IPC S 228 A – Disclosure of identity of Rape victim – No person can print or publish in print, electronic, social media, etc. the name of the victim or even in a remote manner disclose any facts which can lead to the victim being identified and which should make her identity known to the public at large.
SUPREME COURT OF INDIA FULL BENCH MS. X — Appellant Vs. THE STATE OF JHARKHAND AND OTHERS — Respondent ( Before : Ashok Bhushan, R. Subhash Reddy and M. R.…
Right to property is still a constitutional right under Article 300A of the Constitution of India though not a fundamental right – Deprivation of the right can only be in accordance with the procedure established by law – Provisions of the Act had to be complied with to deprive a person of the land being surplus
SUPREME COURT OF INDIA FULL BENCH BAJRANGA (DEAD) BY LRS. — Appellant Vs. THE STATE OF MADHYA PRADESH AND OTHERS — Respondent ( Before : Sanjay Kishan Kaul, Dinesh Maheshwari…
‘Bordering On Professional Misconduct’: Supreme Court To Proceed Against A Lawyer For Speculating About Outcome Of A Pending Appeal
“Be that as it may, during the pendency of the stated suit for declaration and for direction to handover custody of the minor child, an application had been moved by…
Section 12(5) Of Arbitration & Conciliation Act Which Deals With Ineligibility Of Appointment As Arbitrator Is A Mandatory & Non- Derogable Provision
Section 12(5) of the Arbitration Act, 1996 (as amended by the 2015 Amendment Act) provides that notwithstanding any prior agreement to the contrary, any person whose relationship with the parties, or…
Dismissal Of Workman By Employer Cannot Be Interfered With Merely Because Disciplinary Enquiry Was Not Conducted
This Court has in a catena of decisions held that where an employer has failed to make an enquiry before dismissal or discharge of a workman, it is open for…
High Court Exercising Bail Jurisdiction Cannot Pass Directions Which Will Have Direct Bearing Upon Trial
some persons accused in a murder case approached the High Court seeking bail. Before the High Court, accused contended that a CCTV footage would prove their non-participation in the alleged…
Costs For ‘Wastage Of Judicial Time’ To Be Recovered From Officers Responsible For Delay In Filing
Costs of Rs. 25,000 each on the States of Uttar Pradesh and Karnataka for their “lethargy and incompetence” in approaching the Apex Court after a delay of hundred and thousand days. We have repeatedly discouraged…
Criminal Court Exercising Bail Jurisdiction Is Not Expected To Act As Recovery Agent To Realize Dues Of Complainant HELD “Criminal proceedings are not for realization of disputed dues.” Conditional bail on deposit Rs 41 Lakhs set aside.
The Supreme Court observed that a criminal court, exercising jurisdiction to grant bail/anticipatory bail, is not expected to act as a recovery agent SLP(Crl) 10484/2019 1 IN THE SUPREME COURT…
Companies Act, 1956 – Ss 397 & 398 – Oppression and Mismanagement – On Insolvency and Bankruptcy Code 2016, coming in force, the proceedings which are pending before the CLB, now stand transferred to the National Company Law Tribunal (NCLT) – It would be appropriate for the parties to invoke the jurisdiction of NCLT for seeking such orders as deemed fit in the facts and circumstances in accordance with law.
SUPREME COURT OF INDIA DIVISION BENCH RAMA NARANG — Appellant Vs. RAMESH NARANG AND OTHERS — Respondent ( Before : A.M. Khanwilkar and B. R. Gavai, JJ. ) Contempt Petition…
Qualifications and Mode of Recruitment – Rules were issued by the High Court in exercise of the power under the Constitution of Jammu & Kashmir – These Rules had the approval of the Governor also – Therefore, the contention of the respondents that the office order issued by the Chief Justice was ultra vires, is completely untenable.
1/8 SUPREME COURT OF INDIA FULL BENCH ASHOK KUMAR AND OTHERS ETC. ETC. — Appellant Vs. THE STATE OF JAMMU AND KASHMIR AND OTHERS — Respondent ( Before : S.A.…