Summoning order–Petition under Section 482 Cr.P.C. against summoning order–Petition dismissed by High Court stating that remedy of revision under Section 397 Cr.P.C. also available–Held; it is difficult to conceive that jurisdiction of High Court would be held to be barred only because the revisional jurisdiction could also be availed of.
Before The Hon’ble Mr. Justice S.B. Sinha The Hon’ble Mr. Justice Cyriac Joseph Criminal Appeal No. 2055 of 2008 Dharimal Tobaco Products Ltd. v. Sate of Maharashtra {Decided on 17/12/2008}…
Limitation–Section 6 of Limitation Act engrafts an enabling provisions to minor to institute a proceeding by way of a suit or by making an application after he ceases to be a minor within the time prescribed to any other person who is not a minor.
Before The Hon’ble Mr. Justice Arijit Pasayat The Hon’ble Mr. Justice Asok Kumar Ganguly Civil Appeal No. of 2009 (@ Special Leave Petition (Civil) No. 21582 of 2006) Ajab Singh…
Registration of Family settlement is not Necessary
SUPREME COURT OF INDIA Before:- Kurian Joseph and R. Banumathi, JJ. Civil Appeal No. 5805 of 2016 (Arising out of SLP(C) No. 27268 of 2008). D/d. 5.7.2016. Subraya M.N. –…
Custody of minor child below the age of 5 years shall ordinarily be with Mother
Custody of minor child below the age of 5 years shall ordinarily be with Mother SUPREME COURT OF INDIA Before :- Vikramajit Sen and C. Nagappan, JJ. Civil Appeal No.…
Temporary Employee should be given equal Salary as Regular Employee
SUPREME COURT OF INDIA Before:- Jagdish Singh Khehar and S.A. Bobde, JJ. Civil Appeal No. 213 Of 2013. D/d. 26.10.2016. State of Punjab & Ors. – Appellants Versus Jagjit Singh…
Police Officers be punished on Acquittal of Accused HELD All such erring officials/officers identified, as responsible for failure of a prosecution case, on account of sheer negligence or because of culpable lapses, must suffer departmental action.
SUPREME COURT OF INDIA Before:- Chandramauli Kr. Prasad, Jagdish Singh Khehar CRIMINAL APPEAL NO. 1485 OF 2008 D/d : 7 January, 2014 State of Gujarat … Appellant Versus Kishanbhai Etc.…
Tamil Nadu General Sales Tax, 1959 – Section 7A – Levy of purchase Tax – Purchase of empty bottles – Course of business of manufacture and sale of Beer and IMFL – Entire scheme of Section 7-A of the Act, nowhere any exception is provided that if a particular commodity or goods would be subjected to sales tax in the event of their sale, they may not be liable to purchase tax
SUPREME COURT OF INDIA DIVISION BENCH THE COMMERCIAL TAX OFFICER AND ANOTHER — Appellant Vs. MOHAN BREWARIES AND DISTRILLERIES LIMITED — Respondent ( Before : A.M. Khanwilkar and Dinesh…
Motor Vehicles Act, 1988 – Section 168 – Accidental Death Loss of consortium and loss of love and affection are not separate heads for compensation – HELD the relevant compensation criteria death case, are : (i) the age of the deceased at the time of his death; (ii) the number of dependants left behind by the deceased; and (iii) the income of the deceased at the time of his death.
SUPREME COURT OF INDIA FULL BENCH UNITED INDIA INSURANCE COMPANY LIMITED — Appellant Vs. SATINDER KAUR @ SATWINDER KAUR AND OTHERS — Respondent ( Before : S. Abdul Nazeer,…
8 year old child wanted to live with father, however Custody given to mother for one year HELD Empirical studies show that mother infant “bonding” begins at the child’s birth and that infants as young as two months old frequently show signs of distress when the mother is replaced by a substitute caregiver.
SUPREME COURT OF INDIA Before :- J. Chelameswar and A.K. Sikri, JJ. Civil Appeal No. 3962 of 2016. D/d. 13.2.2017. Vivek Singh – Appellants Versus Romani Singh – Respondents For…
Divorce case – Following Dr. Kulbhushan Kumar v. Raj Kumari and Anr. (1970) 3 SCC 129, Held that 25% of the husband’s net salary would be just and proper to be awarded as maintenance to the respondent-wife.
SUPREME COURT OF INDIA Before:- R. Banumathi and Mohan M. Shantanagoudar, JJ. Civil Appeal No. 5369 of 2017 (Arising out of SLP(C) No. 34653 of 2016). D/d. 19.4.2017. Kalyan Dey…