Illegal Gratification – Reduction in sentence – Accused is a senior citizen aged about 70 years and already dismissed from service – Sentence of two years rigorous imprisonment as imposed by the Special Court, confirmed by the High Court, is reduced to one year and one month rigorous imprisonment – Appeal partly allowed.
SUPREME COURT OF INDIA FULL BENCH S. SUNDARA KUMAR — Appellant Vs. STATE REPRESENTED BY THE INSPECTOR OF POLICE, VIGILANCE AND ANTI-CORRUPTION, THOOTHUKUDI DISTRICT, TAMIL NADU — Respondent ( Before…
Appellant the importer of goods & cleared them for home consumption, the natural consequence of raising of such debit notes on the end-buyers situated in different States and movement of goods to such end-buyers would be to take these transactions in the category of inter-State sales in terms of Section 3(a) of the CST Act – Appellant was not entitled to the exemption of Section 5(2) of the CST Act
SUPREME COURT OF INDIA DIVISION BENCH M/S VELLANKI FRAME WORKS — Appellant Vs. THE COMMERCIAL TAX OFFICER, VISAKHAPATNAM — Respondent ( Before : A.M. Khanwilkar and Dinesh Maheshwari, JJ )…
Construction of the Hotel-cum-Restaurant structure in the Bus Stand Complex is illegal and constitutes a brazen violation of law – Permission which was granted by MOEF was only for construction of a ‘parking place’ at McLeod Ganj – Similarly, the permission granted for constructing a ‘bus stand’ in the same area
SUPREME COURT OF INDIA FULL BENCH HIMACHAL PRADESH BUS STAND MANAGEMENT AND DEVELOPMENT AUTHORITY (HPBSM&DA) — Appellant Vs. THE CENTRAL EMPOWERED COMMITTEE ETC. AND OTHERS — Respondent ( Before :…
Deduction – Co-operative Societies – Limited object of section 80P(4) is to exclude co-operative banks that function at par with other commercial banks HELD the primary object of which is to provide financial accommodation to its members for agricultural purposes or for purposes connected with agricultural activities.
SUPREME COURT OF INDIA FULL BENCH THE MAVILAYI SERVICE COOPERATIVE BANK LIMITED AND OTHERS — Appellant Vs. COMMISSIONER OF INCOME TAX, CALICUT AND ANOTHER — Respondent ( Before : R.…
Common intention is evident from the accused persons coming to the lands of PW1 armed and intimidating him to return the lands followed by assault upon him and those who came to his rescue HELD Number and nature of hard blunt injuries on the two deceased make it apparent that the assailants were more than one
SUPREME COURT OF INDIA DIVISION BENCH ASHARAM TIWARI — Appellant Vs. STATE OF MADHYA PRADESH — Respondent ( Before : R.F. Nariman and Navin Sinha, JJ. ) Criminal Appeal No…….of…
Kidnapping – Consensual Affair – Defence of – HELD the consent of the minor would be no defence to a charge of kidnapping
SUPREME COURT OF INDIA FULL BENCH ANVERSINH @ KIRANSINH FATESINH ZALA — Appellant Vs. STATE OF GUJARAT — Respondent ( Before : N.V. Ramana, S. Abdul Nazeer and Surya Kant,…
Candidates who have ranked lower in the 2019 selection and were unable to obtain appointments cannot appropriate the vacancies of a subsequent year to themselves – To allow such a claim would be an egregious legal and constitutional error – Judgment of the High Court cannot be sustained – Appeal allowed.
SUPREME COURT OF INDIA FULL BENCH HIGH COURT OF KERALA — Appellant Vs. RESHMA A. AND OTHERS ETC. — Respondent ( Before : Dr. Dhananjaya Y. Chandrachud and Indira Banerjee,…
Apartment Buyer’s Agreement – Unfair trade practice – Incorporation of such one-sided and unreasonable clauses in the Apartment Buyer’s Agreement constitutes an unfair trade practice under Section 2(1) (r) of the C P A. HELD intent is clear that a choice or discretion is given to the allottee whether he wishes to initiate appropriate proceedings under the CP Act or file an application under the RERA Act.
1/37 SUPREME COURT OF INDIA FULL BENCH IREO GRACE REALTECH PVT. LTD — Appellant Vs. ABHISHEK KHANNA AND OTHERS — Respondent ( Before : Dr Dhananjaya Y Chandrachud, Indu Malhotra…
Non-payment of stamp duty on commercial contract – Since the arbitration agreement is an independent agreement between the parties, and is not chargeable to payment of stamp duty, the non-payment of stamp duty on the commercial contract, would not invalidate the arbitration clause
SUPREME COURT OF INDIA FULL BENCH M/S. N.N. GLOBAL MERCANTILE PRIVATE LIMITED — Appellant Vs. M/S. INDO UNIQUE FLAME LIMITED AND OTHERS — Respondent ( Before : Dr. Dhananjaya Y.…
Injuries were simple in nature caused by hard blunt object – Accused persons guilty of committing offence under Section 324 of the Code – This Court impose sentence of three years rigorous imprisonment – Conviction and sentence under sections 341, 307, 325, and 302 read with 34 set aside –
1/8 SUPREME COURT OF INDIA FULL BENCH MIHIR GOPE ETC. — Appellant Vs. THE STATE OF JHARKHAND — Respondent ( Before : N.V. Ramana, Surya Kant and Aniruddha Bose, JJ.…