Budhi Singh Vs State Of Nct Of Delhi
.... duct would not only be counterproductive but would be an antithesis to the reformative approach otherwise running through the scheme of the 2018 Rules. *** **** 33. Thus, looking to the concept of furlough and the reasons for extending this concession to a prisoner lead us to hold tha ...
Delhi High Court
Jiwan Singh Vs Axis Bank Ltd
.... e the Appellate Court is satisfied that the condition of deposit of 20% will be unjust or imposing such a condition will amount to deprivation of the right of appeal of the appellant, exception can be made for the reasons specifically recorded. xxxxxx 12. In these circumstances, we set ...
High Court Of Punjab And Haryana At Chandigarh
Golajar Uddin Ahmed @ Raju And Anr. Vs The State Of Assam
.... officials does not by itself give rise to any doubt about their creditworthiness.” 26. But, in the case in hand, admittedly, there is no independent material to support the evidence of PW-2. Admittedly, neither the seized contraband articles nor the samples which were drawn up, ...
Gauhati High Court
Lilaben Vs State Of Gujarat & Anr
.... recording of reasons, which, of course, can only be possible after due consideration [See: State of Haryana v. Hasmat (2004) 6 SCC 175; Vijay Kumar v. Narendra (2002) 9 SCC 364 and Ramji Prasad v. Rattan Kumar Jaiswal (2002) 9 SCC 366]. The rationale behind such power is appropriately cap ...
Supreme Court Of India
Satish Vishanji Futnani Vs Arul Madhusudhan Futnani And Ors
.... er of appointment of Joint Receivers as done on June 17, 2004. Joint Receivers were appointed by the High Court over immoveable properties, on June 17, 2004. The Joint Receivers took possession of such property as will appear from the report dated June 20, 2004 submitted by the Joint Receivers. ...
Calcutta High Court (Original Side)
Anuj Ahuja Vs Sumitra Mittal
.... ded by the trial court is directed to be deposited and that such amount is to be deposited within a period of 60 days from the date of the order, or within such further period not exceeding 30 days as may be directed by the appellate court for sufficient cause shown by the appellant. Therefore, ...
Delhi High Court
Sudershan Singh Wazir Vs State (NCT Of Delhi) & Ors
.... on the charge sheet and the submissions of parties, if the Court concludes that there is no sufficient ground for proceeding against the accused, the Court must discharge the accused for the reasons recorded. Thus, an order of discharge is passed when there is no sufficient material to proceed ...
Supreme Court Of India
Mangal Saha Vs State Of Tripura
.... hs with further direction that the sentences shall run concurrently. Along with the petition another application under Section 389 of Cr.P.C. is filed for suspending the judgment and order of conviction and sentences dated 13.12.2024 delivered by Learned Additional Sessions Judge, South Tripura, ...
Tripura High Court- Agartala
Muraharirao Surya Sundara Patnaik Simhagiri Vs Balaga Sridhara Rao, S/O. Late Sriramulu & Ors.
.... without any conditions. Therefore, when the appellants sought a blanket order, the Court had to determine whether the case fell under an exception. Consequently, when an application is filed by the appellant under Section 389 Cr.P.C. for the suspension of sentence, it is presumed that the appell ...
Andhra Pradesh High Court - Amaravati
Muraharirao Surya Sundara Patnaik Simhagiri Vs Balaga Sridhara Rao, S/O. Late Sriramulu & Ors.
.... ithout any conditions. Therefore, when the appellants sought a blanket order, the Court had to determine whether the case fell under an exception. Consequently, when an application is filed by the appellant under Section 389 Cr.P.C. for the suspension of sentence, it is presumed that the appella ...
Andhra Pradesh High Court - Amaravati
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