Waqf Act, 1995 – Section 99 – Power to supersede Board – Words and Phrases – word ‘violation’ – “An infraction or breach of the law; a transgression. The act of breaking or dishonoring the law; the contravention of a right or duty.”
SUPREME COURT OF INDIA FULL BENCH THE STATE OF TAMIL NADU AND ANOTHER — Appellant Vs. K. FAZLUR RAHMAN AND ANOTHER — Respondent ( Before : Ashok Bhushan,…
Registered Document Is Presumed To Be Genuine; Onus To Prove Otherwise Is On Person Who Challenges It,
SUPREME COURT OF INDIA DIVISION BENCH RATTAN SINGH AND OTHERS — Appellant Vs. NIRMAL GILL AND OTHERS ETC. — Respondent ( Before : A.M. Khanwilkar and Dinesh Maheshwari, JJ. )…
Grant of the interim bail – High Court was in error in rejecting the applications for the grant of interim bail – This Court order and direct that Arnab Goswami, Feroz Mohammad Shaikh and Neetish Sarda shall be released on interim bail
SUPREME COURT OF INDIA DIVISION BENCH ARNAB MANORANJAN GOSWAMI — Appellant Vs. THE STATE OF MAHARASHTRA AND OTHERS — Respondent ( Before : D.Y. Chandrachud and Indira Banerjee, JJ. )…
It is fairly well settled that in absence of pleading, any amount of evidence will not help the party – When the adoption ceremony, is mentioned in the registered adoption deed, which was questioned in the suit, there is absolutely no reason for not raising specific plea in the suit and to file application at belated stage to summon the record
SUPREME COURT OF INDIA FULL BENCH BIRAJI @ BRIJRAJI AND ANOTHER — Appellant Vs. SURYA PRATAP AND OTHERS — Respondent ( Before : Ashok Bhushan, R.Subhash Reddy and M.R.Shah, JJ.…
A candidate having suppressed the material information and/or giving false information cannot claim right to continuance in service HELD qualification that a graduate shall not be eligible to apply was a conscious decision taken by the Bank. Appeal allowed.
SUPREME COURT OF INDIA FULL BENCH CHIEF MANAGER, PUNJAB NATIONAL BANK AND ANOTHER — Appellant Vs. ANIT KUMAR DAS — Respondent ( Before : Ashok Bhushan, R. Subhash Reddy and…
(CPC) – Or 47 R 1 and S 114 – Review – Powers of review cannot be exercised as an inherent power nor can an appellate power can be exercised in the guise of power of review –
SUPREME COURT OF INDIA DIVISION BENCH SHRI RAM SAHU (DEAD) THROUGH LRS. AND OTHERS — Appellant Vs. VINOD KUMAR RAWAT AND OTHERS — Respondent ( Before : Ashok Bhushan and…
IMP : (Cr.PC) – S 125 – Maintenance in all cases will be awarded from the date of filing the application for maintenance. For enforcement/execution of orders of maintenance, an order or decree of maintenance may be enforced under S 28A of the H M A, 1956; S 20(6) of the D.V. Act; and S 128 of Cr.P.C., as may be applicable – Order of maintenance may be enforced as a money decree of a civil court as per the provisions of the CPC, more particularly Ss 51, 55, 58, 60 r.w. Order XXI.
SUPREME COURT OF INDIA DIVISION BENCH RAJNESH — Appellant Vs. NEHA AND ANOTHER — Respondent ( Before : Indu Malhotra, and R. Subhash Reddy, JJ. ) Criminal Appeal No. 730…
W B Restoration of Alienated Land Act, 1973 – Definition of ‘land’ – Even waterbodies like pond or tank should also have some connection with agricultural land or the occupation of the transferor as agriculturist to come within the purview of the 1973 Act
SUPREME COURT OF INDIA FULL BENCH SMT. RENUKA DEY AND OTHERS — Appellant Vs. NARESH CHANDRA GOPE (D) THR. LRS. AND ANOTHER — Respondent ( Before : Sanjay Kishan Kaul,…
(IPC) – S 302, 34 – Refusal to undergo Test Identification Parade (TIP) – Guilt cannot be based purely on the refusal to undergo a (TIP) – Ballistics evidence connecting the empty cartridges & the bullets recovered from the body of the deceased with an alleged weapon of offence is contradictory and suffers from serious infirmities. Appeal allowed.
SUPREME COURT OF INDIA FULL BENCH RAJESH @ SARKARI AND ANOTHER — Appellant Vs. STATE OF HARYANA — Respondent ( Before : Dr. Dhananjaya Y Chandrachud, Indu Malhotra and Indira…
Real Estate (Regulation and Development) Act, 2016 – Sections 79 – Bar of jurisdiction – Consumer complaint by allottee against builder – Section 79 of the RERA Act does not in any way bar the Commission or Forum under the provisions of the CP Act to entertain any complaint.
SUPREME COURT OF INDIA DIVISION BENCH M/S. IMPERIA STRUCTURES LIMITED — Appellant Vs. ANIL PATNI AND ANOTHER — Respondent ( Before : Uday Umesh Lalit and Vineet Saran, JJ. )…