Karnataka Power Transmission Corporation Limited Vs Jsw Energy Limited (Earlier Known As Jindal Thermal Power Company Limited & Jindal Tractabel Power Company Limited) & Ors.
.... nactment. “Words are dependent on the principal enacting words to which they are tacked as a proviso. They cannot be read as divorced from their context” (Thompson v. Dibdin, 1912 AC 533). If the rule of construction is that prima facie a proviso should be limited in its operation to the subject- ...
Supreme Court Of India
R. Kumar and Others Vs The Superintending Engineer, Tamil Nadu Electricity Board and Others
.... (ii) Judgment of this Court made in W.A(MD). No. 602 of 2011 (C. Ram Prakash and others Vs Power Grid Corporation of India Ltd., and others). "24. The learned counsel for the appellants made reliance upon the Judgment of the Full Bench of this Court in Arumugam V. State of Tamil Nadu 2001(4) ...
Madras High Court (Madurai Bench)
Elihu Estate and Finance Pvt. Ltd. Vs Union of India <BR> Shyamlal Pamnani
.... esaid paragraph, it is evidence that no such consent, as claimed by the petitioner, is required, in keeping in view section 10 of the Indian Telegraph Act, 1885 read with section 164 of the Electricity Act, 2003". 9. The Indore Bench based its judgment on the basis of judgment of Andhra Pradesh H ...
Madhya Pradesh High Court (Gwalior Bench)
Devisetty Ramaswamy Vs The Chief Engineer, 400 KV Line AP Transco (APSPDCL), Hyderabad and Others
.... therefore not necessary for the licensee to either acquire the land or obtain the consent of the owner/occupier. In this regard, the learned Judge observed: 33. For the aforesaid reasons, I am of the opinion that Section 164 of the Electricity Act, 2003 read with Section 10 of the Indian Telegra ...
Andhra Pradesh High Court
Himmatbhai Vallabhbhai Patel Vs Chief Engineer (Project) Gujarat Energy Transmission and Others
.... s or tramways (if any), or such parts thereof, as he is specially authorised to break up by his license, without the written consent of the person by whom the street is repairable or of the person for the time being entitled to work the railway or tramway, unless, with the written consent of the Sta ...
Gujarat High Court
G.V.S. Rama Krishna and Others Vs A.P. Transco and Others
.... s in which the consent in writing of the appropriate Government, local authority owner or occupier, as the case may be, shall be required for carrying out works; (b) the authority which may grant permission in the circumstances where the owner or occupier objects to the carrying out of works; ...
Andhra Pradesh High Court
Thiyagavalli Panchayathai Serntha Nochikkadu Grama Vivasayigal Pathukappu Mattrum Makkal Pothunala Sangam Vs The Chairman, Tamil Nadu Electricity Board, Anna Salai, Chennai -2, The Inspector General of Registration, Santhome High Road, Santhome, Chennai - 28, The Joint-II Sub Registrar, Thiruppadiripuliyur, Cuddalore -2 and The District Registrar, District Registrar's Office, Cuddalore District
.... it could have been under the provisions of the Registration Act. The only provision under which the prohibition from registration can be traced is Section 22-A of the said Act which specifically provides that the State Government may by notification in the Tamil Nadu Government Gazette declare that ...
Madras High Court
Evangelical Church of India Vs The Tamil Nadu Electricity Board and The Central Electricity Authority <BR>Pichaikkanu rep. by power agent Gandhi Ram
.... n of the scheme or not finalised at the time of grant of sanction of scheme, such scheme is not invalidated. Many a time it may not be possible to finalise the route map of the transmission line at the time of finalisation of scheme. Section 28 does not provide the matters to be considered by the Bo ...
Madras High Court
Subhash Chand Batra Vs State of Haryana
.... ined interim relief. Since it was necessary to supply electricity to a large segment of the population and the litigation was likely to take a long time, a slight alteration was decided to be made with the approval of the competent authority. This alteration, however, required addi- tional expenditu ...
High Court Of Punjab And Haryana At Chandigarh
Pulakeshi Power Company Private Limited, Bangalore Vs State of Karnataka and Others
.... 26 acres of Vajarahalli and 80.17 acres of Bannikuppe Villages. It is stated that in respect of the 200 acres of forest land identified for petitioner''s project, the Chief Conservator of Forests (C), Government of India, has communicated the Government of Karnataka that the declaration of the said ...
Karnataka High Court
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