Words and Phrases–Dowry–Meaning of–Any property or valuable security given or agreed to be given either directly or indirectly at or before or any time after the marriage and in connection with the marriage.
2009(2) LAW HERALD (SC) 1029 IN THE SUPREME COURT OF INDIA Before The Hon’ble Mr. Justice Dr. Arijit Pasayat The Hon’ble Mr. Justice Dr. Mukundakam Sharma Criminal Appeal No. 444…
Relation Witness–Merely because eye-witnesses are family members their evidence cannot be discarded.
2009(2) LAW HERALD (SC) 1020 IN THE SUPREME COURT OF INDIA Before The Hon’ble Mr. Justice Dr. Arijit Pasayat The Hon’ble Mr. Justice Asok Kumar Ganguly Criminal Appeal No. 445…
Juvenile-Age not to determined solely on basis of certificate by the doctor.
2009(2) LAW HERALD (SC) 1018 IN THE SUPREME COURT OF INDIA Before The Hon’ble Mr. Justice Dr. Arijit Pasayat The Hon’ble Mr. Justice Asok Kumar Ganguly Criminal Appeal No. 449…
High Court has not indicated any basis or reason for exercising jurisdiction under Section 482 of the Code–The application was disposed of in a casual manner–order of the High Court is clearly indefensible and is, accordingly, set aside–Criminal Procedure Code, 1973, Section 482–Penal Code, 1860, Section 406 and 498-A.
2009(2) LAW HERALD (SC) 1016 IN THE SUPREME COURT OF INDIA Before The Hon’ble Mr. Justice Dr. Arijit Pasayat The Hon’ble Mr. Justice Asok Kumar Ganguly Criminal Appeal No. 450…
Muslim Law-Gift–If by reason of a valid gift the thing gifted has gone out of the donee’s ownership, the same cannot be revoked.
2009(2) LAW HERALD (SC) 1008 IN THE SUPREME COURT OF INDIA Before The Hon’ble Mr. Justice S.B. Sinha The Hon’ble Mr. Justice Asok Kumar Ganguly The Hon’ble Mr. Justice R.M.…
Copyright Law–Dramatic work–Provisions of the Act make a distinction between the ‘literary work’ and ‘dramatic work’–Copyright in respect of performance of ‘dance’ would not come within the purview of the literary work but would come within the purview of the definition of ‘dramatic work’–Copyright Act, 1957, Section 2(h) and
2009(2) LAW HERALD (SC) 1000 IN THE SUPREME COURT OF INDIA Before The Hon’ble Mr. Justice S.B. Sinha The Hon’ble Mr. Justice Lokeshwar Singh Panta The Hon’ble Mr. Justice B.Sudershan…
Sexual Harassment–Vice Chairman wrote letter to lady principal of Army School–Complaint Committee not constituted–Management of the School is guilty of violating the guidelines issued by this Court
2009(2) LAW HERALD (SC) 994 IN THE SUPREME COURT OF INDIA Before The Hon’ble Mr. Justice S.B. Sinha The Hon’ble Mr. Justice Cyriac Joseph Civil Appeal Nos. 7355 to 7357…
Tamil Nadu Government Servants (Conditions of Service) Act, 2016 – Section 68 – Qualification for promotion to the post of Junior Bailiff – HELD 2016 Act actually replaces the General Rules for the Tamil Nadu State and Subordinate Services. But the Act does not override the Special Rules. Petition dismissed
SUPREME COURT OF INDIA FULL BENCH R. PALANISAMY AND OTHERS — Appellant Vs. THE REGISTRAR GENERAL HIGH COURT OF MADRAS AND OTHERS — Respondent ( Before : S.A. Bobde,…
Conditions For Transferring Cases from High Courts Under Article 139A To Apex Court: SCOI HELD “The points involved in the said Civil Appeal and the Writ Petition pending in the High Court of Punjab and Haryana require adjudication of substantially the same questions of law. These questions have arisen in two different States and in my opinion these are substantial questions of general importance.”,
The Supreme Court has withdrawn to itself a writ petition pending before the Punjab and Haryana High Court challenging a notification issued by the State of Haryana providing for 10%…
Double Taxation Avoidance Agreement between India and Korea – Article 5(1) – No permanent establishment has been set up within the meaning of Article 5(1) of the DTAA, as the Mumbai Project Office cannot be said to be a fixed place of business through which the core business of the Assessee was wholly or partly carried on.
SUPREME COURT OF INDIA FULL BENCH DIRECTOR OF INCOME TAX-II (INTERNATIONAL TAXATION) NEW DELHI AND ANOTHER — Appellant Vs. M/S SAMSUNG HEAVY INDUSTRIES CO. LIMITED — Respondent ( Before…