Ugen Dorjee Bhutia Vs Pankaj Agarwal
.... iting they must ensure lucidity in writing across these styles. In Shakuntala Shukla vs. State of Uttar Pradesh and Another (2021) 20 SCC 818 it was observed as follows; “9.5. The judgment replicates the individuality of the Judge and therefore it is indispensable that it should be writ ...
Sikkim High Court
Chroma-Ator Energy Systems Pvt Ltd (Formerly M/S Prashant Generator Co.) Vs Indraprastha Gas Limited
.... limitation. It was provided that the balance period of limitation as available on 15.03.2020 would become available from 01.03.2022. Operative part of the order dated 10.01.2022 is extracted hereinbelow: “5. Taking into consideration the arguments advanced by learned counsel and the impact ...
Delhi High Court
Pradeep Agnihotri Vs State Of U.P. Thru. Prin. Secy. Home Deptt. Lko. And Another
.... lamation under Sections 82/ 83 Cr.P.C. indicating the subjective satisfaction on the aforesaid aspect in the order itself. If any order issuing proclamation under Sections 82/83 Cr.P.C. lacks the aforesaid procedure, the such order would be nullity in the eyes of law. Sometimes, it has been note ...
Allahabad High Court, Lucknow Bench
Hiren Ashwin Shah Vs State Of Maharashtra And Anr
.... ough to turn down his plea and to shut the door against him. If the explanation does not smack of mala fides or it is not put forth as part of a dilatory strategy the court must show utmost consideration to the suitor. But when there is reasonable ground to think that the delay was occasioned by ...
Bombay High Court
Sudesh Kumar Vs State Of Up And Another
.... within thirty days of the receipt of information by him from the bank regarding the return of the cheque as unpaid; (iii) the drawer of such cheque fails to make the payment of the said amount of money to the payee or, as the case may be, to the holder in due course of the cheque within fifteen d ...
Allahabad High Court
Ramesh Chand Sharma Through Lr Vs Balbir Singh Mathur & Ors
.... presentative of the defendant under this rule within the period specified in the Limitation Act, 1963 (36 of 1963), and the suit has, in consequence, abated, and (b) the plaintiff applies after the expiry of the period specified therefore in the Limitation Act, 1963 (36 of 1963), for settin ...
Delhi High Court
P. Rajashekar Vs Fransina R
.... giving hand loan of Rs.2,00,000/- to the accused. 9. It is the specific evidence of complainant PW.1 that on 15.12.2009, accused availed loan of Rs.2,00,000/- for getting admission of her children to St. Joseph Public School, CBSC I standard at Mysore by executing on demand promissory note ...
Karnataka High Court At Bengaluru
Captain Sudhanshu Bhardwaj Vs Air India Limited
.... e Commercial Courts Act, 2015 and provisos (b) and (c) of Section 138 of the Negotiable Instruments Act, 1881 and any other laws, which prescribe period(s) of limitation for instituting proceedings, outer limits (within which the court or tribunal can condone delay) and termination of proceeding ...
Delhi High Court
Rajiv Agarwal Vs Balmer Lawrie Co Ltd
.... cate that the latter appears in the matter when it is listed. ……… Even if we do not put our seal of imprimatur on the alleged practice by dismissing this matter which may discourage such a tendency, would it not bring justice delivery system into disrepute. What is the fault of the party who ha ...
Delhi High Court
Santhapuram Janardhan Reddy Vs Rebbanamoni Anand
.... ts. 7. Learned counsel for the petitioner would submit that the delay occurred due to the pandemic situation and he relied on the order of Hon’ble Supreme Court in Re; Cognizance for Extension of Limitation in Suo Moto W.P.No.3 of 2020 wherein the Supreme Court extended the limitation perio ...
High Court For The State Of Telangana:: At Hyderabad
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