Shaheed Memorial Society (Regd) & Ors Vs Promila Kishore & Ors.
.... ju Jhurani vs. Germinda Pvt. Ltd., 2012 AIR SC 3191]. 50.4 It was also emphasized that the submission advanced on behalf of the Company that the civil court could not grant the relief of declaration and that power was conferred on the CLB was untenable. In this context, reliance was placed on the ...
Delhi High Court
State Of Chhattisgarh Through And Anr Vs M/S Learn Nature Consultants Partnership Firm
.... n 29(2) of the old Limitation Act with that of the new Limitation Act, it was held, as below:- 7. “There is an important departure made by the Limitation Act 1963 in so far as the provision contained in Section 29, sub-section (2) is concerned. Whereas under the Indian Limitation Act , 1908 ...
Chhattisgarh High Court
P. Radha Bai And Ors Vs P. Ashok Kumar And Anr
.... ons of Sections 4 to 24 of the Limitation Act by an express reference, it would nonetheless be open to the court to examine whether and to what extent, the nature of those provisions or the nature of the subjectmatter and scheme of the special law exclude their operation. In other words, the ap ...
Supreme Court Of India
K. ASOKAN Vs NUCLEAR SCIENCE CENTRE & ORS.
.... are only the minimum qualifications for recruitment. Therefore, if the qualifications prescribed in the chart are only minimum qualifications then surely employer at his discretion can require higher qualifications for a particular post, and in doing so the respondent no.1 has hence committed no il ...
DELHI HIGH COURT
Indra Mal son of Shri Sobhag Mal Jain, Vs State Bank of Bikaner & Jaipur,
.... on of any acknowledgment letters and stated that such letters have been prepared by way of forgery. The forged acknowledgment letters have been prepared to bring the suit within the period of limitation. For the recovery of debt disbursed in the year 1985, the suit has been filed in the year 2003, a ...
RAJASTHAN HIGH COURT
M/s Reliance Communication Ltd., Mumbai Vs Bharat Sanchar Nigam Ltd., New Delhi
.... glish Act. There was no corresponding provision like clause (a) of sub-section (1) of Section 17 in Section 18 of the old Limitation Act and this provision has been introduced for the first time as a result of the amendment. All the decisions cited by Mr Chagla have been rendered on Section 18 o ...
Telecom Disputes Settlement And Appellate Tribunal
Transchem Limited Vs Chouraria Wire Netting Industries
.... nt of the payment in writing and signed by the person making the payment. 13. In the above said case before the Karnataka High Court, the transaction pertains to the supply of beer and its delivery to the Defendant for which no period for payment was fixed or agreed to. It is observed therein tha ...
Madras High Court
Avala Raja Reddy Vs Gunti Radha Krishnaiah Chetty
.... e genuinety, binding nature, legality and enforceability of all these documents. That being the case, it was not at all proper on the part of the trial Court to have decreed the suit, though not a single person was examined as a witness. 19. Section 99 of the CPC dealing with no decree to be reve ...
Andhra Pradesh High Court
Taipack Limited and Others Vs Ram Kishore Nagar Mal
.... case, obliged to make payments for the supplies received by it in accordance with its purchase order. 20. The signature by the petitioners agent on the respondents copy of the invoice cannot tantamount to acceptance of the respondents so called offer for arbitration. The signatures in such a situ ...
Delhi High Court
Hafizuddin Vs Additional District Judge (Court No. 1) (Appellate Authority under Payment of Wages Act) and Union of India (UOI)
.... ng clause provides that where any special or local law prescribed the period of limitation different from period prescribed in the schedule that is limitation act unless and until they are expressly excluded by special or local law, limitation Act will be applicable. The Section 29 is being reproduc ...
Allahabad High Court
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