Evidence Act, 1872 – Section 106 – Burden of proof – in a case based on circumstantial evidence, whenever an incriminating question is posed to the accused and he or she either evades response, or offers a response which is not true, then such a response in itself becomes an additional link in the chain of events.
SUPREME COURT OF INDIA FULL BENCH SABITRI SAMANTARAY — Appellant Vs. STATE OF ODISHA — Respondent ( Before : N.V. Ramana, CJI, Krishna Murari and Hima Kohli, JJ. ) Criminal…
Bail Canceled – (CrPC) – S 439 – Cancellation of bail cannot be limited to the occurrence of supervening circumstances – Inherent powers and discretion to cancel the bail of an accused even in the absence of supervening circumstances
SUPREME COURT OF INDIA FULL BENCH DEEPAK YADAV — Appellant Vs. STATE OF U.P. — Respondent ( Before : N.V. Ramana, CJI, Krishna Murari and Hima Kohli, JJ. ) Criminal…
Section 24(2) providing for a deemed lapse of proceedings are applicable in case authorities have failed due to their inaction to take possession and pay compensation for five years or more before the 2013 Act came into force – HELD The period of subsistence of interim orders passed by court has to be excluded
SUPREME COURT OF INDIA DIVISON BENCH AGRA DEVELOPMENT AUTHORITY, AGRA — Appellant Vs. ANEK SINGH AND OTHERS — Respondent ( Before : M.R. Shah and B.V. Nagarathna, JJ. ) Civil…
Provisions of Section 24(2) providing for a deemed lapse of proceedings are applicable in case authorities have failed due to their inaction to take possession and pay compensation for five years or more before the 2013 Act came into force – HELD The period of subsistence of interim orders passed by court has to be excluded
SUPREME COURT OF INDIA DIVISON BENCH AYODHYA FAIZABAD DEVELOPMENT AUTHORITY AND ANOTHER — Appellant Vs. RAM NEWAJ AND OTHERS — Respondent ( Before : M.R. Shah and B.V. Nagarathna, JJ.…
Bihar Government Servant Contributory Pension Scheme, 2005 – No government employee appointed after 31.08.2005 shall be entitled to any other benefit except under the New Contributory Pension Scheme.
SUPREME COURT OF INDIA DIVISON BENCH THE STATE OF BIHAR AND OTHERS — Appellant Vs. RAJMATI DEVI AND ANOTHER — Respondent ( Before : M.R. Shah and B.V. Nagarathna, JJ.…
Departmental enquiry – High Court under Article 226 of the Constitution cannot review/re appreciate the evidence and to arrive at an independent finding on the evidence.
SUPREME COURT OF INDIA DIVISON BENCH STATE BANK OF INDIA AND ANOTHER — Appellant Vs. K.S. VISHWANATH — Respondent ( Before : M.R. Shah and B.V. Nagarathna, JJ. ) Civil…
Consumer – Vehicle Stolen – refused to settle the claim on non submission of the duplicate certified copy of certificate of registration, which the appellant could not produce due to the circumstances beyond his control – Insurance Company directed to pay Rs.12 lakhs insurance along with interest @7 per cent from the date of submitting the claim.
SUPREME COURT OF INDIA DIVISON BENCH GURMEL SINGH — Appellant Vs. BRANCH MANAGER, NATIONAL INSURANCE CO. LIMITED — Respondent ( Before : M.R. Shah and B.V. Nagarathna, JJ. ) Civil…
Central Civil Services (Fixation of Pay of Re-employed Pensioners) Order, 1986 – Para 8 – The reference to the last drawn pay in the armed forces is only to ensure that the pay computed in the civil post in the manner envisaged in para 8 of CCS Order does not exceed the basic pay (including the deferred pay but excluding other emoluments) last drawn by the personnel in the armed forces.
SUPREME COURT OF INDIA DIVISON BENCH UNION OF INDIA — Appellant Vs. ANIL PRASAD — Respondent ( Before : M.R. Shah and B.V. Nagarathna, JJ. ) Civil Appeal No. 4073…
Death sentence Confirmed – Kidnapping, Rape and murder of Mentally challenged Seven-and-a-half-year-old girl – Even the alternative of awarding the sentence of imprisonment for whole of the natural life with no remission does not appear justified in view of the nature of crimes committed by the appellant and looking to his incorrigible conduct.
SUPREME COURT OF INDIA FULL BENCH MANOJ PRATAP SINGH — Appellant Vs. THE STATE OF RAJASTHAN — Respondent ( Before : A.M. Khanwilkar, Dinesh Maheshwari and C.T. Ravikumar, JJ. )…
Maharashtra Control of Organised Crime Act, 1999 – Section 2(1)(e) – Organised crime – Actual use of violence is not always a sine qua non for an activity falling within the mischief of organised crime, when undertaken by an individual singly or jointly as part of organised crime syndicate or on behalf of such syndicate
SUPREME COURT OF INDIA DIVISON BENCH ABHISHEK — Appellant Vs. STATE OF MAHARASHTRA AND OTHERS — Respondent ( Before : Dinesh Maheshwari and Aniruddha Bose, JJ. ) Criminal Appeal No.…