Person Interested In Outcome Of Decision Of The Dispute Must Not Have Power To Appoint Sole Arbitrator
Person Interested In Outcome Of Decision Of The Dispute Must Not Have Power To Appoint Sole Arbitrator: SC [Read Judgment] BY: LIVELAW NEWS NETWORK26 Nov 2019 3:19 PM Justice Uday…
“When a person undergoes a trial in which he is acquitted of the allegation of offence under Section 498-A of IPC, levelled by the wife against the husband, it cannot be accepted that no cruelty has meted on the husband.”
Husband Who Got Acquitted After Trial In 498A IPC Case Can Seek Divorce On The Ground Of Cruelty: SC [Read Order] BY: ASHOK KINI24 Nov 2019 6:04 PM “When a…
Maharashtra : SC Seeks To See Tomorrow Letter Of Support Relied On By Governor
Maharashtra : SC Seeks To See Tomorrow Letter Of Support Relied On By Governor [Updated With Order] BY: LIVELAW NEWS NETWORK24 Nov 2019 12:32 PM [Updated with order] Following an…
Why An Adult Woman Is Exempt From Punishment For Marrying A Male Child? SC Explains
Why An Adult Woman Is Exempt From Punishment For Marrying A Male Child? SC Explains [Read Judgment] Section 9 of the Prohibition of Child Marriage Act, 2006 provides punishment for male adult…
Not A Murder’: ‘Short- Tempered’ Retd. Army Officer Who Shot A Boy For Plucking Fruits From His Compound Gets Relief From SC
‘Not A Murder’: ‘Short- Tempered’ Retd. Army Officer Who Shot A Boy For Plucking Fruits From His Compound Gets Relief From SC [Read Order] “We are of the opinion that…
A Male Between The Age of 18 And 21 Yrs Cannot Be Punished For Marrying A Female Adult, Holds SC
A Male Between The Age of 18 And 21 Yrs Cannot Be Punished For Marrying A Female Adult, Holds SC [Read Judgment] BY: ASHOK KINI22 Nov 2019 10:08 PM The…
No Bar In Dismissing ‘Admitted’ Writ Petition On Ground Of Alternative Remedy, Reiterates SC
No Bar In Dismissing ‘Admitted’ Writ Petition On Ground Of Alternative Remedy, Reiterates SC [Read Judgment] BY: ASHOK KINI22 Nov 2019 4:29 PM The Supreme Court has reiterated that after…
COFEPOSA: Detention Order Can Be Passed Even If A Person Is In Judicial Custody
COFEPOSA: Detention Order Can Be Passed Even If A Person Is In Judicial Custody: SC [Read Judgment] BY: ASHOK KINI22 Nov 2019 5:56 PM The Supreme Court has observed that…
Hindu Succession Act, 1956 – Sections 4, 6 and 8 – Ancestral property – Suit for declaration and possession – It is settled law that the Grand – daughter cannot be treated as an heir so as to have a share in the suit property – Appeal dismissed
SUPREME COURT OF INDIA DIVISION BENCH RADHA BAI — Appellant Vs. RAM NARAYAN AND OTHERS — Respondent ( Before : A.M. Khanwilkar and Dinesh Maheshwari, JJ. ) Civil Appeal No.…
Transferee Pendente Lite Has Locus Standi To File Application At The Stage Of Order IX Rule 13 CPC For substitution.
Transferee Pendente Lite Has Locus Standi To File Application At The Stage Of Order IX Rule 13 CPC: SC [Read Judgment] BY: ASHOK KINI18 Aug 2019 11:28 AM “Observations of…