Service Law—Seniority—It is to be fixed from date of advice and not from date of appointment.
(2017) 4 ESC 697 : (2017) 4 KLT 696 : (2017) 4 LawHerald(SC) 2726 : (2017) 13 SCALE 260 : (2017) 4 SCT 801 SUPREME COURT OF INDIA DIVISION BENCH K.R. BABU…
Hindu Succession Act, 1956, S.8–Inheritance—Class I heir—Mother cannot be divested of interest in her son’s property either on the ground of unchastity or remarriage.
(2017) 180 AIC 223 : (2017) AIR(SCW) 4604 : (2017) AIR(SC) 4604 : (2017) AllSCR 2222 : (2017) 6 AndhLD 147 : (2017) 3 GujLH 343 : (2018) 1 ICC…
Cruelty to Wife—Husband was never a dutiful husband and always used to maintain distance even at nights—No offence u/s 498-A IPC is made out
(2017) 101 ACrC 359 : (2017) 178 AIC 222 : (2017) 4 AICLR 598 : (2017) AIR(SCW) 4434 : (2017) AIR(SC) 4434 : (2017) AllSCR(Crl) 1661 : (2017) 3 ALT(Crl)…
Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013, S.24—Lapsing of Proceedings—Non-acceptance of compensation—Whether deposit of compensation amount with treasury is valid tender—Whether interest is payable on amount deposited in treasury—Whether non acceptance of compensation by land owners would result in lapse of proceedings—Matter referred to larger bench.
(2018) 1 AllWC 372 : (2018) 1 BCR 1 : (2017) DNJ 1120 : (2018) 1 KarLR 151 : (2017) 4 LawHerald(SC) 2954 : (2018) 1 RCR(Civil) 431 : (2017) 6 RecentApexJudgments(RAJ) 440 :…
Specific Relief Act, 1963, S.34 and S.63-Suit for declaration-Agreement to Sell—Specific performance—Limitation—Appellant filed suit for declaration on basis of agreement to sell after 12 years- -Suit held to be rightly dismissed as barred by limitation
(2017) 180 AIC 23 : (2017) AIR(SCW) 5239 : (2017) AIR(SC) 5239 : (2017) AllSCR 2390 : (2018) 126 ALR 24 : (2018) 1 AndhLD 17 : (2017) 3 ARC…
Narcotics—Burden of Proof—Mere registration of a case under the Act will not ipso facto shift the burden on to the accused from the very inception. Narcotics—Case Property—Mere fact of a FSL Report being available is no confirmation either of the seizure or that what was seized was contraband, in absence of the production of the seized item in Court as an exhibit.
(2018) 1 AllCrlRulings 14 : (2018) 2 JT 102 : (2018) 1 KerLJ 101 : (2017) 4 LawHerald(SC) 2947 : (2018) 1 RCR(Criminal) 108 : (2017) 6 RecentApexJudgments(RAJ) 339 : (2017) 14 Scale 90…
Custody of Child—Child removed from foreign country and brought to India by one of the parents—Other parent secured custody orders from foreign country—The court in the country in which child is removed was required to consider the question on merits—Decree of foreign courts for custody of child would not be binding.
(2018) 181 AIC 42 : (2018) 1 AllCrlRulings 16 : (2018) AllSCR(Crl) 133 : (2018) 1 BomCR(Cri) 1 : (2018) 1 DMC 42 : (2018) 1 ECrC 218 : (2018)…
Rights of Persons with Disabilities Act, 2016, S.32–Reservation in Educational Institutions-All Government institutions of higher education and other higher education institutions receiving aid from government are mandatorily required to keep at least 5% reservation for persons with disabilities
(2018) 1 AllWC 518 : (2017) 4 LawHerald(SC) 2905 : (2018) 1 OJR 305 : (2017) 14 Scale 496 : (2018) 1 SCT 269 SUPREME COURT OF INDIA DIVISION BENCH DISABLED RIGHTS GROUP —…
Advocates—Professional Misconduct—Advocate claiming his fee based on a share in the subject matter on decretal amount is a professional misconduct and against public policy.
(2018) ACD 143 : (2018) 102 ACrC 271 : (2018) 181 AIC 70 : (2017) AIR(SCW) 5727 : (2017) AIR(SC) 5727 : (2018) 1 AllCrlRulings 129 : (2018) AllSCR(Crl) 13…
Pre-emption—’In a suit for pre-emption an exparte decree which is later set aside, cannot be termed to be the decree of the court of first instance.
(2017) 178 AIC 174 : (2017) AIR(SCW) 5672 : (2017) AIR(SC) 5672 : (2017) 3 ApexCourtJudgments(SC) 525 : (2017) 3 ARC 342 : (2017) 6 CTC 187 : (2017) DNJ…