SCOI Allows Service Of Notices/Summons/Documents Via WhatsApp, Telegram Etc In Addition To By E-mail In Every Legal Proceedings
SC Allows Service Of Notices/Summons/Documents Via WhatsApp, Telegram Etc In Addition To By E-mail In Every Legal Proceedings ITEM NO.19 Virtual Court 1 SECTION PIL-W S U P R E…
In Re Cognizance For Extension Of Limitation SCOI Refuses To Extend Validity Period Of Cheques HELD “We do not consider it appropriate to interfere with the period prescribed by the Reserve Bank of India. RBI granted discretion to decide,period of such limitation..
Not Appropriate To Interfere With Period Prescribed By RBI’ : SC Refuses To Extend Validity Period Of Cheques [Read Order] Akshita Saxena 14 July 2020 7:40 PM The Supreme Court…
Padmanabhaswamy Temple: HELD Shebaitship must devolve in accordance with the applicable law and custom upon his successor; that the expression “Ruler of Travancore” as appearing in Chapter III of Part I of the TC Actmust include his natural successors according to law and custom; and that the Shebaitship did not lapse in favour of the State by principle of escheat
Padmanabhaswamy Temple: “Death of King does not effect Shebaitship” Supreme Court rules that Travancore royal family has control over Temple The Bench held that the death of the King…
Rights of Persons with Disabilities Act, 2016 – Section 34 – Exemption from Aptitude test – Diploma course in Fine Art for physically/mentally challenged students – Scheduled Castes/Scheduled Tribes candidates require 35 per cent to pass in the aptitude test, the same shall apply to the disabled persons.
SUPREME COURT OF INDIA FULL BENCH ARYAN RAJ — Appellant Vs. CHANDIGARH ADMINISTRATION AND OTHERS — Respondent ( Before : Rohinton Fali Nariman, Navin Sinha and B.R. Gavai, JJ.…
IMP ::: HELD “People suffering from disabilities are also socially backward, are therefore, at the very least, entitled to the same benefits as given to the Scheduled Castes/ Scheduled Tribes candidates.”
Disabled Entitled To The Same Benefits As Given To SC-ST Candidates: SC [Read Order] LIVELAW NEWS NETWORK 13 July 2020 8:58 AM “People suffering from disabilities are also socially backward”…
IN RE : COGNIZANCE FOR EXTENSION OF LIMITATION Held it is hereby ordered that all periods of limitation prescribed under the Arbitration and Conciliation Act, 1996 and under section 138 of the Negotiable Instruments Act 1881 shall be extended with effect from 15.03.2020 till further orders to be passed by this Court in the present proceedings.
1 ITEM NO.6 Virtual Court 1 SECTION PIL-W …
IMP:: Interaction with Advocate Sahil Mongia, (9818656542), Petitioner in IA filed before Honble SCOI, RE [Suo Motu Limitation] SC Allows Service Through Instant Tele-Messenger Services Like Whatsapp, Email & Fax
Had an interesting interaction with Advocate Sahil Mongia, Advocate (9818656542) Co-petitioner, in the IA filed before Honble SCOI, RE [Suo Motu Limitation] SC Allows Service Through Instant Tele-Messenger Services Like…
Accident Law–Learner’s Licence–Only because the appellant held a learner’s licence which had expired and was not valid on the date of accident, he cannot be said to be duly licensed.
2009(2) LAW HERALD (SC) 849 IN THE SUPREME COURT OF INDIA Before The Hon’ble Mr. Justice S.B. Sinha The Hon’ble Mr. Justice Dr. Mukundakam Sharma Civil Appeal No.1537 of 2009…
Criminal Appeal Against Order Of Conviction Cannot Be Dismissed For Default: Reiterates SC HELD We, therefore, set aside the judgment and order dated 22.04.2014 and remand the matter to be disposed of on merits. Meanwhile, considering that the appellant has been in jail for a period of almost 11 years, we grant bail subject to the satisfaction of the trial Court.
Criminal Appeal Against Order Of Conviction Cannot Be Dismissed For Default: Reiterates SC [Read Order] Ashok Kini 10 July 2020 7:32 PM The Supreme Court recently set aside a Madras…
Illegal gratification–Mere recovery of tainted money divorced from the circumstances under which it is paid is not sufficient to convict the accused when the substantive evidence in the case is not reliable
2009(2) LAW HERALD (SC) 789 IN THE SUPREME COURT OF INDIA Before The Hon’ble Mr. Justice Lokeshwar Singh Panta The Hon’ble Mr. Justice B.Sudershan Reddy Criminal Appeal No. 377 of…