Prosecution On The Basis Of Second FIR Not Sustainable If Substratum Is Common As That Of First One: SC HELD substratum of the two FIRs are common, the mere addition of Sections 467, 468 and 471 in the subsequent FIR cannot be considered as different ingredients to justify the latter FIR
Prosecution On The Basis Of Second FIR Not Sustainable If Substratum Is Common As That Of First One: SC [Read Judgment] LIVELAW NEWS NETWORK 9 Feb 2020 9:31 AM The…
Supreme Court directs DHFL fixed depositors to approach CoC, Administrator for release of deposits
Supreme Court directs DHFL fixed depositors to approach CoC, Administrator for release of deposits The Order was passed by a Division Bench of Justices L Nageswara Rao and Deepak Gupta.…
Can Labour/Industrial Courts Order Regularization In Absence Of Sanctioned Posts? SC Refers To Larger Bench
Can Labour/Industrial Courts Order Regularization In Absence Of Sanctioned Posts? SC Refers To Larger Bench [Read Order] LIVELAW NEWS NETWORK 7 Feb 2020 4:51 PM The Supreme Court has referred…
[Specific Performance] Plaintiff Has To Prove That He Has Means To Generate Consideration Amount: SC HELD “Mere plea that he is ready to pay the consideration, without any material to substantiate this plea, cannot be accepted.”
[Specific Performance] Plaintiff Has To Prove That He Has Means To Generate Consideration Amount: SC [Read Judgment] Ashok Kini 8 Feb 2020 12:49 PM “Mere plea that he is ready…
Colliery Control Order, 1945 – Whether the appellants were required to pay the price of coal consumed in their manufacturing process at a preferential rate, known in the trade parlance as “linked price”, or the price under a Liberalised Sales Scheme (LSS) – HELD Appellants did not have vested legal right to preferential pricing as linked consumers
SUPREME COURT OF INDIA DIVISION BENCH M/S. S.K.J. COKE INDUSTRIES LTD.& ANR. — Appellant Vs. COAL INDIA LTD. & ORS. — Respondent ( Before : Deepak Gupta and Aniruddha Bose,…
Supreme Court allows an aggrieved creditor to revive IBC plea after a settlement between the corporate debtor and another financial creditor
Supreme Court allows an aggrieved creditor to revive IBC plea after a settlement between the corporate debtor and another financial creditor Shruti Mahajan Feb 7, 2020, 7:29 PM IST Supreme Court…
State Need Not Collect Quantifiable Data To Justify Its Decision Not To Provide Reservation To SC-STs In Public Services: SC HELD “No mandamus can be issued to the State Government to provide reservation.”
State Need Not Collect Quantifiable Data To Justify Its Decision Not To Provide Reservation To SC-STs In Public Services: SC [Read Judgment] LIVELAW NEWS NETWORK 7 Feb 2020 5:50 PM…
Children Born To Adoptee Before His Adoption Entitled To Inherit His Property In Adoptive Family: SC HELD “There is no provision which bars the natural born son to inherit the property of his natural father.”
Children Born To Adoptee Before His Adoption Entitled To Inherit His Property In Adoptive Family: SC [Read Judgment] Ashok Kini 7 Feb 2020 6:35 PM “There is no provision which…
There Can Be No Review Of Order Passed In Review Petition: SC
There Can Be No Review Of Order Passed In Review Petition: SC Dismisses NGO Lok Prahari’s Application [Read Order] Ashok Kini 6 Feb 2020 9:39 PM There can be no…
CLAIM REPUDIATED on grounds ‘farmers’ were not ‘consumers’ within the meaning of C P Act, 1986 – HELD “consumer” under the Act is very wide and it not only includes the person who hires or avails of the services for consideration but also includes the beneficiary of such services who may be a person other than the person who hires or avails of services – CLAIM ALLOWED
SUPREME COURT OF INDIA DIVISION BENCH CANARA BANK @ APPELLANT @ HASH M/S UNITED INDIA INSURANCE CO. LIMITED AND OTHERS @ RESPONDENT ( Before : S. Abdul Nazeer and Deepak…