Insolvency and Bankruptcy Code, 2016 – Section 62 – Mumbai Municipal Corporation Act, 1888 – Section 92 and 92A -Resolution plan – Section 238 cannot be read as overriding the MCGM’s right – Indeed its public duty to control and regulate how its properties are to be dealt with exists in Sections 92 and 92A of the MMC Act – there can be no estoppel against the express provisions of law .
SUPREME COURT OF INDIA FULL BENCH MUNICIPAL CORPORATION OF GREATER MUMBAI (MCGM) — Appellant Vs. ABHILASHLAL AND OTHERS — Respondent ( Before : Arun Mishra, Vineet Saran and S. Ravindra…
Drugs (Price Control) Order, 1995 – Power to recover Overcharged Amount – Appellants did not approach NPPA for specific price, or contend before it that their products contained special features. Appeal dismissed
SUPREME COURT OF INDIA FULL BENCH M/S T.C. HEALTHCARE P. LTD. AND ANOTHER — Appellant Vs. UNION OF INDIA AND ANOTHER — Respondent ( Before : Arun Mishra, Vineet Saran…
Hindu Marriage Act, 1955 – Sections 5(v), 7 and 7(1) – Special Marriage Act, 1954 – Section 24 – Evidence Act, 1872 – Sections 101, 102 and 103 – Suit for partition – Certificate of registration of marriage – In the agreement of marriage, it is only stated that both parties are of same caste and with the permission and consent of both of their fathers, they have entered into this agreement of marriage – This type of marriage is not recognized in law as Section 7 of the Act
SUPREME COURT OF INDIA DIVISION BENCH RATHNAMMA AND OTHERS — Appellant Vs. SUJATHAMMA AND OTHERS — Respondent ( Before : L. Nageswara Rao and Hemant Gupta, JJ. ) Civil Appeal…
All India Services Act, 1951 – Section 3 – Indian Administrative Service (Appointment by Promotion) Regulations, 1955 – Regulations 5(1), 5(2), 5(4), 5(5), 6, 6A and 7 – Review of promotions made to the Indian Administrative Service (IAS) for the year 2004 – High Court was not right in holding that the Selection Committee has miserably failed to assess all the aspects of the case in their proper perspective and that the promotions made to the IAS for the vacancies of the year 2004 is vitiated and the same is to be reviewed. Judgement set aside.
SUPREME COURT OF INDIA FULL BENCH UNION PUBLIC SERVICE COMMISSION — Appellant Vs. JAWAHAR SANTHKUMAR AND OTHERS — Respondent ( Before : R. Banumathi, A.S. Bopanna and Hrishikesh Roy, JJ.…
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 – Sections 20(4) and 21(1)(a) – Transfer of Property Act, 1882 – Sections 8 and 109 – Release of property – Bonafide occupation – when the appellant has established that he is the owner of the property and the same is required for his bonafide occupation, the release of the premises in any event, is required to be made.
SUPREME COURT OF INDIA FULL BENCH SANTOSH CHATURVEDI — Appellant Vs. KAILASH CHANDRA AND ANOTHER — Respondent ( Before : R. Banumathi, A.S. Bopanna and Hrishikesh Roy, JJ. ) Civil…
Owner’s Risk Clause Will Not Exempt Hotel From Liability For Theft Of A Vehicle Given For Valet Parking: “The hotel-owner cannot contract out of liability for its negligence or that of its servants in respect of a vehicle of its guest in any circumstance. “
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“…..the issue arose was whether the purchase of flats for the purpose of providing accommodation to nurses employed by the trust’s hospital qualifies as a ‘purchase of services for a commercial purpose’? HELD NO by SC “The provision of hostel facilities to nurses so as to facilitate better medical care is a positive duty enjoined upon the hospital so as to maintain the beneficial effects of the curative care efforts undertaken by it. “
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Essar Steel Insolvency: Supreme Court sets aside NCLAT order, ArcelorMittal resolution plan to continue
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