Service Law – Regularization – It is clear from the order of appointment of the appellant that she was provisionally appointed to the post of EDE – It was clarified in the appointment order itself that the provisional appointment will be terminated when regular appointment is made and that she shall have no claim for appointment to any post
SUPREME COURT OF INDIA DIVISION BENCH KAMLESH — Appellant Vs. UNION OF INDIA THROUGH SECRETARY DEPARTMENT OF POST AND OTHERS — Respondent ( Before : S. Abdul Nazeer and Deepak…
Guardianship and custody – Contact rights – Parent who is denied custody of the child should have the right to talk to his/her child for 5 to 10 minutes everyday HELD A child is not an inanimate object which can be tossed from one parent to the other.”
SUPREME COURT OF INDIA DIVISION BENCH YASHITA SAHU — Appellant Vs. STATE OF RAJASTHAN AND OTHERS — Respondent ( Before : Deepak Gupta and Aniruddha Bose, JJ. ) Criminal Appeal…
Civil Procedure Code, 1908 (CPC) – Order 8 Rule 1 – Decree of specific performance of an agreement to sell – Right to file written statement – within the shorter timeline of 90 days HELD – taking a lenient view given the unique circumstances of the case, and without laying down the discretion being exercised hereinafter, as a precedent, This Court direct that the written statement filed by the appellant on 02.11.2017 (as claimed), be taken on record – Cost Rs 25000
SUPREME COURT OF INDIA FULL BENCH DESH RAJ — Appellant Vs. BALKISHAN (D) THROUGH PROPOSED LR MS. ROHINI — Respondent ( Before : S. A. Bobde, CJI., B.R. Gavai and…
Nirbhaya Case : The plea of juvenility raised by Pawan Kumar Gupta, one of the four death row convicts HELD that the same claim was earlier rejected by the Court after due consideration. The bench held that Delhi High Court had rightly rejected the plea.
SUPREME COURT OF INDIA FULL BENCH PAWAN KUMAR GUPTA — Appellant Vs. STATE OF NCT OF DELHI — Respondent ( Before : R. Banumathi and Ashok Bhushan and A.S. Bopanna,…
Can pleadings be amended after a trial has begun? HELD application to amend the pleadings in a civil suit can be allowed after the commencement of trial, only under a specific condition.
Can pleadings be amended after a trial has begun? Supreme Court answers Supreme Court delves into the question of when an amendment application can be allowed under Order VI Rule…
IMP : EPF Act: Contractual Employees Engaged By A Company Entitled To Provident Fund Benefit:
EPF Act: Contractual Employees Engaged By A Company Entitled To Provident Fund Benefit: SC [Read Judgment] LIVELAW NEWS NETWORK 17 Jan 2020 5:36 PM The Supreme Court has observed that…
Adjusted gross revenue (AGR): SC Dismisses Review Petitions Filed By Telecom Companies
AGR: SC Dismisses Review Petitions Filed By Telecom Companies [Read Order] LIVELAW NEWS NETWORK 16 Jan 2020 5:38 PM A Three Judge Bench of Supreme Court on Thursday dismissed the…
Indian Defence Service of Engineers (Recruitment and Conditions of Service) Rules, 2016 – Rule 12 – Rules not apply to Army Officers – It is categorically laid down in Rule 12 of the IDSE Rules that the Rules shall not apply to Army Officers appointed on a tenure basis as they are governed by the Army Act and the Rules framed thereunder – There is no dispute that the Respondent was appointed on a tenure basis in accordance with the MES Regulations
SUPREME COURT OF INDIA DIVISION BENCH UNION OF INDIA AND OTHERS — Appellant Vs. BRIG. BALBIR SINGH (RETD.) — Respondent ( Before : L. Nageswara Rao and Hemant Gupta, JJ.…
Environmental Clearance (EC) for the development of a greenfield International airport at Mopa in Goa – HELD This Court direct the National Environmental Engineering Research Institute to be appointed to oversee compliance with the directions cumulatively issued by this Court – Project proponent shall bear the costs, expenses and fees of NEERI – The suspension on the EC shall accordingly stand lifted – The Miscellaneous Application is accordingly disposed of.
SUPREME COURT OF INDIA DIVISION BENCH HANUMAN LAXMAN AROSKAR — Appellant Vs. UNION OF INDIA AND OTHERS — Respondent ( Before : Dr Dhananjaya Y Chandrachud and Hemant Gupta, JJ.…
Industrial Dispute Act, 1947 – Sections 2(s), 3(5), 4, 6, 7 and 32 – Termination -Unfair labour practices – Jurisdiction – Alleging termination as a consequence of non-joining on the transferred post will not confer jurisdiction on the Industrial Court
SUPREME COURT OF INDIA DIVISION BENCH RAJNEESH KHAJURIA — Appellant Vs. M/S. WOCKHARDT LTD. AND ANOTHERS — Respondent ( Before : L. Nageswara Rao and Hemant Gupta, JJ. ) Civil…