Madan Mohan Vs Union Of India
.... g related matters except matters meant for Cabinet and its Committees and policy matters. (ii) Matters pertaining to Currency & Coinage. (iii) Matters relating to Controller of Aid, Accounts & Audit (CAAA). (C) Department of Expenditure (DOE): (i) Recruitment Rules o ...
Delhi High Court
Nanasaheb Vasantrao Jadhav And Others Vs State Of Maharashtra And Ors
.... the Maharashtra Legislative Assembly. 11th June, 2004: - Owing to the aforesaid Session of the Legislature being prorogued, the Bill could not be passed. 3rd July, 2004 : - As the aforesaid Ordinance would have ceased to operate on 4th July, 2004, due to expiration of six weeks fr ...
Bombay High Court
K. Lakshminarayanan Vs Union Of India & Anr
.... an) Ltd. v. State of Rajasthan3, SCR p. 540]. It is equally necessary to emphasise that courts should be careful not to upset the delicatelycrafted constitutional scheme by a process of interpretation.” 45. A Constitution Bench in Kuldip Nayar v. Union of India, (2006) 7 SCC 1 , held tha ...
Supreme Court Of India
Union of India (UOI) and Others Vs Gujarat Ambuja Cements Ltd.
.... actory evidence that the orders were, in fact, made by the officer concerned on behalf of the Central Government in exercise of the power conferred upon him under the Rules delegating such powers to him. 22. The President in exercise of the power under Clause 2 of Article 77 has framed the Rules ...
Gujarat High Court
GMR Infrastructure Ltd. and Another Vs National Highways Authority of India and Others <BR> Madhucon Projects Pvt. LTD. and Another
.... member Committee consisting of DG (RD) & SS and Sh. Nirmaljit Singh, Member (Tech.) NHAI was constituted with the approval of the Hon''ble Minister (S, RT&H) on 11.07.2008. The report of the Committee has been received vide their letter dt. 28.07.2008. (C) File noting dated 5th August, 2 ...
Delhi High Court
C. Augustine Jacob Vs The Union of India (UOI)
.... tioner attended the enquiry, the documents required by him were also furnished, hence, the enquiry u/s 3C is valid; the submission that earlier acquisition proceedings in the year 1988 was concerned it was relating to formation of NH4 and the present acquisition is for grade separator in NH4 and tha ...
Madras High Court
Crawford Bayley and Co. and Others Vs The Union of India (UOI) and Others
.... der of eviction passed by him was invalid." The Division Bench then proceeds to take into consideration the scheme of the Act and observes thus:- "The bias of private personal knowledge in respect of these matters is by diverse provisions of the Act expected to exist in the inquiry officer an ...
Bombay High Court
M.C. Sharma Vs State
.... e Department which is the Cadre Controlling authority for the service of which he is a member, and in any other case, by the Department in which he was working at the time of commission of the alleged offence. (b) If he is a public servant other than a Government servant, appointed by the Central Go ...
Madras High Court
Balbir Thomas Vs Centre for Cellular and Molecular Biology, Hyderabad and others
.... atute. The test is whether it is an instrumentality or agency of the Government and not as a how it is created. The inquiry has to be not as to how the juristic person is born but why it has been brought into existence. The corporation may be a statutory corporation created by a statute or it may be ...
Andhra Pradesh High Court
Chhatar Singh Vs The Union of India (UOI) and Others
.... the correctness of the recitals contained in the order relating to the carrying out of the conditions necessary to the valid making of the order. The presence of the recitals in the order will place a difficult burden on the person who wants to challenge their correctness. The order Ex. 12 recit ...
Rajasthan High Court
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