Therefore, this application is disposed of permitting the applicant to sell and remove the ore already mined and lying at site, under the supervision of the Committee appointed hereinabove – Committee shall be assisted by the concerned authorities of the State
SUPREME COURT OF INDIA FULL BENCH COMMON CAUSE — Appellant Vs. UNION OF INDIA AND OTHERS — Respondent ( Before : S.A. Bobde, CJI., A.S. Bopanna and V. Ramasubramanian, JJ.…
Misappropriation of public funds – Bank Employee – In banking business absolute devotion, integrity and honesty is a sine qua non for every bank employee. High Court has committed an apparent error in setting aside the order of dismissal of the respondent confirmed in departmental appeal by order – Appeal allowed.
SUPREME COURT OF INDIA FULL BENCH DEPUTY GENERAL MANAGER (APPELLATE AUTHORITY) AND OTHERS — Appellant Vs. AJAI KUMAR SRIVASTAVA — Respondent ( Before : L. Nageswara Rao, Hemant Gupta and…
Whether the acceptance of a conditional offer with a further condition results in a concluded contract, irrespective of whether the offerer accepts the further condition proposed by the acceptor, Held, Acceptance of a conditional offer with a further condition does not result in a concluded Contract.
SUPREME COURT OF INDIA DIVISION BENCH M/S. PADIA TIMBER COMPANY(P) LIMITED — Appellant Vs. THE BOARD OF TRUSTEES OF VISAKHAPATNAM PORT TRUST THROUGH ITS SECRETARY — Respondent ( Before :…
Motor Accident – Compensation – Future Prospects can be granted even in the cases pertaining to Notional Income – Once the victim has been proved to be employed at some venture, the necessary corollary is that they would be earning an income
SUPREME COURT OF INDIA FULL BENCH KIRTI AND ANOTHER ETC. — Appellant Vs. ORIENTAL INSURANCE COMPANY LIMITED — Respondent ( Before : N.V. Ramana, S. Abdul Nazeer and Surya Kant,…
Original claimants are permitted to withdraw 25% of the enhanced amount of compensation, as awarded together with proportionate interest and cost, without furnishing any security and the balance 75% together with proportionate cost and interest, as awarded is permitted to be invested in a fixed deposit in any nationalised bank with cumulative interest, it will meet the end of justice and take care of the interest of both the parties.
SUPREME COURT OF INDIA FULL BENCH NAYARA ENERGY LIMITED — Appellant Vs. THE STATE OF GUJARAT AND OTHERS — Respondent ( Before : Ashok Bhushan, R. Subhash Reddy and M.R.…
Appointment of Warden – Principal of the College and after receipt of the applications the applications along with recommendation of the Principal may be placed before the Governing Body which is to take decision regarding appointment of the Warden of the Hostel of the College –
SUPREME COURT OF INDIA DIVISION BENCH THE CHAIRPERSON GOVERNING BODY DAULAT RAM COLLEGE — Appellant Vs. DR. ASHA AND OTHERS — Respondent ( Before : Ashok Bhushan and M. R…
Triple Talaq- Relatives Of Husband Cannot Be Accused Of Offence Under Muslim Women (Protection of Rights on Marriage) Act – Anticipatory bail application maintainable
On a preliminary analysis, it is clear that the appellant as the mother-in-law of the second respondent cannot be accused of the offence of pronouncem The provisions of Section 7(c)…
Admission in Medical Courses – Benefit of ‘First Priority’ Policy – Candidates whose parents were domiciles of the UT of Dadra and Nagar Haveli or Daman and Diu and had studied the same place(s) mentioned above for at least the classes of 8th to 12th standards, their children are eligibile for the same
SUPREME COURT OF INDIA DIVISION BENCH MUSKAN SAMIR MODASIA — Appellant Vs. UNION OF INDIA AND ANOTHER — Respondent ( Before : Indira Banerjee and Hemant Gupta, JJ. ) Petition(s)…
Arbitration and Conciliation Act, 1996 – Section 34 – HELD – this is a case where the inferences drawn are a non-sequitur to the plain and simple words of the e-mails/communications read in evidence, which were before the Tribunal and which do not support the inferences drawn. In this view of the matter, clearly the approach of the majority of arbitrators is arbitrary and capricious; and therefore cannot pass judicial muster. (See : Associate Builders v. DDA, (2015) 3 SCC 49)
SUPREME COURT OF INDIA DIVISION BENCH ANGLO AMERICAN METALLURGICAL COAL PTY LIMITED — Appellant Vs. MMTC LIMITED — Respondent ( Before : Rohinton Fali Nariman and K.M. Joseph, JJ. )…
FARMERS AGITATION : We clarify that this Court will not interfere with the protest in question. Indeed the right to protest is part of a fundamental right and can as a matter of fact, be exercised subject to public order. There can certainly be no impediment in the exercise of such rights as long as it is non-violent and does not result in damage to the life and properties of other citizens and is in accordance with law. We are of the view at this stage that the farmers’ protest should be allowed to continue without impediment
1 ITEM NO.28 TO 32 Court 1 (Video Conferencing) SECTION X/PIL-W S U P R E M E C O U R T O F I N D I A…