Dowry death – Cancellation of Anticipatory Bail of in-laws of the deceased- Grant of anticipatory bail in such a serious offence would operate to obstruct the investigation – It is a well settled principle of law that the setting aside of an “unjustified, illegal or perverse order” granting bail is distinct from the cancellation of bail – Investigation transferred to CBI
SUPREME COURT OF INDIA FULL BENCH DR. NARESH KUMAR MANGLA — Appellant Vs. SMT. ANITA AGARWAL AND OTHERS ETC. — Respondent ( Before : Dr. Dhananjaya Y. Chandrachud, Indu Malhotra…
CAS promotion, the incumbent teacher must have holding a substantive sanctioned post, as much as CAS promotion being a personal promotion to the incumbent teacher – promotion under the scheme, is to be given benefit only from the entry of service of such incumbent into the University – Action of university upheld writ dismissed
SUPREME COURT OF INDIA FULL BENCH REGISTRAR, KARNATAKA UNIVERSITY AND ANOTHER — Appellant Vs. DR. PRABHUGOUDA AND ANOTHER — Respondent ( Before : Ashok Bhushan, R. Subhash Reddy and M.R.…
Argument of the accused that he has only one hand, as a result of which it would be physically impossible to have committed an act of rape – Petition dismissed
SUPREME COURT OF INDIA FULL BENCH SEELAN @ JEYASEELAN — Appellant Vs. THE INSPECTOR OF POLICE — Respondent ( Before : Rohinton Fali Nariman, Navin Sinha and K.M. Joseph, JJ.…
P C Act, 1988 – Ss 13(1)(d) r/w 13(2) – (CrPC) – S 482 -An application by a person, described as a social activist and an Advocate, who is in no way connected with the criminal proceeding or criminal trial under Section 482 Cr.P.C. cannot ordinarily be entertained by the High Court.
SUPREME COURT OF INDIA FULL BENCH SANJAI TIWARI — Appellant Vs. THE STATE OF UTTAR PRADESH AND ANOTHER — Respondent ( Before : Ashok Bhushan, R. Subhash Reddy and M.R.…
Competition Act, 2002 – Section 3 – Anti-competitive agreements – Ola and Uber do not facilitate cartelization or anti-competitive practices between drivers, who are independent individuals, who act independently of each other, so as to attract the application of section 3 of the Act, as has been held by both the CCI and the NCLAT.
SUPREME COURT OF INDIA FULL BENCH SAMIR AGRAWAL — Appellant Vs. COMPETITION COMMISSION OF INDIA AND OTHERS — Respondent ( Before : Rohinton Fali Nariman, K.M. Joseph and Krishna Murari,…
Winding up proceeding pending – Transfer of – High court to NCLT -Words “party or parties” appearing in the 5th proviso to Clause (c) of Sub-section (1) of Section 434 would take within its fold any creditor of the company in liquidation – If any creditor is aggrieved by any decision of the official liquidator, he is entitled under the 1956 Act to challenge the same before the Company Court
SUPREME COURT OF INDIA FULL BENCH ACTION ISPAT AND POWER PRIVATE LIMITED — Appellant Vs. SHYAM METALICS AND ENERGY LIMITED — Respondent ( Before : Rohinton Fali Nariman, K.M. Joseph…
Maintenance and Welfare of Parents and Senior Citizens Act, 2007 – Section 8 – Summary Eviction Procedure – Right of a woman to secure a residence order in respect of a shared household cannot be defeated by the simple expedient of securing an order of eviction by adopting the summary procedure under the Senior Citizens Act 2007.
SUPREME COURT OF INDIA FULL BENCH SMT. S VANITHA — Appellant Vs. THE DEPUTY COMMISSIONER, BENGALURU URBAN DISTRICT AND OTHERS — Respondent ( Before : Dr. Dhananjaya Y. Chandrachud, Indu…
Homeopathic Practitioners (Professional Conduct, Etiquette and Code of Ethics) Regulations, 1982 – Regulation 6 – Prohibition of advertisement – competency to cure COVID-19 disease – When statutory regulations itself prohibit advertisement, there is no occasion for Homeopathic medical practitioners to advertise that they are competent to cure COVID-19 disease
SUPREME COURT OF INDIA FULL BENCH DR. AKB SADBHAVANA MISSION SCHOOL OF HOMEO PHARMACY — Appellant Vs. THE SECRETARY, MINISTRY OF AYUSH AND OTHERS — Respondent ( Before : Ashok…
Evidence Act, 1872 – Sections 90 and 114(e) – Relief of permanent injunction – Presumption Admissibility in evidence of thirty years old documents – Two reports of the Pleader Commissioner also confirmed the possessory title of the appellants along with property tax registers and municipal tax receipts – Appellants had more than sufficiently established their lawful possession of the suit property – Appeal allowed.
SUPREME COURT OF INDIA FULL BENCH IQBAL BASITH AND OTHERS — Appellant Vs. N. SUBBALAKSHMI AND OTHERS — Respondent ( Before : R.F. Nariman, Navin Sinha and Krishna Murari, JJ.…
HELD Investigation appears to be a sham, designed to conceal more than to investigate – Police has the primary duty to investigate on receiving report of the commission of a cognizable offence. This is a statutory duty under the Code of Criminal Procedure – Shri Satyarth Anirudh Pankaj, I.P.S. as the senior officer, State of Uttar Pradesh to carry out further investigation
SUPREME COURT OF INDIA FULL BENCH AMAR NATH CHAUBEY — Appellant Vs. UNION OF INDIA AND OTHERS — Respondent ( Before : R.F. Nariman, Navin Sinha and Krishna Murari, JJ.…