Delhi High Court
Case BriefsHigh Courts

“Even assuming the recorded consumption to be lesser than the average computed consumption of electricity, it can at best raise a doubt against the respondent; it cannot act as a proof beyond reasonable doubt to hold that the respondent has dishonestly tampered with the meter.”

Calcutta High Court
Case BriefsHigh Courts

Calcutta High Court | While dealing with a case regarding violation of S. 20(2) of the Cigarettes and Other Tobacco Products (Prohibition

Case BriefsSupreme Court

Supreme Court: In an appeal preferred under Section 125 of the Electricity Act, 2003, the 3-Judge Bench of Dipak Misra, A.M. Khanwilkar