Deduction – Co-operative Societies – Limited object of section 80P(4) is to exclude co-operative banks that function at par with other commercial banks HELD the primary object of which is to provide financial accommodation to its members for agricultural purposes or for purposes connected with agricultural activities.
SUPREME COURT OF INDIA FULL BENCH THE MAVILAYI SERVICE COOPERATIVE BANK LIMITED AND OTHERS — Appellant Vs. COMMISSIONER OF INCOME TAX, CALICUT AND ANOTHER — Respondent ( Before : R.…
Common intention is evident from the accused persons coming to the lands of PW1 armed and intimidating him to return the lands followed by assault upon him and those who came to his rescue HELD Number and nature of hard blunt injuries on the two deceased make it apparent that the assailants were more than one
SUPREME COURT OF INDIA DIVISION BENCH ASHARAM TIWARI — Appellant Vs. STATE OF MADHYA PRADESH — Respondent ( Before : R.F. Nariman and Navin Sinha, JJ. ) Criminal Appeal No…….of…
Kidnapping – Consensual Affair – Defence of – HELD the consent of the minor would be no defence to a charge of kidnapping
SUPREME COURT OF INDIA FULL BENCH ANVERSINH @ KIRANSINH FATESINH ZALA — Appellant Vs. STATE OF GUJARAT — Respondent ( Before : N.V. Ramana, S. Abdul Nazeer and Surya Kant,…
Candidates who have ranked lower in the 2019 selection and were unable to obtain appointments cannot appropriate the vacancies of a subsequent year to themselves – To allow such a claim would be an egregious legal and constitutional error – Judgment of the High Court cannot be sustained – Appeal allowed.
SUPREME COURT OF INDIA FULL BENCH HIGH COURT OF KERALA — Appellant Vs. RESHMA A. AND OTHERS ETC. — Respondent ( Before : Dr. Dhananjaya Y. Chandrachud and Indira Banerjee,…
Apartment Buyer’s Agreement – Unfair trade practice – Incorporation of such one-sided and unreasonable clauses in the Apartment Buyer’s Agreement constitutes an unfair trade practice under Section 2(1) (r) of the C P A. HELD intent is clear that a choice or discretion is given to the allottee whether he wishes to initiate appropriate proceedings under the CP Act or file an application under the RERA Act.
1/37 SUPREME COURT OF INDIA FULL BENCH IREO GRACE REALTECH PVT. LTD — Appellant Vs. ABHISHEK KHANNA AND OTHERS — Respondent ( Before : Dr Dhananjaya Y Chandrachud, Indu Malhotra…
Non-payment of stamp duty on commercial contract – Since the arbitration agreement is an independent agreement between the parties, and is not chargeable to payment of stamp duty, the non-payment of stamp duty on the commercial contract, would not invalidate the arbitration clause
SUPREME COURT OF INDIA FULL BENCH M/S. N.N. GLOBAL MERCANTILE PRIVATE LIMITED — Appellant Vs. M/S. INDO UNIQUE FLAME LIMITED AND OTHERS — Respondent ( Before : Dr. Dhananjaya Y.…
Injuries were simple in nature caused by hard blunt object – Accused persons guilty of committing offence under Section 324 of the Code – This Court impose sentence of three years rigorous imprisonment – Conviction and sentence under sections 341, 307, 325, and 302 read with 34 set aside –
1/8 SUPREME COURT OF INDIA FULL BENCH MIHIR GOPE ETC. — Appellant Vs. THE STATE OF JHARKHAND — Respondent ( Before : N.V. Ramana, Surya Kant and Aniruddha Bose, JJ.…
Revenue legislation also provides its own internal discipline – Short circuiting this should not become a ruse for flooding this court with petitions which can, should and must be addressed before the competent fora. Writ allowed to be withdrawn.
SUPREME COURT OF INDIA FULL BENCH DEVENDRA DWIVEDI — Appellant Vs. UNION OF INDIA AND OTHERS — Respondent ( Before : D.Y. Chandrachud, Indira Banerjee and Sanjiv Khanna, JJ. )…
Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 – Reservation in promotion – Physical disability – Petitioner contends that the respondent was given employment on compassionate ground and the entry point was not of a person with disability
SUPREME COURT OF INDIA FULL BENCH THE STATE OF KERALA AND OTHERS — Appellant Vs. LEESAMMA JOSEPH — Respondent ( Before : Sanjay Kishan Kaul, Dinesh Maheshwari and Hrishikesh Roy,…
Question is whether the contract, which is composite in nature, falls within Gujarat Act. It is a settled law that the interpretation of contracts in such cases shall generally not be done in the writ jurisdiction
SUPREME COURT OF INDIA FULL BENCH BHAVEN CONSTRUCTION THROUGH AUTHORISED SIGNATORY PREMJIBHAI K. SHAH — Appellant Vs. EXECUTIVE ENGINEER SARDAR SAROVAR NARMADA NIGAM LIMITED AND ANOTHER — Respondent ( Before…