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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.

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…

Service Matters

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.…

Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 – Reservation in promotion – Physical disability – Petitioner contends that the respondent was given employment on compassionate ground and the entry point was not of a person with disability

SUPREME COURT OF INDIA FULL BENCH THE STATE OF KERALA AND OTHERS — Appellant Vs. LEESAMMA JOSEPH — Respondent ( Before : Sanjay Kishan Kaul, Dinesh Maheshwari and Hrishikesh Roy,…

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