Corporate Archives - Page 24 of 29 - Supreme Court of India Judgements

June 8, 2026 1:26 am

Unauthorised Occupation–Provisions of CPC and Evidence Act are not applicable in proceeding under Public Premises (Eviction of unauthorised occupant) Act, 1971, what is necessary is to comply with the principles of natural justice.

Oct 30, 2017 sclaw

2008(1) Law Herald (SC) 128 IN THE SUPREME COURT OF INDIA Before The Hon’ble Mr. Justice S.B. Sinha The Hon’ble Mr. Justice Harjit Singh Bedi Appeal (civil) 5879 of…

Corporate

Electricity–Payment of interest on security deposit–There is nothing in the Electricity Act or Schedule VI of Supply Act that interest must be paid on the security deposit–Any decision denying interest must be justified by cogent reasons.

Oct 4, 2017 sclaw

2007(5) LAW HERALD (SC) 4026 IN THE SUPREME COURT OF INDIA Before The Hon’ble Mr. Justice Arijit Pasayat The Hon’ble Mr. Justice R.V. Raveendaran Civil Appeal No. 1019 of…

Corporate

Insurance–Denial of recovery of amount of insurance on the death of an insured on the ground of non disclosure of material facts in the declaration form held to be justified.

Oct 4, 2017 sclaw

2007(5) LAW HERALD (SC) 4015 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. 5322…

Corporate

Damages–Bill of Lading–Contention that value of goods had been declared in Bill of Lading–Contention rejected–Invoice is not a part of Bill of Lading. Damages-Carriage of goods by ship from Japan to Madras–Applicability of Act for claiming damages in case of loss.

Sep 22, 2017 sclaw

2007(5) LAW HERALD (SC) 4004 IN THE SUPREME COURT OF INDIA Before The Hon’ble Mr. Justice S.B. Sinha The Hon’ble Mr. Justice G.S. Singhvi Civil Appeal No. 5638 of…

Corporate

Electricity–Grant of licence–Competency to supply electricity to any person without using the transmission lines of Electricity Board being a generating company–Tribunal to examine the entire grounds of appeal.

Sep 5, 2017 sclaw

2007(5) LAW HERALD (SC) 3799 IN THE SUPREME COURT OF INDIA Before The Hon’ble Mr. Justice H.K. Sema The Hon’ble Mr. Justice Lokeshwar Singh Panta Civil Appeal No. 3996…

Corporate

Sick Industrial Companies (Special Provisions) Act, 1985, Section 18–Textile mill–Amount towards late payment surcharge–Appellant contended waiving off such charges as done with another mill–Stand of the Corporation that there was no scope for writing off late payment surcharge and in any event, the same was not part of the approved scheme

Aug 31, 2017 sclaw

2007(5) LAW HERALD (SC) 3726 IN THE SUPREME COURT OF INDIA Before The Hon’ble Mr. Justice Arijit Pasayat The Hon’ble Mr. Justice Lokeshwar Singh Panta Civil Appeal No.…

Corporate

Principle of quantum meritum–Extra work done–A person who does work or who supplies goods under a contract, if no price is fixed, is entitled to be paid a reasonable sum for his labour and the goods supplied.

Aug 27, 2017 sclaw

2007(5) LAW HERALD (SC) 3639 IN THE SUPREME COURT OF INDIA Before The Hon’ble Mr. Justice Dr. Arijit Pasayat The Hon’ble Mr. Justice Lokeshwar Singh Panta Civil Appeal No.…

Corporate

Security Interest (Enforcement) Rules, 2002, R.8–Auction Sale-Symbolic Possession-No advertisement was published in the newspaper in terms of Rule 8(2) of the Rules and no possession notice under Rule 8(1) was affixed on the said property-Auction Sale though confirmed but set aside-Sale certificate quashed.

Aug 9, 2017 sclaw

2017(1) Law Herald (SC) 356 : 2016 LawHerald.Org 2534 IN THE SUPREME COURT OF INDIA Before The Hon’ble Mr. Justice Anil R. Dave The Hon’ble Mr. Justice Uday Umesh Lalit…

Corporate

Rationing Shop–Allotment of–Possession of godown does not mean ownership of the godown. Judicial Review–High Court could interfere only if any legal error has been committed in the decision making process—It could not enter into the merit of the decision.

Jul 29, 2017 sclaw

2007(5) LH (SC) 3501 IN THE SUPREME COURT OF INDIA Before The Hon’ble Mr. Jusitce S.B. Sinha The Hon’ble Mr. Jusitce Harjit Singh Bedi Civil Appeal No. 4865 of…

Corporate

Advocates—Professional Misconduct—Mere negligence or error of judgment on the part of an advocate would not amount to professional misconduct. Advocates—An advocate’s attitude towards and dealings with his client have to be scrupulously honest and fair.

Jun 29, 2017 sclaw

2017(1) Law Herald (SC) 484 : 2017 LawHerald.Org 610 IN THE SUPREME COURT OF INDIA Before The Hon’ble Mr. Justice Dipak Misra The Hon’ble Mrs. Justice R. Banumathi Civil…

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Service

Service Law — Promotion — Entitlement to promotion to Chief Medical Director (Higher Administrative Grade) in Indian Railway Medical Service — Appellant was denied promotion despite being eligible, with a junior officer being promoted instead — Appellant’s case was rejected by the Tribunal and High Court based on her grading in Annual Confidential Reports

Jun 4, 2026 sclaw

Arbitration

Arbitration and Conciliation Act, 1996 — Section 29A — Mandate of Arbitrator — Extension of mandate — In the absence of specific statutory provisions, party autonomy and minimal judicial intervention are guiding principles — If a party participates in proceedings and does not object to the extension of mandate, they may be estopped from challenging the award on that ground after it is passed.

Jun 4, 2026 sclaw

Arbitration

Arbitration and Conciliation Act, 1996 (the Act) — Section 33 and Section 34(3) — Limitation for filing application to set aside arbitral award — Exclusion of time spent in disposal of applications under Section 33 — Court held that period spent in disposal of Section 33 applications by Arbitral Tribunal must be excluded for computing limitation under Section 34(3) of the Act, regardless of whether the Section 33 applications were ultimately allowed or dismissed.

Jun 4, 2026 sclaw

Constitution

Constitution of India, 1950 — Article 14, 15(1), 16, 39(a) & 39(c) — Uttar Pradesh Essential Commodities (Regulation of Sale and Distribution Control) Order, 2016 (2016 Order) — Clause 2(p) — Government Order (G.O.) No — 6 of 2019 — Paragraph IV(10) — Exclusion of married daughter from definition of ‘family’ for compassionate appointment as fair price shop dealer — Held, exclusion is based on gender stereotypes and lacks rational nexus with the object of the scheme, violating Articles 14 and 15(1) of the Constitution — Marital status cannot be the sole criterion for dependency — Dependency is a question of fact.

Jun 4, 2026 sclaw

Category: Corporate

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