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…
[Relinquishment of Claims] Bar Under Order II Rule 2 CPC May Not Apply To Writ Petitions: SC
[Relinquishment of Claims] Bar Under Order II Rule 2 CPC May Not Apply To Writ Petitions: SC [Read Judgment] Ashok Kini 6 Feb 2020 5:18 PM The Supreme Court has…
STA Rules – Rule 5 – Seniority and pensionary benefits – Appellants are not entitled to have seniority determined in respect of vacancies of Inspector which arose prior to 07.12.2002 – Appellants are eligible to be considered for promotion from 20.01.2003 and they are entitled to add their service as Data Entry Operator Grade ‘B’ for the purpose of the 2002 Inspector Rules HELD This Court direct that the promotions shall be notional where promotions have already been effected, however, entitling the parties to seniority and pensionary benefits
SUPREME COURT OF INDIA DIVISION BENCH D. RAGHU AND OTHERS — Appellant Vs. R. BASAVESWARUDU AND OTHERS ETC. — Respondent ( Before : Sanjay Kishan Kaul and K.M. Joseph, JJ.…
Wild Life (Protection) Act, 1972 – Limitation Act, 1963 – Section 14 – Acquisition – Term of lease – After issuance of the notification dated 06.03.1976 and inclusion of the subject land therein, there was no occasion for the appellant acquiring any further right in the land after expiry of the term of lease on 30.06.1977 and hence, the alleged second lease for a period of 25 years was of no effect;
SUPREME COURT OF INDIA DIVISION BENCH M/S. NATESAN AGENCIES (PLANTATIONS) — Appellant Vs. STATE REP. BY THE SECRETARY TO GOVT. ENVIRONMENT AND FOREST DEPARTMENT — Respondent ( Before : Uday…
SC Upholds MP Amendment Which Restored Power To Try Labour Law Offences On Criminal Courts
SC Upholds MP Amendment Which Restored Power To Try Labour Law Offences On Criminal Courts [Read Judgment] LIVELAW NEWS NETWORK 5 Feb 2020 5:37 PM The Supreme Court has upheld…