Consumer Protection Act, 1986 – Section 2(d) – Meaning of “Consumer” – Destruction of some part of the crop – Respondent lodged a consumer complaint alleging negligence and breach of contract on the part of the Appellant on the ground that the Appellant failed to buy back her produce, leading to the destruction of the greater part of the crop – Appellant contested the farmers’ claims before consumer fora on the preliminary point of maintainability right up to this Court, HELD Tendency to resist even the smallest of claims on any ground possible, by exploiting the relatively greater capacity of seed companies to litigate for long periods of time, amounts to little more than harassment of agriculturists, Appeal dismissed
SUPREME COURT OF INDIA DIVISION BENCH M/S NANDAN BIOMATRIX LIMITED — Appellant Vs. S. AMBIKA DEVI AND OTHERS — Respondent ( Before : Mohan M. Shantanagoudar and R. Subhash Reddy,…
V IMP :: Expeditious Adjudication Of Cheque Bounce Cases: SC Registers Suo Motu Writ Petition HELD “A matter which is supposed to be disposed of summarily by the trial court in six months, it took seven years for this case to be disposed of at the trial court level. A dispute of such nature has remained pending for 15 years in various courts, taking judicial time and space up till this Court”
Expeditious Adjudication Of Cheque Bounce Cases: SC Registers Suo Motu Writ Petition [Read Order] LIVELAW NEWS NETWORK 7 March 2020 7:28 PM The Supreme Court has registered a Suo Motu…
Constitution of India, 1950 – Articles 14, 19 (1) (a), 19 (1) (c) and 21 – Organisation of political nature – Any organisation which habitually engages itself in or employs common methods of political action like ‘bandh’ or ‘hartal’ ,’rasta roko’, ‘rail roko’ or ‘jail bharo’ in support of public causes can also be declared as an organisation of political nature, according to the guideline prescribed in Rule 3 (vi) – Foreign Contribution (Regulation) Act, 2010
SUPREME COURT OF INDIA DIVISION BENCH INDIAN SOCIAL ACTION FORUM (INSAF) — Appellant Vs. UNION OF INDIA — Respondent ( Before : L. Nageswara Rao and Deepak Gupta, JJ. )…
Hindu Adoptions and Maintenance Act, 1956 – Sections 7 and 11 – Adoption – Two important conditions as mentioned in Sections 7 and 11 of the Act of 1956 are the consent of the wife before a male Hindu adopts a child and proof of the ceremony of actual giving and taking in adoption – HELD Appellant was not adopted by the Respondent and her husband – Appellant had failed to prove that she has been adopted by the Respondent and her husband. – Appeal dismissed.
SUPREME COURT OF INDIA DIVISION BENCH M. VANAJA — Appellant Vs. M. SARLA DEVI (DEAD) — Respondent ( Before : L. Nageswara Rao and Deepak Gupta, JJ. ) Civil Appeal…
Income Tax Act, 1961 – Rule 16(2) – Attachment (DRT) – If an attachment has been made under Schedule II to the Act, any private transfer or delivery of the property shall be void as against all claims enforceable under the attachment HELD Rule 16(1) also stipulates that no civil court can issue any process against such property in execution of a decree for the payment of money. However, the property can be transferred with the permission of the Tax Recovery Officer.
SUPREME COURT OF INDIA DIVISION BENCH M/S. CONNECTWELL INDUSTRIES PRIVATE LIMITED — Appellant Vs. UNION OF INDIA THROUGH MINISTRY OF FINANCE AND OTHERS — Respondent ( Before : L. Nageswara…
IMP ::: Plea Of Acquisition Of Title By Adverse Possession Can Be Taken By A Plaintiff, Reiterates SC ……held that plea of acquisition of title by adverse possession can be taken by the plaintiff……….
Plea Of Acquisition Of Title By Adverse Possession Can Be Taken By A Plaintiff, Reiterates SC [Read Order] LIVELAW NEWS NETWORK 4 March 2020 9:43 PM The Supreme Court has…
Vehicle Owner’s Insurance Claim Cannot Be Repudiated Merely Because Driver Was Possessing Fake Licence: SC HELD “If the driver produces a licence which on the face of it looks genuine, the employer is not expected to further investigate into the authenticity of the licence unless there is cause to believe otherwise. “
Vehicle Owner’s Insurance Claim Cannot Be Repudiated Merely Because Driver Was Possessing Fake Licence: SC [Read Judgment] Ashok Kini 4 March 2020 9:22 PM “If the driver produces a licence…
Cryptocurrencies Capable Of Performing Most Functions Of Real Money Though Not Legal Tender : SC Ban lifted.
Cryptocurrencies Capable Of Performing Most Functions Of Real Money Though Not Legal Tender : SC [Read Judgment] LIVELAW NEWS NETWORK 4 March 2020 6:44 PM In the judgment quashing the Reserve Bank…
[Consumer Protection Act] Mere Service Of Notice On Opposite Party Without Complaint Copy Cannot Be Commencing Point Of 30 Days Limitation To File Reply: SC
[Consumer Protection Act] Mere Service Of Notice On Opposite Party Without Complaint Copy Cannot Be Commencing Point Of 30 Days Limitation To File Reply: SC [Read Judgment] LIVELAW NEWS NETWORK…
Court documents, information on the judicial side cannot be obtained by third parties under RTI Act: Supreme Court
Court documents, information on the judicial side cannot be obtained by third parties under RTI Act: Supreme Court [Read Judgment] “So far as the third parties are concerned, as of…