Reliance Industries Limited Vs Securities And Exchange Board Of India & Ors.
.... Section 13(2) of the Securities and Exchange Board of India (Settlement Proceedings) Regulations, 2018 [hereinafter ‘Settlement Regulations’]. 34. The aforesaid letter dated 28.01.2019, was impugned by the appellant before the High Court of Judicature at Bombay in W.P. (Lodg.) No. 300 of 20 ...
Supreme Court Of India
Nikhil Borwankar Vs State (Nct) Of Delhi & Ors
.... rds ought to be followed and prior to filing an application for a search warrant in any Court, the Investigating Officer must mandatorily obtain sanction from the Directorate of Prosecution. The search warrant should be drawn in accordance with the requirements of law, minimising the need to sear ...
Delhi High Court
Mohd. Iqbal Vs State Of Uttarakhand & Others
.... r to obtain proper proof of relevant facts, ask any question he pleases, in any form, at any time, of any witness, or of the parties, about any fact relevant or irrelevant; and may order the production of any document or thing; and neither the parties nor their agents shall be entitled to make an ...
Uttarakhand High Court
Sardar Joginder Singh And Ors Vs Nirmal Robinson Clifford And Anr
.... lication for amendment, it was stated that her son who is a Chartered Accountant all along was looking after this suit and he died in the year 1998. It is also available from the very same application that apart from her first son, namely, Sunit Gupta, defendant has another son by name Navneet A ...
Allahabad High Court (Lucknow Bench)
Ajay Laroia Vs Shivan Rajput & Anr
.... is defence or relies upon in his written statement should not only be specified in a list but also copies of the said document ought to be produced in the Court along with the written statement. It casts an onerous duty upon the defendant to produce documents based on which the relief is claimed ...
Delhi High Court
All India SBBJ Employees Coordination Committee Vs Union of India and Others
.... � Babaji Kondaji Garad Vs. Nasik Merchants Co-operative Bank Ltd., Nasik and Others, . � State Bank of India Staff Association and another Vs. State Bank of India and others, ." 34. In Saraswati Industrial Syndicate Ltd. (supra), the Hon''ble Apex Court, while considering the ess ...
Rajasthan High Court
Pramod and Others Vs State of U.P. and Others
.... rt can, in such a case, pronounce judgment against him and does not require any additional evidence to enable it to pronounce judgment. 38. Under Order 41 Rule 27 CPC, the appellate court has the power to allow a document to be produced and a witness to be examined. But the requirement of the sa ...
Allahabad High Court
Etisalat Mauritius Ltd. Vs Etisalat DB Telecom P. Ltd. and Others
.... of the company, Citi Bank issued six Letters of Credit in favour of the beneficiaries named therein, in respect of the network equipment provided by the said beneficiaries to the company for implementation of 2G network. Under the said Letters of Credit, Citi Bank N.A. China (Citi China) was nomina ...
Bombay High Court
Union of India and Others Vs Col. V.K. Shad <BR> Union OF INDIA and Another
.... d as one which includes-any document, manuscript and file; (ii) any microfilm and facsimile copy of a document; (iii) reproduction of image or images embodied in such microfilm; and (iv) any other material produced by a computer or any other device. 15.2 A conjoint reading of Section 2(f) and 2(i ...
Delhi High Court
Council of The Institute of Chartered Accountants of India Vs Ajay Kumar Gupta
.... ictest form to the present day. The privileges mentioned in Sections 126 and 129 are designed to secure the clients confidence in the secrecy of his communication. Any breach of the confidence is a stigma not only on the individual concerned, but is also likely to have effect on credibility of the p ...
Delhi High Court
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