Dr. P. V. Vijayaraghavan& Ors Vs Nityam Software Solution Pvt. Ltd. & Ors
.... s kinds; some like orders of stay, injunction or receiver are designed to preserve the status quo pending the litigation and to ensure that the parties might not be prejudiced by the normal delay which the proceedings before the court, usually take. They do not, in that sense, decide in any mann ...
Delhi High Court
Lok Prahari Vs Union Of India & Ors
.... replaced by open ballot. The Constitution Bench held that it is only a voter at such an election who refuses to show the ballot to the authorised agent of his political party, who forfeits the right to vote. The Court observed: “439. The effect of the amended Rules, thus, is that in electi ...
Supreme Court Of India
Puran Singh Fartyal Vs State Of Uttarakhand
.... nment contracts. In paragraphs 8, 9, 10, 11 and 12 of the petition, the petitioner has given details about it. During the course of arguments, on behalf of the petitioner it is argued that, in fact, false information was given by the respondent no. 1 with regard to his source of livelihood. He is ...
Uttarakhand High Court
Arce Polymers Private Limited Vs M/S. Alphine Pharmaceuticals Private Limited And Others
.... the loan instalments and sought extension of moratorium/more time for repayment. The High Court held that it was not necessary for the Borrower to specifically mention that the representations were in response to the notice under Section 13(2) of the SARFAESI Act. Further, relying upon the decisi ...
Supreme Court Of India
Dr. Khwairakpam Loken Singh Vs Rajkumar Imo Singh
.... allot papers whether valid, tendered or rejected cannot be opened. Equally the packets of declarations by electors and the authorisation of their signatures shall not be opened unless ordered by the court in that behalf. The court shall not permit a roving enquiry to enable the defeated candidat ...
Manipur High Court
Saritha S. Nair Vs Hibi Eden
.... upport of his pleadings.” 34. It is to be noted that Subrule (1) of Rule 15 of Order VI also permits the verification of pleading to be done by a person other than the party pleading, provided it is proved to the satisfaction of the Court that such other person was acquainted with the fac ...
Supreme Court Of India
Laxmi Singh And Others Vs @Has Rekha Singh And Others
.... itution. Rejecting the challenge to the constitutional validity, the Constitutional Bench under Issue II: Secrecy of Voting had held that: “404. This Court found that Section 94 was meant as a privilege of the voter to protect him against being compelled to divulge information as to for whi ...
Supreme Court Of India
A Manju Vs Prajwal Revanna @ Prajwal R
.... s case. In Dr. Shipra’s case, the Constitution Bench decision in Ch. Subbarao and Murarka Radhey Shyam have been just referred to vide para 10 but not dealt with. In T.M. Jacob’s case the Constitution Bench has clearly held that the view taken in Dr.Shipra’s case must be confined to the fact sit ...
Karnataka High Court
Tyrna Ryngat Vs State of Meghalaya & Ors
.... 15. Having heard learned counsel for the parties, the issues that arise for consideration stems from the manner in which the entire episode concerning the recording, assessment and communication of the adverse entry was done by the respondents on one hand and the conduct and manner in which th ...
Meghalaya High Court
Anoop Kumar And Others Vs Doongermal Singodiya And Another
.... s been held to be a mandatory provision which gives a protection by way of locus poenitentiae to the tenant which he can avail or not. The provision which obviously has been enacted for the benefit and protection of the tenant was held to provide a breathing time given to the tenant which was pe ...
Allahabad High Court
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