Rajratan Babulal Agarwal Vs Solartex India Pvt. Ltd. & Ors.
.... t be deemed to be acceptance of goods by him. He must be afforded an opportunity of examining the goods. The opportunity must be afforded for the purpose of finding out whether the goods are in conformity with the agreed terms. Section 41 (2) declares that the seller when he delivers goods is bo ...
Supreme Court Of India
G + H Schallschutz Gmbh Vs M/S. Bharat Heavy Electricals Ltd
.... on of payment of costs. Petitioner has given undue and unnecessary weightage to the observations made in paragraph no. 189 (c) of the PFA (supra), in its endeavor to contend that there are inconsistencies in the award. It is well established in law that the judgment of a Court, and in this case ...
Delhi High Court
Tukaram Vs The State of Maharashtra and Others
.... ded that even after taking the vehicle in possession, there was a correspondence between the Bank and the Petitioner and sufficient time was given to the Petitioner to pay the installments. It is contended that after selling of vehicle to Respondent No. 7 on 20th February, 2002, steps were taken to ...
bombay high court (aurangabad bench)
New India Assurance Co. Ltd. Vs Kausalyabai Onkar Lahudkar and Others
.... 14121988. It is to be noted that though Mrs. Sangita Bhandari filed application for release of the vehicle from Judicial Magistrate, First Class, Newasa in Crime No. 260/1988, her name was not entered in the office of R.T.O. as owner on the date of accident i.e. on 26121988. It is to be noted that ...
bombay high court (aurangabad bench)
Best Food International Pvt. Ltd. Vs Navbharat International Ltd., Cargo Onboard M.V. Amnitees and Mohsen Line General Trading LLC
.... uld not travel beyond 1861 Act would be going against explicit language of the Statute. Even now, the Admiralty jurisdiction of the High Court of Justice in England is derived ''partly from Statute and partly from the inherent jurisdiction of Admiralty'' (Halsbury''s Laws of England IVth Edn. Vol.I) ...
Bombay High Court
State Bank of Mysore Vs Machado Computer Services and Bank of Maharashtra
.... lied conformed with the contract specifications. 20. On the same day itself i.e. 10.4.2003 the buyer (the plaintiff in the suit) wrote to their bankers, being the issuing bank, informing them that the computer systems supplied by the supplier were not as per the specifications, that they were not ...
Bombay High Court (Goa Bench)
New Swadeshi Distillery (Proprietor-Oudh Sugar Mills Ltd.) Vs The State of Bihar and Others
.... ents. It was also directed that during the pendency of the writ application, the Respondents shall pay for supply of per L.P. litre of country spirit at the rate of 2.72 only deducting 70 paise out of Rs. 3.42 towards maintenance charges. It was also observed further that in case this writ applicati ...
Patna High Court
M.P. Laghu Udhog Nigam Maryadit, Bhopal and Another Vs Gwalior Steel Sales Branch, Gwalior and Another
.... enforced for recovery of price of goods delivered or supplied. Having regard to the provisions of CPC aforecited and the language of Sections 4, 5, 9 and 31 of the Act, I have no hesitation to endorse that view. In regard to an enforceable contract of sale contemplated u/s 5, it is to be stated how ...
Madhya Pradesh High Court
M/s. Vishnu and Co and Others Vs K. Abdulkhader Haji and Others
.... signature of the 1st defendant had been forged. The trial court has found the evidence of PWs. 9 and 10 true and acceptable. In view of the evidence of PW. 10 to the effect that the original of Exts. X9 to X13 are lost irrecoverably the trial court should have held that Exts. X9 to X13 can be accept ...
High Court Of Kerala
Vishnu Sugar Mills Ltd. Vs Food Corporation of India and Another
.... such person or class of persons and in such circumstances as may be specified by anorder issued under the Act. It is significant to highlight that the Essential Commodities Act, though having a definition clause, does not even remotely attempt or seek to define the concepts of sale or purchase. No s ...
Patna High Court
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