Supreme Court of India Judgements

46695 Judgements hosted as on 19/01/2025 - Search (FREE), Subscribe, Read & Download

Month: October 2019

Service Matters
Service

There is no distinction between persons having different qualifications. There are no direct appointments. The posts are filled in only through promotions. The question is what is really being done? In our view, all that has been done is that, at a particular promotion stage, in the wisdom of the administration, recognising higher skills developed through higher qualifications, and as an incentive to others to acquire these higher qualifications, an accelerated promotion on a small percentage of posts had been granted.

Oct 14, 2019 sclaw

SUPREME COURT OF INDIA DIVISION BENCH STATE OF UTTARAKHAND AND OTHERS — Appellant Vs. S.K. SINGH AND OTHERS — Respondent ( Before : Sanjay Kishan Kaul and M.R. Shah, JJ.…

Arbitration

Arbitrator—Appointment of—Enquiry by the Court must confine itself to the examination of existence of an arbitration agreement—No more and no less Arbitration Agreement—Non-signatory to Agreement—Cannot be made party to proceedings merely because it being constituent to group of companies to which one of the company of group is signatory

Oct 13, 2019 sclaw

2019(3) Law Herald |SC) 2110 : 2019 LawHerald.Org 1336 IN THE SUPREME COURT OF INDIA Before Hon’ble Mr. Justice A.M. Khanwiikar Hon’ble Mr. Justice Ajay Rastogi Petition for Arbitration (Civil)…

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C P C

High Court cannot pass an interim order in a second appeal under Section 100 of the CPC without first formulating a substantial question of law

Jan 19, 2025 sclaw
Specific Relief Act

When a higher court’s decree is issued, the lower court’s decree merges into it, and any time stipulations in the lower court’s decree do not automatically revive upon the higher court’s judgment

Jan 19, 2025 sclaw
Service

Promotions based on merit-cum-seniority, suitability should be judged individually, not comparatively, and officers meeting the minimum criteria cannot be denied promotion based on a merit list

Jan 17, 2025 sclaw
Arbitration

A micro or small enterprise does not need to be registered under Section 8 of the MSMED Act to make a reference to the Facilitation Council for dispute resolution under Section 18

Jan 12, 2025 sclaw