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The allegation with respect to applicants teasing the deceased in regard to the failure of his romantic relationship with applicant does not appear to be instigation which would amount to abetment of suicide in terms of Section 306 of the Penal Code, 1860.
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The High Court observed that the levy of cost recovery charges, i.e., salaries payable to customs staff deployed at the Airport, is an administrative charge and is a tax and hence, it cannot be exacted from GMR Hyderabad International Airport Ltd. without any statutory provision.
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The counsels who adopt such practices, jeopardize the harmony with the Bench along with their professional careers, by ignoring the fact that they are not only required to conduct the case in a fair manner, but while doing so they are also officers of the Court.
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The Notification No. 6/2023 dated 5-4-2023, issued by Telangana Residential Educational Institutions Recruitment Board, inviting applications for the post of Art Teacher categorically mentioned at Para (1)(v) that the question paper is bilingual i.e., English and Telugu.
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The version of the informant/victim must be considered with utmost care before discerning it. In fact, if the version of the informant/victim inspires confidence and appears to be trustworthy, credible, unblemished and of sterling quality, no further corroboration is required.
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The press and the Media had a duty to report the incident for the benefit of the public, but there is also a corresponding duty to remain truthful to the incident. The deepfake videos showing plaintiff being beaten up are nothing but an over-sensationalisation and depiction of facts which are patently false.
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It cannot be said that the interest of the minority communities in their educational and welfare development is being hampered in any manner on account of the dissolution of the Maulana Azad Education Foundation.
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The Delhi High Court said that it cannot be hyper technical in such matters and start rejecting the prayer for correction of name merely because of a slight difference in spelling between “Shrivastav” and “Shrivastava”, and “Surendar” and “Surendra”.
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The Ministry of Ayush in coordination with Ministry of Health and Family Welfare is already taking steps to include Indian Health Care System.
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The similarity extends to the use of these marks for identical goods and services, specifically, pizzas and their online delivery, highlights a systematic effort by Defendants 1 to 8 to mislead the public into believing that there is an affiliation or origin connection with plaintiffs.
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Keeping in view the principles of Comity of Courts and that a substantial sum of money is due from SpiceJet Ltd. to TWC Aviation Capital Ltd., the Aircrafts and the engines deserve to be secured.
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This report covers the Supreme Court’s Never Reported Judgment dating back to the year 1953 on sale of joint family property by Karta.
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The backbone of the Indian democracy are the people itself, who go on to choose their representative by way of direct election.
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Debarment encompasses a broader scope than termination, as it can prohibit an entity from entering into any contracts with a company altogether, rather than just ending one specific contract, as is the case with termination.
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The essential element of dowry is payment or demand of money, property or valuable security given or agreed to be given as “consideration of marriage”.
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It is clarified that this order does not amount to acquittal but is merely suspension of conviction in peculiar circumstances of the case including the long political career of appellant and his age.
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To render an impression of authenticity, Defendant 1 is also circulating a forged Guarantee Agreement that mentions plaintiffs’ trade marks, trade name, registered address, Corporate Identity Number, and signatures of their founder.
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The Enforcement Directorate has claimed that Kavitha is linked to a “South Group” lobby of liquor traders who were trying to play a larger role under the excise policy.
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The illicit activities surrounding supply and circulation of counterfeit currency notes pose multifaceted risks to both economy and individuals within society. There is no gainsaying that proliferation of counterfeit currency facilitates various forms of illicit activities.
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The land-owning departments though, party to the present petition, are not serious enough in collecting or assisting the Internal Departmental Committee in collating the necessary documents, maps, and other records.
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