When an exparte decree is set aside – the defendants cannot be relegated to the position prior to the date of hearing of the suit when he was placed exparte – cannot file written statement but can cross examine witnesses & argue the matter.
SUPREME COURT OF INDIA DIVISON BENCH SUDHIR RANJAN PATRA (DEAD) THR. LRS. AND ANOTHER — Appellant Vs. HIMANSU SEKHAR SRICHANDAN AND OTHERS — Respondent ( Before : M. R. Shah…
While quashing the criminal proceedings “No useful purpose will be served by prolonging the proceedings of the case” cannot be a good ground and/or a ground at all to quash the criminal proceedings
SUPREME COURT OF INDIA DIVISON BENCH SATISH KUMAR JATAV — Appellant Vs. THE STATE OF U.P. AND OTHERS — Respondent ( Before : M. R. Shah and B.V. Nagarathna, JJ.…
HELD the medical condition was kept in view by the No.1 Selection Board and all competent authorities, in the backdrop of employability and there is no other additional medical disability acquired by the respondent during the period of time lag, if any.
SUPREME COURT OF INDIA DIVISON BENCH UNION OF INDIA AND OTHERS — Appellant Vs. BRIGADIER JAVED IQBAL — Respondent ( Before : Indira Banerjee and A.S. Bopanna, JJ. ) Civil…
Postponement of NEET-PG 2022 Examination – HELD Postponement of exams results in chaos and uncertainty
SUPREME COURT OF INDIA DIVISON BENCH DR R. DINESH KUMAR REDDY AND OTHERS — Appellant Vs. MEDICAL COUNSELLING COMMITTEE (MCC) AND OTHERS — Respondent ( Before : Dr. Dhananjaya Y.…
Endosulfan – State Government has not disclosed what steps it has taken to provide for medical treatment and rehabilitation to these victims – HELD the delay is appalling, the inaction is in breach of the orders of this court.
SUPREME COURT OF INDIA DIVISON BENCH BAIJU KG AND OTHERS — Appellant Vs. DR V P JOY — Respondent ( Before : Dr. Dhananjaya Y. Chandrachud and Surya Kant, JJ.…
It will be advisable if the Registry issues a Circular inviting the attention of the Advocates-on-Record to this order as well as to the requirement of making compliance with clause (b) of Rule 7 of Order IV of the said Rules.
SUPREME COURT OF INDIA SINGLE BENCH SURESH CHANDRA AND OTHERS — Appellant Vs. STATE OF UTTAR PRADESH — Respondent ( Before : Abhay S. Oka, J. ) Miscellaneous Application No.…
Questions of the grant of bail concern both liberty of individuals undergoing criminal prosecution as well as the interests of the criminal justice system in ensuring that those who commit crimes are not afforded the opportunity to obstruct justice.
SUPREME COURT OF INDIA DIVISON BENCH MEENA DEVI — Appellant Vs. THE STATE OF U.P. AND ANOTHER — Respondent ( Before : Dr. D. Y. Chandrachud and Hima Kohli, JJ.…
Navjot Singh Sidhu Review case ” The hand can also be a weapon by itself where say a boxer, a wrestler or a cricketer or an extremely physically fit person inflicts the same. HELD “defenceless and unprotected state of victim” appropriate in the facts of the present case.
SUPREME COURT OF INDIA DIVISON BENCH JASWINDER SINGH (DEAD) THROUGH LEGAL REPRESENTATIVE — Appellant Vs. NAVJOT SINGH SIDHU AND OTHERS — Respondent ( Before : A.M. Khanwilkar and Sanjay Kishan…
POCSO Act – Lapse or omission (purposeful or otherwise) to carry out DNA profiling, by itself, cannot be permitted to decide the fate of a trial for the offence of rape especially, when it is combined with the commission of the offence of murder
SUPREME COURT OF INDIA FULL BENCH VEERENDRA — Appellant Vs. STATE OF MADHYA PRADESH — Respondent ( Before : A.M. Khanwilkar, Dinesh Maheshwari and C.T. Ravikumar, JJ. ) Criminal Appeal…
Flat-owners had the benefit of staying in the flats for a period of 8-9 years on an average HELD Flat-owners are not entitled for any interest on the amounts paid by them to the builders.
SUPREME COURT OF INDIA DIVISON BENCH THE KERALA STATE COASTAL ZONE MANAGEMENT AUTHORITY MEMBER SECRETARY — Appellant Vs. MARADU MUNICIPALITY AND OTHERS — Respondent ( Before : L. Nageswara Rao…