Pragya Prasun & Ors Vs Union Of India & Ors
.... port relevant information to the Financial Intelligence Unit – India. Pursuant to the same, the Reserve Bank of India issued the Master Direction on Know your Customer (KYC), 2016 “MD on KYC”. The Master Direction on KYC prescribes the framework for Customer Due Diligence (CDD) procedures and ou ...
Supreme Court Of India
Babu Vs State Of Kerala And Ors
.... applications. The life is more important than anything. Therefore, I am considering this bail application based on the above pandemic situation. 7. Moreover, considering the need to follow social distancing norms inside prisons so as to avert the spread of the novel Corona Virus Pandemic, ...
High Court Of Kerala
Abida Vs Government of India
.... Booklet and that, as per Section 4 thereof, among the documents to be attached in the application form, certificate issued by the Municipal Authority or District Office, Registrar of Births and Deaths is one of the documents specified. It is therefore stated that the action of the second Respondent ...
High Court Of Kerala
Assan Ulla Vs The State
.... e had a quarrel with D, W. 3 the father-in-law of the petitioner and that it was for this reason that he gave information about the petitioner to the Circle Inspector. As for P. W. 5 he stated that it was about 3 years since the petitioner came over to this country and began working for Ganesh Singh ...
Gauhati High Court (Agartala Bench)
Easih Mia and Another Vs Tripura Administration
.... wrong in calling upon Suruj Mia to give sureties to support his bail. Since the very arrest of Suruj Mia was thus illegal, all the subsequent proceedings including the order for bail by the S.D.M. Sonamura, the subsequent commitment to custody by the District Magistrate, the grant of bail by the Ses ...
Gauhati High Court (Agartala Bench)
Habijuddin and Others Vs The State
.... constables did not say that they saw the 4 persons entering India from outside. In fact their evidence did not even show that the four persons were arrested anywhere near the border. The learned Magistrate has himself stated that the prosecution did not give any evidence about the entry into Ind ...
Gauhati High Court (Agartala Bench)
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