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“Appropriate Government has the power to incorporate suitable conditions in an order granting permanent remission. The conditions must not be oppressive or stringent that the convict is not able to take advantage of the order granting permanent remission. The conditions cannot be vague and should be capable of being performed”.
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The Court found the Sub Divisional Officer’s handwritten order-sheets, nearly illegible, making it difficult for the higher authority to discern the proceedings.
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It was alleged that Michel being a consultant of AgustaWestland, he was roped in for liaison work, in furtherance of which he and another person combined received more than Euro 70 million in the companies beneficially owned and controlled by them.
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An FIR was lodged against Ashish Chanchalani in Gauhati due to controversial remarks made by his co-panellist Ranveer Allahabadia on India’s Got Latent show
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Inmates face social stigma which can disrupt relationships with family and friends and the incarcerated persons often suffer long-term consequences from having been subjected to pain, deprivation, and extremely atypical patterns and norms of living and interacting with others.
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The theme for RIDW25 is “Managing Global Business Relationships: Legal Reforms, Commercial Strategies & Qualifications, Ethics, and Conflict of Interest in Dispute Resolution,” which will guide discussions on how to navigate the complexities of modern dispute resolution in an evolving global business landscape.
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The arbitration would take place under the aegis of the Delhi International Arbitration Centre and would abide by its rules and regulations.
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The petitioners have their families and are permanent residents of Coochbehar. Their earnings from their engagement are the sole source of their livelihood. In the said conspectus, prima facie, it does not appear that they would flee from justice or delay the investigation by abscondence.
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The Court stayed his arrest in two FIRs registered in Maharashtra and Assam, subject to his cooperation in the investigation, while barring him from doing any further shows.
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“It is the duty of the Court to reach the truth of the matter and such exercise may demand putting forward certain questions and suggestions which may be uncomfortable to some.”
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The intention of both the parties where to go for arbitration, is at Ranchi and the proceeding after permission of the High Court was also conducted at Ranchi and in the agreement, the seat is also said to be at Ranchi. Thus, Ranchi court is having jurisdiction.
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It is an elementary principle that when a public authority is vested with specific powers, it is duty bound to act accordingly. Therefore, any failure to exercise statutory powers gives rise to a cause of action to secure performance of such duty by way of issuance of writ of mandamus under Article 226.
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“Delays are bad for the accused and extremely bad for the victims, for Indian society, and for the credibility of our justice system, which is valued. Judges are the masters of their Courtrooms and the Criminal Procedure Code provides many tools for the Judges to use in order to ensure that cases proceed efficiently.”
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“Both the parties were of the age to have a reasonable understanding of the import of their conduct, and despite that, had engaged in the said act over a substantial period of time.”
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The event was attended by distinguished guests, including Additional Solicitor General of India Mr. Bijender Chahar, Inspector General of Haryana Police Dr. Rajshree Singh, Deputy Commissioner of Police (Faridabad) Maqsood Ahmed, and District & Sessions Judge (Faridabad) Sandeep Garg.
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The book is a legitimate personal account or homage to Sidhu Moosewala, written by someone who knew him personally, and it is not a case of intellectual property theft.
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Such matters are now filed in the heat of the moment on advice of counsel by exaggerating and misconstruing actual events. However, this does not mean that genuine cases of harassment didn’t exist, and it is not blind to the ground reality of the deeply rooted social evil of greed for dowry.
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The witness stated that he has seen Applicant 2 at the incident spot, but the Court noted that his statement is recorded after three years.
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“It is amply clear that a powerful lobby of certain groups/land mafia, are ruining the very basic character of the developed colony in active connivance with the local administration.”
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