R.K. Munshi Vs Union Territory Of Jammu & Kashmir And Ors.
.... he grant of House Rent Allowance shall be subject to the following conditions: (a)-(g)….. (h) A Govt employee shall not be entitled to House Rent Allowance if: (i) he/she shares accommodation allotted rent free to another Govt servant. (ii) he/she resides in accommodation all ...
Supreme Court Of India
Shankar Vs State Of Uttar Pradesh & Ors
.... s-examination, it requires much stronger evidence than mere probability of his complicity. The test that has to be applied is one which is more than prima facie case as exercised at the time of framing of charge, but short of satisfaction to an extent that the evidence, if goes unrebutted, would ...
Supreme Court Of India
Chaitra Nagammanavar Vs State Of Karnataka & Ors.
.... as they do not come with the purview of the 2001 Rules. It is for this reason that the Reservation Act, 1990 is amended and the following sub-Section (1A) was introduced. The newly included sub-section (1A) to Sec. 4 of the Act is as follows: “Sec. 4: Reservation of appointments or posts e ...
Supreme Court Of India
Sharif Ahmed And Another Vs State Of Uttar Pradesh And Another
.... . That would only be the threshold, to facilitate the concerned Court to take cognizance of the crime and then frame charge if it is of the opinion that there is ground for presuming that the accused has committed an offence triable under Chapter XIX of the Code.” 23. In K. Veeraswami (su ...
Supreme Court Of India
Ram Balak Singh Vs State Of Bihar And Anr
.... ating to changes and transfers affecting any rights or interests recorded in the register of land may be raised be-fore the Consolidation Officer within the time prescribed and the disputes in this regard once decided cannot be re-opened on the publication of the register. 14. Section 37 of ...
Supreme Court Of India
Deependra Yadav And Others Vs State Of Madhya Pradesh And Others
.... main examination for the new candidates as per the revised preliminary examination result would be held from 15.04.2023 to 20.04.2023 in compliance with the judgment dated 29.11.2022 in W.P. No. 23828 of 2022. Thereafter, by order dated 13.01.2023, the MPPSC declared ineligible for interview some ...
Supreme Court Of India
Ajay Ishwar Ghute & Ors. Vs Meher K. Patel & Ors.
.... ded for the other owners of land whose property falls within the confines of the boundary wall in such a manner that the same do not become land locked by virtue of the construction of the boundary wall.” We direct the petitioners before the High Court who are parties here to file an affid ...
Supreme Court Of India
Jasobanta Sahu Vs State Of Orissa
.... li, Marigali’, he did not run to the spot, but he walked over the distance as usual. He further stated that when he came to the spot, his first vision was on the accused and the deceased and at that time the deceased was trying to get up and was falling again and again. In his cross-examination, ...
Supreme Court Of India
Commissioner Of Central Excise Belapur Vs Jindal Drugs Ltd
.... not agree with the view taken by the Judicial Member. He held that no manufacture had taken place in the Taloja unit of the respondent both in respect of the goods manufactured at Jammu as well as the imported goods. He further held that the activity of the respondent in bringing the goods from ...
Supreme Court Of India
Swami Vedvyasanand Ji Maharaj (D) Thr Lrs. Vs Shyam Lal Chauhan & Ors
.... t the estate of the deceased is represented. The determination as to who is the legal representative under Order 22 Rule 5 will of course be for the limited purpose of representation of the estate of the deceased, for adjudication of that case. Such determination for such limited purpose will no ...
Supreme Court Of India
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