Land Acquisition Archives - Page 22 of 26 - Supreme Court of India Judgements

April 26, 2026 2:50 pm

Land Acquisition Act, 1894, S.4 & 6–Quashing of Notification-Statutory Non- Compliance-Declaration u/s 6 was not made within statutory period

Feb 17, 2018 sclaw

(2017) 175 AIC 268 : (2017) 124 ALR 520 : (2017) 2 ApexCourtJudgments(SC) 397 : (2017) 2 HLT 255 : (2017) 4 JT 390 : (2017) 2 LawHerald(SC) 1153 : (2017) 3 RCR(Civil) 188…

Land Acquisition

Land Acquisition— Exemption from Acquisition— When the land was so to be excluded from acquisition on the basis of exception mentioned in the notification under Section 4, it had to be claimed; it would not follow automatically.

Jan 30, 2018 sclaw

(2017) 175 AIC 198 : (2017) 123 ALR 291 : (2017) 124 CutLT 444 : (2017) 2 LawHerald(SC) 1094 : (2017) 4 LW 130 : (2017) 4 PLR 269 : (2017) 3 RCR(Civil) 1…

Land Acquisition

Land Acquisition Act, 1894, S.4 & 6–Public Purpose—In zonal development plan the area in question had been shown for the institutional purposes-Therefore, mere fact that the acquisition for the purpose of school was not mentioned in the notification issued under S.4 of the act would not amount to vague notification

Jan 30, 2018 sclaw

(2017) 175 AIC 65 : (2017) AIR(SCW) 2606 : (2017) AIR(SC) 2606 : (2017) AllSCR 1670 : (2017) 124 ALR 545 : (2017) DNJ 568 : (2017) 6 JT 61…

Land Acquisition

Land Acquisition Act, 1894, S.4,6–Quashing of Proceedings-Award has been duly passed, possession has been taken and proceedings for enhancement has attained finally—Thereafter proceedings cannot be challenged on ground of validity of acquisition.

Jan 25, 2018 sclaw

(2017) 7 ADJ 379 : (2017) 174 AIC 109 : (2017) AllSCR 1189 : (2017) 4 AllWC 3317 : (2017) 122 ALR 890 : (2017) 2 ApexCourtJudgments(SC) 454 : (2017)…

Land Acquisition

Land Acquisition—Lapsing of Proceedings—Subsequent purchaser, the assignee, the successor in interest, the power of attorney, etc., are all persons are interested persons.

Dec 28, 2017 sclaw

(2017) 176 AIC 144 : (2017) AIR(SCW) 2450 : (2017) AIR(SC) 2450 : (2017) AllSCR 1279 : (2017) 123 ALR 774 : (2017) 4 AndhLD 147 : (2017) 2 ApexCourtJudgments(SC)…

Land Acquisition

Land Acquisition Act, 1894, S.18–Just Compensation-Similar situated land-lf the purpose of acquisition is same and when the lands are identical and similar though lying in different villages, there is no justification to make any discrimination between the land owners to pay more to some of the land owners and less compensation to others

Sep 28, 2017 sclaw

2017(2) Law Herald (SC) 1498 : 2017 LawHerald.Org 1131 IN THE SUPREME COURT OF INDIA Before The Hon’ble Mr. Justice Kurian Joseph The Hon’ble Mr. Justice R. Banumathi Civil Appeal…

Land Acquisition

Doctrine of Merger–Principles enumerated. Acquisition–Exemption obtained by fraud–Recalling of order by High Court after 13 years; justified.

Sep 19, 2017 sclaw

2007(5) LAW HERALD (SC) 3940 IN THE SUPREME COURT OF INDIA Before The Hon’ble Mr. Justice C.K. Thakker The Hon’ble Mr. Justice Lokeshwar Singh Panta Civil Appeal Nos. 5097-5099…

Land Acquisition

Compensation–Determination of–Small area–It cannot, be laid down as an absolute proposition that the rates fixed for the small plots cannot be the basis for fixation of the rate.

Aug 18, 2017 sclaw

2007(5) LAW HERALD (SC) 3552 IN THE SUPREME COURT OF INDIA Before The Hon’ble Mr. Justice Dr. Arijit Pasyat The Hon’ble Mr. Justice Lokeshwar Singh Panta Civil Appeal No.…

Land Acquisition

Land Acquisition Act, 1894, S.4 & S.6–Notification–Correction in–Once the Award is passed, there is no question of any correction in the Notification under Section 4(1) or Declaration under Section 6 of the Act.

Aug 2, 2017 sclaw

2017(1) Law Herald (SC) 321 : 2017 lawHeraid.Org 591 IN THE SUPREME COURT OF INDIA Before The Hon’ble Mr. Justice Kurlan Joseph The Hon’ble Mr. Justice A. M. Khanwilkar Civil…

Land Acquisition

Acquisition of Land–In the case of acquisition of land for a private company, existence of a public purpose being not a requisite criteria, other statutory requirements call for strict compliance, being imperative in character. Agricultural Land–Not to be acquired.

Jul 23, 2017 sclaw

2007(5) LH (SC) 3459 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. 4843 of…

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Land Acquisition

Land Acquisition and Development — Public Purpose De-reservation — Subject land originally earmarked for High School was de-reserved by competent authority due to insufficient area; subsequent sale to private individuals was upheld by civil courts and its finality was not challenged.

Apr 25, 2026 sclaw

Contempt

Contempt of Courts Act, 1971 — Sections 2(c), 19 — Criminal Contempt — Scandalising the court — An advocate’s public allegations against a sitting judge, made via a press conference and repeated in court applications, can constitute criminal contempt by scandalising the court, lowering its authority, and interfering with judicial proceedings — Such conduct is unbecoming of a legal professional and undermines public confidence in the judiciary.

Apr 25, 2026 sclaw

Service

Recruitment Rules and Advertisement — Essential Qualifications — Work Experience — In absence of a specific rule or advertisement provision, a recruiting agency cannot relax essential eligibility criteria by treating a higher qualification as a replacement for a mandatory essential qualification — A preference for a higher qualification operates only for eligible and meritorious candidates and does not override or supplant the primary requirement of essential eligibility.

Apr 25, 2026 sclaw

Labour Cases

Industrial Disputes Act, 1947 — Section 10 — Relief of back wages and regularisation — Employee illegally terminated, ordered reinstatement with back wages by Labour Commissioner and Industrial Court — Employer challenged, but interim order for back wages deposit was made and employee reinstated as daily wager — Employee sought regularisation after completing 180 days of service, granted by Industrial Court from the date of 180 days completion as per settlement clause — Employer failed to comply timely, only regularising employee on a sanctioned post after many years, imposing new conditions contrary to prior orders — Supreme Court held that employer cannot impose new conditions limiting regularisation contrary to earlier unchallenged orders and settlement terms, and reversed High Court’s decision setting aside back wages order.

Apr 25, 2026 sclaw

Category: Land Acquisition

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