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
Sri Marthanda Varma (D) Thr. Lrs. & Anr Vs State Of Kerala & Ors
.... Vishnu in Anananthasayanam posture (in eternal sleep of yognidra) lying on Sri Anantha, the hooded snake. The city of Thiruvananthapuram is named after the Lord. The word Thiruvananthapuram literally means “The land of Sree Anantha Padmanabhaswamy”. As per the available literature the temple was ...
Supreme Court Of India
Trijugi Narain (Dead) Through Legal Representatives And Others Vs Sankoo (Dead) Through Legal Representatives And Others
.... f that State. xx xx xx ” 26. The Constitution of India as enacted, vide clause 2 in Article 363, had defined the expression ‘Indian State’ as any territory recognised before the commencement of the Constitution by his Majesty or the Government of the Dominion of India as being a State a ...
Supreme Court Of India
S.Kumarvelu Vs Union Of India And Others
.... ight of occupation in the said property and the Order of the Governor in Council No.305 dated 09.08.1872 clearly states that the property is intended to be only for the occupation of the incumbent “Prince of Arcot”. The learned Senior Counsel appearing for the fourth respondent has drawn the atte ...
Madras High Court
Talat Fatima Hasan Through Her Constituted Attorney Sh. Syed Mehdi Husain Vs Nawab Syed Murtaza Ali Khan (D) By Lrs. & Ors
.... nd on his death, devolved as per personal law, upon his sons. The widow was held entitled to some share under the Hindu Women’s Right to Property Act, 1937. The suit was accordingly dismissed. 23. Dealing with the issue as to who was the original owner of the properties, this Court held tha ...
Supreme Court Of India
Lok Prahari Through Its General Secretary Vs The State Of Uttar Pradesh
.... hat is the opinion of the Parliament which acted to repeal the aforesaid provisions in exercise of its constituent power. The repudiation of the right to privy purse privileges, dignities etc. by the deletion of Articles 291 and 362, insertion of Article 363-A and amendment of clause (22) of Art ...
SUPREME COURT OF INDIA
Common Cause (A Regd. Society Vs Union Of India And Another
.... its course, the patient is, under common law, not guilty of attempt to commit suicide (u/s 309 IPC) nor is the doctor who omits to give treatment, guilty of abetting suicide (u/s 306 IPC) or of culpable homicide (u/s 299 read with Section 304 of IPC). xxx xxx xxx 7.2 In this context, ...
Supreme Court Of India
Commissioner of Income Tax Vs Maharao Bhim Singh
.... ssee in previous five and subsequent four assessment years. This argument is noted to be rejected for the simple reason that there can be no estoppel against statute. The issue raised is based on phraseology of s. 10(19A) of the IT Act, which was interpreted in the judgment dt. 12th Aug., 1987 in D. ...
Rajasthan High Court
Rajmata Krishna Kumari Vs State of Rajasthan and Others
.... th which observation the writ petition has been dismissed by learned Single Judge. 17. In order to examine whether the controversy raised in this appeal would fall within the purview of Article 363 of the Constitution of India, it would be only appropriate to reproduce the said article for the fa ...
Rajasthan High Court
Madhya Pradesh State Vs District Judge, Dinesh Chandra and Mahesh Chandra and Raja Krishna Singh
.... lly Article 7 of the deed executed on 26.12.1949 and, therefore, it is contended that the order passed by the District Judge in Misc. Appeal No. 106 of 1987 dated 9.11,1987 calls for no interference. 10. I have heard counsel for the parties and gone through the records of the case. 11. It is n ...
Allahabad High Court
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