In view of Section 2(2) of Hindu Succession Act female member of the Scheduled Tribe is specifically excluded, the appellant is not entitled to any right of survivorship under the provisions of Hindu Succession Act
SUPREME COURT OF INDIA DIVISION BENCH KAMLA NETI (DEAD) THROUGH LRS. — Appellant Vs. THE SPECIAL LAND ACQUISITION OFFICER AND OTHERS — Respondent ( Before : M.R. Shah and Krishna…
(IPC) – Sections 149 and 302 – Murder – Acquittal – admissions given by PW8 that she along with PW1 were lying down for a period of one hour on the spot where they were assaulted and that fatal assault was made on the deceased after he ran away from the spot, a serious doubt is created whether both of them had seen the actual assault on the deceased – Moreover, there is a serious discrepancy about the weapons of assault –
SUPREME COURT OF INDIA DIVISION BENCH RAMCHARAN (DEAD) AND ANOTHER — Appellant Vs. STATE OF MADHYA PRADESH — Respondent ( Before : Sanjay Kishan Kaul and Abhay S. Oka, JJ.…
Senior citizen – Property transfer void – (1) The transfer must have been made subject to the condition that the transferee shall provide the basic amenities and basic physical needs to the transferor; and (2) the transferee refuses or fails to provide such amenities and physical needs to the transferor – If both the aforesaid conditions are satisfied, by a legal fiction, the transfer shall be deemed to have been made by fraud or coercion or undue influence. Such a transfer then becomes voidable at the instance of the transferor
SUPREME COURT OF INDIA DIVISION BENCH SUDESH CHHIKARA — Appellant Vs. RAMTI DEVI AND ANOTHERR — Respondent ( Before : Sanjay Kishan Kaul and Abhay S. Oka, JJ. ) Civil…
Motor Vehicles Act, 1988 – Sections 166 and 168 – Death in Motor Accident – Enhancement of Compensation – Income tax return is a statutory document on which reliance may be placed to determine the annual income of the deceased
SUPREME COURT OF INDIA DIVISION BENCH SMT. ANJALI AND OTHERS — Appellant Vs. LOKENDRA RATHOD AND OTHERS — Respondent ( Before : Krishna Murari and Bela M. Trivedi, JJ. )…
Unless and until its rights are crystalised in a pending suit, a public project cannot be stalled – Allotment order and the possession handed over to the Nagpur Metro Rail Corporation Limited pursuant to the said allotment cannot be said to be per se illegal.
SUPREME COURT OF INDIA DIVISION BENCH NAGPUR METRO RAIL CORPORATION LIMITED — Appellant Vs. ORBIT MOTELS AND INNS PRIVATE LIMITED, NAGPUR AND OTHERS — Respondent ( Before : M.R. Shah…
Excise duty – Determination of value of goods – is deemed to be the ‘normal price’ of the goods that are ‘ordinarily sold’ in the course of business, and where the price is the ‘sole consideration’ for the transaction. It is only when this cannot be gleaned from the set of transactions available on record that we resort to Section 4(1)(b)
SUPREME COURT OF INDIA DIVISION BENCH COMMISSIONER OF CENTRAL EXCISE AND SERVICE TAX, ROHTAK — Appellant Vs. MERINO PANEL PRODUCT LTD. — Respondent ( Before : Surya Kant and J.B.…
Prohibition of employment of contract labour – In the absence of any notification under Section 10 of the CLRA Act and in the absence of any allegations and/or findings that the contract was sham and camouflage, both the Industrial Tribunal as well as the High Court have committed a serious error in reinstating the contesting respondents
SUPREME COURT OF INDIA DIVISION BENCH KIRLOSKAR BROTHERS LIMITED — Appellant Vs. RAMCHARAN AND OTHERS — Respondent ( Before : M.R. Shah and Hima Kohli, JJ. ) Civil Appeal Nos.…
C G and S T Act, 2017 – Ss 132(1)(a), (h), (k) and (l) read with Section 132(5) – Bail – Evasion of tax – in a case of the present nature, the evidence to be tendered by the respondent would essentially be documentary and electronic – Ocular evidence will be through official witnesses, due to which there can be no apprehension of tampering, intimidating or influencing – Bail granted.
SUPREME COURT OF INDIA DIVISION BENCH RATNAMBAR KAUSHIK — Appellant Vs. UNION OF INDIA — Respondent ( Before : A.S. Bopanna and Hima Kohli, JJ. ) Petition For SLP (Crl.)…
(CrPC) – S 319 – Power to summon additional accused – Whether the trial court has the power under S/319 of CrPC for summoning additional accused when the trial with respect to other co-accused has ended HELD the summoning order has to precede the conclusion of trial by imposition of sentence in the case of conviction. If the order is passed on the same day, it will have to be examined on the facts and circumstances of each case and if such summoning order is passed either after the order of acquittal or imposing sentence in the case of conviction, the same will not be sustainable.
SUPREME COURT OF INDIA FULL BENCH SUKHPAL SINGH KHAIRA — Appellant Vs. THE STATE OF PUNJAB — Respondent ( Before : S. Abdul Nazeer, B.R. Gavai, A.S. Bopanna, V. Ramasubramanian…
Pune Municipal Corporation and Anr. Vs. Harakchand Misirimal Solanki and Ors., (2014) 3 SCC 183 overruled by Indore Development Authority Vs. Manoharlal and Ors., (2020) 8 SCC 129 HELD The deemed lapse of land acquisition proceedings under Section 24(2) of the 2013 Act takes place where due to inaction of authorities for five years or more prior to commencement of the said Act,
SUPREME COURT OF INDIA DIVISION BENCH GOVERNMENT OF NCT OF DELHI — Appellant Vs. SUBHASH JAIN AND OTHERS — Respondent ( Before : M.R. Shah and C.T. Ravikumar, JJ. )…