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Medical Education — Relocation of Students — Financial Liability — Supreme Court intervened to protect academic future of students admitted to a college (SRMCH) facing deficiencies, by directing their relocation to other recognized colleges — The primary issue became the financial liability for the education provided at the transferee colleges. Income Tax Act, 1961 — Section 147 and 148 — Reopening of assessment — Validity — Tangible material — Change of opinion — Assessing Officer has no power to review an assessment; reassessment must be based on tangible material, not a mere change of opinion — The discovery of fresh information during a survey, which reveals the true nature of a transaction and suggests income has escaped assessment, can form the basis for reopening an assessment, even if certain disclosures were made during the original assessment. Wife’s pursuit of professional career and desire to provide safe environment for child are not grounds for cruelty or desertion. -Family Law — Divorce — Grounds — Cruelty and Desertion — Wife’s pursuit of professional career and desire to provide safe environment for child are not grounds for cruelty or desertion. Constitution of India, 1950 — Article 19(1)(a) and Article 21A — Right to education — Medium of instruction — Freedom of speech and expression includes the right to receive information in a comprehensible manner — Education must be imparted in a language that the child understands best — Right to primary education in a language of choice is part of freedom of speech and expression — State cannot impose controls on such choice. Motor Vehicles Act, 1988 — Compensation — Enhancement — Deceased was an engineering student with good academic record and potential future earnings — High Court enhanced compensation but it was found to be on the lower side — The Supreme Court assessed the monthly income at Rs. 12,000/-, added 40% for future prospects, deducted half for personal expenses, and applied a multiplier of 18 — Compensation under conventional heads was also enhanced — The motorcycle damage was awarded as per the surveyor’s report.

(IPC) – S 302, 34 – Refusal to undergo Test Identification Parade (TIP) – Guilt cannot be based purely on the refusal to undergo a (TIP) – Ballistics evidence connecting the empty cartridges & the bullets recovered from the body of the deceased with an alleged weapon of offence is contradictory and suffers from serious infirmities. Appeal allowed.

SUPREME COURT OF INDIA FULL BENCH RAJESH @ SARKARI AND ANOTHER — Appellant Vs. STATE OF HARYANA — Respondent ( Before : Dr. Dhananjaya Y Chandrachud, Indu Malhotra and Indira…

Kerala Conservation of Paddy Land and Wetland Act, 2008 – Kerala Wetlands (Conservation and Management) Rules, 2010 – Rule 4 – Restrictions on activities within wetlands -It is open to the Appellant to challenge the order of the Collector dated 30.04.2019 in accordance with law –

SUPREME COURT OF INDIA FULL BENCH THOMAS LAWRENCE — Appellant Vs. THE STATE OF KERALA AND OTHERS — Respondent ( Before : Rohinton Fali Nariman, Navin Sinha and Indira Banerjee,…

Insolvency and Bankruptcy Code is at a nascent stage and it is better that the interpretation of the provisions of the Code is taken up by this Court to avoid any confusion, and to authoritatively settle the law – Personal gurantor – Writ Petitions are transferred from the High Courts to SCOI

SUPREME COURT OF INDIA FULL BENCH  INSOLVENCY AND BANKRUPTCY BOARD OF INDIA — Appellant Vs. LALIT KUMAR JAIN AND OTHERS — Respondent ( Before : L. Nageswara Rao, Hemant Gupta…

Child Custody – During interaction on the video-conferencing platform, “S” son of the Appellant/Respondent indicated his desire to reside with his mother in Singapore – While the child is attached to the respondent, he has indicated, in no uncertain terms, his desire to live with his mother. Appeal allowed.

SUPREME COURT OF INDIA FULL BENCH MRS RITIKA SHARAN — Appellant Vs. MR SUJOY GHOSH — Respondent ( Before : Dr. Dhananjaya Y Chandrachud, Indu Malhotra and Indira Banerjee, JJ.…

U P Mining Minerals (Concession) R, 1963 – Rule 40(h) – disruption of mining operations- State of UP states that they are only liable to refund (i) any security deposit; or (ii) advance royalties paid to them, for this obstructed period – the State already consented and recorded in such order .

  SUPREME COURT OF INDIA DIVISION BENCH DHARMENDRA KUMAR SINGH — Appellant Vs. THE STATE OF UTTAR PRADESH AND OTHERS — Respondent ( Before : Sanjay Kishan Kaul and Hrishikesh…

Officers under Section 53 of NDPS Act are police; statement under Section 67 is confessional statement: Supreme Court in 2:1 judgment The Court noted that given the stringent provisions of the NDPS Act, they have to be construed bearing in mind the fact that the severer the punishment, the greater the care.

The Supreme Court has held by a 2:1 majority that officers under Section 53 of the Narcotic Drugs and Psychotropic Substances (NDPS) Act, 1985 are police officers (Tofan Singh v. State of Tamil…

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