Smt. Prabhavati Jagannath Thakar (since deceased through her heirs and legal representatives Shri Vijay Jagannath Thakar and Others) Vs The Collector, Requisition Branch and Others
.... as manifest. Similarly, in the case of Ramchandra S. Deodhar (supra), the Supreme Court had reiterated its earlier view and held that delay need not necessarily defeat the claim in a writ petition, if there was a reasonable explanation for the delay. 6. In our opinion, the present petition doe ...
Bombay High Court
Sristikar Dowarah and Others Vs A.N. Kidwai and Others
.... such power. As a result, any attempt to do so, is unconstitutional and void. Nor can this power to make laws be delegated by the Legislature to any other authority delegatus non potest delegare. A power however, which is not legislative in character may be delegated. If the power, on the other h ...
Gauhati High Court
Lalit Kumar Vs Bhagaban Ch. Sarma and Others
.... ch no appeal shall lie. 14. Mr. Borah contends that the proper remedy of the plaintiffs was to seek arbitration u/s 19, Defence of India Act 1935, and not to bring a suit. The contention is manifestly based upon a misunderstanding of the provisions of Section 19 of the Act. u/s 19 of the Act, the ...
Gauhati High Court
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