Gujarat State Road Transport Corp. and Others Vs Amarbhai Kodarbhai Parma and Others
.... Learned counsel for the workmen relied on the judgment in the case of Meenglas Tea Estate Vs. Its Workmen, , wherein it is observed that it is an elementary principle that a person who is required to answer a charge must know not only the accusation but also the testimony by which the accusation ...
Gujarat High Court
Tehmina Akhtar Vs Syed Shamim Ahmad
.... Where the allegations in the first information report and other materials, if any, accompanying the FIR do no! Disclose a cognizable offence, justifying an investigation by police officers, u/s 156 (1) of the Code except under an order of a Magistrate within the purview of Section 155(2) of the Cod ...
Jammu & Kashmir High Court
Yashwant Trimbak Oke and Others Vs State of Maharashtra and Others
.... d not be forgotten that Environment (Protection) Act, 1986 enacted by Parliament and the Rules framed thereunder are meant for enforcement and are not for their violation. It is the duty of the State Government to enforce it rigorously and not to find out excuses for not implementing it. Effective c ...
Bombay High Court
Bidyutprava Jena Vs Land Acquisition Officer (Civil)
.... same was barred by limitation. 3. It appears from the impugned order that the Land Acquisition Collector proceeded on the basis that the award in favour of the petitioner was passed on February 5, 1992 in her presence and that the petitioner received a notice u/s 12(2) of the Act on March 13, 199 ...
Orissa High Court
Harish Chandra Sahu and Another Vs Dibyasingha Mohapatra and Others
.... sessed some joint property which from, its nature and relative value may have formed the nucleus from which the property in question may have been acquired, the presumption arises that it was joint property and the burden shifts to the pasty alleging self-acquisition to establish affirmatively that ...
Orissa High Court
Prodyut Kumar Baidya Vs Smt. Chaya Rani Baidya and Another
.... the power to fallback upon the provision of Section 87 of the Cr.P.C, 1973 in case of non-compliance of the summons as has been served upon the witnesses. 4. Heard the submissions of the ld. Advocates appearing for the parties. Considered the materials on record. From the impugned order it appea ...
Calcutta High Court
Gour Mohan Chowdhury and Others Vs The State of West Bengal
.... Advocate. Mr. Milon Mukherjee contended that the seizure list does not show from whose possession the materials were seized. He further contended that no doubt the four accused persons, viz. A.K. Chakraborty, P.K. Mitra, Samir Dey and Jainal Abedin were in the truck but there is nothing on record t ...
Calcutta High Court
Amitabha Sen Vs Allahabad Bank
.... s relied upon a decision in the case of Ramadhar Pandey v. State of U.P. 1993 (4) S.L.R. 349. In the affidavit-in-opposition it has been categorically stated that by reason of the impugned order the Petitioner was posted as Manager for the first time. It has further been stated that in view of the t ...
Calcutta High Court
CHITTA RANJAN DEY Vs MRINAL KANT CHAKRABORTY
.... surrendered the tenancy he arranged to transfer the meter in name of the complainant/respondent No. 1 but the opposite party Nos. 3 & 4 with mala fide intention took off the loop from the main switch of the meter in September, 1993 and since then the complainant/respondent No. 1 has been deprived of ...
NATIONAL CONSUMER DISPUTES REDRESSAL COMMISSION
Raj Kumar Mishra Vs State of Bihar and Others
.... stion of interim release of the vehicle after stating the reason. A further direction was also given by this Court to dispose of the appeal within four months. Thereafter, the impugned order has been passed, which has been challenged by the petitioner in the present criminal writ application. 5. ...
Patna High Court
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