Nagarajan & Anr Vs State Of Tamil Nadu
.... therefore the appellant will not be entitled to the benefit thereof." (emphasis supplied) 31. In the case of Nemi Chand v. State of Rajasthan (2018) 17 SCC 448, this Court applying the decision in T. Barai (supra) modified the sentence of six months' imprisonment ...
Supreme Court Of India
Chandru Mirchandani Vs Settlement Commissioner For Compen.Pool Property Cum Custodian Of Evacuee Property And Ors
.... similar to the one’s raised in the present petition were urged by the respondent, on acquisition of the land which had taken place almost 38 years back. The petitioner therein was taking advantage of the fact that the records were not available with the State Government, and when it was not possi ...
Bombay High Court
M/s Coal India Limited Vs Commissioner Of Customs (Port), Customs House, Kolkata
.... of M/s Voltas Limited was also to assist the appellant during insurance survey at the port after importation of the identified spares. Such services were related to procurement of spares by the appellant and for the smooth sale of spares by the foreign supplier. 21.1. Appellant and its sub ...
Supreme Court Of India
Sunita Nishad And Anr Vs Debt Recovery Appellate Tribunal through Registrar And Ors
.... edings should have been initiated under Sections 11, 12, 12 A, 12B and 12C of the Uttar Pradesh Agricultural Credit Act of 1973. No proceedings could have been initiated under the Act of 2002 to effectuate recovery of agricultural loan. Also, the properties which were allegedly mortgaged to the ...
Allahabad High Court
Puja Ferro Alloys P.Ltd Vs State Of Goa And Ors. & Ors
.... t have the power to recover the rebate granted to these companies. 16. While at first blush this argument seems to be attractive, upon a closer examination of the facts, it must be rejected for the reasons that follow. 17. In the case of GR Ispat (supra), the High Court decided that ...
Supreme Court Of India
Rajitha P.V Vs Union Of India
.... excluding the first in a series of days or any other period of time, to use the word “from”, and, for the purpose of including the last in a series of days or any other period of time, to use the word “to”. 11. A careful examination of the above provision reveals that it pertains to the co ...
High Court Of Kerala
Strix Ltd Vs Maharaja Appliances Limited
.... hich, has been duly admitted by the defendant. Thus, the facts on record demonstrate that the defendant was very much aware of the pendency of the present suit, and no sufficient cause has been demonstrated by the defendant which prevented it from appearing before this Court. 26. Under Secti ...
Delhi High Court
Board Of Councillors Of Nabadwip Municipality & Anr Vs Susan Mukhopadhyay & Ors
.... ich, retired employee becomes entitled to higher retiral benefits must be paid by the employer whose liability it is to pay. 7. In the present case, the liability is squarely of the Municipality. A Writ Court need not enter into the arrangement of funds or its absence, if there be any, betw ...
Calcutta High Court (Appellate Side)
Mypreferred Transformation And Hospitality Pvt. Ltd. And Anr Vs M/s Faridabad Implements Pvt. Ltd
.... imitation Act does not enable condonation of delay in a Section 34 application beyond the 30-day period when such delay is caused due to fraud played on the applicant party. The Court took note of the applicability of Sections 12 and 14 of the Limitation Act (discussed above). It held that Secti ...
Supreme Court Of India
M/s Ficus Pax Private Limited Vs Principal Commissioner (Appeals), CGST & Central Excise, Indore
.... isfied that the appellant was prevented by sufficient cause from presenting the appeal within the aforesaid period of two months, allow it to be presented within a further period of one month.” 8. The perusal makes it abundantly clear that the Commissioner (Appeals) is being vested with th ...
Customs, Excise And Service Tax Appellate, New Delhi
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