Ragini Dandekar Vs State Of Chhattisgarh
.... f and in exercise of the Bank’s general lien under law, the Bank shall also have a paramount right of lien on all monies, accounts, securities, deposits, goods and other assets and properties belonging to the borrower or standing to the borrower’s credit (whether singly or jointly with any other ...
Chhattisgarh High Court
Pranab Ranjan Bhuiya Vs Ashit Ranjan Bhuiya
.... that from a perusal of Clause 2 of the Agreement dated 01.11.2018, it would be seen that the Principal Defendants were required to convey their 60% of the share after partitioning the share within 2(two) months from the date of the Agreement i.e. 01.11.2018. Furthermore, this period could have ...
Gauhati High Court
Madhya Pradesh Poorva Kshetra Vidyut Vitaran Co. Ltd. Vs Commissioner, Central Excise & CGST, Jabalpur
.... 2. Short payment of service tax of Rs. 42,188/- for the period from June 2015 to September 2015. Tax already paid. Demand completely time barred 3. Short payment of Swacch Bharat Cess (SBC) of Rs. 22,344/- f ...
Customs, Excise And Service Tax Appellate, New Delhi
Virmatiben D/o Kikubhai Bantiya W/o Parshottambhai Chibabhai & Ors. Versus Vs Amjad Fajal & Ors.
.... clusive words are indicative of the legislative intent when the statute is mandatory. (See Maxwell on Interpretation of Statutes 11th Ed. p. 362 seq.; Crawford Statutory Construction, Interpretation of Laws p. 523 and Seth Bikhraj Jaipuria v. Union of India” 94 It was held that where a cont ...
Gujarat High Court
Epigral Limited (Formerly Known as Meghmani Finechem Limited) Versus Vs Apical (Malaysia) Sdn. Bhd.
.... d, prima facie, is a valid arbitration agreement for the following reasons; (a) The agreement is in writing; (b) The parties have agreed to refer all disputes to the decision of a private arbitral tribunal seated in Singapore under the aegis of the SIAC, (c) The arbitral tribunal ...
Gujarat High Court
M/s Stork Medi-Tek Private Limited Versus Vs Deendayal Port Authority & Anr.
.... s in the nature of a concluded contract, and therefore, tender could not have been discharged, it is submitted that the issues considering the issuance of the copy of “LoI” dated 05.08.2024 is being presently inquired into by the respondent. However, it is admitted fact that the original copy of ...
Gujarat High Court
Khokhan Dey Vs Union Of India And 5 Ors
.... ble for any damage due to his negligence. 10. In the Letter dated 15.12.2006, it was specifically mentioned that the petitioner as a Commission Vendor would be given commission over the sales on eatable items at the prescribed rates circulated by the Railway Administration. It w ...
Gauhati High Court
Airport Authority Of India Versus Vs M/s. S.S.Enterprise
.... [T]he object of the Act would be defeated if the proceedings remain pending in the court even after commencing of the arbitration. It is precisely for this reason that I am inclined to the view that at the pre- reference stage contemplated by Section 45, the court is required to take only a pri ...
Gujarat High Court
The State Of Gujarat & Ors. Versus Vs Hussainbhai Satarbhai Meman
.... he opinion of the Full Bench, the transaction that may be hit by Section 54 of the Ordinance' 1949 cannot be held as void transaction, inasmuch as, it can be validated by the competent authority. 61. It was, thus, argued that the only consequence of the provision under Section 75 is that t ...
Gujarat High Court
L H Of Merajbhai Vajabhai Desai & Ors. Versus Vs Popatbhai Mohanbhai Padsala & Ors.
.... s of time being "of the essence". In determining the consequences of a stipulation that time is to be "of the essence" of an obligation, it is vital to distinguish between the case where both parties agree that time is to be of the essence of the obligation and the case where ...
Gujarat High Court
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