Private medical colleges not entitled to make admissions for the academic years 2019-2020 and 2020-2021 without any inspection
SUPREME COURT OF INDIA FULL BENCH CHINTPURNI MEDICAL COLLEGE AND HOSPITAL AND ANOTHER — Appellant Vs. UNION OF INDIA AND ANOTHER — Respondent ( Before : L. Nageswara Rao, S.…
Land Acquisition Act, 1894 – Section 4 – Acquisition proceedings – Re-notification – If land already stands acquired by Government and if the same stands vested in Government there is no question of acquisition of such a land by issuing a second notification for the Government cannot acquire its own land –
1/5 SUPREME COURT OF INDIA DIVISION BENCH ASSAM INDUSTRIAL DEVELOPMENT CORPORATION LTD — Appellant Vs. GILLAPUKRI TEA COMPANY LIMITED AND OTHERS. ETC — Respondent ( Before : S. Abdul Nazeer…
Notice isssued – Sections 357 and 357-A of the Cr P C would apply only at the stage of conviction and not at the stage of grant of bail so far as payment of compensation to the victims are concerned.
SUPREME COURT OF INDIA FULL BENCH DHARMESH @ DHARMENDRA @ DHAMO JAGDISHBHAI @ JAGABHAI BHAGUBHAI RATADIA AND ANOTHER — Appellant Vs. THE STATE OF GUJARAT — Respondent ( Before :…
POSCO – High Court has apparently acquitted the accused under Section 8 of the POCSO Act, 2012 on the ground that the accused had no sexual intent in committing the offence under POCSO Act because there was no direct phyical contact, i.e., skin to skin.- Acquittal stayed
SUPREME COURT OF INDIA FULL BENCH ATTORNEY GENERAL FOR INDIA — Appellant Vs. SATISH AND ANOTHER. — Respondent ( Before : S.A. Bobde, CJI, A.S. Bopanna and V. Ramasubramanian )…
CBI case – Considering the facts and circumstances of the case including the extent of imprisonment undergone, the condition of health of the appellant and the need for the early disposal of the appeal, an order which balances the liberty of the appellant and the interest of the administration of criminal justice, should be passed.
SUPREME COURT OF INDIA FULL BENCH SWETABH SUMAN — Appellant Vs. CENTRAL BUREAU OF INVESTIGATION — Respondent ( Before : Dr Dhananjaya Y Chandrachud, Indira Banerjee and Sanjiv Khanna, JJ.…
Mutation Entries Do Not By Themselves Confer Title
It is well settled that mutation entries do not by themselves confer title which has to be established independently in a declaratory suit, There are many Apex Court judgments which…
Directing the University to declare the 5th Semester supplementary Examination results of the petitioner and issue the provisional degree along with necessary certificates, if she had passed the examinations, subject to the clearing of the other formalities.
SUPREME COURT OF INDIA FULL BENCH ANKITA MEENA — Appellant Vs. UNIVERSITY OF DELHI — Respondent ( Before : S.A. Bobde, CJI, A.S. Bopanna and V. Ramasubramanian, JJ. ) SLP…
HELD No merit in the contention of State that only those persons who retired from service between 11.05.1995 and 30.06.1999 shall be eligible for the benefit of the pension scheme – Civil Appeal was allowed on the statement made by State on instructions obtained from the State Government.
1/2 SUPREME COURT OF INDIA FULL BENCH DARSHAN SINGH AND OTHERS — Appellant Vs. STATE OF PUNJAB AND OTHERS — Respondent ( Before : S.A. Bobde,CJI, L. Nageswara Rao and…
Voluntary Retirement – Bank employee – Where the appointing authority does not refuse to grant the permission for retirement before the expiry of the period specified in the notice, there shall be deemed acceptance of the voluntary retirement application and the retirement shall become effective from the date of expiry of the period mentioned in the notice.
SUPREME COURT OF INDIA FULL BENCH INDIAN BANK AND ANOTHER — Appellant Vs. MAHAVEER KHARIWAL — Respondent ( Before : Ashok Bhushan, R. Subhash Reddy and M.R. Shah, JJ. )…
HELD in the present situation where all proceedings are conducted through video conferencing – This Court direct the Family Court, District Gautambudh Nagar, U.P. to conduct the trial through video conferencing.
SUPREME COURT OF INDIA FULL BENCH ANJALI BRAHMAWAR CHAUHAN — Appellant Vs. NAVIN CHAUHAN — Respondent ( Before : S.A. Bobde,CJI, L. Nageswara Rao and Vineet Saran, JJ. ) Review…