Hindu Succession | Grandson Has No Birthright In Property Devolved On Father In Partition Of Grandfather’s Estate
The Supreme Court held that once the grandfather’s property devolved on his Class I heirs under Section 8 of the Hindu Succession Act, 1956, and was partitioned among them, the…
Can’t Penalise Flat Buyers Who Relied On Official Documents : Supreme Court Directs Alternative Site Before Demolition
The Supreme Court has held that flat purchasers who relied on government permissions and official revenue records while purchasing properties cannot be made to suffer for the lapses of government…
Mere Suit Seeking Recovery Of Possession Not Sufficient When Plaintiff’s Title Is Disputed
The Supreme Court has held that a suit simpliciter for recovery of possession without seeking a cancellation of a sale deed would not be maintainable when the plaintiff’s title is…
Supreme Court Quashes Blacklisting Of Drug Supplier Over Quality Failure As Retesting Opportunity Denied
The Supreme Court has quashed the blacklisting of a pharmaceutical supplier by the Madhya Pradesh government after finding that the authorities failed to follow the mandatory procedure for retesting drug…
Motor Accident Claims | Victim Requiring Lifelong Attendant Can Be Considered 100% Functionally Disabled
The Supreme Court has held that a person who remains dependent on another and requires an attendant throughout life can be considered to be suffering from 100% functional disability, even…
Precedents Barring Recovery Of Excess Payments Have Not Considered Section 72 Contract Act
“Whether financial benefits which were extended to a class of teachers voluntarily by the respondents and without any misrepresentation or fraud or fault at the end of such teachers could…
‘Entrustment Basic Ingredient Of Criminal Breach Of Trust’ : Supreme Court Restores Acquittal of Telephone Department Cashier
The Supreme Court has restored the acquittal of a Cashier-cum-Counter Clerk of the Telephone Department in a case under Section 409 of the Indian Penal Code, 1860 (IPC, now Section…
Mere Proximity In Time & Sameness Of Accused Can’t Justify Joint Trial When Places Of Occurrence & Victims Are Different
“We have already noticed the facts leading to registration of the FIR and the complaint. We have also noted that while according to the appellants, the accused persons (represented by…
Can’t Insist Compliance With Impossible Tender Conditions
“We are perfectly in agreement with the contention of the appellant, especially looking at the various forms in which the Bid Security can be furnished; a Bank Guarantee/ Account Payee…
Students’ Fees Cannot Be Hiked Midway Through Professional Courses Except In Exceptional Circumstances
Fee regulatory commissions must strive to notify the fee payable for the entire course at the threshold itself, the Court stated. The Supreme Court has held that fees payable by…