‘Jallikattu’ and ‘Bullock Cart Race’ is upheld – Prevention of Cruelty to Animals (Tamil Nadu Amendment) Act, 2017 does not go contrary to the Articles 51-A (g) and 51-A(h) and it does not violate the provisions of Articles 14 and 21 of the Constitution of India – Tamil Nadu Amendment Act is not a piece of colourable legislation
SUPREME COURT OF INDIA CONSTITUTION BENCH THE ANIMAL WELFARE BOARD OF INDIA AND OTHERS — Appellant Vs. UNION OF INDIA AND ANOTHER — Respondent ( Before : K.M. Joseph, Ajay…
Provincial Small Cause Courts Act, 1887 – Section 17 – Security furnished in the form of the rented shop belonging to a third party cannot be accepted as security in law
SUPREME COURT OF INDIA DIVISION BENCH ARTI DIXIT AND ANOTHER — Appellant Vs. SUSHIL KUMAR MISHRA AND OTHERS — Respondent ( Before : K.M. Joseph and Hrishikesh Roy, JJ. )…
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.…