For Sales Tax On Transfer Of Right To Use Goods, Place Of Contract Is Relevant Than Location Of Goods HELD “The deemed sale takes place at the site where the right to use the goods is transferred. It is of no relevance where the goods are delivered under the right to transfer to use them”.
For Sales Tax On Transfer Of Right To Use Goods, Place Of Contract Is Relevant Than Location Of Goods : SC [Read Judgment] “The deemed sale takes place at the…
The Supreme Court recently expressed its concern about disturbing trend of making judicial officers scapegoats. And Penalized By Inconvenient Transfers And Otherwise
Judicial Officers Being Made Scapegoats And Penalized By Inconvenient Transfers And Otherwise: SC [Read Order] BY: LIVELAW NEWS NETWORK6 Dec 2019 7:51 PM The Supreme Court recently expressed its concern…
The State of Uttarakhand has filed the present Suit under Article 131 of the Constitution for various reliefs, including a declaration that the allocation of 25% shareholding in the Tehri Hydro Development Corporation
SUPREME COURT OF INDIA DIVISION BENCH STATE OF UTTARAKHAND — Appellant Vs. UNION OF INDIA AND ANOTHER — Respondent ( Before : R.F. Nariman and S. Ravindra Bhat, JJ. )…
Decided on : 06-12-2019 Preliminary Inquiry Not Mandatory In All Corruption Cases
Preliminary Inquiry Not Mandatory In All Corruption Cases: SC [Read Judgment] BY: ASHOK KINI6 Dec 2019 6:04 PM “The judgment of this court in Lalita Kumari does not state that…
Decided on : 06-12-2019 The decision rendered in ignorance of a binding precedent and/or ignorance of a provision has been held to be per incuriam
SUPREME COURT OF INDIA FULL BENCH M/S. UNICORN INDUSTRIES — Appellant Vs. UNION OF INDIA AND OTHERS — Respondent ( Before : Arun Mishra, M.R. Shah and B.R. Gavai, JJ.…
Decided on : 06-12-2019- The Respondent-authorities shall hold elections to all Panchayats at village, intermediate and district levels, except those in the nine reconstituted districts
SUPREME COURT OF INDIA FULL BENCH DRAVIDA MUNNETRA KAZHAGAM (DMK) — Appellant Vs. SECRETARY GOVERNORS SECRETARIAT AND OTHERS — Respondent ( Before : S. A. Bobde, C.J.I., B.R. Gavai and…
There Can Be No Reservation Of A Solitary Post, Reiterates SC
There Can Be No Reservation Of A Solitary Post, Reiterates SC [Read Judgment] “There can be no reservation of a solitary post and that in order to apply the rule…
Decided on : 05-12-2019 – [Section 197 CrPC] No Protection Of Sanction Where The Acts Are Performed Using The Public Office As A Mere Cloak For Unlawful Gains HELD “The High Court was also not justified in observing ‘that the protection available to a public servant while in service, should also be available after his retirement’.”
[Section 197 CrPC] No Protection Of Sanction Where The Acts Are Performed Using The Public Office As A Mere Cloak For Unlawful Gains [Read Judgment] BY: ASHOK KINI8 Dec 2019…
Decided on : 05-12-2019 Penal Code, 1860 (IPC) – Sections 120B, 302, 201, 34 – Arms Act, 1959 – Sections 25, 27, 54 and 59 – Criminal Procedure Code, 1973 (CrPC) – Sections 223, 227, 228 and 391 – Evidence Act, 1872 – Sections 8 and 10 – After the commission of the crime, accused absconded and did not join the investigation – Prosecution has made out a strong prima facie case and the materials on record are sufficient to frame charges against accused.
SUPREME COURT OF INDIA DIVISION BENCH STATE OF NCT OF DELHI — Appellant Vs. SHIV CHARAN BANSAL AND OTHERS — Respondent ( Before : Indu Malhotra and R. Subhash Reddy,…
Decided on : 05-12-2019 Criminal Procedure Code, 1973 (CrPC) – Sections 161 and 439 – Penal Code, 1908 (IPC) – Sections 147, 148, 149, 302 and 397 – Murder – Common intention – Bail granted by High Court – Appeal against – Merely recording “having perused the record” and “on the facts and circumstances of the case” does not sub-serve the purpose of a reasoned judicial order.
SUPREME COURT OF INDIA DIVISION BENCH MAHIPAL — Appellant Vs. RAJESH KUMAR @ POLIA AND ANOTHER — Respondent ( Before : Dr Dhananjaya Y Chandrachud and Hrishikesh Roy, JJ. )…