Maya Gopinathan Vs Anoop S.B. & Anr.
.... vil cases including matrimonial disputes of a civil nature, the standard of proof is not proof beyond reasonable doubt ‘but’ the preponderance of probabilities tending to draw an inference that the fact must be more probable. 21. The facts are clear that the appellant did not lodge any comp ...
Supreme Court Of India
Sanju Rajan Nayar Vs Jayaraj & Anr.
.... POCSO as well as Section 354 of IPC on the complaint filed by the wife of respondent No.2. During the investigation, the petitioner/accused No.2 said to have summoned the complainant to the police station who is said to have been harassed by them and was demanded money. But later, only in order ...
Supreme Court Of India
Rehan Ahmed (D) Thr. Lrs. Vs Akhtar Un Nisa (D) Thr.Lrs
.... a house comprising of three stories and one chauk including the entire internal houses of the three storeys and five shops outside along with the staircase adjoining the shops. The house was numbered as 54/1 in the municipal records, whereas the five shops were numbered as 52, 53, 55, 56 and 57. ...
Supreme Court Of India
Yash Raj Films Private Limited Vs Afreen Fatima Zaidi & Anr.
.... ies in connection with banking, financing insurance, transport, processing, supply of electrical or other energy, board or lodging or both, housing construction, entertainment, amusement or the purveying of news or other information, but does not include the rendering of any service free of char ...
Supreme Court Of India
Babu Sahebagouda Rudragoudar And Others Vs State Of Karnataka
.... ding the testimony of the eyewitnesses is based on perverse and unacceptable reasoning. Learned counsel thus urged that the High Court was perfectly justified in reversing the acquittal of the accused appellants by the impugned judgment which does not require interference in this appeal. 35 ...
Supreme Court Of India
Parteek Bansal Vs State Of Rajasthan & Ors.
.... ed counsel for the respondents, both the State of Rajasthan as also the complainant, have vehemently argued that the Court at Hisar had no territorial jurisdiction as the offence had been committed at Udaipur, and therefore, the judgment of acquittal delivered by the Hisar Court was void. The com ...
Supreme Court Of India
Hansraj Vs State Of M.P.
.... ers had identified our jewelry, and I had recognized it. Our jewelry did not have a paper note; it was wrapped in cloth. The other jewelry was also placed on top of the cloth. The police officers had called me for identification. I came with my husband and the police officers. I don’t know if my ...
Supreme Court Of India
Ramayan Singh Vs State Of Uttar Pradesh & Anr.
.... unit Pal have been cooperating with the trial, however, the Appellant has stalled proceedings before the Trial Court; and (b) That the allegation levelled against Respondent No. 2; and Punit Pal vis-à-vis extension of threats to the Appellant was wholly erroneous and is in fact, a part of a ...
Supreme Court Of India
Jadunath Singh Vs Arvind Kumar & Anr. Etc.
.... Sessions Trial No. 48 of 2013-State vs Chandra Kumar and three others. 6. Trial Court after appreciating the evidence led during the trial, convicted five accused namely Arvind Kumar, Chandra Kumar, Pramod Kashyap, Rishi Kumar and Aadesh Kumar under Section 302/149, 147, 148 and 120-B of IP ...
Supreme Court Of India
Pernod Ricard India (P) Ltd. Vs State Of Madhya Pradesh & Ors
.... publication or from such other date as may be specified in that behalf.” 17. It is clear that even Section 63 of the Act does not provide continuation of a repealed provision to rights and liabilities accrued during its subsistence. At the most, Section 63 of the M.P. Excise Act, 1915, only ...
Supreme Court Of India
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