Panjab Nation Bank Acting Vs Additional District Magistrate And Others
.... yment to the borrower. (5A) Where the sale of an immovable property, for which a reserve price has been specified, has been postponed for want of a bid of an amount not less than such reserve price, it shall be lawful for any officer of the secured creditor, if so authorised by the secured ...
Madhya Pradesh High Court (Indore Bench)
Bhanwarbai And Others Vs Madhya Pradesh State Election Commission and Others
.... -19, therefore, they were permitted to cast the vote by their respective representatives. 3 members were illiterate, therefore, they also requested to cast the vote through a companion. Such an application is filed under Rule 13(5), but all the applications were rejected in any common order which ...
Madhya Pradesh High Court (Indore Bench)
M/s JMC Taher Ali Joint Venture Through Kanhiya Lal Suthar Vs Indore Municipal Corporation
.... yment amount of mobilization amount from the gross amount of work done while calculating the price adjustment amount. The petitioner raised a dispute on 03.03.2012 which has been taken into consideration as the date of commencement of the proceeding by the one-member Dispute Board. But as per the ...
Madhya Pradesh High Court (Indore Bench)
Rajesh Vs Neha
.... even attempt to give a comprehensive definition of mental cruelty. 99. Human mind is extremely complex and human behaviour is equally complicated. Similarly human ingenuity has no bound, therefore, to assimilate the entire human behaviour in one definition is almost impossible. What is cru ...
Madhya Pradesh High Court (Indore Bench)
Lokesh Vs The State Of Madhya Pradesh And Another
.... icity of the appellants in commission of crime. Minor contradictions and omissions cannot be given weightage as they erupt because of lapse of time, educational and other background of the witnesses. It is expected of the Courts to examine statement of the witnesses in their entirety, correct pr ...
Madhya Pradesh High Court (Indore Bench)
Bakar Ali Vs The State Of Madhya Pradesh
.... th or hurt. Either part of above condition, if fulfilled, shall fulfill the second condition for offence. The third condition begins with the word “or”, i.e., or causes hurt or death to such person in order to compel the Government or any foreign State or international inter-governmental organis ...
Madhya Pradesh High Court (Indore Bench)
Saroj Katariya And Others Vs The State Of Madhya Pradesh And Others
.... e Government, then it will amount to initiation of the process of recall. 3.7. Lastly, reliance has been placed by learned Senior Counsel upon a recent judgment passed by the Division Bench in the case of Ruchi Soya Industries Limited (Export Unit) (Now Known as Patanjali Foods Limited) v/ ...
Madhya Pradesh High Court (Indore Bench)
M/s Chirantan Enterprises LLP Through Partner Mr. Prem Sethia Vs Commissioner CGST and Central Excise
.... t deed has been executed between the petitioner and M/s Shishukunj Knowledge Society before starting construction of building or after construction of building. The learned adjudicating authority in its final order mentioned that notices were issued for giving opportunity of personal hearing to ...
Madhya Pradesh High Court (Indore Bench)
Devendra Kumar Patel Vs The State Of Madhya Pradesh And Others
.... 2015, therefore, no interference is called for and the petition is liable to be dismissed. 8. We have heard learned counsel for the parties at length and perused the record. 9. In this case, so far as validity of termination of contract is concerned, the matter is already sub judice be ...
Madhya Pradesh High Court (Indore Bench)
Ashoka Infroways P.Ltd. Vs State of Madhya Pradesh and Others
.... e questions are interrelated, it is apt to deal with these questions simultaneously. In the case of Kamini Malhotra (supra), the learned single Judge considered the definition of 'works contract. In addition, the meaning of word "building" was also considered. It was held that the ...
Madhya Pradesh High Court (Indore Bench)
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