January 2023 - Page 8 of 8 - Supreme Court of India Judgements

January 21, 2025 5:59 pm

Held, A statement made by a Minister even if traceable to any affairs of the State or for protecting the Government, cannot be attributed vicariously to the Government by invoking the principle of collective responsibility.

Jan 8, 2023 sclaw

SUPREME COURT OF INDIA CONSTITUTION BENCH KAUSHAL KISHOR — Appellant Vs. STATE OF UTTAR PRADESH AND OTHERS — Respondent ( Before : S. Abdul Nazeer, B.R. Gavai, A.S. Bopanna, V.…

Constitution

IMP : Demonetization – Recommendation – Scheme mandates that before the Central Government takes a decision with regard to demonetization, it would be required to consider the recommendation of the Central Board – The word “recommendation” would mean a consultative process between the Central Board and the Central Government.

Jan 8, 2023 sclaw

SUPREME COURT OF INDIA CONSTITUTION BENCH VIVEK NARAYAN SHARMA — Appellant Vs. UNION OF INDIA — Respondent ( Before : S. Abdul Nazeer, B.R. Gavai, A.S. Bopanna, V. Ramasubramanian and…

I P C

(IPC) – Ss 302, 211 & 84 – Evidence Act, 1872 – S 105 – the manner of commission, with strangulation of the children one by one; throwing of their dead bodies into the canal; appellant himself swimming in the canal and coming out; and immediately thereafter, stating before several persons that the children had accidentally slipped into the canal – neither Section 84 IPC applies to the present case nor Section 329 CrPC would come to the rescue of the appellant – Conviction and sentence upheld.

Jan 8, 2023 sclaw

SUPREME COURT OF INDIA DIVISION BENCH PREM SINGH — Appellant Vs. STATE OF NCT OF DELHI — Respondent ( Before : Dinesh Maheshwari and Sudhanshu Dhulia, JJ. ) Criminal Appeal…

Cr P C

(CrPC) – Section 482 – Summoning order – Quashing of – When the allegations in the complaint are so absurd or inherently improbable, on the basis of which no prudent person can ever reach a just conclusion that there is sufficient wrong for proceeding against the accused, summons should not be issued – Summoning order quashed.

Jan 8, 2023 sclaw

SUPREME COURT OF INDIA DIVISION BENCH DEEPAK GABA AND OTHERS — Appellant Vs. STATE OF UTTAR PRADESH AND ANOTHER — Respondent ( Before : Sanjiv Khanna and J.K. Maheshwari, JJ.…

C P C

The death of one of the partners does not foreclose the continuation of the civil proceedings initiated by the firm

Jan 1, 2023 sclaw

IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION SURYA KANT; J., J.K. MAHESHWARI; J. DECEMBER 16, 2022. CIVIL APPEAL No.9292 OF 2022 (Arising out of SLP(C)No.7734 of 2020) SUMER…

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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

Month: January 2023

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