Second Appeal—Substantial question of law—Law summed up.
2007(4) LAW HERALD (SC) 2953 IN THE SUPREME COURT OF INDIA Before The Hon’ble Mr. Justice Arijit Pasayat The Hon’ble Mr. Justice D.K. Jain Civil Appeal No. 4306 of 2007…
Civil Procedure Code, 1908 (CPC) – Section 100 – Second appeal – Fact finding that property in question was wakf property – Concurrent finding of Courts below cannot be interfered with in a routine and casual manner by substituting subjective satisfaction –
(1999) 5 JT 573 : (1999) 4 SCALE 645 : (1999) 6 SCC 343 SUPREME COURT OF INDIA KARNATAKA BOARD OF WAKF — Appellant Vs. ANJUMAN-E-ISMAIL MADRIS-UN-NISWAN — Respondent…
Transfer petition—The crucial question is whether any part of the cause of action arose within the jurisdiction of the concerned Court.
2007(4) LAW HERALD (SC) 2826 IN THE SUPREME COURT OF INDIA Before The Hon’ble Mr. Justice Arijit Pasayat The Hon’ble Mr. Justice S.H. Kapadia Civil Appeal No. 4110 of 2007…
Concurrent findings that even in the absence of seal a conclusion has to be drawn that the licence had been issued by him on behalf of Mandal Panchayat and not on behalf of Municipal Council and therefore it was valid licence. Therefore, High Court wrongly held that licence was bad.
AIR 2001 SC 2695 : (2001) 4 JT 367 : (2001) 10 SCC 742 : (2001) AIRSCW 2500 : (2001) 4 Supreme 532 SUPREME COURT OF INDIA PADIKAL MADAPPA…
Wakf Act, 1995 – Sections 6 and 7 – Civil Procedure Code, 1908 – Order 7, Rule 10 – Return of plaint – Wakf property – Ouster of jurisdiction of Civil Court
(2013) 10 AD 115 : AIR 2014 SC 758 : (2014) 117 CLT 408 : (2013) 4 RCR(Civil) 758 : (2013) 11 SCALE 210 SUPREME COURT OF INDIA BHANWAR LAL…
Civil Procedure Code, 1908 (CPC) – Section 100 – Second appeal – High Court dismissed the second appeal as no substantial question of law involved
(2005) 11 JT 93 : (2004) 10 SCALE 267 : (2005) 1 SCC 598 SUPREME COURT OF INDIA SARJAS RAI AND OTHERS — Appellant Vs. BAKSHI INDERJIT SINGH —…
Civil Procedure Code, 1908 (CPC) – Section – 115 – Ex-parte decree for specific performance – An ex-parte decree for specific performance of an Agreement to Sell was set aside by the Trial Court.
(2004) 13 SCC 691 SUPREME COURT OF INDIA BHARAT SINGH AND OTHERS — Appellant Vs. NARENDER KUMAR AND OTHERS — Respondent ( Before : R.C. Lahoti, J; G.P. Mathur,…
Money suit – Leave to defend – Conditional leave granted to defendant by High Court on deposit of Rs. 10 lakhs and furnishing security for a similar amount – Condition modified by Supreme Court
AIR 1998 SC 2931 : (1997) 10 JT 164 : (1997) 7 SCALE 582 : (1998) AIRSCW 2350 : (1997) 10 Supreme 405 SUPREME COURT OF INDIA RAJESH AHUJA —…
Interlocutory application–Withdrawal of–Court need not go into the correctness or otherwise of the allegations made by the applicant against the appellants or any other person.
2007(4) LAW HERALD (SC) 2726 IN THE SUPREME COURT OF INDIA Before The Hon’ble Mr. Justice S.B. Sinha The Hon’ble Mr. Justice Harjit Singh Bedi Civil Appeal No. 6327…
Allotment of plot–Conditions of compeletion construction within two years not fulfilled–Plot resumed. Second Appeal–High Court dismissing the application without trying to understand what the suit is for, what was the nature of disposal of the suits by the courts below and what that document implied and what it established–Illegal.
2007(4) LAW HERALD (SC) 2711 IN THE SUPREME COURT OF INDIA Before The Hon’ble Mr. Justice Tarun Chatterjee The Hon’ble Mr. Justice P.K. Balasubramanyan Civil Appeal No. 3940 of 2007…