Private unaided schools in Rajasthan shall collect annual school fees from their students as fixed under the Act of 2016 for the academic year 2019-20, but by providing deduction of 15 per cent on that amount in lieu of unutilised facilities by the students during the relevant period of academic year 2020-21
SUPREME COURT OF INDIA DIVISION BENCH INDIAN SCHOOL, JODHPUR AND ANOTHER — Appellant Vs. STATE OF RAJASTHAN AND OTHERS — Respondent ( Before : A.M. Khanwilkar and Dinesh Maheshwari, JJ.…
Appellate Tribunal reversed the findings recorded by the Commission regarding commissioning of plant by relying upon certificate issued by the KPTCL that the Solar Plants were commissioned on 16.10.2017 – No dispute about power injected – Judgment of Appellate Tribunal upheld – Appeals dismissed.
SUPREME COURT OF INDIA DIVISION BENCH BANGALORE ELECTRICITY SUPPLY COMPANY LIMITED (BESCOM) — Appellant Vs. E.S. SOLAR POWER PRIVATE LIMITED AND OTHERS — Respondent ( Before : L. Nageswara Rao…
IN RE : CONTAGION OF COVID 19 VIRUS IN PRISONS Held High Powered Committees constituted last year, to examine the current situation of risk of virus spreading in prisons and recommend release of prisoners on interim bail/parole based upon the situation in the concerned State.
For de-congestion of prisons in the suo moto case In Re Contagion of COVID Virus In Prisons. The directions have been issued after an application was filed seeking directions…
Supreme Court Directs Audit Of Medical Oxygen Supplied To States/UTs To Ensure Accountability
The Supreme Court has directed an audit of the supplies of liquid medical oxygen made by the Centre to all States and Union Territories. “The purpose is to ensure that…
Dying Declaration Can Be Sole Basis For Conviction Only When Court Is Satisfied That It Is True And Voluntary, HELD the dying declaration may preferably be recorded by a Judicial or Executive Magistrate so as to muster additional strength to the prosecution case, SCOI
Referring to a few precedents on the subject [ P.V. Radhakrishna. v. State of Karnataka (2003) 6 SCC 443 , Sham Shankar Kankaria v. State of Maharashtra (2006) 13 SCC…
Orders framing charges or refusing discharge are neither interlocutory nor final in nature and are therefore not affected by the bar of Section 397 (2) of CrPC.HELD that the trial court while considering the discharge application is not to act as a mere post office.
The correct position of law as laid down in Madhu Limaye (supra), thus, is that orders framing charges or refusing discharge are neither interlocutory nor final in nature and are…
ECI Case – Media has right to reporting over oral observations made by judges – No Question Of Expunging Judges’ Oral Remarks Which Are Not Part Of Judicial Record : Supreme Court
SUPREME COURT OF INDIA DIVISION BENCH THE CHIEF ELECTION COMMISSIONER OF INDIA — Appellant Vs. M.R. VIJAYABHASKAR AND OTHERS — Respondent ( Before : Dr. Dhananjaya Y. Chandrachud and M.R.…
Election Laws – Declaration of results – State Government through learned counsel as well as the State Election Commission, Uttar Pradesh that necessary measures have been put in place in terms of the guidelines issued from time to time, including the recent Notifications dated 29.04.2021 and 30.04.2021 issued by the State Election Commission – No interference.
SUPREME COURT OF INDIA DIVISION BENCH SACHIN YADAV — Appellant Vs. STATE OF U.P. AND ANOTHER — Respondent ( Before : A.M. Khanwilkar and Hrishikesh Roy, JJ. ) Special Leave…
Contract load/sanctioned load – Reduction of – Fresh agreements may have been executed at the stage of enhancement of load of the same electricity connection, the same cannot be treated as anything but an extension/amendment or modification of the initial agreement granting the electricity connection
SUPREME COURT OF INDIA DIVISION BENCH JHARKHAND STATE ELECTRICITY BOARD AND OTHERS — Appellant Vs. M/S RAMKRISHNA FORGING LIMITED — Respondent ( Before : L. Nageswara Rao and Vineet Saran,…
Land Acquisition – Specific performance – Power to award compensation-Decree for compensation is passed as an alternate decree and in lieu of the decree for specific performance – High Court has rightly observed and held that the plaintiff shall be entitled to the entire amount of compensation awarded under the Land Acquisition Act together with interest and solatium.
SUPREME COURT OF INDIA DIVISION BENCH SUKHBIR — Appellant Vs. AJIT SINGH — Respondent ( Before : Dr. Dhananjaya Y. Chandrachud and M.R. Shah, JJ. ) Civil Appeal No. 1653…