Maharashtra Regional and Town Planning Act, 1966 – Sections 88, 91, 125 and 126 – Deletion of the Public Road from the Town Planning Scheme – HELD land is acquired for the purposes of a Development Scheme, the same vests in the State free from encumbrances – In the absence of any proceedings for acquisition or for purchase, no land belonging to the Appellant Trust could have vested in the State
SUPREME COURT OF INDIA DIVISION BENCH HARI KRISHNA MANDIR TRUST — Appellant Vs. STATE OF MAHARASHTRA AND OTHERS — Respondent ( Before : Indu Malhotra and Indira Banerjee, JJ.…
Women SSC Officers Of Navy Not To Be Discharged Pending Consideration Of Their Requests For Grant Of Permanent Commission : SCOI
“Prima facie, the Union of India having failed to comply with the directions contained in the judgment of this Court dated 17 March 2020 which mandated consideration for the grant…
HELD The MBA degree cannot be regarded as allied (Equivalent) to a post graduate degree or diploma in Social Work, Labour Welfare, Industrial Relations or Personnel Management.
MBA Degree Not Equivalent To PG Degree/Diploma In Human Resource Management Or Industrial Relations & Labour Legislation: SCOI 1 Reportable IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION Civil…
United Provinces Prisoners Release on Probation Act, 1938 – Section 2 – Murder of 11 persons – Premature release of prisoner — crime is heinous – still set the petitioners free.
SUPREME COURT OF INDIA DIVISION BENCH SHOR — Appellant Vs. STATE OF UTTAR PRADESH AND ANOTHER — Respondent ( Before : Rohinton Fali Nariman and Navin Sinha, JJ. )…
10% quota for Economically Weaker Sections – Challenged – Amendments run contrary to the constitutional scheme, and no segment of available seats/posts can be reserved, only on the basis of economic criterion Substantial questions of law to be considered by a Bench of five Judges
SUPREME COURT OF INDIA FULL BENCH JANHIT ABHIYAN — Appellant Vs. UNION OF INDIA AND OTHERS — Respondent ( Before : S.A. Bobde, CJI, R. Subhash Reddy and B.R.…
Service Law – Promotion – Promotion is an advancement in rank or grade or both and is a step towards advancement to a higher position, grade or honour and dignity HELD advancement to a higher position and advancement to a higher pay scale – are described by the common term “promotion”
SUPREME COURT OF INDIA FULL BENCH RAMA NAND AND OTHERS — Appellant Vs. CHIEF SECRETARY, GOVT. OF NCT OF DELHI AND ANOTHER — Respondent ( Before : Sanjay Kishan…
If a plaint is returned under Order VII Rule 10 and 10A, CPC, for presentation in the court in which it should have been instituted, HELD Suit in new Court has to Proceed De Novo on Return of Plaint.
SUPREME COURT OF INDIA FULL BENCH M/S. EXL CAREERS AND ANOTHER — Appellant Vs. FRANKFINN AVIATION SERVICES PRIVATE LIMITED — Respondent ( Before : R.F. Nariman, Navin Sinha and…
“The owner is liable to pay charges after the goods have been taken charge by port and receipt issued to vessel owner. when the Port Trust takes charge of the good ” The point of time at which title to the goods passes to the consignee is not relevant to determine the liability of the consignee or steamer agent in respect of charges of the Port Trust” ” it would be the duty of the Port Trust to destuff every container that is entrusted to it, and return destuffed containers to any such person within as short a period as is feasible in cases where the owner/person entitled to the goods does not come forward to take delivery of the goods and destuff such containers.
SUPREME COURT OF INDIA FULL BENCH THE CHAIRMAN, BOARD OF TRUSTEES, COCHIN PORT TRUST — Appellant Vs. M/S AREBEE STAR MARITIME AGENCIES PVT. LTD. AND OTHERS — Respondent (…
No Advantage To Candidate When The Very Selection Is Illegal HELD”In our view, considering the fact that the very selection and appointments were found to be illegal and invalid, no other advantage can be conferred upon the concerned candidates”, 8,882 ad-hoc teachers terminated.
The Supreme Court has affirmed the termination of 8,882 ad-hoc teachers in Tripura. The bench comprising Justices UU Lalit and Vineet Saran observed that, as their very selection and appointments were found…
The stringent provisions of the Narcotics Drugs and Psychotropic Substances Act, Act do not dispense with the requirements of prosecution to establish a prima facie case beyond reasonable doubt. HELD appeal allowed against conviction.
“The presumptive provision with reverse burden of proof, does not sanction conviction on basis of preponderance of probability. “ The stringent provisions of the Narcotics Drugs and Psychotropic Substances…