Writ Petition Not Maintainable When Civil Suit For Same Relief Was Withdrawn Without Liberty To File Afresh
2023 INSC 619 Civil Appeal No.8072 of 2010 Page 1 of 51 REPORTABLE IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION CIVIL APPEAL NO. 8072 OF 2010 State of…
Suit for partition – A simple suit for partition cannot be binding on third parties – No party to a suit for partition, even by way of compromise, can acquire any title to any specific item of property or any particular portion of a specific property, if such a compromise is struck only with a few parties to the suit.
SUPREME COURT OF INDIA DIVISION BENCH M/S TRINITY INFRAVENTURES LTD. & ORS. ETC. — Appellant Vs. M.S. MURTHY & ORS. ETC. — Respondent ( Before : V. Ramasubramanian and Pankaj…
(CrPC) – Section 306(4)(a) – Prevention of Corruption Act, 1988 – Section 5(2) – In cases where the Special Court decides to proceed with a case under Section 5(2) of the Prevention of Corruption Act, there is no need to consider the requirement of the approver being examined as a witness in the Magistrate’s Court according to Section 306(4)(a).
SUPREME COURT OF INDIA DIVISION BENCH A. SRINIVASULU — Appellant Vs. THE STATE REP. BY THE INSPECTOR OF POLICE — Respondent ( Before : V. Ramasubramanian and Pankaj Mithal, JJ.…
Theft of passenger belongings – Railways cannot be held responsible – Order of reimburse the stolen amount of cash to the passenger set aside
SUPREME COURT OF INDIA DIVISION BENCH STATION SUPERINTENDENT AND ANOTHER — Appellant Vs. SURENDER BHOLA — Respondent ( Before : Vikram Nath and Ahsanuddin Amanullah, JJ. ) Civil Appeal No.7116…
Punjab Civil Services Rules, 1934 – Rule 3.26(d) – Punjab Police Rules, 1934 – Rule 8.18 – Compulsory retirement – Personnel having such remarks being compulsorily retired as per the statutory provisions under the Punjab Civil Services Rules, 1934, in the instant facts, is not an action this Court would like to interdict.
SUPREME COURT OF INDIA DIVISION BENCH AISH MOHAMMAD — Appellant Vs. STATE OF HARYANA AND OTHERS — Respondent; R1: STATE OF HARYANA; R2: DIRECTOR GENERAL OF POLICE (HARYANA), PANCHKULA; R3:…
Once the Division Bench had granted liberty to the parties to approach for appointment of fresh arbitrator, and the Court having exercised its powers under Section 11(6) of the Arbitration and Conciliation Act, 1996, no fault can be found in the same.
SUPREME COURT OF INDIA DIVISION BENCH M/S.REVATHI ENTERPRISES REP. BY ITS PARTNER MR. R. SRINIVASAN — Appellant Vs. M/S. GOEL INDUSTRIES REP. BY ITS PROPRIETOR MR. RAM NIVAS GOEL —…
Murder – Circumstantial evidence – Acquittal – In a case of circumstantial evidence, the chain has to be complete in all respects so as to indicate the guilt of the accused and also exclude any other theory of the crime
SUPREME COURT OF INDIA DIVISION BENCH LAXMAN PRASAD @ LAXMAN — Appellant Vs. THE STATE OF MADHYA PRADESH — Respondent ( Before : Vikram Nath and Ahsanuddin Amanullah, JJ. )…
Bike taxi operations in Delhi – Stayed – Without proper licence or permit and plying of such nontransport vehicles for hire or reward is in violation of registration condition
SUPREME COURT OF INDIA DIVISION BENCH GOVERNMENT OF NCT OF DELHI & ORS. — Appellant Vs. ROPPEN TRANSPORTATION SERVICES PVT. LTD. AND OTHERS — Respondent ( Before : Aniruddha Bose…
Transfer Petition – Order of the Single Judge was by the present Acting Chief Justice, and one of the Members of the Division Bench having recused from hearing the appeal, the difficulty has arisen as the third Judge alone cannot hear the appeal – Allowed
SUPREME COURT OF INDIA DIVISION BENCH NG. SUBHACHANDRA SINGH — Appellant Vs. N. JASOBANTA SINGH AND OTHERS — Respondent ( Before : Vikram Nath and Ahsanuddin Amanullah, JJ. ) Transfer…
Advocates Act, 1961 – Section 24(1) – Rule framed by BCI requiring a candidate for enrolment as an Advocate to have completed his law course from a college recognized/ approved by BCI cannot be said to be invalid
SUPREME COURT OF INDIA DIVISION BENCH BAR COUNCIL OF INDIA — Appellant Vs. RABI SAHU AND ANOTHER — Respondent ( Before : Vikram Nath and Sanjay Kumar, JJ. ) Civil…