Allegations made against the appellants are so absurd and improbable that no prudent person can ever reach to a conclusion that there is a sufficient ground for proceeding against the appellants-accused – Criminal proceedings quashed – Appeal allowed.
SUPREME COURT OF INDIA DIVISION BENCH CHANCHALPATI DAS AND ANOTHER — Appellant Vs. THE STATE OF WEST BENGAL AND ANOTHER — Respondent ( Before : Ajay Rastogi and Bela M.…
HELD in the absence of a fixed date indicated in the advertisement/notification inviting applications with reference to which the requisite qualifications should be judged, the only certain date for the scrutiny of the qualifications will be the last date for making the applications.
SUPREME COURT OF INDIA DIVISION BENCH SAKSHI ARHA — Appellant Vs. THE RAJASTHAN HIGH COURT AND OTHERS — Respondent ( Before : Ajay Rastogi and Bela M. Trivedi, JJ. )…
Acquittal – Murder – Testimony of witness – Mere chance witness, whose presence at the spot, at that hour, is not satisfactorily explained therefore, bearing in mind that he kept silent for unusually long i.e. for more than three and a half months, his testimony is not worthy of any credit
SUPREME COURT OF INDIA DIVISION BENCH RAVI MANDAL — Appellant Vs. STATE OF UTTARAKHAND — Respondent ( Before : Hrishikesh Roy and Manoj Misra, JJ. ) Criminal Appeal No.511 of…
(IPC) – Section 304-II – Reversal of acquittal – Culpable homicide not amounting to murder – Fatal injuries were suffered by the deceased due to fall from a ‘danga’ – No error has been committed by the High Court in reversing the judgment of acquittal passed by the Trial Court.
SUPREME COURT OF INDIA DIVISION BENCH GIAN CHAND — Appellant Vs. STATE OF HIMACHAL PRADESH — Respondent ( Before : Abhay S. Oka and Rajesh Bindal, JJ. ) Criminal Appeal…
Evidence – Psychological Evaluation test report only may not be sufficient to convict an accused but certainly a material piece of evidence.
SUPREME COURT OF INDIA DIVISION BENCH CAPTAIN MANJIT SINGH VIRDI (RETD.) — Appellant Vs. HUSSAIN MOHAMMED SHATTAF AND OTHERS — Respondent ( Before : Abhay S. Oka and Rajesh Bindal,…
Land Acquisition Act, 1894 – Section 4 – Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 – Section 24(2) – Subsequent buyer of the property after issuance of the notification under Section 4 the 1894 Act has no locus to invoke Section 24(2) of the 2013 Act.
SUPREME COURT OF INDIA DIVISION BENCH GOVERNMENT OF NCT OF DELHI — Appellant Vs. RAVINDER KUMAR JAIN AND OTHERS — Respondent ( Before : Abhay S. Oka and Rajesh Bindal,…
Allotment of Plot – Demand of additional price – Non-construction of plot within a period – Additional amount sought not be recovered at the stage of issuance of notice.
SUPREME COURT OF INDIA DIVISION BENCH HARYANA URBAN DEVELOPMENT AUTHORITY AND ANOTHER — Appellant Vs. JAGDEEP SINGH — Respondent ( Before : Abhay S. Oka and Rajesh Bindal,JJ. ) Civil…
1924 Sale Deed, 1967 Eviction Suit and 1978 Mutation Proceedings – that ownership rights in respect of an immovable property cannot be decided casually. We are actually left with no other option but to remand these appeals back to the High Court for effective adjudication on merits.
SUPREME COURT OF INDIA DIVISION BENCH STATE OF UTTARAKHAND AND ANOTHER — Appellant Vs. RAVI KUMAR (DECEASED) THROUGH LRS AND OTHERS — Respondent ( Before : Surya Kant and J.K.…
Civil Suit – Declaration of Wakf Property – In the absence of any evidence of valid creation of a wakf in respect of the suit property, it cannot be recognized as a wakf so as to allow it to be continued as a wakf property irrespective of its use or disuse as a burial ground.
SUPREME COURT OF INDIA DIVISION BENCH SALEM MUSLIM BURIAL GROUND PROTECTION COMMITTEE — Appellant Vs. STATE OF TAMIL NADU AND OTHERS — Respondent ( Before : V. Ramasubramanian and Pankaj…
Bank guarantee encashed in 2016 requisite amount stood transferred to Government account that was the end of the matter – This “Breaking Point” should be treated as the date at which the cause of action arose – statutory time period cannot be defeated on the ground that the parties were negotiating
SUPREME COURT OF INDIA DIVISION BENCH M/S B AND T AG — Appellant Vs. MINISTRY OF DEFENCE — Respondent ( Before : Dr. Dhananjaya Y. Chandrachud, CJI. and J. B.…