Maintenance Petition U/s 125 CrPC Filed By Wife, Who Was Granted Permanent Alimony U/s 25 Hindu Marriage Act, Cannot Be Entertained: SC
Maintenance Petition U/s 125 CrPC Filed By Wife, Who Was Granted Permanent Alimony U/s 25 Hindu Marriage Act, Cannot Be Entertained: SC [Read Judgment] LIVELAW NEWS NETWORK 12 Feb 2020…
Supreme Court has observed that a cheque bounce complaint under Section 138 of the Negotiable Instruments Act cannot be quashed when disputed questions of facts are involved.
Complaint U/s 138 NI Act Cannot Be Quashed When Disputed Question Of Facts Are Involved: SC [Read Judgment] LIVELAW NEWS NETWORK 11 Feb 2020 5:10 PM The Supreme Court has…
Clever ploys cannot always pay dividends. HELD a short-cut was found by the petitioner/plaintiff to retain the plaint as such, but to seek permission to pay deficit court fee, as though what was filed in the first instance was actually a suit for specific performance. Such a dubious approach should not be allowed .
SUPREME COURT OF INDIA DIVISION BENCH ATMA RAM — Appellant Vs. CHARANJIT SINGH — Respondent ( Before : N.V. Ramana and V. Ramasubramanian, JJ. ) Special Leave Petition (C) No.27598…
Held, In view of the conclusive opinion of the appellate court that the agreement was not a forged document, the very substratum of the criminal complaint vanishes – In the circumstances to allow the appellants to be prosecuted will only be a complete abuse of the process of law – The proceedings are therefore quashed and the appeal is allowed.
SUPREME COURT OF INDIA DIVISION BENCH MUKUL AGRAWAL AND OTHERS — Appellant Vs. STATE OF U.P. AND ANOTHER — Respondent ( Before : Navin Sinha and Krishna Murari, JJ. )…
Section 438 (Anticipatory Bail) Has No Application To Cases Under SC/ST Act Except When There Is No Prima Facie Case Is Made Out: SC
Section 438 (Anticipatory Bail) Has No Application To Cases Under SC/ST Act Except When There Is No Prima Facie Case Is Made Out: SC [Read Judgment] Ashok Kini 10 Feb…
Settlement Between Victim & Accused Not A Valid Ground To Quash FIR/Charge-Sheet When Offences Are Serious & Against Society, Reiterates SC
Settlement Between Victim & Accused Not A Valid Ground To Quash FIR/Charge-Sheet When Offences Are Serious & Against Society, Reiterates SC [Read Judgment] Ashok Kini 10 Feb 2020 5:45 PM…
GSTN Glitches : SC Directs Centre To Resolve Technical Difficulties In Online Filing
GSTN Glitches : SC Directs Centre To Resolve Technical Difficulties In Online Filing [Read Order] LIVELAW NEWS NETWORK 10 Feb 2020 6:00 PM The Supreme Court on Monday directed the…
CONSTITUTION BENCH – We have heard the parties at length. For reasons to follow, we hold that this Court can refer questions of law to a larger bench in a Review Petition.- ISSUES FRAMED
SUPREME COURT OF INDIA CONSTITUTION BENCH KANTARU RAJEEVARU — Appellant Vs. INDIAN YOUNG LAWYERS ASSOCIATION THROUGH ITS GENERAL SECRETARY MS. BHAKTI PASRIJA AND ORS. — Respondent ( Before : S.A.…
[Order VIII Rule 6A CPC] Counter Claim Cannot Be Filed After Framing Of Issues: SC
[Order VIII Rule 6A CPC] Counter Claim Cannot Be Filed After Framing Of Issues: SC [Read Order] Ashok Kini 9 Feb 2020 7:22 PM The Supreme Court has reiterated that…
Sexual Harassment At Workplace: SC Refuses Plea To Issue Directions To Protect Complainants/Witnesses From Retaliation/Victimization By Accused
Sexual Harassment At Workplace: SC Refuses Plea To Issue Directions To Protect Complainants/Witnesses From Retaliation/Victimization By Accused [Read Order] LIVELAW NEWS NETWORK 8 Feb 2020 2:26 PM The Supreme Court…