National Council for Teachers Education Regulations, 2014 – Rule 7(5) – Recognition of College – State government is well within its right under NCTE Act to refuse to open new B.Ed colleges
SUPREME COURT OF INDIA DIVISION BENCH THE STATE OF UTTARAKHAND — Appellant Vs. NALANDA COLLEGE OF EDUCATION AND OTHERS — Respondent ( Before : M.R. Shah and M.M. Sundresh, JJ.…
Once an application was preferred by any of the parties that a review may be heard by the Judge who had decided the matter and had passed the order from which the review arose, the matter ought to have been placed before the Chief Justice on the administrative side rather than order being passed on the judicial side.
SUPREME COURT OF INDIA DIVISION BENCH SURESH G. RAMNANI — Appellant Vs. AURELIA ANA DE PIEDADE MIRANDA @ ARIYA ALVARES (DEAD THR. LRS) AND OTHERS — Respondent ( Before :…
Sale Contract – Letter of credit – A letter of credit is independent of and unqualified by the contract of sale or underlying transactions – Autonomy of an irrevocable LOC is entitled to protection and as a rule, courts refrain from interfering with that autonomy – If courts interfere in such transactions, it would be prone to misuse by the applicant party
SUPREME COURT OF INDIA DIVISION BENCH M/S BAWA PAULINS PVT. LTD. — Appellant Vs. UPS FREIGHT SERVICES (INDIA) PVT. LTD. AND ANOTHER — Respondent ( Before : B.R. Gavai and…
HELD probation was confirmed; thereafter appointed / promoted as Assistant Professor and promoted Associate Professor on regular basis and on regular pay-scale, therefore, entitled to get regular service counted for the period from 03.10.1998 to 21.10.2011 for the purpose of grant of the benefit of Career Advancement Scheme
SUPREME COURT OF INDIA DIVISION BENCH THE MAHATMA GANDHI UNIVERSITY AND OTHERS — Appellant Vs. RINCYMOL MATHEW — Respondent ( Before : M.R. Shah and M.M. Sundresh, JJ. ) Civil…
Seniority cannot be reckoned from the date of occurrence of the vacancy and cannot be given retrospectively unless it is so expressly provided by the relevant service rules.
SUPREME COURT OF INDIA DIVISION BENCH AMIT SINGH — Appellant Vs. RAVINDRA NATH PANDEY AND OTHERS ETC. ETC. — Respondent ( Before : B.R. Gavai and B.V. Nagarathna, JJ. )…
Section 145/146 CrPC Proceedings Must Come To An End Once Civil Court Is Seized Of The Matter
The interse rights of the parties regarding title or possession are eventually to be determined by the Civil Court “Once the Civil Court is seized of the matter, it goes…
Death Sentence – Rape and murder of a housewife – Held, impact of solitary confinement were obviously evident in the instant case, as would be clear from the letter given by the medical professional on 6.11.2011 and the communication emanating from the jail on 8.11.2011. The incarceration in solitary confinement thus did show ill effects on the well-being of the appellant. In the backdrop of these features of the matter, the appellant is entitled to have the death sentence imposed upon him to be commuted to death sentence to life
SUPREME COURT OF INDIA FULL BENCH B.A. UMESH — Appellant Vs. UNION OF INDIA AND OTHERS — Respondent ( Before : Uday Umesh Lalit, CJI., S. Ravindra Bhat and Pamidighantam…
HELD Rules of revaluation not framed – High Court is not justified in ordering re-evaluation of the answer scripts – High Court was not at all justified in calling the record of the answer scripts and then to satisfy whether there was a need for reevaluation or not
SUPREME COURT OF INDIA DIVISION BENCH DR. NTR UNIVERSITY OF HEALTH SCIENCES — Appellant Vs. DR. YERRA TRINADH AND OTHERS — Respondent ( Before : M.R. Shah and M.M. Sundresh,…
Lapse of acquisition proceedings – Subsequent purchaser has no right to claim lapse of acquisition proceedings – There cannot be any lapse of acquisition under Section 24(2) of the Act, 2013 on the ground of possession could not be taken over by the authority and/or the compensation could not be deposited / tendered due to the pending litigations.
SUPREME COURT OF INDIA DIVISION BENCH DELHI DEVELOPMENT AUTHORITY — Appellant Vs. DAMINI WADHWA AND OTHERS — Respondent ( Before : M.R. Shah and M.M. Sundresh, JJ. ) Civil Appeal…
HELD the High Court is justified in reversing the judgment of acquittal by the Trial Court- the motive is treated secondary in view of the fact that this is a case of direct evidence of injured eye-witnesses- the facts narrated in the FIR are fully corroborated by much of the documentary evidence and are fully in consonance with the testimony of the prosecution witnesses. the only question related to the persons involved and the manner of commission of the offence. Finding of trial Court that the arrest and recovery were doubtful were glaring mistakes. H C completely justified. Dismissed
SUPREME COURT OF INDIA FULL BENCH ASHOK KUMAR SINGH CHANDEL — Appellant Vs. STATE OF U.P. — Respondent ( Before : Uday Umesh Lalit, CJI., S. Ravindra Bhat and Pamidighantam…