Service Law – Family pension – Deceased-husband of appellant being a member of the work charged establishment, was not entitled to pension as he could not be treated at par with the regular employees.
SUPREME COURT OF INDIA DIVISION BENCH SUNITA BURMAN — Appellant Vs. THE COMMISSIONER, M.P. HOUSING AND INFRASTRUCTURE DEVELOPMENT BOARD AND OTHERS — Respondent ( Before : Dr. Dhananjaya Y. Chandrachud…
Period of three months, extended by one more month for legal consultation, is mandatory – Consequence of non-compliance with this mandatory requirement shall not be quashing of the criminal proceeding for that very reason – The competent authority shall be Accountable for the delay and be subject to judicial review and administrative action by the CVC under Section 8(1)(f) of the CVC Act.
SUPREME COURT OF INDIA DIVISION BENCH VIJAY RAJMOHAN — Appellant Vs. STATE REPRESENTED BY THE INSPECTOR OF POLICE, CBI, ACB, CHENNAI, TAMIL NADU — Respondent ( Before : B.R. Gavai…
Contempt of Court – Deliberate and willful disobedience of order – Direction issued to Telangana Power Utilities viz. TS Genco, TS Transco, TSSPDCL and TSNPDCL to pay salary and other service benefits to the petitioners from the day they are relieved by the respective Andhra Pradesh Power Utilities, to be implemented within two weeks.
SUPREME COURT OF INDIA DIVISION BENCH Y. SAI SATYA PRASAD AND OTHERS — Appellant Vs. D. PRABHAKARA RAO AND OTHERS — Respondent ( Before : M.R. Shah and A.S. Bopanna,…
Writ of quo warranto can be issued where an appointment has not been made in accordance with the law
SUPREME COURT OF INDIA DIVISION BENCH STATE OF WEST BENGAL — Appellant Vs. ANINDYA SUNDAR DAS AND OTHERS — Respondent ( Before : Dr. Dhananjaya Y. Chandrachud and Hima Kohli,…
Union of India to evolve a mechanism to ensure that whenever conflicting stands are taken by different departments, they should be resolved at the governmental level itself. direct the Registry to furnish a copy of this judgment to the learned Attorney General for India to use his good offices and do the needful.
SUPREME COURT OF INDIA DIVISION BENCH CENTRAL WAREHOUSING CORPORATION — Appellant Vs. ADANI PORTS SPECIAL ECONOMIC ZONE LIMITED (APSEZL) AND OTHERS — Respondent ( Before : B.R. Gavai and C.T.…
Abetment of suicide – Cruelty – Conviction of the appellants is solely based on the oral evidence of mother and sister of the deceased, who are interested witnesses – Complaint against the appellants was filed after 3 weeks of the death of the deceased -deceased was also undergoing treatment for depression -Appeal allowed
SUPREME COURT OF INDIA DIVISION BENCH MARIANO ANTO BRUNO AND ANOTHER — Appellant Vs. THE INSPECTOR OF POLICE — Respondent ( Before : M. R. Shah and Krishna Murari, JJ.…
HELD a chiller machine is attempting to masquerade as a heat pump, to gain concessional tariff benefits – Conclusion therefore is inevitable that the MVAC machine must not be categorized as a Heat Pump – falls in Sub-heading 8418.10 of the Central Excise Tariff Act, 1985, in the category of refrigerating equipment.
SUPREME COURT OF INDIA DIVISION BENCH M/S THERMAX LTD. THROUGH ITS DIRECTOR — Appellant Vs. COMMISSIONER OF CENTRAL EXCISE, PUNE-1 — Respondent ( Before : K.M. Joseph and Hrishikesh Roy,…
Death of child in accident – Under the MV Act, there is no restriction that the Tribunal/Court cannot award compensation exceeding the amount so claimed
SUPREME COURT OF INDIA DIVISION BENCH MEENADEVI — Appellant Vs. NUNU CHAND MAHTO @ NEMCHAND MAHTO AND OTHERS — Respondent ( Before : Sanjiv Khanna and J.K. Maheshwari, JJ. )…
Order VIII Rule 6A CPC — No Bar In Taking On Record A Counter Claim Filed Long After Filing Of Written Statement But Before Framing Of Issues
“While proceeding on the fundamental principles that the rules of procedure are intended to subserve the cause of justice rather than to punish the parties in conduct of their case,…
U/S 56 r w S 15 of the N I Act, 1881, an endorsement may be made by recording the part-payment of the debt in the cheque or in a note appended to the cheque – If the unendorsed cheque is dishonoured on presentation, the offence u/ S 138 would not be attracted since the cheque does not represent a legally enforceable debt at the time of encashment.
SUPREME COURT OF INDIA DIVISION BENCH DASHRATHBHAI TRIKAMBHAI PATEL — Appellant Vs. HITESH MAHENDRABHAI PATEL AND ANOTHER — Respondent ( Before : Dr. Dhananjaya Y. Chandrachud and Hima Kohli, JJ.…