Appointment of Constable in Police service – Where in respect of a heinous or serious nature of crime the acquittal is based on a benefit of reasonable doubt, that cannot make the candidate eligible.
SUPREME COURT OF INDIA DIVISION BENCH THE STATE OF RAJASTHAN AND OTHERS — Appellant Vs. LOVE KUSH MEENA — Respondent ( Before : Sanjay Kishan Kaul and R. Subhash Reddy,…
Loan moratorium case – There shall not be any charge of interest on interest/compound interest/penal interest for the period during the moratorium from any of the borrowers and whatever the amount is recovered by way of interest on interest/compound interest/penal interest for the period during the moratorium, the same shall be refunded and to be adjusted/given credit in the next instalment of the loan account – There is no rational to restrict such relief with respect to loans up to Rs. 2 crores only
SUPREME COURT OF INDIA FULL BENCH SMALL SCALE INDUSTRIAL MANUFACTURES ASSOCIATION (REGD.) — Appellant Vs. UNION OF INDIA AND OTHERS — Respondent ( Before : Ashok Bhushan, R. Subhash Reddy…
Suspension – Manipulation in weight measurement – Chairman of the Administrative Committee to be a Disciplinary Authority – Since the Chairman of the Administrative Committee happens to be the Registrar, the decision to impose punishment may not require prior approval
SUPREME COURT OF INDIA FULL BENCH CHAIRMAN ADMINISTRATIVE COMMITTEE U.P. MILK UNION AND DAIRY FEDERATION CENTRALIZED SERVICES — Appellant Vs. JAGPAL SINGH — Respondent ( Before : Uday Umesh Lalit,…
1. A mere message or a telephonic message which does not clearly specify the offence, cannot be treated as an FIR. 2. Oral information given to an officer-in-charge of a police station can be treated as an FIR.
SUPREME COURT OF INDIA FULL BENCH NETAJI ACHYUT SHINDE (PATIL) AND ANOTHER — Appellant Vs. THE STATE OF MAHARASHTRA — Respondent ( Before : L. Nageswara Rao, Hemant Gupta and…
Kidnapping – Reduction in sentence – Further, this Court has issued notice, limited to the quantum of sentence only – This Court modify the sentence on the appellants for the period already undergone – Appeal partly allowed.
SUPREME COURT OF INDIA DIVISION BENCH K. PRAKASH AND ANOTHER — Appellant Vs. THE STATE OF KARNATAKA — Respondent ( Before : Ashok Bhushan and R. Subhash Reddy, JJ. )…
For appeals filed under section 37 of the Arbitration Act that are governed by Articles 116 and 117 of the Limitation Act or section 13(1A) of the Commercial Courts Act, a delay beyond 90 days, 30 days or 60 days, respectively, is to be condoned by way of exception and not by way of rule
SUPREME COURT OF INDIA FULL BENCH GOVERNMENT OF MAHARASHTRA (WATER RESOURCES DEPARTMENT) REPRESENTED BY EXECUTIVE ENGINEER — Appellant Vs. M/S BORSE BROTHERS ENGINEERS AND CONTRACTORS PRIVATE LIMITED — Respondent (…
Sexual harassment – Using rakhi tying as a condition for bail, transforms a molester into a brother, by a judicial mandate is wholly unacceptable, and has the effect of diluting and eroding the offence of sexual harassment –
SUPREME COURT OF INDIA DIVISION BENCH APARNA BHAT AND OTHERS — Appellant Vs. STATE OF MADHYA PRADESH AND ANOTHER — Respondent ( Before : A. M. Khanwilkar and S. Ravindra…
Family Courts Act, 1984 – Sections 7, 10, 14, 15 and 15 – Jurisdiction of Family Court – Family Court does not have plenary powers to do away with the mandatory procedural requirements in particular, which guarantee fairness and transparency in the process to be followed and for adjudication of claims of both sides.
SUPREME COURT OF INDIA FULL BENCH AMAN LOHIA — Appellant Vs. KIRAN LOHIA — Respondent ( Before : A.M. Khanwilkar, B.R. Gavai and Krishna Murari, JJ. ) Transferred Case (Civil)…
Held, Selection in respect of 3295 posts was undertaken in accordance with the directions issued by this Court in Ashish Kumar Yadav and Ors. vs. State, (2018) 17 SCC 398, State Government and its functionaries were obliged to go strictly in order of merit and apply the principle of reservation with the availability of 3295 additional posts, in the re-working exercise, if the candidates who were already selected against reserved posts were entitled to be considered against open category posts, that exercise cannot be termed as illegal or invalid on any count.
SUPREME COURT OF INDIA FULL BENCH PRAMOD KUMAR SINGH AND OTHERS — Appellant Vs. STATE OF UTTAR PRADESH AND OTHERS — Respondent ( Before : Uday Umesh Lalit, S. Ravindra…
Consumer Protection Act, 2019 – Pecuniary jurisdiction – Proceedings instituted before the commencement of the Act of 2019 on 20 July 2020 would continue before the fora corresponding to those under the Act of 1986 (the National Commission, State Commissions and District Commissions) and not be transferred in terms of the pecuniary jurisdiction set for the fora established under the Act of 2019.
SUPREME COURT OF INDIA DIVISION BENCH NEENA ANEJA AND ANOTHER — Appellant Vs. JAI PRAKASH ASSOCIATES LIMITED — Respondent ( Before : Dr. Dhananjaya Y Chandrachud and M.R. Shah, JJ.…