Super Rubbers Private Ltd. and Others Vs The State of Kerala and Another
.... g manner and in A.K. Kraipak and Others Vs. Union of India (UOI) and Others, , that Court said that the dividing line between administrative power and quasi judicial power was quite thin and that it was being gradually obliterated. At the same time it was laid down in the latter decision that a p ...
High Court Of Kerala
Kamakshya Mukherjee Vs The State
.... ed in the said ground, namely, July 2, 1967, and the date of intimation as given therein being July 11, 1967, are clearly incorrect and that the names of the witnesses threatened have not also been given and the detenue was not also arrested between the said dates. In para. 6(v) of the affidavit-in- ...
Calcutta High Court
Jagdev Singh Vs State of Jammu and Kashmir
.... etween the reviews were not proper and the detention had become illegal. In these circumstances, the principle laid down in 284300 cannot apply to the facts of the present cases, for we cannot ignore that between September, 1965 and April, 1967 there was no proper review as required by r. 30A( ...
Supreme Court of India
Avtar Singh, etc. Vs State of Jammu and Kashmir
.... ce, the State Government considered it necessary that the detention of the Petitioner should be continued, the proper course open to the State Government was to make an order of continuation under Rule 30-A (9), after reviewing the original order within the period prescribed in that Rule. The manner ...
Supreme Court of India
P.L. Lakhanpal Vs The Union of India and Another
.... n the law and also to ascertain the facts. I do not add that in doing either they must act in good faith and fairly listen to both sides, for that is a duty lying upon every one who decides any thing. But I do not think that they are bound to treat such a question as though it were a trial..... They ...
Supreme Court of India
P.L. Lakhanpal Vs Union of India (UOI) and Others
.... Requisition Ordinance, 5 of 1947 that a property was required for a public purpose was a quasi judicial act and a writ of certiorari would lie against such a decision. The majority held that it was an administrative act but it is noteworthy that Mukherjea J. who differed along with Mahajan J. (as he ...
Supreme Court of India
Syed Hyder Abbas Raza Vs State of U.P. and Others
.... (a) directing such person to remove himself from India in such manner, by such time and by such route as may be specified in the order, and prohibiting his return to India; (b) directing that he be detained; (c) .... .... .... .... .... .... .... (d) .... .... .... .... .... .... .... ...
Allahabad High Court
Nandan Singh Bhist Vs State of U.P. and Another
.... At the time of this review his representation dated November 15, 1962 was also considered and the same was rejected and he was informed accordingly." 5. This confirmation therefore amounted to this that on the 31st of January, 1963, the case of the applicant was reviewed and a decision taken. Ap ...
Allahabad High Court
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