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Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS Act) — Sections 20(b)(ii)(C), 25 and 29 — Conviction and Sentence — Separate punishments for offences under Section 20 as well as offences under Sections 25 and 29 are permissible, as these are distinct and independent offences, even if they arise from the same transaction. Industrial Disputes Act, 1947 — Section 33C(2) — Maintainability of claim petition — Labour Court and High Court dismissed the appellant’s case on the technical ground of non-maintainability of the petition under Section 33C(2) of the ID Act, primarily because proceedings under this section are in the nature of execution proceedings — The issue of grant of pension was disputed by the respondent-Bank and therefore could not be held to be a pre-existing right — Dismissal of the case at the threshold by both the Labour Court and High Court was upheld. Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10 — Impleadment of parties — Principles for impleadment — A necessary party is essential for effective order, while a proper party aids complete adjudication — In writ proceedings, a person directly affected by an interim order can be joined even if not an original party. Criminal Procedure Code, 1973 (CrPC) — Section 374 — Appeal against dismissal of criminal appeal by High Court — Conviction under Section 302 IPC and Section 27 Arms Act — Prosecution case based entirely on circumstantial evidence — No eyewitnesses — Reliability of prosecution witnesses critically examined — Admission by key witness regarding darkness and identification by voice only, materially undermining credibility — Evidence found insufficient to meet standard of proof in criminal law and exclude reasonable hypotheses of innocence — Conviction set aside and appellant acquitted. Penal Code, 1860 (IPC) — Section 294(b) — Conviction for uttering obscene words — Held, mere use of the word “bastard” is not sufficient to constitute obscenity, especially in heated conversations during the modern era — Conviction under Section 294(b) IPC is not sustainable and is liable to be set aside.

Succession certificate – Transfer of proceedings – Parties shall produce the copy of the Settlement Agreement and the copy of this order before the Court where the proceedings are pending or before the Authorities who hold the properties of the deceased or the companies which owe money or in which shares are held by the deceased, so that they act accordingly to the satisfaction of both the parties

SUPREME COURT OF INDIA SINGLE BENCH KRITI AGARWAL — Appellant Vs. VEENA RASTOGI — Respondent ( Before : V. Ramasubramanian, J. ) Transfer Petition (Civil) No. 166 of 2019 Decided…

Suit for injunction – Trespasser, who is in established possession of the property could obtain injunction – – rightful owner does not come forward and assert his title by the process of law within the period prescribed by the provisions of Limitation applicable to the case, his right is for ever extinguished and the possessory owner acquires an absolute title.

SUPREME COURT OF INDIA FULL BENCH A. SUBRAMANIAN AND ANOTHER — Appellant Vs. R. PANNERSELVAM — Respondent ( Before : Ashok Bhushan, R. Subhash Reddy and M.R. Shah, JJ. )…

Arb and C Act, 1996 – Ss 11 & 11(6) – Appointment – if the petitioner has any grievance with regard to the manner in which the Arbitrator has been appointed and has entered reference, the contentions could be urged before the Arbitrator by way of objection or in such other proceedings – A petition under Section 11(6) seeking appointment of the Arbitrator in this situation, is not sustainable.

1/3 SUPREME COURT OF INDIA FULL BENCH EUROBEARINGS INDIA PRIVATE. LIMITED — Appellant Vs. EUROBEARINGS R.I. — Respondent ( Before : S.A Bobde, CJI, A.S. Bopanna and V. Ramasubramanian, JJ.…

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