Sunday, 28, Apr, 2024
[S. 362 IPC] HC: there has to be an element of force, compulsion or deceitful means or any inducement, which would directly or indirectly force a person to go with the abductors, Read Judgment
HC Enunciates ‘the stage of Section 244 of Code of Criminal Procedure cannot go endlessly’, Read Judgment
HC Opines ‘the factum of second marriage in the lifetime of the first wife is sufficient to hold the husband guilty for the charge under Section 498A of the I.P.C’, Read Judgment
HC: Mere delay in holding the Test Identification Parade by itself cannot be a ground to reject the TIP, Read Judgment
HC Expounds High Court’s acting u/A. 226 of the Constitution, should not ordinarily issue directions for absorption, regularization, or permanent continuance, Read Judgment
HC Opines ‘Where Narcotic Drugs and Psychotropic Substances are involved, the Accused would indulge in activities that are lethal to society’, Read Judgment
HC holds that under Section 482 CrPC, the court must exercise its powers to do real and substantial Justice, depending on the facts and circumstances of the case, Read Judgment
HC: Wife is well qualified and is earning something can’t be a ground to reject her claim for maintenance, Read Judgment
HC Expounds Other Accused persons released on bail can’t be ground to grant Anticipatory Bail, Read Judgment
HC Opines ‘An indispensable obligation is cast upon the Authorities to furnish every piece of incriminating material which the Authorities intend to rely upon against the employee’, Read Judgment
HC: ‘Non-payment of Retiral Benefits amounts to a continuing wrong and cannot be refused on grounds of delays in approaching the Court,’ Read Judgment
HC Expounds: ‘A teaching staff cannot challenge her dismissal under Article 226 merely because the State has some regulatory powers over the school,’ Read Judgment
HC Reiterates: Parties are entitled to exclude the jurisdiction of other courts when more than one court has jurisdiction over a matter, Read Judgment
HC Expounds: ‘Case of compassionate appointment of a married daughter would not be rejected solely on the ground of her marital status, Read Judgment
HC: Difficult for District Judges to exercise Jurisdiction freely due to fear of administrative complaints and subsequent transfers, Read Judgment
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Sunday, 28, Apr, 2024
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Government Savings Certificates Act, 1959
Nation Saving Certificate (IX) Issue
Public Provident Fund Act - GSR 496(E)
Government Savings Certificates Act, 1959(46 of 1959)
National Savings Certificates (VI Issue) Amendment Rules, 1983
National Savings Certificates (VII Issue) Amendment Rules, 1983
National Saving Certificates (VII Issue) (Second Amendment) Rules, 1986
Indira Vikas Patra Rules-I, 1986
Indira Vikas Patra Rules, 1986
National Savings Certificates (VI Issue) Amendment Rules, 1987
National Savings Certificates (VII Issue) Amendment Rules, 1987
National Savings Certificates (VTT Issue) Amendment R.ules, 1987
Kisan Vikas Patra Rules-IV, 1988
Kisan Vikas Patra Rules-III, 1988
Kisan Vikas Patra Rules, 1988
Kisan Vikas Patra Rules-II, 1988
Kisan Vikas Patra Rules-I, 1988
National Savings Certificate (VIII Issue) Rules-VI, 1989
National Savings Certificate (VIII Issue) Rules-IV, 1989
National Savings Certificates (VIII Issue) Rules-II, 1989
National Savings Certificates (VIII Issue) Rules-V, 1989
National Savings Certificates (VIII Issue) Rules-III, 1989
National Savings Certificate(VIII-Issue) Rules, 1989
Kisan Vikas Patra Amendment Rules-IV, 1989
National Savings Certificates (VIII Issue) Rules-VII, 1989
National Savings Certificates (VIII Issue) Rules-I, 1989
National Savings Certificates (VIII Issue) Rules, 1989
National Savings Certificates (VIII Issue) (Amendment) Rules, 1990
Kisan Vikas Patra (Second Amondmo.it) Rules, 1993
Indira Vikas Patra (Amendment) Rules, 1993
National Savings Certificates (VIII Issue) (Amcndmenl) Rules, 1995
Kisan Vikas Patra ( Amendment) Rules. 1999
Indira Vikas Patra (Amendment) Rules, 1999
National Savings Certificates (VIII Issue) (Amendment) Rules, 1999
National Savings Certificate (VIII Issue) (Amendment) Rules, 1999
Kisan Vikas Patra (Amendment) Rules, 1999
National Savings Certificates (VIII Issue) (Amendment) Rules, 2000.
Kisan Vikas Patra (Amendment) Rules, 2000
Kisan Vikas Patra (Amendment) Rules, 2001
National Savings Certificates (VIII Issue) Amendment Rules, 2001
Kisan Vikas Patra (Amendment) Rules, 2001
Kisan Vikas Patra (Amendment) Rules, 2002
National Savings Certificates (VIII Issue) Amendment Rules, 2002
National Savings Certificates (VIII Issue) Second Amendment Rules, 2003
National Savings Certificates (VIII Issue) Third Amendment Rules, 2003
Kisan Vikas Patra (Second Amendment) Rules, 2003
National Savings Certificates (VIII Issue) (Fourth Amendment) Rules, 2003
National Savings Certificates (VIII Issue) Second Amendment Rules, 2003
Kisan Vikas Patra (Third Amendment) Rules, 2003
Kisan Vikas Patra (Amendment) Rules, 2005
National Savings Certificates (VIII Issue) Amendment Rules, 2005
Kisan Vikas Patra (Amendment) Rules, 2005
National Savings Certificate (IX Issue) Rules, 2011
National Savings Certificate (IX Issue) Rules-II, 2011
National Savings Certificates (IX Issue) Rules-I, 2011
National Savings Certificates (IX Issue) (Amendment) Rules, 2012
National Saving Certificate (VIII) Issue (Amendment) Rules, 2012
National Savings Certificates (VIII Issue) (Amendment Rules), 2012
National Savings Certificates (IX Issue) Amendment Rules, 2013.
Kisan Vikas Patra Rules, 2014
National Savings Certificates (VIII Issue) (Amendment) Rules, 2014.
National Savings Certificates (IX Issue) (Amendment) Rules, 2014.
National Savings Certificates (VIII Issue) Amendment Rules, 2014.
National Savings Certificates (IX Issue) Amendment Rules, 2014.
Post Office Time Deposit (Amendment) Rules, 2014
National Savings Certificates (VIII Issue) (Amendment Rules), 2016
Kisan Vikas Patra (Amendment Rules), 2016
Public Provident Fund notification, 2016
National Savings Certificates (VIII Issue) Amendment Rules, 2016
National Savings Certificate (VIII-Issue) (Amendment) Rules, 2017
National Saving (Monthly Income Account) Rules, 2017
Kisan Vikas Patra Amendment Rules-I, 2017
National Savings Certificate (VIII Issue) (Amendment) Rules, 2017
Kisan Vikas Patra (Amendment) Rules-II, 2017
Kisan Vikas Patra Amendment Rules-III, 2017
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