Liberty of a Citizen Cannot Be Taken Away In this Manner” HELD HC Order Dismissing Criminal Revision Due To Absence Of Lawyer set aside
“Perusal of file shows that this revision has been taken on board six times, including today. On four occasions, none came forward to represent the petitioner in the span of…
Anticipatory Bail Application Not Maintainable By A Person Who Apprehends Arrest After Cancellation Of Regular Bail
“A person released on bail is already in the constructive custody of law. If the law requires him to come back to custody for specified reasons, we are afraid that…
H C did not commit any error in cancelling the default bail granted to the appellants – Default Bail Granted Erroneously Can Be Cancelled By High Court U/s 439(2) CrPC
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.…
Securities Contracts (Regulation) Act, 1956 – Section 22F – It is settled law that statutory appeal is a continuation of the original proceedings and once an appeal was filed, the question of expulsion remained subjudice unto these appeals.
SUPREME COURT OF INDIA DIVISION BENCH RUSODAY SECURITIES LIMITED — Appellant Vs. NATIONAL STOCK EXCHANGE OF INDIA LIMITED AND OTHERS — Respondent ( Before : A.M. Khanwilkar and Dinesh Maheshwari,…
Voluntarily causing hurt by dangerous weapon – Modification of sentence – Incident occurred on 13.01.2002 and the 3rd appellant herein has already served more than two years of sentence – It is a fit case to modify the sentence and reduce the compensation
SUPREME COURT OF INDIA DIVISION BENCH OMANAKKUTTAN AND OTHERS — Appellant Vs. STATE OF KERALA — Respondent ( Before : Ashok Bhushan and R. Subhash Reddy, JJ. ) Criminal Appeal…
Held, petitioner-herein will come within the definition of the expression “party” appearing in the 5th proviso to Clause (c) of Sub-section (1) of Section 434 of the Companies Act, 2013 and that the petitioner is entitled to seek a transfer of the pending winding up proceedings against the first respondent, to the NCLT
SUPREME COURT OF INDIA FULL BENCH M/S KALEDONIA JUTE AND FIBRES PRIVATE LIMITED — Appellant Vs. M/S AXIS NIRMAN AND INDUSTRIES LIMITED AND OTHERS — Respondent ( Before : S.A.…
(IPC) – Ss 302 and 34 – (CrPC) – S 313 – Evidence Act, 1872 – Ss 106 and 134 – Murder of wife – Conviction and sentence – Appeal against – Most important aspect is where the death was caused and the body found. Appeal dismissed.
SUPREME COURT OF INDIA DIVISION BENCH JAYANTILAL VERMA — Appellant Vs. STATE OF M.P. (NOW CHHATTISGARH) — Respondent ( Before : Sanjay Kishan Kaul and Hrishikesh Roy, JJ. ) Criminal…
‘Shiksha Mitras’ – HELD Fixation of cut off at 65-60%, even after the examination was over, cannot be said to be impermissible – Government was well within its rights to fix such cut off.
SUPREME COURT OF INDIA FULL BENCH RAM SHARAN MAURYA AND OTHERS — Appellant Vs. STATE OF U.P. AND OTHERS — Respondent ( Before : Uday Umesh Lalit and Mohan M.…
Bihar Education Service – Relegating of petitioner after serving as member of the Bihar Administrative service for almost 15 years to Bihar Education Service without affording an opportunity of hearing to him in alleged compliance of the order – not justified
SUPREME COURT OF INDIA FULL BENCH SUBHASH KUMAR — Appellant Vs. THE STATE OF BIHAR AND OTHERS — Respondent ( Before : L. Nageswara Rao, Hemant Gupta and Ajay Rastogi,…
Delhi Special Police Establishment Act, 1946 – There are no pleadings by the public servants with regard to the prejudice caused to them on account of non-obtaining of prior consent under Section 6 of the DSPE Act qua them specifically in addition to the general consent in force, nor with regard to miscarriage of justice – No reason to interfere with the finding
SUPREME COURT OF INDIA DIVISION BENCH M/S FERTICO MARKETING AND INVESTMENT PVT. LTD. AND OTHERS ETC. — Appellant Vs. CENTRAL BUREAU OF INVESTIGATION AND ANOTHER ETC. — Respondent ( Before…