Union Of India & Anr. Vs M/S. Ganpati Dealcom Pvt. Ltd.
.... expand what was implicit under the three golden Articles of Part III. In Sunil Batra v. Delhi Administration, (1978) 4 SCC 494, the word law as occurring under Article 21 was interpreted to mean jus and not merely lex. It may be necessary to quote the observation of the majority in the aforesaid ...
Supreme Court Of India
Union Of India Through Ministry Of Youth Affairs And Sports Department Of Sports CWG Delhi 2010 Cell Vs GL Litmus Events Private Limited
.... ion 31 (7) of the 1996 Act, is wholly different, inasmuch as Section 31 (7) of the 1996 Act sanctifies agreements between the parties and states that the moment the agreement says otherwise, no interest becomes payable right from the date of the cause of action until the award is delivered. &quo ...
Delhi High Court
Shehzadi and Others Vs The Chief Executive Officer, Maharashtra State Board of Wakfs, Aurangabad and Others
.... f the case cited supra is as under:-- "101. Principles of law which emerge in this case are crystallized as under:-- 1. No one acquires title to the property if he or she was allowed to stay in the premises gratuitously. Even by long possession of years or decades such person would not acquire ...
bombay high court (aurangabad bench)
V. Hemachandra Babu and Others Vs Bharathi Sekaran and Others
.... any right in respect of property held benami against the person in whose name the property is held or against any other person. The intention of the Legislature in enacting the Benami Transactions (Prohibition) Act, 1988 (Act 45/1988) was that as such benami transactions abused and defrauded public ...
Karnataka High Court
Padmavati Mahajan Vs Yogender Mahajan and Another
.... d on the first floor to the extent of 27.5 per cent of the coverage of the ground floor. An amount of Rs. one lakh was spent on construction. Amount on construction was spent by the plaintiff through the funds advanced from the firm. This money was also reflected in the account books which are not a ...
Delhi High Court
Himangshu Dutta Vs Md. Kala Mia
.... case between Nishit M. Prabhu Verlekar Vs. Chandranath Vinayak Dhume and Others, , none of the defendants filed h their written statements though some of them raised an objection to the maintainability of the suit on the ground that the notice u/s 281A of the Income Tax Act was not issued in acc ...
Gauhati High Court (Agartala Bench)
Gaffar Ali Khan Vs Hazi Sukhowat Ali Khan
.... that it would be a good bargain if by dividing the properties equally they could retain part of the properties as absolute owners. At that time they did not know that the Hindu Succession Act would be passed a few months later. Finally the compromise sought to divide the properties between the chil ...
Calcutta High Court
Jaya Karmakar alias Jabida Hossain Vs Ajmal Hossain
.... went to trial. It also found that in support of his plea of adverse possession on the disputed land, the defendant did not produce any documentary evidence while the oral evidence adduced by the defendant was conflicting in nature and hence unworthy of reliance. The first Appellate Court has, in a v ...
Calcutta High Court
Samaresh Mohan Ghosh Vs Muktesh Mohan Ghosh and Others
.... 961. 11. Apart from that legal effect of such repeal, some relevant points also are necessary to be kept in mind in this connection. According to elder brother--petitioner--Muktesh the present petitioner--Samaresh was a minor at the time of disputed transaction and it was his case that the said m ...
Calcutta High Court
R. Rajagopal Reddy (dead) by L.Rs. and others Vs Padmini Chandrasekharan (dead) by L.Rs.
.... de Section 4 retrospective. Then to imply by necessary implication that Section 4 would have retrospective effect and would cover pending litigations filed prior to coming into force of the Section would amount to taking a view which would run counter to the legislative scheme and intent projected b ...
Supreme Court of India
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