April 2017 - Page 21 of 53 - Supreme Court of India Judgements

Confession of a co-accused by itself is not sufficient to hold the other accused guilty

Apr 14, 2017 sclaw

2007(2) LAW HERALD (SC) 1742 IN THE SUPREME COURT OF INDIA Before The Hon’ble Mr. Justice K. G. Balakrishnan The Hon’ble Mr. Justice G. P. Mathur Criminal Appeal No.…

Property Matters

Wife purchased the property from the money provided by her husband, whether benami transaction ? No.

Apr 14, 2017 sclaw

2007(2) LAW HERALD (SC) 1729 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. 8098 of 2004…

Acquittal Dying Declaration

Dying declaration—Magistrate before whom the alleged dying declaration said to have been made neither cited as a witness nor produced at trial—Declaration disbelieved.

Apr 14, 2017 sclaw

2007(2) LAW HERALD (SC) 1832 IN THE SUPREME COURT OF INDIA Before The Honb’le Mr. Justice S. B. Sinha The Honb’le Mr. Justice Markandey Katju Criminal Appeal No. 830…

Property Matters

Usufructuary mortgage—When the parties altered their position knowing fully well their mutual rights and obligations under an agreement thereto existing, the rule of estoppel shall apply.

Apr 14, 2017 sclaw

2007(2) LAW HERALD (SC) 1825 IN THE SUPREME COURT OF INDIA Before The Hon’ble Mr. Justice S.B. Sinha The Hon’ble Mr. Justice P.K. Balasubramanyan Civil Appeal No. 2411 of…

Will & Succession

Will—Suspicious Circumstances— No sane person and except for very cogent reasons, would disinherit his minor children. Will—Execution of—Burden of Proof—The burden of proof that the Will has been validly executed and is a genuine document is on the propounder.

Apr 14, 2017 sclaw

2007(2) LAW HERALD (SC) 1722 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. 7400-7401 of 2000…

I P C

Culpable Homicide— Only an unpremeditated assault committed in the heat of passion upon a sudden quarrel which would come within Exception 4 and it is necessary that all the three ingredients must be found.

Apr 14, 2017 sclaw

2007(2) LAW HERALD (SC) 1714 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. 178 of…

Cr P C

Arraying other persons as accused—Such person even though had initially been named in the F.I.R. as an accused, but not charge sheeted, can also be added to face the trial

Apr 14, 2017 sclaw

2007(2) LAW HERALD (SC) 1710 IN THE SUPREME COURT OF INDIA Before The Hon’ble Mr. Justice Arijit Pasayat The Hon’ble Mr. Justice P.K. Balasubramanyan The Honb’le Mr. Justiec D.K. Jain…

Service

Labour Law—Reinstatement with back wages—Reference made after 13 years before Labour Court—Payment of back wages set aside.

Apr 14, 2017 sclaw

2007(2) LAW HERALD (SC) 1708 IN THE SUPREME COURT OF INDIA Before The Hon’ble Mr. Justice Arijit Pasayat The Hon’ble Mr. Justice Lokeshwar Singh Panta Civil Appeal No. 2139 of…

Corporate

Medical Negligence—Services rendered by ESI hospital dispensary falls within ambit of ‘Services’ as defined in the Consumer Protection Act and therefore Consumer forum has jurisdiction to adjudicate the matter relating there to. Services— There is a distinction between a ‘contract of service’ and a ‘contract for service’

Apr 14, 2017 sclaw

2007(2) LAW HERALD (SC) 1696 IN THE SUPREME COURT OF INDIA Before The Hon’ble Mr. Justice B.N. Agrawal The Hon’ble Mr. Justice P.P. Naolekar The Hon’ble Mr. Justice Dalveer Bhandari…

I P C

Common Object—The question, as to whether in a given case common object has been made out or not, will depend upon the facts and circumstances thereof; Conduct of the parties and the manner in which the occurrence has taken place.

Apr 14, 2017 sclaw

2007(2) LAW HERALD (SC) 1689 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. 431 of 2006…

Month: April 2017

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