In view of the Notification dated 19th March 2021 – Writ petitions are allowed. HELD Pharmacy Council of India (PCI) has granted approval to both colleges with an intake capacity of 60 students each – State Government vide Notification dated 19.3.2021 has granted conditional affiliation after considering the recommendations made by the Affiliation Committee
SUPREME COURT OF INDIA FULL BENCH SRI SAI RR INSTITUTE OF PHARMACY — Appellant Vs. DR. A.P.J. ABDUL KALAM TECHNICAL UNIVERSITY AND ANOTHER — Respondent ( Before : R.F. Nariman,…
SCOI deprecated the practice of summoning public officials to court, stating that “a practice has developed in certain High Courts to call officers at the drop of a hat and to exert direct or indirect pressure.”
SCOI deprecated the practice of summoning public officials to court, stating that “a practice has developed in certain High Courts to call officers at the drop of a hat…
Penal Code, 1860 (IPC) – Sections 302 r/w 34 – Murder – Non-recovery of the weapon – For convicting an accused, recovery of the weapon used in commission of offence is not a sine qua non.
SUPREME COURT OF INDIA DIVISION BENCH RAKESH AND ANOTHER — Appellant Vs. STATE OF U.P. AND ANOTHER — Respondent ( Before : Dr. Dhananjaya Y. Chandrachud and M.R. Shah, JJ.…
(CPC) – Order 23 Rule 3A – Bar to suit – A party to a consent decree based on a compromise to challenge the compromise decree on the ground that the decree was not lawful, i.e., it was void or voidable has to approach the same court, which recorded the compromise and a separate suit challenging the consent decree has been held to be not maintainable.
SUPREME COURT OF INDIA DIVISION BENCH R. JANAKIAMMAL AND S.R. SOMASUNDARAM AND ANOTHER — Appellant Vs. S.K. KUMARASAMY(DECEASED) THROUGH LEGAL REPRESENTATIVES AND OTHERS — Respondent ( Before : Ashok Bhushan…
Disaster Management Act, 2005 – Section 12(iii) – Ex gratia assistance on account of loss of life to the family members of the persons who died due to Covid-19 – Directions issued : (a) Authority to recommend guidelines for ex gratia assistance on account of loss of life to the family members of the persons who died due to Covid-19 (b) Simplified Procedure for Issuance of Death Certificates/Official Document – (c)
SUPREME COURT OF INDIA DIVISION BENCH REEPAK KANSAL – WRIT PETITIONER Vs. UNION OF INDIA AND OTHERS — Respondent ( Before : Ashok Bhushan And M.R. Shah, JJ. ) Writ…
Accident – more than 26 years ago – No error in conviction – HELD Court are inclined to substitute the sentence of six months imprisonment under Section 279 and 338 into fine – Appeal partly allowed
SUPREME COURT OF INDIA FULL BENCH SURENDRAN — Appellant Vs. SUB-INSPECTOR OF POLICE — Respondent ( Before : Ashok Bhushan, Vineet Saran and M.R.Shah, JJ. ) Criminal Appeal No. 536…
(i) Whether the provisions of Indian Limitation Act, 1963 is applicable to arbitration proceedings initiated under Section 18(3) of Micro, Small and Medium Enterprises Development Act, 2006 ?; HELD YES (ii) Whether, counter claim is maintainable in such arbitration proceedings ? HELD YES “MSMED Act, being a special Statute, will have an overriding effect vis-à-vis Arbitration and Conciliation Act, 1996, which is a general Act.”
“18. With regard to first issue, namely, applicability of Limitation Act, 1963 to the arbitration proceedings initiated under provisions of Micro, Small and Medium Enterprises Development Act, 2006, we need…
IN RE: PROBLEMS AND MISERIES OF MIGRANT LABOURERS “The Right to Life as guaranteed by Article 21 of the Constitution gives right to every human being to live a life of dignity with access to at-least bare necessities of life.”
The fundamental right to life enshrined in Article 21 of the Constitution may be interpreted to include right to live with human dignity, which may include the right to food…
Tamil Nadu State legislature had legislative competence to enact Tamil Nadu Land Acquisition Laws (Revival of Operation, Amendment and Validation) Act, 2019 and is not inconsistent with Article 254 of the Constitution of India. HELD “We hold the 2019 Act to be a legitimate legislative exercise and find it to be consistent with and within the four corners of Article 254 of the Constitution of India and also of the High Court judgment.”,
State legislature had legislative competence to enact retrospective validating Act As regards the competency of legislature to enact a retrospective validating Act, the bench referred to precedents and noted the…
SCOI refused to hand over the construction of Noida-based La Residentia project to National Buildings Construction Corporation (NBCC).
SCOI held that it would not be just and proper to hand over the construction of La Residentia to NBCC. “Hence we don’t recall the 2019 orders or revisit the…