SCOI Upholds Sections 3, 4 & 10 Of IBC Amendment Act 2020
The amendments mandated a minimum of 100 home buyers to come together to file an insolvency application in the National Company Law Tribunal (NCLT) to trigger the IBC against a…
Since the entire payment is recorded in the settlement agreement has been paid, the parties have no further or other obligations against each other. The transfer petition is, accordingly, disposed of.
Supreme Court Passes First Divorce Decree Through Virtual Hearing [Read Order] The Supreme Court recently allowed the first petition for divorce by mutual consent, through the virtual hearing system. On…
The question concerning the interpretation of section 6 of the Hindu Succession Act, 1956 (in short, ‘the Act of 1956’) as amended by Hindu Succession (Amendment) Act, 2005
1 R E P O R T A B L E IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION CIVIL APPEAL NO. DIARY NO.32601 OF 2018 VINEETA SHARMA ……
Criminal Procedure Code, 1973 (CrPC) – Sections 167(2) and 439 – Narcotic Drugs and Psychotropic Substances, Act, 1985 – Sections 22, 28 and 29 – Possession and transportation of narcotic substance – Combined complaint – Bail
SUPREME COURT OF INDIA FULL BENCH VENKATESAN BALASUBRAMANIYAN — Appellant Vs. THE INTELLIGENCE OFFICER, D.R.I. BANGALORE — Respondent ( Before : Ashok Bhushan, R. Subhash Reddy and M.R. Shah, JJ.…
Second Complaint—There is no provision in the Criminal Procedure Code or any other statute which debars a complainant from making a second complaint on the same allegations, when the first complaint did not lead to conviction, acquittal or discharge
2019(1) Law Herald (SC) 134 : 2018 LawHerald.Org 2049 IN THE SUPREME COURT OF INDIA Before Hon’ble Mrs. Justice R. Banumathi Hon’ble Mrs. Justice Indira Banerjee Criminal Appeal No. Ill…
Criminal Law–Rape–Kidnapping and Rape–Consent – Acquittal –
Stats of H.P. v. Suresh Kumar @ Chhotu 2009(2) LAW HERALD (SC) 731 IN THE SUPREME COURT OF INDIA Before The Hon’ble Mr. Justice Arijit Pasayat The Hon’ble Mr. Justice…
As per guidance note dated 11.11.2020 issued by Government of India, Ministry of Women and Child Development, all States/Union Territories who have not yet opened Anganwadi Centres shall take a decision to open Anganwadi Centres on or before 31.01.2021 situated outside the containment zone.
SUPREME COURT OF INDIA FULL BENCH DIPIKA JAGATRAM SAHANI — Appellant Vs. UNION OF INDIA AND OTHERS — Respondent ( Before : Ashok Bhushan, R. Subhash Reddy and M.R. Shah,…
Illegal Gratification – Reduction in sentence – Accused is a senior citizen aged about 70 years and already dismissed from service – Sentence of two years rigorous imprisonment as imposed by the Special Court, confirmed by the High Court, is reduced to one year and one month rigorous imprisonment – Appeal partly allowed.
SUPREME COURT OF INDIA FULL BENCH S. SUNDARA KUMAR — Appellant Vs. STATE REPRESENTED BY THE INSPECTOR OF POLICE, VIGILANCE AND ANTI-CORRUPTION, THOOTHUKUDI DISTRICT, TAMIL NADU — Respondent ( Before…
Appellant the importer of goods & cleared them for home consumption, the natural consequence of raising of such debit notes on the end-buyers situated in different States and movement of goods to such end-buyers would be to take these transactions in the category of inter-State sales in terms of Section 3(a) of the CST Act – Appellant was not entitled to the exemption of Section 5(2) of the CST Act
SUPREME COURT OF INDIA DIVISION BENCH M/S VELLANKI FRAME WORKS — Appellant Vs. THE COMMERCIAL TAX OFFICER, VISAKHAPATNAM — Respondent ( Before : A.M. Khanwilkar and Dinesh Maheshwari, JJ )…
Construction of the Hotel-cum-Restaurant structure in the Bus Stand Complex is illegal and constitutes a brazen violation of law – Permission which was granted by MOEF was only for construction of a ‘parking place’ at McLeod Ganj – Similarly, the permission granted for constructing a ‘bus stand’ in the same area
SUPREME COURT OF INDIA FULL BENCH HIMACHAL PRADESH BUS STAND MANAGEMENT AND DEVELOPMENT AUTHORITY (HPBSM&DA) — Appellant Vs. THE CENTRAL EMPOWERED COMMITTEE ETC. AND OTHERS — Respondent ( Before :…