Dharmo Devi Vs Moorti Shivji Maharaj
.... i Shankaranand has in his will stated that he was the sole owner of the temple. So he was not Mohunt of the temple and so could not appoint a Mohunt. That being so, the trial court as well as the First Appellate erred in holding that Raj Kumar is the Mohunt of the temple because both the courts pres ...
Jammu & Kashmir High Court
State of J&K and Others Vs Ved Singh
.... ied by the respondents in the counteraffidavit in para 6 as referred to earlier, it is clear that the appellant also is the 4th candidate in the order of merit would have been selected, had there been a requisition by the State Government for appointment of the reserved candidates. 7. Right to se ...
Jammu & Kashmir High Court
Yog Raj Sudan Vs State of J & K
.... emittance register at page 2 and thereafter handed over to the officer concerned. He also stated that this amount was kept in the chest of the office. But neither the cash book nor the remittance register were seized by the Vigilance during investigation. So is also found in the statement under sect ...
Jammu & Kashmir High Court
Halima Begum Vs Bal Krishan Koul
.... ed. The only ground taken in the petition as well as during arguments before this court is that under the provisions of Section 144 CPC it was only the tenant namely Amarnath Koul who was entitled to apply for restoration of the possession and since said tenant is dead his legal representative who d ...
Jammu & Kashmir High Court
Ashok Kumar Vs State of J & K
.... l court has weighed the evidence provided by the prosecution fairly, appreciated the witnesses correctly and reached the result rightly. It is apt to point out that on principle the evidence of a victim of sexual assault stands at par with the evidence of an injured witness. Just as a witness who ha ...
Jammu & Kashmir High Court
Irfan Rasool Gadda & Ors.; 2.Dr.Sanjeev Bhardwaj & Ors.; 3.Dr.Ibrar Bashir Sherzi & Ors. Vs State of J&K & others; 2.State Through Pub.Ser.Com.; 3.State Through H & M Deptt.
.... declaration of law." In case A.P. Public Service Commission, Hyderabad and anr Vs B.Sarat Chander and others, 1990 (2) SCC669 the Apex Court while considering the meaning of word selection' and while defining the selection has held as under: "If the word 'selection1 is understood in a sense m ...
Jammu & Kashmir High Court
Karanjit Singh Vs State of Jammu & Kashmir
.... the manner in which the accused assaulted the deceased with the kirch in his hand and inflicted injuries on his chest and abdomen, after raising a "lalkara1 not to leave the deceased alive since the latter and disgracefully turned out him from his house yesterday.' The presence of these eye witness ...
Jammu & Kashmir High Court
State Bank of India Vs Simko Engineering Works and Others
.... 13. From the aforesaid arguments of the learned counsel for the parties, I find that the following substantial questions of law arise for consideration in the present appeal : (a) As to whether the partners, constituting a partnership firm can absolve their liability qua a stranger on account o ...
High Court Of Punjab And Haryana At Chandigarh
T.P. Mani and another Vs Krishnan
.... te his contention that when once the signature in the particular document is denied by the defendant in the written statement as well as the reply notice earlier, it was the duty of the plaintiff to take steps for examination of the disputed signature by handwriting experts. That was the case wherei ...
Madras High Court
Get In Touch With Us
We are here to help. Want to learn more about our services? Please get in touch, we'd love to hear from you!