr. Ganguli urged that the appeals were liable to be allowed. 24. ...
Supreme Court of India
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