Supreme Court of India Judgements

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Category: C P C

C P C

Partnership Act, 1932 – Section – 69 – Civil Procedure Code, 1908 (CPC) – Order 30 Rule 4 – Promissory note – The respondents filed a suit to recover a sum of Rs. 58,880 on the foot of a promissory note dated April 1, 1960 to recover the principal sum of Rs. 46,380 and interest which accrued thereon – The respondent- firm is a registered partnership firm and under Section 69 of the Partnership Act, the suit is maintainable

Jun 23, 2017 sclaw

  (1996) 8 AD 562 : (1997) 1 BC 503 : (1996) 10 JT 38 : (1996) 8 SCALE 17 : (1996) 11 SCC 480 : (1996) 7 SCR 152…

C P C

Civil Procedure Code, 1908 (CPC) – Section – 144 – Constitution of India, 1950 – Article – 136 – Restitution of application – There is no question of interference under Article 136 of the Constitution in this Special Leave Petition against the order of the High Court by which the trial court is directed to decide the restitution application under Section 144 C.P.C. at the earliest

Jun 22, 2017 sclaw

  (1999) 10 JT 423 : (2000) 9 SCC 200 SUPREME COURT OF INDIA DEV DUTTA AND OTHERS — Appellant Vs. SOHAN LAL AND OTHERS — Respondent ( Before :…

C P C

Rejection of Plaint–That if the plaint does not contain necessary averments relating to limitation, the same is liable to be rejected. Rejection of Plaint–While deciding the application, few lines or passage should not be read in isolation and the pleadings have to be read as a whole to ascertain its true import.

Jun 21, 2017 sclaw

     2007(4) LAW HERALD (SC) 3264 IN THE SUPREME COURT OF INDIA Before The Hon’ble Mr. Jusitce Tarun Chatterjee The Hon’ble Mr. Jusitce P. Sathasivam Civil Appeal No. 4626 of…

C P C

Civil Procedure Code, 1908 (CPC) – Order 1 Rule 10 – Execution of sale deed – Respondent 2 has filed a suit in the Court of Senior Sub-Judge, Jullundur for a declaration that the sale deed allegedly executed by Defendant 1 in favour of Defendant 2 acting as power of attorney of the plaintiff is null and void and consequently the lease deed dated 10-2-1993 is null and void and not binding on the plaintiff

Jun 6, 2017 sclaw

(1998) 8 SCC 466 SUPREME COURT OF INDIA BALDEV SINGH — Appellant Vs. PUNJAB NATIONAL BANK AND OTHERS — Respondent ( Before : A. M. Ahmadii, C.J; Sujata V. Manohar,…

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Consumer Insurance Law

Insurance Law — Fire Insurance Claim — Assessment of Loss — Survey Report — Admissibility and Weightage — Admissibility of Survey Report as Primary Evidence — In insurance claims, a survey report, prepared by an expert after physical inspection, is considered primary and significant evidence — It cannot be disregarded without strong contrary evidence showing arbitrariness or unreasonableness.

Apr 19, 2026 sclaw
Consumer

Consumer Protection Act, 2019 — Section 2(1)(d) — Consumer — A person purchasing a vehicle for business to earn livelihood is a consumer. — Deficiency in service — No deficiency in service if a vehicle model is not available and another available model is given to the buyer as per mutual understanding and agreement, and the buyer fails to make payments for the second vehicle.

Apr 19, 2026 sclaw
Service

Regularisation of contractual/ad hoc employees — Notifications dated 16.06.2014 and 18.06.2014, which sought to regularise the services of Group ‘B’, ‘C’, and ‘D’ employees were found to be valid as they aimed to provide benefits to employees left out from a previous regularisation policy and had clear criteria for eligibility such as working on sanctioned posts and possessing necessary qualifications.

Apr 19, 2026 sclaw
Environment Mining

Environmental Law and Wildlife Protection — Illegal Sand Mining — Supreme Court’s Suo Motu Cognizance — The Supreme Court took suo motu cognizance of rampant illegal sand mining in the National Chambal Gharial Sanctuary, recognizing its severe impact on wildlife habitats, including endangered Gharials. The Court issued notices to concerned states and authorities, highlighting that such destruction of habitats violates environmental protection laws like the Wild Life (Protection) Act, 1972 and the Environment (Protection) Act, 1986.

Apr 19, 2026 sclaw