Shri Malaprabha Co-op. Sugar Factory Ltd. Vs Union of India and Another
.... nics of price fixation, they must be left to the better instructed judgment of the executive, and in regard to them the principle of audi alteram partem is not applicable. All that is required is reasonableness and fair play which are in essence emanations form the doctrine of natural justice as exp ...
Supreme Court of India
Dhondiram Tatoba Kadam Vs Ramchandra Balwantrao Dubal (Since Deceased) by his Lrs. and Another
.... would result in conferring higher rights on a person who is not in possession than a person who is in possession. In our opinion, Section 32(1-B) should be construed in a manner which must effectuate the legislative objective of making every tenant purchaser of the land if he satisfies the conditio ...
Supreme Court of India
Medical Council of India Vs Silas Nelson and others <BR>Indian Medical Association, Jabalpur
.... hese two documents his candidature could be considered for admission to first year MBBS Course for the ensuing academic year of 1993-94 as otherwise, the career of a young man would be completely ruined. 23. The factual position with regard to study of the first respondent in Dar-es-Salam Univers ...
Supreme Court of India
State of West Bengal and others Vs Suburban Agriculture Dairy and Fisheries Pvt. Ltd. and another
.... ect of the lands in an estate in any district or a part of a district in the manner prescribed therein. Section 44 provides the procedure for publication of the draft and final Record of Rights prepared or ''revised". Sub-section (1) thereof postulates that when a Record of Rights has been prepared ...
Supreme Court of India
Sanjay Kedia Vs State of Bihar and Others
.... the commission of the offence petitioner was above a particular age sixteen years in the present case the proceedings for his trial were with jurisdiction and proper. Even on the premise that a collateral challenge of this kind was permissible on the ground that the trial of a child, otherwise than ...
Supreme Court of India
Guru Nanak Dev University Vs Parminder Kr. Bansal and another <BR>Guru Nanak Dev University
.... final order dated 27-8-1992, the High Court as a logical corollary and consequence of the implementation of the interim orders, directed that their internship be regularised. 5. Sri Gambhir, learned Counsel for the University says that the very implication of the idea of regularisation contained ...
Supreme Court of India
Council of Homoepoathic System of Medicine, Punjab and others Vs Suchintan and others
.... ubsequent to the passing of the Second D.H.M.S.examination: a) he must have regularly attended the courses both theoretical and practical; b) for a period of 1 1/2 years; c) to the satisfaction of the college. 26. Thus, it will be clear that the pattern of the examination is as rightly ...
Supreme Court of India
Tamil Nadu Dr. M.G.R. Medical University Vs Meenakshi Ammal Trust and Another
.... d virtually render the appeal infructuous by granting in advance the main relief in the appeal. It is well known that such orders build up expectations in the students and in the ultimate analysis render it difficult to unsettle the effect of the interlocutory directions. 4. BUT then, the college ...
Supreme Court of India
Deen Dayal Ojha Vs Uttar Pradesh Public Service Tribunal No. V, Lucknow and others
.... rior to the date of the certificate of discharge and fixed 25th September, 1924 as the date of birth, working 22 years backward from the date of the certificate and not the date of discharge as had been done by the authorities. The High Court in a petition under Article 226 of the Constitution fi ...
Supreme Court of India
Universal Radiators, Coimbatore Vs Commissioner of Income Tax, Tamil Nadu
.... income which was casual in nature could be brought in the revenue net only if it arose from business. In other words the receipt or profit of the nature covered by Section 10(3) could be brought to tax if it was result of any business activity carried on by the assessee. 5. The assessee carried ...
Supreme Court of India
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