April 2017 - Page 27 of 53 - Supreme Court of India Judgements

Condonation of delay of 971 days in filing appeal—Delay properly explained and was rightly condoned

Apr 10, 2017 sclaw

2007(2) LAW HERALD (SC) 1393 IN THE SUPREME COURT OF INDIA Before The Hon’ble Mr. Justice C.K. Thakker The Hon’ble Mr. Justice Harjit Singh Bedi Civil Appeal No. 1576…

C P C

Portuguese Civil Procedure Code (CPC) – Article 515, 516 – Possession of the property – The predecessors of the respondents filed a Civil Suit in the Court of Civil Judge for declaration that they are the owners and possessors of the disputed properties –

Apr 10, 2017 sclaw

(1997) 3 JT 651 : (1997) 3 SCALE 31 : (1997) 9 SCC 279 : (1997) 2 SCR 1075 SUPREME COURT OF INDIA KASHINATH S. BANDEKAR AND OTHERS —…

Service

Industrial Disputes Act, 1947 – Section – 33(1)(a), 33A – Order of dismissal – The respondent filed an application under Section 33(1)(a) of the Industrial Disputes Act, 1947 contending that since the dispute relating to an employee in Bhadrak zone was pending adjudication in the Industrial Tribunal, without the leave of the Tribunal under Section 33A his service could not be terminated

Apr 10, 2017 sclaw

(1997) 84 CLT 531 : (1997) 2 LLJ 382 : (1996) 9 SCALE 277 : (1997) 9 SCC 296 : (1997) SCC(L&S) 1297 : (1996) 9 SCR 380 Supp SUPREME…

State Laws

Tamil Nadu Estates Land Act, 1908 – Section – 3(13), 3(15) – Constitution of India, 1950 – Article – 136, 39(b) – Ryots – Whether the respondent-tenants are entitled to ryotwari patta or the ryotwari patta granted to the first respondent is in accordance with law –

Apr 10, 2017 sclaw

(1996) 11 JT 499 : (1996) 9 SCALE 284 : (1997) 9 SCC 313 : (1996) 9 SCR 161 Supp SUPREME COURT OF INDIA STATE OF T.N. — Appellant Vs.…

Contempt

Contempt—High Court is not empowered to initiate proceedings suo-motu or otherwise for the contempt of Supreme Court.

Apr 10, 2017 sclaw

2017(1) Law Herald (SC) 105 : 2017 LawHerald.Org 507 IN THE SUPREME COURT OF INDIA Before The Hon’ble Mr. Chief Justice T.S. Thakur The Hon’ble Mr. Justice A.M. Khanwilkar Criminal…

I P C

Disclosure Statement—Recovery memo—There is no provision which mandates taking signatures of the accused on recovery Panchnama. Statement of Accused—Separate statement of each accused under S.313 has been recorded on different dates—That is substantial compliance of S.313 Cr.P.C.

Apr 10, 2017 sclaw

2017(1) Law Herald (SC) 87 : 2017 LawHerald.Org 508 IN THE SUPREME COURT OF INDIA Before The Hon’ble Mr. Justice Jagdish Singh Khehar The Hon’ble Mr. Justice Arun Mishra…

I P C

Murder–Nineteen injuries caused in quick succession cannot be said to have been caused as a result of grave and sudden provocation–Conviction upheld under Section 302 I.P.C..

Apr 10, 2017 sclaw

2007(2) LAW HERALD (SC) 1387 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. 616 of…

Cheque Dishonour

Dishonour of Cheque—Offence by Company—Liability of Director— Any restriction on their power or existence of any special circumstance that makes them not liable is something that is peculiarly within their knowledge and it is for them to establish at the trial such a restriction or to show that at the relevant time they were not incharge of the affairs of the company

Apr 10, 2017 sclaw

2007(2) LAW HERALD (SC) 1379 IN THE SUPREME COURT OF INDIA Before The Hon’ble Mr. Justice Tarun Chatterjee The Hon’ble Mr. Justice P.K. Balasubramanyan Criminal Appeal No. 592 of…

C P C

Second Appeal–Merely because the Trial Court had occasion to see the witness that cannot be a ground to hold that First Appellate Court had pre-conceived notion.

Apr 10, 2017 sclaw

2007(2) LAW HERALD (SC) 1377 IN THE SUPREME COURT OF INDIA Before The Hon’ble Mr. Justice Dr. Arijit Pasayat The Hon’ble Mr. Justice Lokeshwar Singh Panta Civil Appeal No.…

Cr P C

Rape–Compromise between parties–Offence not compoundable.

Apr 10, 2017 sclaw

2007(2) LAW HERALD (SC) 1373 IN THE SUPREME COURT OF INDIA Before The Hon’ble Mr. Justice Dr. Arijit Pasayat The Hon’ble Mr. Justice D.K. Jain Criminal Appeal No. 554…

Month: April 2017

You missed