State Of Punjab & Ors Vs M/s Om Prakash Brick Kiln Owner, Etc
.... aracter in which there did not exist, any forest or quarry, or any such land or interest, that the forest, quarry, land or interest was taken into account in the assessment of the land-revenue. (4) Until the presumption is so rebutted, the forest, quarry, land or interest shall be held to b ...
Supreme Court Of India
Amarnath Singh @ Amar Nath Singh Vs State Of Bihar
.... mance of act known to be impossible or unlawful.—Where one person has promised to do something which he knew, or, with reasonable diligence, might have known, and which the promisee did not know, to be impossible or unlawful, such promisor must make compensation to su ...
Patna High Court
State Of Bihar And Ors Vs N/S Mahadev Enclave Pvt. Ltd.
.... 4;न इसी भू - खण्ड में हुआा है। इस भू - खण्ड के पूरब और ...
Patna High Court
M/s Grewal Stone Crusher Vs State of Punjab and Others
.... ent Treasury by such date as may be specified in the notice in Form `S'' issued by the Assessing Authority for this purpose and the date so specified shall not be less than thirty days from the date of service of such notice: Provided that the Assessing Authority may in respect of any particular a ...
High Court Of Punjab And Haryana At Chandigarh
State of Punjab and Others Vs M/s. Ved Parkash and Co.
.... to pay royalty for removal of such brick-earth and to obtain permit or licence for such removal necessarily arises because of the operation of the Act and the Rules. But the courts below have concurrently found that the present appeals have amen was in lands which formed the estates of the private ...
High Court Of Punjab And Haryana At Chandigarh
State of Punjab and Others Vs Ved Parkash and Company
.... lity to pay royalty for removal of such brick-earth and to obtain permit or licence for such removal necessarily arises because of the operation of the Act and the Rules. But the courts below have concurrently found that the present appeals have amen was in lands which formed the estates of the priv ...
High Court Of Punjab And Haryana At Chandigarh
M/s Faridabad Gurgaon Minerals Vs State of Haryana and Others
.... extension to compensate them for this loss. 8. The facts that would emerge from the reply filed in this case would reveal the true picture and the exploits and profits that have been made by the petitioner. Pointing that the Hon''ble Supreme Court had directed to stop all mining operations withi ...
High Court Of Punjab And Haryana At Chandigarh
Jai Durga Finvest Pvt. Ltd. Vs State of Haryana and Others
.... d balance amount along with the interest at the rate of 24 per cent per annum which was worked out to Rs. 68,35,290/- (Rupees sixty eight lacs thirty five thousand two hundred ninety only). The appellant deposited the said amount, but submitted a representation before the 2 nd respondent inter alia ...
Supreme Court of India
Hari Singh Nalwa Vs Kartar Singh Bhadana
.... ate Government to sell toddy and arrack did not come within the mischief of Section 9A as they were neither for supply of goods to the Government nor for the execution of any works undertaken by the Government and consequently he did not suffer from any disqualification for being chosen as a Member ...
High Court Of Punjab And Haryana At Chandigarh
Manoj and Company Vs The State of Haryana and Others
.... of the mine/quarry, on deposit with the Collector in advance, of the following amount as tentative compensation to the occupier or the owner by the contractor subject to its final fixation by the Collector under the Land Acquisition Act, 1894. RULE 61: ACQUISITION OF LAND OF THIRD PARTIES AND COM ...
High Court Of Punjab And Haryana At Chandigarh
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