Civil Procedure Code, 1908 (CPC) – Sections 144 and 151 – Principle of Doctrine of Restitution – the possession was handed over to the appellant plaintiff pursuant to the interim order passed by the High Court, pending first appeal which finally came to be dismissed, its logical consequence was to restore back the peaceful possession of the subject property to respondents-defendants. In the given circumstances, the provisions of Section 144 CPC are not attracted as there being no variation or reversal of a decree or order
SUPREME COURT OF INDIA DIVISION BENCH BANSIDHAR SHARMA(SINCE DECEASED) REP BY HIS LEGAL REPRESENTATIVE — Appellant Vs. THE STATE OF RAJASTHAN AND OTHERS — Respondent ( Before : Mohan M.…
This Court hold that such projects cannot be permitted to come up within such a short distance from the wildlife sanctuary. Moreso, in view of the Notification issued with respect to the Sukhna wildlife sanctuary towards the side of Chandigarh Union Territory and also considering the fact that proposal made by the Punjab Government, confining the Buffer Zone to 100 meters, has rightly not been accepted by MoEF
SUPREME COURT OF INDIA FULL BENCH TATA HOUSING DEVELOPMENT COMPANY LIMITED — Appellant Vs. AALOK JAGGA AND OTHERS — Respondent ( Before : Arun Mishra, M.R. Shah and B.R. Gavai,…
The release under probation does not entitle an employee to claim a right to continue in service. In fact the employer is under an obligation to discontinue the services of an employee convicted of an offence involving moral turpitude. “Recall of judgment would amount to alteration or review of judgment which is not permissible under Section 362 CrPC. It cannot be validated by the High Court invoking its inherent powers.”
SUPREME COURT OF INDIA DIVISION BENCH STATE OF MADHYA PRADESH — Appellant Vs. MAN SINGH — Respondent ( Before : Deepak Gupta and Aniruddha Bose, JJ. ) Criminal Appeal…
Does an ‘illegitimate’ child have the right to succeed to his/her father’s ancestral property? Illegitimate Child’s Right To Inherit His Father’s Ancestral Property: SC Awaits Answers To Question Referred To Larger Bench In 2011
Illegitimate Child’s Right To Inherit His Father’s Ancestral Property: SC Awaits Answers To Question Referred To Larger Bench In 2011 BY: LIVELAW NEWS NETWORK2 Nov 2019 8:30 PM Does an…
“Since the amendment was beneficial to the accused persons, it could be applied with respect to earlier cases as well which are pending in the Court.”
Amendment In Criminal Laws Beneficial To Accused Can Be Applied In Pending/Earlier Cases: SC BY: ASHOK KINI2 Nov 2019 6:41 PM “Since the amendment was beneficial to the accused persons,…
Medical Negligence – Trial Court Should Examine Medical Expert Before Framing Charges
Medical Negligence – Trial Court Should Examine Medical Expert Before Framing Charges : SC BY: AKSHITA SAXENA2 Nov 2019 11:25 AM The Supreme Court has reiterated that examination of a…
Courts Should Be Conscious Of Bureaucratic Delays While Considering Delay Condonation Pleas By State
Courts Should Be Conscious Of Bureaucratic Delays While Considering Delay Condonation Pleas By State: SC [Read Order] BY: ASHOK KINI27 Oct 2019 5:07 PM If the appeal filed by State…
Entirety Of Plaint Averments Have To Be Taken Into Account While Considering A Plea Seeking Rejection Of Plaint: SC
Entirety Of Plaint Averments Have To Be Taken Into Account While Considering A Plea Seeking Rejection Of Plaint: SC The entirety of the averments in the plaint have to be…
“Exclusion of the jurisdiction of the Civil Court is not readily to be inferred.”
Ouster Of Civil Court Jurisdiction: SC Reiterates Tests Formulated In 1968 Constitution Bench Judgment [Read Judgment] 27 Oct 2019 6:56 PM “Exclusion of the jurisdiction of the Civil Court is…
Limitation To File Appeal To Be Computed On The Basis Of Endorsement As Contained In Certified Copy Of Impugned Order: SC
Limitation To File Appeal To Be Computed On The Basis Of Endorsement As Contained In Certified Copy Of Impugned Order: SC BY: LIVELAW NEWS NETWORK 29 Oct 2019 11:37 AM…