High Court In Article 226 Proceedings Does Not Adjudicate Correctness Of Allegations In FIR: SC HELD “The Court may only intervene in exceptional cases, if the allegations made in the FIR ex facie do not disclose any offence at all.”
High Court In Article 226 Proceedings Does Not Adjudicate Correctness Of Allegations In FIR: SC [Read Judgement] LIVELAW NEWS NETWORK 13 March 2020 4:37 PM “The Court may only intervene…
Unreasoned Decisions Delivered On Technical Grounds Without Entering Into Merits Are Not Binding Precedents: SC HELD “It can never be in a summary manner, much less be rendered in a decision delivered on technical grounds, without entering into the merits at all. “dismissal of a case by it on the ground of delay in filing/non-filing is not a binding precedent.
Unreasoned Decisions Delivered On Technical Grounds Without Entering Into Merits Are Not Binding Precedents: SC [Read Judgment] LIVELAW NEWS NETWORK 12 March 2020 10:31 AM “It can never be in…
Sexual Harassment At Workplace Is An Affront to Women’s Fundamental Rights: SC
Sexual Harassment At Workplace Is An Affront to Women’s Fundamental Rights: SC [Read Judgment] Ashok Kini 10 March 2020 9:24 PM Sexual harassment at the workplace is an affront to…
SSC Paper Leak 2017: SC Refuses To Scrap 2017 SSC CGL Exam Results
SSC Paper Leak 2017: SC Refuses To Scrap 2017 SSC CGL Exam Results [Read Order] Sanya Talwar 10 March 2020 8:49 AM The Supreme Court, on Thursday, refused to scrap…
He Was Under Extreme Mental Disturbance: SC Commutes Death Sentence Of Man Accused Of Kidnap-Murder Of Three Children
He Was Under Extreme Mental Disturbance: SC Commutes Death Sentence Of Man Accused Of Kidnap-Murder Of Three Children [Read Judgment] LIVELAW NEWS NETWORK 6 March 2020 7:28 PM “Sometimes it…
Offences Committed Outside India: Central Govt. May Accord Sanction Even After Cognizance Of Offence Is Taken: SC
Offences Committed Outside India: Central Govt. May Accord Sanction Even After Cognizance Of Offence Is Taken: SC [Read Judgment] LIVELAW NEWS NETWORK 9 March 2020 10:01 AM The Supreme Court…
Provisions Of Any Law Seeking To Divest Any Person From The Rights In Property Have To Be Strictly Followed: SC HELD “Even though rights in land are no more a fundamental right, still it remains a constitutional right.”
Provisions Of Any Law Seeking To Divest Any Person From The Rights In Property Have To Be Strictly Followed: SC [Read Judgment] LIVELAW NEWS NETWORK 5 March 2020 10:35 AM…
Land Acquisition : No Lapse Of Proceedings Under Old Act If Compensation Is Deposited In Treasury ; SC 5-Judge Bench Upholds Indore Development Authority Decision
Land Acquisition : No Lapse Of Proceedings Under Old Act If Compensation Is Deposited In Treasury ; SC 5-Judge Bench Upholds Indore Development Authority Decision [Read Judgment] LIVELAW NEWS NETWORK…
Article 32 of the Constitution of India prays for quashing of the Detention Orders HELD that once the detention order has been made by any of the authorities competent to detain in terms of Section 3 (1) of the COFEPOSA Act, the representation to seek revocation of the detention order can be considered and decided by the Detaining Authority dehors the decision of the Advisory Board and the acceptance of recommendation by the appropriate Government. The consideration for revocation of adetention order is limited to examining whether the order conforms with the provisions of law whereas the recommendation of the Advisory Board
SUPREME COURT OF INDIA FULL BENCH ANKIT ASHOK JALAN — Appellant Vs. UNION OF INDIA AND OTHERS — Respondent ( Before : Uday Umesh Lalit, Indu Malhotra and Hemant Gupta,…
Goa, Daman and Diu Land Revenue Code, 1968 – Section 14 – Grant of Lease – Counter-claim – High Court reiterated that it is the State which is the proprietor of all minerals beneath the land – There can be no dispute to the above proposition – HELD Additional evidence brought on record by the State before this Court which has been accepted on record fully support the counter-claim of the defendant – Counter-claim of the defendant-appellant deserves to be allowed and the judgment of courts below is to be modified – Appeal allowed
SUPREME COURT OF INDIA DIVISION BENCH STATE OF GOA — Appellant Vs. NARAYAN V. GAONKAR AND OTHERS — Respondent ( Before : Ashok Bhushan and Navin Sinha, JJ. ) Civil…