Grant of perpetual injunction
(1996) 2 AD 380 : (1996) 3 JT 35 : (1996) 2 SCALE 213 : (1996) 2 SCALE 21 : (1996) 7 SCC 531 : (1996) 2 SCR 255…
Criminal Procedure Code, 1973 (CrPC) – Section – 482, 397(2), 397 – Dismissal of petition – Appellant had moved the High Court of Delhi in a petition under Section 482 of the CrPC invoking its inherent jurisdiction – High Court failed to distinguish its separate powers under Section 397 of the CrPC as also under Section 482 of the said Code.
(1998) 8 SCC 770 SUPREME COURT OF INDIA JITENDER KUMAR JAIN — Appellant Vs. STATE OF DELHI AND OTHERS — Respondent ( Before : M. M. Punchhi, J; K.…
Declaratory decree—Limitation—Where no proceeding is initiated under Order XII R. 9 (2) CPC the abatement culminates into finally and gives a new starting point for the period of limitation.
2007(2) LAW HERALD (SC) 1837 IN THE SUPREME COURT OF INDIA Before The Hon’ble Mr. Justice S.B. Sinha The Hon’ble Mr. Justice Markandey Katju Civil Appeal No. 2370 of…
Murder—Natural witness—Blood Group found on weapon as also of the appellant matched with the blood group of PW1.
2007(2) LAW HERALD (SC) 1835 IN THE SUPREME COURT OF INDIA Before The Hon’ble Mr. Justice S.B. Sinha The Hon’ble Mr. Justice Markandey Katju Criminal Appeal No. 704 of…
Eviction—Bonafide requirement—Demolition and reconstruction— An intention to put the building to better use by way of earning better income consistent with the developments in the locality, cannot be held to be not a bona fide intention.
2007(2) LAW HERALD (SC) 1767 IN THE SUPREME COURT OF INDIA Before The Hon’ble Mr. Justice H.K. Sema The Hon’ble Mr. Justice P.K. Balasubramanyan Civil Appeal No. 1829 of…
Bail–Grant of–Recording of Reasons–The trend to virtually write a judgment while disposing of an application for grant of bail must be discouraged.
2007(2) LAW HERALD (SC) 1766 IN THE SUPREME COURT OF INDIA Before The Honb’ble Mr. Justice B.P. Singh The Honb’ble Mr. Justice H.S. Bedi Petition for Special Leave to…
Joint Family Property—Merely because of the existence of a Hindu Joint Family, self acquired property of father cannot be said to be joint family property.
2007(2) LAW HERALD (SC) 1761 IN THE SUPREME COURT OF INDIA Before The Hon’ble Mr. Justice B.P. Singh The Hon’ble Mr. Justice Harjit Singh Bedi Civil Appeal No. 4446…
Arbitrator–Award–Challenge to–High Court had original no jurisdiction to hear the appeal as in terms of Sub-section (2) of Section 37 of the 1996 Act.
2007(2) LAW HERALD (SC) 1752 IN THE SUPREME COURT OF INDIA Before The Hon’ble Mr. Justice S.B. Sinha The Hon’ble Mr. Justice Dalveer Bhandari Civil Appeal No. 4780 of…
Dowry Death—Expression “soon before her death” do not necessarily mean immediately before her death—This phrase is an elastic expression and can refer to a period either immediately before death of the deceased or within a few days or few weeks before death. Dowry Death—Suicide—Even if deceased committed suicide, Section 304-B can still be attracted
Raja Lal Singh v. State of Jharkhand 2007(2) LAW HERALD (SC) 1748 IN THE SUPREME COURT OF INDIA Before The Hon’ble Mr. Justice S.B. Sinha The Hon’ble Mr. Justice…
Dowry Death–Murder—Deceased was murdered in her matrimonial home—It was for the husband to explain the ground of un natural death of his wife.
2007(2) LAW HERALD (SC) 1746 IN THE SUPREME COURT OF INDIA Before The Hon’ble Mr. Justice S.B. Sinha The Hon’ble Mr. Justice Markandey Katju Criminal Appeal No. 653 of…