Rebuttal Of Presumption U/s 139 NI Act Can Only Be Done After Adducing Evidence: SC HELD “Rebuttal can be made with reference to the evidence of the prosecution as well as of defence.”
Rebuttal Of Presumption U/s 139 NI Act Can Only Be Done After Adducing Evidence: SC [Read Order] LIVELAW NEWS NETWORK 23 Feb 2020 12:34 PM “Rebuttal can be made with…
Bail Applications Need To Be Disposed Of Expeditiously & Finally: SC Records ‘Displeasure’ About Long Pendency Of Bail Plea In HC HELD “We have no hesitation in observing that adopting such a course, that too, by a constitutional Court, is wholly unfathomable and must be eschewed.”
Bail Applications Need To Be Disposed Of Expeditiously & Finally: SC Records ‘Displeasure’ About Long Pendency Of Bail Plea In HC [Read Order] LIVELAW NEWS NETWORK 21 Feb 2020 12:56…
[Electricity]Fixing Of Commercial Tariff For Self-Financed Educational Institutions Legally Valid: SC
[Electricity]Fixing Of Commercial Tariff For Self-Financed Educational Institutions Legally Valid: SC [Read Judgment] Sanya Talwar 20 Feb 2020 7:47 PM The Supreme Court held that clubbing of Self-financed educational institutions…
Himachal Land Revenue Act, 1954 – Sections 32, 32(2)(a), 34, 45 and 46 – Evidence Act, 1872 – Sections 35 and 109 – Presumption of truth attached to the revenue record can be rebutted if such entry was made fraudulently or surreptitiously – Presumption of truth attached to the record-of-rights can be rebutted only if there is a fraud in the entry or the entry was surreptitiously made or that prescribed procedure was not followed
SUPREME COURT OF INDIA DIVISION BENCH SHRI PARTAP SINGH (DEAD) THROUGH LRS. AND OTHERS — Appellant Vs. VERSUS SHIV RAM (DEAD) THROUGH LRS. — Respondent ( Before : L. Nageswara…
PNB Scam – Powers Under Sec 339 Companies Act Can Be Invoked Only Against Officers Of Company In Which Mismanagement Is Alleged : SC
PNB Scam – Powers Under Sec 339 Companies Act Can Be Invoked Only Against Officers Of Company In Which Mismanagement Is Alleged : SC [Read Order] LIVELAW NEWS NETWORK 20…
SC Upholds Introduction Of NEET To AYUSH Under Graduate CoursesHELD”Lack of minimum standards of education would result in half-baked doctors being turned out of professional colleges.”
SC Upholds Introduction Of NEET To AYUSH Under Graduate Courses [Read Judgment] Ashok Kini 20 Feb 2020 7:02 PM “Lack of minimum standards of education would result in half-baked doctors…
Marriage Contracted During Pendency Of Appeal From A Divorce Decree Filed After Expiry Of Limitation Period Is Not Void: SC
Marriage Contracted During Pendency Of Appeal From A Divorce Decree Filed After Expiry Of Limitation Period Is Not Void: SC [Read Judgment] LIVELAW NEWS NETWORK 20 Feb 2020 6:17 PM…
[Meghalaya] District Council Court Can Try Criminal Cases In Which Both Victim & Accused Belong To Scheduled Tribe: SC
[Meghalaya] District Council Court Can Try Criminal Cases In Which Both Victim & Accused Belong To Scheduled Tribe: SC [Read Judgment] LIVELAW NEWS NETWORK 19 Feb 2020 12:17 PM The…
Practising Advocates’ Experience Gained At Bar Injects Judicial Branch With Fresh Perspectives : SC
Practising Advocates’ Experience Gained At Bar Injects Judicial Branch With Fresh Perspectives : SC [Read Judgment] LIVELAW NEWS NETWORK 19 Feb 2020 8:34 PM Members of bar can add to…
“….no compulsion for the plaintiff to, at the stage of filing the suit, prove or establish the claim that the suit lands were revenue paying and the details of such revenue paid. Once it is conceded that the value of the land [per explanation to Section 7 (iv-A)] is to be determined according to either sub clauses (v), (va) or (vb) of the Act, this meant that the concept of “market value” – a wider concept in other contexts, was deemed to be referrable to one or other modes of determining the value under sub clauses (v), (va) or (vb) of Section 7 (iv-A)…”
SUPREME COURT OF INDIA FULL BENCH AGRA DIOCESAN TRUST ASSOCIATION — Appellant Vs. ANIL DAVID AND OTHER — Respondent ( Before : Arun Mishra, M. R. Shah and S. Ravindra…