Supreme Court of India Judgements

46448 Judgements hosted as on 05/05/2024 - Search (FREE), Subscribe, Read & Download

Category: Labour Cases

Labour Cases

Workman—Definition of—Nomenclature is not of any consequence. Whether a particular employee comes within the definition of workman has to be decided factually. Labour Law—Industrial Relation Executive—Plea that appellant was not doing managerial or administrate work, not accepted.

May 20, 2017 sclaw

2007(4) LAW HERALD (SC) 2890 IN THE SUPREME COURT OF INDIA Before The Hon’ble Mr. Justice Arijit Pasayat The Hon’ble Mr. Justice Lokeshwar Singh Panta Civil Appeal Nos. 6543-6544 of…

Labour Cases

Constitution of India, 1950 – Article 16 – Daily wager – Regularisation of service – Respondents employed on daily wages – High Court directed that on basis of Notification G.O.Ms No. 212, respondent employees shall be regularised w.e.f. the date they completed five years of continuous service

May 9, 2017 sclaw

  AIR 1999 SC 1601 : (1998) SCC(L&S) 1747 SUPREME COURT OF INDIA DISTT. COLLECTOR/CHAIRMAN AND OTHERS — Appellant Vs. T. DEVENDERPAL SINGH AND OTHERS — Respondent ( Before :…

Labour Cases

Accident–Only because Section 143 and 167 of the 1988 Act refer to the provisions of the 1923 Act, the same by itself would not mean that the provisions of the 1988 Act, proprio vigore would apply in regard to a proceeding for payment under the 1923 Act. Accident–Workman—The husband would not be a “workman” of his wife in absence of any specific contract.

Apr 19, 2017 sclaw

  2007(3) LAW HERALD (SC) 1929 IN THE SUPREME COURT OF INDIA Before The Hon’ble Mr. Justice S.B. Sinha The Hon’ble Mr. Justice Markandey Katju Civil Appeal No. 856 of…

Labour Cases

Held according to the test laid down by a seven Judge Bench in Bangalore Water Supply and Severage Board vs. A Rajappa and Others, (1978)2 SCC 213, the Telecom Department of Union of India is an ‘industry’ within that definition, because it is engaged in a commercial activity and the Department is not engaged in discharging any one of the sovereign functions of the State.

Apr 19, 2017 sclaw

  AIR 1998 SC 656 : (1997) 9 JT 234 : (1997) 7 SCALE 99 : (1997) 8 SCC 767 : (1998) SCC(L&S) 6 : (1997) 5 SCR 212 Supp…

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I P C

Penal Code, 1860 (IPC) – Sections 120-B read with Section 420 – Cheating – The case involves fraudulent transactions by accused in connivance with Indian Bank officials resulting in interest-free advances to the petitioners – The main issue is whether the petitioners were involved in cheating the bank and if they availed any undue benefit from the fraudulent transactions – The petitioners argued that they were not involved in the cheating, had not availed any undue benefit, and that the transactions were normal business dealings – The court dismissed the Special Leave Petitions, upholding the Trial Court’s conviction of the petitioners for cheating the bank through unauthorized transactions.

May 5, 2024 sclaw
Limitation

Limitation Act, 1963 – Section 5 – Condonation of Delay – Delay of 1663 days – The State of U.P. filed a SLP against an order dated 13.11.2009 by the Allahabad High Court, with a delay of 1,633 days – The main issue was the condonation of the significant delay in filing the SLP – The State argued that the delay was due to the time taken for obtaining legal opinion and permissions, and later, the realization that the appeal was not filed initially – The application for condonation of delay was dismissed, and consequently, the SLP was also dismissed – The court found the explanation for the delay unsatisfactory, especially since the State was aware of the High Court’s order when it was passed – The court did not find sufficient cause to condone the delay, leading to the dismissal of the SLP.

May 5, 2024 sclaw
Property Matters

Partition Suit – The dispute involves partition of properties left by Late ‘R’ with the main contention over roof rights of a property in Kota and another in Jaipur – The primary issue is the valuation of roof rights for further construction and the equal distribution of property among co-sharers – The appellants argue that the valuation report failed to assess the value of roof rights, which would affect the overall property valuation and entitlement of co-sharers – The respondents maintain that the property valuation and shares were appropriately determined by the approved Valuer and upheld by both the Trial Court and High Court – The Supreme Court dismissed the appeal, finding no merit in revaluating the property or altering the determined shares of the parties – The Court emphasized the importance of family ties over property disputes and suggested alternative dispute resolution methods for amicable settlements – The Court referenced the case of Afcons Infrastructure Limited vs. Cherian Varkey Construction Company Private Limited, advocating for ADR in family-related property disputes – The Supreme Court concluded that revisiting the valuation and partition would only prolong litigation and upheld the decisions of the lower courts.

May 5, 2024 sclaw
Constitution Municipal Laws

West Bengal Municipal(Building) Rules, 2007 – Rule 50 – Open spaces for building in areas other than municipalities in hill areas – The appellants challenge the High Court of Calcutta’s order regarding a contempt petition related to their residential property construction and its compliance with Rule 50 of Rules, 2007 – The appellants argue that the writ petition was a private matter and should not have been entertained by the High Court – They also claim that municipal authorities are unfairly pressuring them due to the contempt proceedings – The respondent claims that the appellants violated the sanctioned building plan, justifying the High Court’s direction for an enquiry – The Supreme Court allowed the appellants to challenge the enquiry report and show cause notice, ensuring their objections would be considered objectively without prejudice from the contempt or writ proceedings – The court expressed reservations about the High Court’s exercise of writ jurisdiction in a private dispute and suggested the civil court as the appropriate forum for grievances – The appeal was disposed of with the appellants given the liberty to challenge the enquiry report and show cause notice, without cost order.

May 5, 2024 sclaw