Elibon Marbaniang Vs State Of Meghalaya Represented By Its Chief Secretary, Government Of Meghalaya, Shillong & Ors.
.... bin, learned counsel appearing for the petitioner however has raised some objections and has submitted that the grievances of the writ petitioner are not only confined to the non-acceptance of the award of compensation, but it also extends to title. He prays that he may be allowed to file a rejoi ...
Meghalaya High Court At Shillong
Additional Director General, Directorate General Defence Estates Vs State Of Jharkhand through its Principal Secretary
.... ll have regard to— (i) the provisions of sub-section (1) of section 23 of the Land Acquisition Act, 1894 (I of 1894), so far as the same can be made applicable; and (ii) whether the acquisition is of a permanent or temporary character. (f) An appeal shall lie to the High Court aga ...
Jharkhand High Court
United India Insurance Co. Ltd Vs Nitya Nand & Others
.... 75% of the left leg and 37.5% for the whole body. In Raj Kumar (supra), the physical disability of the upper limb was determined as 68% in proportion to 22- 23% of the whole-body. The High Court had assessed the injury as 25% and granted compensation. However, this Court assessed the injury on t ...
High Court Of Himachal Pradesh
Sohan Lal And Others Vs Union Of India And Others
.... ed or proposed to be acquired or are affected by such acquisition and made adequate provisions for such affected persons for their rehabilitation and resettlement and for ensuring that the cumulative outcome of compulsory acquisition should be that affected persons become partners in development ...
High Court Of Himachal Pradesh
Sumitra Shridhar Khane Vs Deputy Collector Kolhapur And Ors
.... dicial discretion, which must be exercised judiciously and reasonably in the facts and circumstances of a case. It will depend upon the breach of fundamental rights, and the remedy claimed, and when and how the delay arose. There is no period of limitation prescribed for the courts to exercise th ...
Bombay High Court
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
Sumitraben Singabhai Gamit Vs State Of Gujarat & Ors
.... ondent-State of Gujarat candidly admitted that the acquiring body namely, the Executive Engineer, Ukai Division-1 at Ukai Dam has till date not been able to submit the proposal for acquisition of He-0-11-41 sq. meters on the online portal known as “PM Gati Shaki Portal” due to a technical error. ...
Supreme Court Of India
Rachana Srivastava Vs Sh Prasenjit Singh
.... strictions under Section 138 of the Act and Section 24 of the Right to Information Act, 2005. 9. Additionally, Rule 12 of the 2018 Scheme provides an alternative remedy, allowing the petitioner to approach the Principal Director of Income Tax (Investigation) for grievance redressal, further ...
Delhi High Court
Rakesh Prakash son of Madan Prasad Vs Union of India
.... te having been earmarked for acquisition has caused serious disturbance, inconvenience and hardships to all members of society resulting in chaotic incidents on various occasions. 4. It is argued that despite the notification being issued on 27.02.2020, the progress of widening is extremely ...
Jharkhand High Court
Chandan Singh Vs State Of Jharkhand
.... no. 25 of 1933-34 attached as Annexure-3 to this writ petition records a finding that Bhim Singh died without any issue and the scheduled land was settled in the favour of the Latoo Singh (@ Latu Singh). The validity and the genuineness of this order has attained finality and has not been repudia ...
Jharkhand High Court
Get In Touch With Us
We are here to help. Want to learn more about our services? Please get in touch, we'd love to hear from you!
