Prevention of Corruption Act – IPC – The directions issued in the said original petition for de novo investigation are set aside. The Investigation Officer shall proceed with further investigation in all cases by including the offences under the PC Act – writ petitions challenging the initiation of proceedings by ED shall stand dismissed.
SUPREME COURT OF INDIA DIVISION BENCH Y. BALAJI — Appellant Vs. KARTHIK DESARI & ANR. ETC. — Respondent ( Before : Krishna Murari and V. Ramasubramanian, JJ. ) Criminal Appeal…
“…gold would not be precious if we all had gold to spare………..” HELD held that bitumen is not a valuable article in the context of Section 69A and the assessee here was not the owner of the concerned bitumen for the purpose of section 69A of the Income Tax Act,1961.
SUPREME COURT OF INDIA DIVISION BENCH M/S.D.N. SINGH — Appellant Vs. COMMISSIONER OF INCOME TAX, CENTRAL, PATNA AND ANOTHER — Respondent ( Before : K.M. Joseph and Hrishikesh Roy, JJ.…
Daylight murder with direct eye witness account – Manner in which murder of the deceased was committed was gruesome – This shows intention and criminal bent of mind – Sentence for life imprisonment is upheld.
SUPREME COURT OF INDIA DIVISION BENCH KALLU — Appellant Vs. THE STATE OF UTTAR PRADESH — Respondent ( Before : Abhay S. Oka and Rajesh Bindal, JJ. ) Criminal Appeal…
Gambling – Benefit of probation – Incident pertains to the year 2007, when the appellant was about 31 years of age and has been sentenced to undergo imprisonment for a period of one month – As per the information furnished by the learned counsel for the State, the appellant has never indulged in any case of gambling – Probation granted
SUPREME COURT OF INDIA DIVISION BENCH SOORI @ T.V. SURESH — Appellant Vs. THE STATE OF KARNATAKA — Respondent ( Before : Abhay S. Oka and Rajesh Bindal, JJ. )…
CREDIT NOTES ISSUED BY AN AUTOMOBILE MANUFACTURER TO A DEALER IN CONSIDERATION OF THE REPLACEMENT OF A DEFECTIVE PART ARE EXIGIBLE TO SALES TAX
SUPREME COURT OF INDIA FULL BENCH M/S. TATA MOTORS LTD. — Appellant Vs. THE DEPUTY COMMISSIONER OF COMMERCIAL TAXES(SPL) AND ANOTHER — Respondent ( Before : K.M. Joseph, B.V. Nagarathna…
Will – Writ petitioner did not have any knowledge about the contents of the Will and the bequest made under the Will – Therefore, this appears to be a case where the writ petitioner is on a treasure hunt, if not a wild goose chase, in the hope that there exists a treasure and that if found, it will be hers – The Court cannot go to the aid of such a person.
SUPREME COURT OF INDIA DIVISION BENCH A. WILSON PRINCE — Appellant Vs. THE NAZAR AND OTHERS — Respondent ( Before : V. Ramasubramanian and Pankaj Mithal, JJ. ) Special Leave…
Civil Procedure Code, 1908 (CPC) – Order 1 Rule 8 – Consumer Protection Act, 2019 – Section 12(1)(c) – there is no question of Order I Rule 8 CPC being complied with as they do not represent the others, particularly when there is no larger public interest involved. Such complainants seek reliefs for themselves and nothing beyond.
SUPREME COURT OF INDIA DIVISION BENCH ALPHA G184 OWNERS ASSOCIATION — Appellant Vs. MAGNUM INTERNATIONAL TRADING COMPANY PVT. LTD. — Respondent ( Before : J.K. Maheshwari and M. M. Sundresh,…
(CrPC) – Sections 107 and 360 – Karnataka Police Act, 1963 – Section 80 – Gambling – Benefit of probation – Appellant is directed to be released on probation under Section 360 Cr.P.C. on entering into bond and two sureties each to ensure that he will maintain peace and good behaviour for the duration of his sentence, failing which he can be called upon to serve the sentence.
SUPREME COURT OF INDIA DIVISION BENCH SOORI @ T.V. SURESH — Appellant Vs. THE STATE OF KARNATAKA — Respondent ( Before : Abhay S. Oka and Rajesh Bindal, JJ. )…
Service Law – Dismissal of ISRO Scientist – Unauthorised Absence and publication of paper without permission – When such acts/conduct occur/occurs from a scientist in a sensitive and strategic organization, the decision to impose dismissal from service cannot be said to be illegal or absolutely unwarranted.
SUPREME COURT OF INDIA DIVISION BENCH DR. V.R. SANAL KUMAR — Appellant Vs. UNION OF INDIA AND OTHERS — Respondent ( Before : M.R. Shah and C.T. Ravikumar, JJ. )…
Doctrine of legitimate expectation – If a state is allowed to make promises, and rescind the same without justification or explanation, it would lead to a situation wherein every action of the state would be bereft of accountability, and every person governed by the laws of this country would live in a state of fear and unrest, causing a chilling effect on the civil liberties of the people.
SUPREME COURT OF INDIA DIVISION BENCH M/S. K.B. TEA PRODUCT PVT. LTD. AND ANOTHER — Appellant Vs. COMMERCIAL TAX OFFICER, SILIGURI AND OTHERS — Respondent ( Before : M.R. Shah…