Land acquisition – in case possession has been taken, compensation has not been paid then there is no lapse – Similarly, if compensation has been paid, possession has not been taken then there is no lapse
SUPREME COURT OF INDIA FULL BENCH DELHI DEVELOPMENT AUTHORITY — Appellant Vs. JAGAN SINGH AND OTHERS — Respondent ( Before : M.R. Shah, C.T. Ravikumar and Sanjay Karol, JJ. )…
Land acquisition – in case possession has been taken, compensation has not been paid then there is no lapse – Similarly, if compensation has been paid, possession has not been taken then there is no lapse
SUPREME COURT OF INDIA FULL BENCH GOVT. OF NCT OF DELHI AND OTHERS — Appellant Vs. DHANNU AND ANOTHER — Respondent ( Before : M.R. Shah, C.T. Ravikumar and Sanjay…
Land acquisition – HELD in case possession has been taken, compensation has not been paid then there is no lapse – Similarly, if compensation has been paid, possession has not been taken then there is no lapse- High Court order quashed
SUPREME COURT OF INDIA FULL BENCH LAND AND BUILDING DEPARTMENT AND ANOTHER — Appellant Vs. MANISH SETHI AND OTHERS — Respondent ( Before : M.R. Shah, C.T. Ravikumar and Sanjay…
Before respondent probation period was completed/over, was relieved – Therefore, even as per the CCS (Pension) Rules, 1972, could not have been given the pensionary benefits / terminal benefits as Scientist
SUPREME COURT OF INDIA DIVISION BENCH NATIONAL TECHNICAL RESEARCH ORGANIZATION AND OTHERS — Appellant Vs. DIPTI DEODHARE — Respondent ( Before : M.R. Shah and Hima Kohli, JJ. ) Civil…
Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 – Section 24(2) – Lapse of acquisition proceedings – A subsequent purchaser had no locus to pray for lapsing of the acquisition.
SUPREME COURT OF INDIA FULL BENCH DELHI DEVELOPMENT AUTHORITY — Appellant Vs. MGS (INDIA) PRIVATE LIMITED AND OTHERS — Respondent ( Before : M.R. Shah, C.T. Ravikumar and Sanjay Karol,…
Corrigendum to Environment Clearance on additional conditions -An aggrieved person may always challenge the corrigendum to the EC, however, the appeal will be restricted to the corrigendum to the EC on additional conditions only, if the original EC is not under challenge and/or the original EC has been confirmed by the NGT earlier on certain conditions which have not been challenged
SUPREME COURT OF INDIA DIVISION BENCH M/S IL&FS TAMIL NADU POWER COMPANY LIMITED — Appellant Vs. T. MURUGANANDAM AND OTHERS — Respondent ( Before : M.R. Shah and C.T. Ravikumar,…
With regard to the claim for future medical expenses for the appellant who has suffered 95% disability and would require physiotherapy services throughout his life, the compensation awarded by the High Court at Rs. 3,00,000/ appears to be less –
SUPREME COURT OF INDIA DIVISION BENCH CHAUS TAUSHIF ALIMIYA ETC. — Appellant Vs. MEMON MAHMMAD UMAR ANWARBHAI AND OTHERS — Respondent ( Before : Abahy S. Oka and Vikram Nath,…
(IPC) – Ss 302 & 149 – (CrPC) – S 164 – Murder – Investigating Officer to have got the statement under section 164 CrPC recorded – If he did not think it necessary in his wisdom, it cannot have any bearing on the testimony of witness and the other material evidence led during trial – Conviction and sentence upheld
SUPREME COURT OF INDIA DIVISION BENCH AJAI ALIAS AJJU ETC. ETC. — Appellant Vs. THE STATE OF UTTAR PRADESH — Respondent ( Before : B.R. Gavai and Vikram Nath, JJ.…
Provision of review is not to scrutinize the correctness of the decision rendered rather to correct the error, if any, which is visible on the face of the order / record without going into as to whether there is a possibility of another opinion different from the one expressed HELD new stand for the payment of salary to teachers’ subject-wise, unsustainable in law and is accordingly set aside
SUPREME COURT OF INDIA DIVISION BENCH PANCHAM LAL PANDEY — Appellant Vs. NEERAJ KUMAR MISHRA AND OTHERS — Respondent ( Before : V. Ramasubramanian and Pankaj Mithal, JJ. ) Civil…
Delimitation of Assembly and Parliamentary Constituencies – Article 170 will have no application as it forms a part of Chapter III of Part VI which deals with only the State Legislature – It has no application to the Legislatures of Union Territories HELD argument that certain provisions of the J&K Reorganisation Act and actions taken thereunder are in conflict with Article 170 and in particular Clause (3) thereof is clearly misconceived and deserves to be rejected.
SUPREME COURT OF INDIA DIVISION BENCH HAJI ABDUL GANI KHAN AND ANOTHER — Appellant Vs. UNION OF INDIA AND OTHERS — Respondent ( Before : Sanjay Kishan Kaul and Abhay…