Priya D/o Praveen Maloo After Marriage Priya W/o Gagan Grower Thr. Poa Varun P. Maloo And Ors Vs Meena W/o Praveen Maloo And Others
.... ne can only be legitimately ascertained from that which it has chosen to enact, either in express words or by reasonable and necessary implication.” In this context, the act of the legislature to enact Section 109-A in the Companies Act, 1956 and provide a nomination facility to holders also ...
Bombay High Court (Nagpur Bench)
Industries & Commerce Association Vs Union Of India
.... t. (ii) Although arguments were advanced to the effect that Policy Decision of the Executive under Article 77 of the Constitution of India has not been expressed to have been taken in the name of the President and has also not been authenticated in the manner prescribed under the said artic ...
Jharkhand High Court
Doloo Tea Co. (India) Ltd Vs Manish Tea Company
.... (iv) Whether the judgment and decree passed in Summary Suit No.196/2005 is null and void? (v) Whether the judgment and decree passed in Summary Suit No.196/2005 was obtained by playing fraud? (vi) Whether the judgment and decree passed in Summary Suit No.196/2005 by the Court without ...
Gauhati High Court
M/s Mahadeo Land Developers Pvt. Ltd. Thr. M.D. Vs Sanjay Bhayyaji Nimbulkar And Ors
.... 16. I need not further comment upon the manner in which the special/additional staff is appointed and utilized in the Office of Official Liquidator, because various orders have been passed in this regard. In fact the Under Secretary, Ministry of Corporate Affairs, Government of India was c ...
Bombay High Court (Nagpur Bench)
Sarvaraya Textiles Employees Group Gratuity Trust and other Vs Debt Recovery Tribunal
.... ed or assigned or whether payable under a decree or order of a Civil Court. 12.1. Ex.A1 is the Master Policy No.62333. Scheduled conditions, Part-II, premiums at paragraph No.4 deals with gratuity, which reads as under: “When gratuity becomes payable to a Member on his reti ...
High Court For The State Of Telangana:: At Hyderabad
Durga Charan Das And Others Vs State Of Odisha And Others
.... ory PSUs and while the same was in process, the Government approved the pension scheme similar with that of the employees of OHPC in the year 2012, whereafter, the Corporation requested the Government to allow it, a Gold category PSU like OHPC to implement the same and informed that the Governme ...
Orissa High Court
Travancore Regal Resorts Ltd Vs District Collector
.... n 565 reads as follows:- “565. Companies capable of being registered .- (1) With the exceptions and subject to the provisions contained in this section - (a) any company consisting of seven or more members, which was in existence on the first day of May, 1882, including any company re ...
High Court Of Kerala
Handicrafts And Handlooms Export Corporation Of India Limited Vs Sh Rehmat Khan & Ors
.... Constitution, namely, to render social justice to the weaker sections of the society as has been held by this Court in Kesavananda Bharati v. State of Kerala [(1973) 4 SCC 225] . The concept of social justice has been vividly explained in Harjinder Singh [Harjinder Singh v. Punjab State Warehou ...
Delhi High Court
Central Bureau Of Investigation Vs Ramesh Chander Diwan And Another
.... ry v. State of Bihar (1999) 4 SCC 659, this Court had the occasion to observe: 8. Deputation can be aptly described as an assignment of an employee (commonly referred to as the deputationist) of one department or cadre or even an organisation (commonly referred to as the parent depa ...
Supreme Court Of India
Serious Fraud Investigation Office Vs Aditya Sarda
.... mmit any offence while on bail: Provided that a person, who, is under the age of sixteen years or is a woman or is sick or infirm, may be released on bail, if the Special Court so directs: Provided further that the Special Court shall not take cognizance of any offence referred to this ...
Supreme Court Of India
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