Air Force Rules, 1969 – Rules 15(2), 15(2)(g)(ii) and Rule 15(2)(k) – Habitual offender -The show cause notice issued to the Respondent is in accordance with the Habitual Offenders Policy. A second warning letter is not required when it is decided to pass a final order without giving another chance. There is no violation of the procedure prescribed by the Policy –
SUPREME COURT OF INDIA DIVISION BENCH UNION OF INDIA AND OTHERS — Appellant Vs. 794898 T. EX. CORPORAL ABHISHEK PANDEY — Respondent ( Before : L. Nageswara Rao and Hemant…
Penal Code, 1860 (IPC) – Sections 300 302, 304, 304 Part I, 307, 504 and 506/34 – Murder – Common intention -intention is a matter of inference and when death is as a result of intentional firing, intention to cause death is patent unless the case falls under any of the exceptions.
SUPREME COURT OF INDIA FULL BENCH AWADHESH KUMAR — Appellant Vs. STATE OF U.P. AND ANOTHER — Respondent ( Before : Arun Mishra, M. R. Shah and S. Ravindra Bhat,…
Ayodhya Case verdicat – Constitution of India, 1950 – Article 142 – Inherent powers of the Supreme Court – Destruction of the mosque and the obliteration of the Islamic structure was an egregious violation of the rule of law – A wrong committed must be remedied.
SUPREME COURT OF INDIA CONSTITUTION BENCH M SIDDIQ (D) THROUGH LRS — Appellant Vs. MAHANT SURESH DAS AND OTHERS — Respondent ( Before : Ranjan Gogoi, C.J.I, S. A,…
Lacuna Left By Legislature Cannot Be Filled By Judicial Interpretation: “It is not for the Courts to remedy the defect in the Statute.”
Lacuna Left By Legislature Cannot Be Filled By Judicial Interpretation: SC “It is not for the Courts to remedy the defect in the Statute.” The Supreme Court has observed that…
Section 164 CrPC: Presence Of Advocate Not Mandatory When Confession Of Accused Before Magistrate Is Not Recorded By Audio-Video Means
Section 164 CrPC: Presence Of Advocate Not Mandatory When Confession Of Accused Before Magistrate Is Not Recorded By Audio-Video Means : SC [Read Judgment] The Supreme Court has observed that…
Interim Mandatory Injunctions Can Be Granted After Giving Opportunity Of Hearing To Opposite Side
Interim Mandatory Injunctions Can Be Granted After Giving Opportunity Of Hearing To Opposite Side: SC BY: ASHOK KINI8 Nov 2019 5:12 PM The Supreme Court has observed that, the Civil…
Read Judgment – Breaking: Ayodhya Verdict- Key Observations In SC Judgment
Breaking: Ayodhya Verdict- Key Observations In SC Judgment [Read Judgment] BY: ASHOK KINI9 Nov 2019 12:16 PM The Five judge bench of the Supreme Court has pronounced the judgment in…
SC Sets Aside NCLAT Order Which Held That Dissenting Financial Creditor Should Not Be Discriminated HELD “Having regard to these factors and circumstances, it is held that the NCLAT’s order and directions were not justified. They are hereby set aside; the order of the NCLT is hereby restored”,
SC Sets Aside NCLAT Order Which Held That Dissenting Financial Creditor Should Not Be Discriminated The Supreme Court on Friday set aside an order passed by the National Company Law Appellate…
HCs Have Power To Dispense With Disciplinary Proceedings For Dismissing Judicial Officers By Recording Reasons — The Supreme Court has observed that the High Courts have power to dispense with the disciplinary proceedings by invoking clause (b) of the second proviso to Article 311(2) of the Constitution of India, by recording reasons,
HCs Have Power To Dispense With Disciplinary Proceedings For Dismissing Judicial Officers By Recording Reasons: SC The Supreme Court has observed that the High Courts have power to dispense…
Complaint U/s 138 NI Act Maintainable Against Dishonour Of Cheque Issued Pursuant To Lok Adalat Award HELD “Every award of the Lok Adalat is, as held in deemed to be decree of a civil court and executable as a legally enforceable debt. “
Complaint U/s 138 NI Act Maintainable Against Dishonour Of Cheque Issued Pursuant To Lok Adalat Award: BY: ASHOK KINI7 Nov 2019 5:00 PM “Every award of the Lok Adalat is,…