Category: C P C

AIADMK internal conflict – The logic and reasoning of the Division Bench of the High Court stand in accord with law as also the facts of the present case – The facts of the case make it abundantly clear that so far as convening of the meeting is concerned, the same had never been in doubt or in any dispute – The said meeting was indeed convened by the Co-ordinator and Joint Co-ordinator jointly — When Coordinator and Joint Co-ordinator were shown to be not functioning jointly (for whatsoever reason), a functional deadlock came into existence for the party and a workable solution was required to be found

SUPREME COURT OF INDIA DIVISION BENCH THIRU K. PALANISWAMY — Appellant Vs. M. SHANMUGAM AND OTHERS — Respondent ( Before : Dinesh Maheshwari and Hrishikesh Roy, JJ. ) Civil Appeal…

Chhattisgarh Land Revenue Code, 1959 – Section 257 – Jurisdiction of civil court – Bar of jurisdiction – Question whether the purchase by a tribal was a sham and nominal transaction for the benefit of a non-tribal, may not fall exclusively within the jurisdiction of the Revenue Authorities.

SUPREME COURT OF INDIA DIVISION BENCH KHORA (DEAD) THROUGH LEGAL HEIRS AND OTHERS — Appellant Vs. MOHAR SAI AND OTHERS — Respondent ( Before : V. Ramasubramanian and Pankaj Mithal,…

Injunction – While passing an order of injunction, the Courts are required to be guided by the principles of prima facie case, balance of convenience and irreparable injury – A blanket order directing maintenance of status quo in respect of the all 11 properties admeasuring 115 acres is not justified

SUPREME COURT OF INDIA DIVISION BENCH DEVELOPER GROUP INDIA PRIVATE LIMITED — Appellant Vs. SURINDER SINGH MARWAH AND OTHERS — Respondent ( Before : B.R. Gavai and Vikram Nath, JJ.…

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