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Motor Vehicles Act, 1988 — Sections 165, 166 — Death allegedly caused by murder inside a motor vehicle — Claim for compensation — Requirement of causal link between death and “use” of motor vehicle — Held, mere presence of a motor vehicle in the chain of circumstances leading to death does not attract liability under MVA — Some nexus between the vehicle and the death must be established. Maharashtra Housing and Area Development Act, 1976 — Section 2(25) — “Occupier” — Scope of definition — The MHAD Act defines only “occupier,” which includes any person liable to pay rent, an owner in occupation, a rent-free tenant, a licensee, or one liable to pay damages for use and occupation — Occupancy is not a statutory tenancy dependent on the owner’s will, and even a person in possession without formal rent liability may claim occupancy status for reallotment purposes. Stamp Act, 1899 — Section 26, proviso — Mining lease — Stamp duty on instrument with indeterminate value — Determinant of stamp duty — Where value of subject-matter is indeterminate at execution, proviso to S.26 specifically governs mining leases, directing that estimated royalty or value of share, as estimated by the Collector where State is lessor, suffices for stamp duty purposes — Proviso held not inconsistent with main provision — actual value of mining lease is ascertainable only once mining operations commence Service Law — Modified Assured Career Progression Scheme (MACPS) — Grade Pay convergence — Effect on promotions within cadre — Convergence of Grade Pay pursuant to Sixth Central Pay Commission does not obliterate separate identity of promotional posts within a cadre — Promotions carry promotional increments, enhanced running-duty allowances and post-specific benefits, remaining financially meaningful notwithstanding constancy of Grade Pay. Multiple FIRs across States cannot be quashed or clubbed under Article 32 where they relate to distinct transactions, victims, and offences despite similar modus operandi. A. Cyber Fraud — Multiple FIRs across States — Clubbing declined — Clubbing/consolidation of FIRs registered in different States was declined where each FIR was lodged by a different complainant induced to part with money on separate occasions, with distinct victims, amounts and transactions, notwithstanding a common bank account and similar modus operandi; clubbing at a nascent investigation stage involving complex cyber-forensic tracing would impede fair investigation and cause hardship to complainants.

Evidence of witness would fall in the category of “wholly unreliable” witness – As such, no conviction could be based solely on his testimony – Medical evidence could only establish that the death was homicidal – Only because motive is established, the conviction cannot be sustained – Appellants acquitted.

SUPREME COURT OF INDIA DIVISON BENCH MAHENDRA SINGH AND OTHERS — Appellant Vs. STATE OF M.P. — Respondent ( Before : B.R. Gavai and Hima Kohli, JJ. ) Criminal Appeal…

Shree Jagannatha Temple – Development works – Construction is being carried out for the purpose of providing basic and essential amenities like toilets for men and women, cloak rooms, electricity rooms etc. – These are the basic facilities which are necessary for the convenience of the devotees at large

SUPREME COURT OF INDIA DIVISON BENCH ARDHENDU KUMAR DAS — Appellant Vs. THE STATE OF ODISHA AND OTHERS — Respondent ( Before : B.R. Gavai and Hima Kohli, JJ. )…

BSF constable fired from rifle in self defence – Right of private self defence would be available to the appellant keeping in mind preponderance of probabilities that leans in favour of the appellant – where he was suddenly confronted by a group of intruders, who had come menacingly close to him, were armed with weapons and ready to launch an assault on him, he was left with no other option but to save his life by firing at them

SUPREME COURT OF INDIA DIVISON BENCH EX. CT. MAHADEV — Appellant Vs. THE DIRECTOR GENERAL, BOARDER SECURITY FORCE AND OTHERS — Respondent ( Before : B.R. Gavai and Hima Kohli,…

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