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…
Criminal Procedure Code, 1973 (CrPC) – Section 439 – Special powers of High Court or Court of Session regarding bail HELD Jurisdiction of the Court under Section 439 of the Code is limited to grant or not to grant bail pending trial – Even though the object of the Hon’ble Judge was laudable but the jurisdiction exercised was clearly erroneous
SUPREME COURT OF INDIA DIVISION BENCH STATE REP. BY THE INSPECTOR OF POLICE — Appellant Vs. M. MURUGESAN AND ANOTHERS — Respondent ( Before : L. Nageswara Rao and Hemant…
Adverse possession – A plea of adverse possession is founded on the acceptance that ownership of the property vests in another, against whom the claimant asserts possession adverse to the title of the other.
SUPREME COURT OF INDIA DIVISION BENCH SHRI UTTAM CHAND (D) THROUGH LRS. — Appellant Vs. NATHU RAM (D) THROUGH LRS. AND OTHERS — Respondent ( Before : L. Nageswara Rao…
Service Law – Appointment – Direct recruitment to the posts of Administrative Officer/Assistant Assessor and Collector – Since the selection process has not been completed and keeping in view the mandate of the Statutory Rules – Appellants have no right to dispute the action of the Municipal Bodies to fill up the posts either by way of promotion or by deputation as such posts are being filled up in terms of mandate of the Rules
SUPREME COURT OF INDIA DIVISION BENCH MOHD. RASHID — Appellant Vs. THE DIRECTOR, LOCAL BODIES, NEW SECRETARIAT AND OTHERS — Respondent ( Before : L. Nageswara Rao and Hemant Gupta,…
Service Law – Payment of salary – Actual salary was not to be paid on the principle of “no work no pay” –
SUPREME COURT OF INDIA DIVISION BENCH THE STATE OF UTTAR PRADESH AND OTHERS — Appellant Vs. ALI HUSSAIN ANSARI AND ANOTHER — Respondent ( Before : S. Abdul Nazeer and…
Motor Accidents Claim: Violation Of Law By Itself Cannot Lead To A Finding Of Contributory Negligence
Motor Accidents Claim: Violation Of Law By Itself Cannot Lead To A Finding Of Contributory Negligence: SC [Read Judgment] Ashok Kini 14 Jan 2020 5:40 PM “It is in such…
Service Law – Payment of salary for period of suspension – A charged employee shall be entitled to claim full salary for the period of suspension only in case the order of penalty is set aside and he is held not guilty of any of the charges.
SUPREME COURT OF INDIA DIVISION BENCH OM PAL SINGH — Appellant Vs. DISCIPLINARY AUTHORITY AND OTHERS — Respondent ( Before : L. Nageswara Rao and Hemant Gupta, JJ. ) Civil…
Civil Procedure Code, 1908 (CPC) – Sections 96 and 100 – Transfer of Property Act, 1882 – Section 52 – Right to property – Second Appeal – Appellants were not the parties to the suit nor in the regular appeal – High Court has held that insofar as the locus of the appellants, they being third parties had no right to challenge the judgment and order passed by the Lower Appellate Court HELDSubstantial questions raised have not been appropriately dealt with and answered the matter would require reconsideration by the High Court – Appeal disposed of.
SUPREME COURT OF INDIA FULL BENCH GAJARABA BHIKHUBHA VADHER AND OTHERS — Appellant Vs. SUMARA UMAR AMAD (DEAD) THRU LEGAL HEIRS AND OTHERS — Respondent ( Before : R. Banumathi,…
NIRBHAYA CASE — We have gone through the Curative Petitions and the relevant documents. In our opinion, no case is made out within the parameters indicated in the decision of this Court
SUPREME COURT OF INDIA FULL BENCH VINAY SHARMA — Appellant Vs. THE STATE OF N.C.T. OF DELHI — Respondent ( Before : N.V. Ramana, Arun Mishra, R. Banumathi, Rohinton Fali…
Penal Code, 1860 (IPC) – Sections 420, 467 and 468 – Evidence Act, 1872 – Section 45 – Forged signature – Indira Vikas Patra – Hand-writing expert – It is fairly well settled that before acting upon the opinion of the hand-writing expert, prudence requires that the court must see that such evidence is corroborated by other evidence either direct or circumstantial evidence
SUPREME COURT OF INDIA DIVISION BENCH PADUM KUMAR — Appellant Vs. STATE OF UTTAR PRADESH — Respondent ( Before : R. Banumathi and A.S. Bopanna, JJ. ) Criminal Appeal No.…