Varshatai W/o. Sh. Sanjay Bagade Vs State Of Maharashtra Through Its Secretary, Ministry Of Law And Judiciary, Mantralaya, Mumbai And Ors. Etc
.... 7. Haryana Hindi Punjabi, English 8. Himachal Pradesh Hindi Sanskrit 9. Jharkhand Hindi ...
Supreme Court Of India
Oil And Natural Gas Corporation Ltd. Vs Afcons Gunanusa JV
.... m. 5. In cases where the arbitrator(s) are appointed by the Court, the order of the Court should expressly stipulate the fee that arbitral tribunal would be entitled to charge. However, where the Court leaves this determination to the arbitral tribunal in its appointment order, the arbitral ...
Supreme Court Of India
Chief Municipal Officer Vs Hindustan Copper Limited And Others
.... on Bench of this court in Saghir Ahmad v. Govt. of the State of U. P., AIR 1954 All 257 while referring to Article 348 of the Constitution has at page 278 in paragraph 83 observed:-- "In view of this provision of the Constitution the notification appearing in English must prevail ov ...
Madhya Pradesh High Court (Jabalpur Bench)
Sunil and Others Vs State of Haryana and Others
.... authorized by the State Government." 11. The Haryana Official Language Act, 1969 is an Act enacted in furtherance of Article 345 of the Constitution. 12. The argument of learned counsel of the petitioners is that in case of conflict between Hindi version and English version, English version ...
High Court Of Punjab And Haryana At Chandigarh
State Consumer Disputes Redressal Commission Vs Uttarakhand State Information Commission and Others
.... cable but in no case later than five days from the date of receipt of the application." 13. Section 7 of the Act deals with the manner in which the requests are disposed of. 14. Section 8 of the Act provides for exemption from disclosure of information, which is not relevant for our purpose. ...
Uttarakhand High Court
S. Rajamanickam Vs The Cabinet Secretary
.... iving in Non-Hindi Speaking States and it would cause severe hardship to the State Governments. Therefore, this Court may be pleased to grant the relief, as prayed for by the petitioner, in the present Writ Petition. 6. The learned counsel appearing on behalf of the petitioner had relied on the f ...
Madras High Court (Madurai Bench)
All India Dhangar Samaj Mahasangh U.P. And Others Vs State of U.P. and Others
.... igned Districts) by Warren Hasting, following was mentioned with regard to Dhangars : "The Dhangars, or Shepherds, who are also sometimes blanket-weavers, are one of the largest castes in Berar. The Hatgars are sometimes regarded as a sub-division of Dhangars, and although they have been tabulate ...
Allahabad High Court
United India Insurance Officers' Association, Madhya Pradesh and Chhattisgarh Unit Vs Union of India (UOI) and Others
.... ch a case, the translation in Hindi or any such Act or Ordinance shall be deemed to be the authoritative text thereof in the Hindi language. The Section 7 provides for optional use of Hindi or other official language in judgments etc. of High Courts, which has no relevance in the present case. 12 ...
Madhya Pradesh High Court
Prabhat Kumar Sharma Vs U.P.S.C. and Others
.... ng in the Hindi translation of 1976 Scheduled Tribe Order held that whereas "Lohara" and "Lohra" belonged to the Scheduled Tribe, the "Lohars" in State of Bihar belonged to the Other Backward Classes. 9. The Court was called upon to declare as to whether the Hindi translation was correct or origi ...
Supreme Court of India
A.S. Sailaja Vs Principal, Kurnool Medical College, Kurnool and Others
.... eatment should be given only to those who are personally disadvantaged by the past and present discrimination and who have not been able to overcome the effect of past discrimination." Thus, I have no hesitation to conclude that the obvious purpose of Arts. 14 and 15(4) in providing special provi ...
Andhra Pradesh High Court
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