Kerala Conservation of Paddy Land and Wetland Act, 2008 – Kerala Wetlands (Conservation and Management) Rules, 2010 – Rule 4 – Restrictions on activities within wetlands -It is open to the Appellant to challenge the order of the Collector dated 30.04.2019 in accordance with law –
SUPREME COURT OF INDIA FULL BENCH THOMAS LAWRENCE — Appellant Vs. THE STATE OF KERALA AND OTHERS — Respondent ( Before : Rohinton Fali Nariman, Navin Sinha and Indira Banerjee,…
Service Law – Dismissal – Reinstatement – Acquittal – Acquittal Does not conclude disciplinary enquiry
SUPREME COURT OF INDIA DIVISION BENCH THE STATE OF RAJASTHAN AND OTHERS — Appellant Vs. HEEM SINGH — Respondent ( Before : Dr. Dhananjaya Y. Chandrachud and Indira Banerjee, JJ.…
Insolvency and Bankruptcy Code is at a nascent stage and it is better that the interpretation of the provisions of the Code is taken up by this Court to avoid any confusion, and to authoritatively settle the law – Personal gurantor – Writ Petitions are transferred from the High Courts to SCOI
SUPREME COURT OF INDIA FULL BENCH INSOLVENCY AND BANKRUPTCY BOARD OF INDIA — Appellant Vs. LALIT KUMAR JAIN AND OTHERS — Respondent ( Before : L. Nageswara Rao, Hemant Gupta…
If two views are possible on the evidence adduced in a case, one pointing to the guilt of the accused and the other to their innocence, the view favourable to the accused should be adopted
SUPREME COURT OF INDIA FULL BENCH CHUNTHURAM — Appellant Vs. STATE OF CHHATTISGARH — Respondent ( Before : Sanjay Kishan Kaul, Krishna Murari and Hrishikesh Roy, JJ. ) Criminal Appeal…
Child Custody – During interaction on the video-conferencing platform, “S” son of the Appellant/Respondent indicated his desire to reside with his mother in Singapore – While the child is attached to the respondent, he has indicated, in no uncertain terms, his desire to live with his mother. Appeal allowed.
SUPREME COURT OF INDIA FULL BENCH MRS RITIKA SHARAN — Appellant Vs. MR SUJOY GHOSH — Respondent ( Before : Dr. Dhananjaya Y Chandrachud, Indu Malhotra and Indira Banerjee, JJ.…
U P Mining Minerals (Concession) R, 1963 – Rule 40(h) – disruption of mining operations- State of UP states that they are only liable to refund (i) any security deposit; or (ii) advance royalties paid to them, for this obstructed period – the State already consented and recorded in such order .
SUPREME COURT OF INDIA DIVISION BENCH DHARMENDRA KUMAR SINGH — Appellant Vs. THE STATE OF UTTAR PRADESH AND OTHERS — Respondent ( Before : Sanjay Kishan Kaul and Hrishikesh…
Officers under Section 53 of NDPS Act are police; statement under Section 67 is confessional statement: Supreme Court in 2:1 judgment The Court noted that given the stringent provisions of the NDPS Act, they have to be construed bearing in mind the fact that the severer the punishment, the greater the care.
The Supreme Court has held by a 2:1 majority that officers under Section 53 of the Narcotic Drugs and Psychotropic Substances (NDPS) Act, 1985 are police officers (Tofan Singh v. State of Tamil…
Supreme Court grants custody of child to father in transnational guardianship case, asks for mirror order from Nairobi court The Court noted that though its judgment would not be binding on the Nairobi court, it would have “great persuasive value”.
The Supreme Court, in a 2:1 judgment, granted custody of a child to the father after the 11-year-old expressed his desire to live with that latter. The Court has…
Trivial Procedural Lapses Not A Ground To Nullify SARFAESI Proceedings Initiated By Secured Creditor If No Substantial Prejudice Was Caused To Borrower
SUPREME COURT OF INDIA FULL BENCH M/S. L&T HOUSING FINANCE LIMITED — Appellant Vs. M/S. TRISHUL DEVELOPERS AND ANOTHER — Respondent ( Before : L. Nageswara Rao, Hemant Gupta…
NDPS Held Recovery of 3kg 100gms charas – Compliance with Section 50 – Safeguards for search of a person would not extend to his bag or other article being carried by them
SUPREME COURT OF INDIA FULL BENCH RAJESH DHIMAN — Appellant Vs. STATE OF HIMACHAL PRADESH — Respondent ( Before : N.V. Ramana, Surya Kant and Hrishikesh Roy, JJ. )…