Ashwin Kr. Mahanta Vs Assam State Commission For Women And 2 Ors
.... provisions of the Constitution and other laws affecting women and recommend amendments thereto so as to suggest remedial legislative measures to meet any lacunae, inadequacies or shortcomings in such legislations; (e) take up the cases of violation of the provisions of the Constitution and ...
Gauhati High Court
N.P.Rajani Vs Radha Nambidi Parambath
.... ment, as she has not been conferred the rights of a coparcener by obstructed heritage. According to the Mitakshara coparcenary Hindu law, as administered which is recognised in Section 6(1), it is not necessary that there should be a living, coparcener or father as on the date of the amendment t ...
High Court Of Kerala
Zahhad Vs State Of Kerala
.... gender identity.” Section 5 of the said Act deals with the application for the Certificate of Identity which has to be granted by the District Magistrate and the said provision reads as follows: “5. Application for certificate of identity.— A transgender person ...
High Court Of Kerala
Harsh Shandil Vs State Of H.P. & Others
.... gitimate claims of other communities.” On the other hand is the approach adopted by Ray, CJ in Thomas . While not disputing the correctness of the 50% rule he seems to apply it to the entire service as such. In our opinion, the approach adopted by Ray, CJ would not be consistent with Articl ...
High Court Of Himachal Pradesh
Jitender @ Kalla Vs State (Govt. Of NCT Of Delhi) And Anr
.... ades back but not be in active practice, Ms. Jaising submitted that it is not practically possible to calculate years of active/actual practice. She submitted that any system may not be able to take into account contingencies faced by Advocates, and the date of enrolment should continue to be th ...
Supreme Court Of India
Arun Sachdeva Vs State Of Nct Of Delhi
.... onsidering the application for bail in such matters, the Court will have to deal with the same, being sensitive to the nature of allegation made against the accused. One of the circumstances to consider the gravity of the offence is also the term of sentence that is prescribed for the offence the ...
Delhi High Court
Lalita Devi Vs Union of India
.... ns on the ground of disability. The Apex Court also clarifies that the general rule of interpretation is that a newly enacted statute has prospective application. Section 6 of General Clauses Act provides an exception to this Rule, where a pending legal proceeding or investigation would be guide ...
Patna High Court
Imran Khan @ Ashok Ratna Vs State Of U.P. And Another
.... nish Sahu's case (supra) is being quoted as under: "17. Thus the consent of both the parties is necessary for taking the act out of the purview of Section 377 of IPC. However, this Court after considering the amended definition of "rape" as defined under Section 375 of IPC has ...
Allahabad High Court
Dheeraj Kumar Prabhakar Vs State Of Jharkhand
.... ere fact that there is no specific relief sought for to strike down or declare them ultra vires would not stand in the court’s way of not enforcing them. We also feel that since this is a question of the very jurisdiction to levy interest and is otherwise covered by a Constitution Bench decision ...
Jharkhand High Court
Pragya Prasun & Ors Vs Union Of India & Ors
.... port relevant information to the Financial Intelligence Unit – India. Pursuant to the same, the Reserve Bank of India issued the Master Direction on Know your Customer (KYC), 2016 “MD on KYC”. The Master Direction on KYC prescribes the framework for Customer Due Diligence (CDD) procedures and ou ...
Supreme Court Of India
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