April 2017 - Page 32 of 53 - Supreme Court of India Judgements

Civil Procedure Code, 1908, Order 37, Rule 1—Leave to defend—Legal position summarised

Apr 9, 2017 sclaw

2007(2) LAW HERALD (SC) 1201 IN THE SUPREME COURT OF INDIA Before The Hon’ble Mr. Justice Dr. Arijit Pasayat The Hon’ble Mr. Justice S.H. Kapadia Civil Appeal No. 1344…

Cr P C

Appeal against Acquittal—Appellate Court could interfere with a judgment of acquittal

Apr 9, 2017 sclaw

2007(2) LAW HERALD (SC) 1196 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. 731 of…

C P C

Attachment of property—Only that portion of the property is to be attached proceeds of which would satisfy the claim of decree holder.

Apr 9, 2017 sclaw

2007(2) LAW HERALD (SC) 1192 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. 576…

Bail Granted

Bail—Counterfeit Stamp Case—Appellant has already been in jail for maximum punishment–Fit case for grant of bail.

Apr 9, 2017 sclaw

2007(2) LAW HERALD (SC) 1189 IN THE SUPREME COURT OF INDIA Before The Hon’ble Mr. Justice K G Balakrishnan The Hon’ble Mr. Justice R. V. Raveendran Criminal Appeal No.…

Acquittal

Murder—Sudden fit of anger—The case comes under Section 304 part two and not under Section 302 IPC.

Apr 9, 2017 sclaw

2007(2) LAW HERALD (SC) 1187 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. 402…

Evidence Act I P C

Confession–Confession of Co-accused is not an evidence—But if there is other evidence on which conviction can be based, then they can be referred to as lending assurance to the verdict.

Apr 9, 2017 sclaw

2007(2) LAW HERALD (SC) 1180 IN THE SUPREME COURT OF INDIA Before The Hon’ble Mr. Justice S.H. Kapadia The Hon’ble Mr. Justice B. Sudershan Reddy Criminal Appeal No. 372…

Land Acquisition

Award—Setting aside of—Publication of award after two years of declaration—Subsequent corrigendum to said declaration has to be excluded for computation of two years.

Apr 9, 2017 sclaw

2007(2) LAW HERALD (SC) 1179 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. 1321 of…

Arbitration

Award—When the Arbitrator had taken a plausible view on interpretation of contract, it is not open to the court to set aside the award on the ground that the Arbitrator had misconducted himself in the proceedings.

Apr 9, 2017 sclaw

2007(2) LAW HERALD (SC) 1171 IN THE SUPREME COURT OF INDIA Before The Hon’ble Mr. Justice Dr. A.R. Lakshmanan The Hon’ble Mr. Justice Tarun Chatterjee Civil Appeal No. 1280…

Acquittal

Appeal against acquittal—Application for leave to appeal should not be dismissed summarily—Court to give reasons and pass speaking order.

Apr 9, 2017 sclaw

2007(2) LAW HERALD (SC) 1169 IN THE SUPREME COURT OF INDIA Before The Hon’ble Mr. Justice Dr. Arijit Pasayat The Hon’ble Mr. Justice Lokeshwar Singh Panta Special Leave Petition…

Matrimonial

Mental Cruelty— If a husband submits himself for an operation of sterilization without medical reasons and without the consent or knowledge of his wife and similarly if the wife undergoes vasectomy or abortion without medical reason or without the consent or knowledge of her husband, such an act of the spouse may lead to mental cruelty.

Apr 9, 2017 sclaw

2007(2) LAW HERALD (SC) 1143 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…

Month: April 2017

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