HELD bank guarantee given by the respondent is a performance bank guarantee – licensee did not commence its operations – Tribunal correct i holding bank guarantee could not be invoked
SUPREME COURT OF INDIA DIVISION BENCH UNION OF INDIA AND ANOTHER — Appellant Vs. MILLENIUM DELHI BROADCAST LLP ETC. — Respondent ( Before : L. Nageswara Rao and B. R.…
Constitution of India – Article 72 – Balwant Singh Rajoana case – HELD in our view, there would be no embargo in considering the matter in the light of the directions issued by this Court in its order dated 04.12.2020. Furthermore, as the order had made it quite clear, the matter could be and had to be considered despite the pendency of the appeal preferred by the co-accused.
SUPREME COURT OF INDIA FULL BENCH BALWANT SINGH — Appellant Vs. UNION OF INDIA AND OTHERS — Respondent ( Before : Uday Umesh Lalit, S. Ravindra Bhat and Pamidighantam Sri…
Recovery of increments after passage of ten years of retirement- excess payment was made by the employer by applying a wrong principle for calculating the pay/allowance – Not allowed
SUPREME COURT OF INDIA DIVISION BENCH THOMAS DANIEL — Appellant Vs. STATE OF KERALA AND OTHERS — Respondent ( Before : S. Abdul Nazeer and Vikram Nath, JJ. ) Civil…
Constitution of India, 1950 – Article 21 – Protection of life and personal liberty – Bodily integrity is protected under Article 21 of the Constitution of India and no individual can be forced to be vaccinated.
SUPREME COURT OF INDIA DIVISION BENCH JACOB PULIYEL — Appellant Vs. UNION OF INDIA AND OTHERS — Respondent ( Before : L. Nageswara Rao and B.R. Gavai, JJ. ) Writ…
Discharge – Criminal case indeed was of trivial nature and the nature of post and nature of duties to be discharged by the recruit has never been looked into by the competent authority – Appeal allowed
SUPREME COURT OF INDIA DIVISION BENCH PAWAN KUMAR — Appellant Vs. UNION OF INDIA AND ANOTHER — Respondent ( Before : Ajay Rastogi and Sanjiv Khanna, JJ. ) Civil Appeal…
Medical Council Act, 1956 – Section 13 – Provisional registration – would be necessary that the students undergo actual clinical training of such duration and at such institutes which are identified by the appellant and on such terms and conditions
SUPREME COURT OF INDIA DIVISION BENCH THE NATIONAL MEDICAL COMMISSION — Appellant Vs. POOJA THANDU NARESH AND OTHERS — Respondent ( Before : Hemant Gupta and V. Ramasubramanian, JJ. )…
In the absence of any proof of dedication or user, a dilapidated wall or a platform cannot be conferred a status of a religious place for the purpose of offering prayers/Namaaz
SUPREME COURT OF INDIA DIVISION BENCH WAQF BOARD, RAJASTHAN — Appellant Vs. JINDAL SAW LIMITED AND OTHERS — Respondent ( Before : Hemant Gupta and V. Ramasubramanian, JJ. ) Civil…
Furlough – Multiple Murders – Death sentence reduced to life imprisonment by the Hon’ble President of India – If the person is not to get any remission and has to remain in prison for whole of the reminder of his natural life, that does not, as a corollary, means that his right to seek furlough is foreclosed
SUPREME COURT OF INDIA DIVISION BENCH ATBIR — Appellant Vs. STATE OF NCT OF DELHI — Respondent ( Before : Dinesh Maheshwari and Aniruddha Bose, JJ. ) Criminal Appeal No.…
Two reserved category candidates having more marks than the general category candidates appointed, were entitled to the appointment in the general category and the seats reserved for OBC category were required to be filled in from and amongst the remaining candidates belonging to the OBC category
SUPREME COURT OF INDIA DIVISION BENCH BHARAT SANCHAR NIGAM LIMITED AND ANOTHER — Appellant Vs. SANDEEP CHOUDHARY AND OTHERS — Respondent ( Before : M.R. Shah and B.V. Nagarathna, JJ.…
Promotion in general category – – Only in a case where any candidate belonging to any category is marginally failing to pass the examination, he is/was to be allowed the grace marks so as to allow him to obtain the minimum passing marks required and that too by allowing upto five grace marks.
SUPREME COURT OF INDIA DIVISION BENCH UNION OF INDIA AND OTHERS — Appellant Vs. MUKESH KUMAR MEENA — Respondent ( Before : M.R. Shah and B.V. Nagarathna, JJ. ) Civil…