National Insurance Co. Ltd. Vs Sujir Ganesh Nayak and Co. and another
.... 18 was restricted in its scope and did not attract all kinds of disputes and differences yet reference to arbitration is not ousted and the arbitration clause remains operative unless barred by Clause 19 and in the instant case it was not barred since respondent No. 1 had commenced the arbitration p ...
Supreme Court of India
Most. Rev. P.M.A. Metropolitan and others, etc. etc. Vs Moran Mar Marthoma and another etc. etc.
.... on with the Malankara Association; second, legal status of the Patriarch of Antioch whether he is a corporation sole as argued by Ms. Lily Thomas the learned Counsel for the intervener, and if to, his rights, privileges and prerogative. Taking up the issues on Parish Churches and whether they are au ...
Supreme Court of India
Govt. of Andhra Pradesh Vs P.B. Vijaykumar and another
.... r the advancement of any socially or educationally backward class of citizens or Scheduled Castes or Scheduled Tribes. Article 15 as originally enacted did not contain Article 15(4). It was inserted by the Constitution First Amendment Act, 1951 as a result of the decision in the case of 281733 ...
Supreme Court of India
Smt. Sarla Mudgal, President, Kalyani and others Vs Union of India and others
.... nised the marriage under the Act remain married even when the husband embraces Islam in pursuit of other wife. A second marriage by an apostate under the shelter of conversion to Islam would nevertheless be a marriage in violation of the provisions of the Act by which he would be continuing to be go ...
Supreme Court of India
State of H.P. Vs H.P. State Recognised and Aided Schools Managing Committees and Others
.... ant-in-aid is given to the aided schools. With an income of their own to contribute towards 5 per cent of the net expenditure, the managements of the aided schools cannot, ordinarily, bear the burden of the salary, allowances etc. to be paid to the teachers and other staff. The grant-in-aid must be ...
Supreme Court of India
Fakruddin Vs Principal, Consolidation Training Institute and Others
.... ne. But what has compelled us to interfere with the order of the High Court is that it was decided by a Bench of which one of the judges was a counsel for the respondents before his elevation. It may happen at times that a judge who had appeared for a party, before his elevation may have forgotten a ...
Supreme Court of India
Kirloskar Oil Engines Ltd. Vs Union of India (UOI) and Others
.... are bearings. In case the thrust washers and . wrapped bushes have thin-walls having specifications given in I.S. 4774-1968, these will be classifiable as thin-walled bearings and thus liable to pay duty under Tariff Item 34A. It is only when these are not according to those specifications, they wo ...
Supreme Court of India
National Sales Corporation Vs Collector of Customs, Madras
.... ot binding on the Department. Same view was taken by the Collector of Customs (Appeals). In further appeal the Tribunal held that the goods imported by the appellant were to be used in motor cars and other combustion engines. It found that the bimetal bearings known in the trade as such could be cal ...
Supreme Court of India
Sumanlal Chhotelal Kamdar, etc. Vs Miss Asha Trilokbhai Saha etc.
.... aid down by this Court in the case of Lakshmi Kant Pandey (supra) and further make it clear that whenever an application is filed for permission to adopt a child by a foreign national then the guidelines would be strictly adhered to. The authority permitting adoption should explain to the biological ...
Supreme Court of India
Rajasthan Spinning and Weaving Mills Limited, Bhilwara, Rajasthan Vs Collector of Central Excise, Jaipur, Rajasthan
.... f non-cellulosic origin, other than acrylic fibre, predominate in weight. That means polypropylene spun yarn, which in a variety of non-cellulosic spun yarn, will fall under this tariff description, even if it was blended with some other type of yarn, provided that the polypropylene component of the ...
Supreme Court of India
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