National Highways Authority Of India Vs M/S Hindustan Construction Company Ltd
.... d or reasonable person could do. It is further observed by this Court in the aforesaid decision in para 33 that when a court is applying the “public policy” test to an arbitration award, it does not act as a court of appeal and consequently errors of fact cannot be corrected. A possible view by ...
Supreme Court Of India
Anil Kumar Singh Vs State Of U.P. Thru. Superintendent Of Police CBI
.... remove the ambiguity by construing the provision of the statute as a whole keeping in view what was the mischief when the statute was enacted and to remove which the legislature enacted the statute. This rule of construction is so universally accepted that it need not be supported by precedents ...
Allahabad High Court, Lucknow Bench
Rakesh Agrawal Vs National Highway Authority Of India And Anr.
.... under the provisions of these rules by every executing authority shall be remitted to the Central Government: Provided that the Central Government may by notification allow any or all executing authorities to appropriate the whole or any part of the fee for such purposes and subject to suc ...
Delhi High Court
National Highway Authority Of India Vs M/S IRB. Ahmedabad Vadodra Super Express Tollways Pvt. Ltd.
.... to submit that Clause-C of the scheme has been noted as Clause- 3 (h), according to which till the deferred premium amounts with interest and penal interest are not paid, the concessionaire shall not claim any return on equity. 34. Lastly, it was submitted on behalf of respondents that th ...
Delhi High Court
Madhya Pradesh Road Development Corporation And Others Vs Mohd. Shahbuddin And Others
.... ining compensation. This is well settled that while considering a judgment, the facts and circumstances of that case as well as governing statutory provision must be taken into account (See: Union of India v. Major Bahadur Singh, (2006) 1 SCC 368, Padma Sundara Rao and others v. State of T.N. an ...
Madhya Pradesh High Court
SP.Chockalingam And Others Vs Principal Chief Conservator Of Forests & Chief Wildlife Warden And Others
.... rnment Vehicles, Public Transport Vehicles (Government/Private Buses) and Emergency Vehicles (Ambulance, Recovery Vehicle etc.,) are exempted from the entrance. 3. All Commercial heavy Vehicles are banned to ply in the stretch during 6.00 P.M to 6.00 A.M. 4. Private passenger Four Whe ...
Madras High Court
National Highways Authority Of India & Others Vs Madhukar Kumar & Others
.... ficiency.” (Emphasis supplied) 51. In England, the Courts have not recognised a general duty on the part of the Administrator to perform administrative functions to give reasons. 52. In Regina v. Secretary of State for the Home Department (Original Appellant and Cross-respondent) ...
Supreme Court Of India
Balakrishna Pillai Vs Union Of India
.... M.K., counsel for the petitioners in W.P.(C.) No.27217/2019 and W.P.(C.) No.1445/2021. I also heard Adv.Salil Narayanan and Adv.Mathews K Philip, Standing Counsel for the NHAI. I also heard the Government Pleader. 14. Adv.Mohammed Shah reiterated his contentions in his writ petition. Accord ...
High Court Of Kerala
M/S MEP Sanjose Talaja Mahuva Road Pvt. Ltd Vs M/S National Highways Authority Of India
.... ted. In fact, it was also observed that despite repeated reminders, the Concessionaire had absolutely failed to carry out its obligation to shift utilities under Clause 11.2 of the Concession Agreement. The NHAI proceeded to note that the Concessionaire had shown 48% of the project cost as expen ...
Delhi High Court
Dr. Johny Kulangara & Ors Vs Secretary To Government & Ors
.... esponsibility of local body.- (1) Every local body shall be responsible for development and setting up of infrastructure for segregation, collection, storage, transportation, processing and disposal of the plastic waste either on its own or by engaging agencies or producers. (2) The local ...
High Court Of Kerala
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