HARBANS PERSHAD JAISWAL Vs. URMILA DEVI JAISWAL
LAWS(SC)-2014-4-62
SUPREME COURT OF INDIA (FROM: ANDHRA PRADESH)
Decided on
April 21,2014
Harbans Pershad Jaiswal
Appellant
VERSUS
Urmila Devi Jaiswal
Respondents
Referred Judgements :-
RAFIQ VS. MUNSHILAL [REFERRED TO]ABDUR RAHMAN VS. ATHIFA BEGUM [REFERRED TO]
AJIT KUMAR SINGH VS. CHIRANJIBI LAL [REFERRED TO]
Cited Judgements :-
APPARAYA VS. SHIVARAYA [LAWS(KAR)-2019-6-291] [REFERRED TO]QUALITY AGENCIES VS. COMMISSIONER, CUSTOMS & CENTRAL EXCISE [LAWS(MPH)-2019-11-163] [REFERRED TO]
BHAVANI WEAVERS COOPERATIVE PRODUCTION AND SALES SOCIETY LTD VS. GEETHA [LAWS(MAD)-2019-1-109] [REFERRED TO]
PREMA VS. MURUGAPPAN [LAWS(MAD)-2017-8-356] [REFERRED TO]
PARVEZ AHMAD VS. DISTRICT JUDGE, BALRAMPUR AND ORS. [LAWS(ALL)-2020-2-491] [REFERRED TO]
MIRUNALINI AMMAL VS. K.SIVASUBRAMANIAN [LAWS(MAD)-2019-10-441] [REFERRED TO]
LAKHMIR SINGH VS. KULDEEP SINGH [LAWS(P&H)-2022-7-233] [REFERRED TO]
NAGAR PALIKA PARISHAD AND ANOTHER VS. FAHEEM AHMAD AND ANOTHER [LAWS(ALL)-2017-9-94] [REFERRED TO]
PARESHBHAI KESHAVLAL SHAH VS. PROPRIETOR OF DEEPA ENTERPRISE [LAWS(GJH)-2022-10-163] [REFERRED TO]
SUDHANSU SEKHAR TRIPATHY VS. STATE OF ORISSA AND ANOTHER [LAWS(ORI)-2017-1-55] [REFERRED TO]
SAHEDUL RAHMAN VS. PRATAP SINGH ASWAL [LAWS(NCD)-2024-2-38] [REFERRED TO]
JUDGEMENT
-
(1.)Leave granted.
(2.)In all these appeals identical question of law is raised, which has arisen for consideration in the same background facts in these cases, which are between the same parties. There is thus, a commonality of parties, the dispute as well as question of law in all these cases and for this reason these appeals were heard analogously and are being disposed of by this common judgment.
(3.)The factual details giving rise to the filing of these appeals do not need a large canvass, and our purpose would be served in drawing the picture with the following relevant facts:
(2.)In all these appeals identical question of law is raised, which has arisen for consideration in the same background facts in these cases, which are between the same parties. There is thus, a commonality of parties, the dispute as well as question of law in all these cases and for this reason these appeals were heard analogously and are being disposed of by this common judgment.
(3.)The factual details giving rise to the filing of these appeals do not need a large canvass, and our purpose would be served in drawing the picture with the following relevant facts:
Copyright © Regent Computronics Pvt.Ltd.