Courts Should Be Conscious Of Bureaucratic Delays While Considering Delay Condonation Pleas By State
Courts Should Be Conscious Of Bureaucratic Delays While Considering Delay Condonation Pleas By State: SC [Read Order] BY: ASHOK KINI27 Oct 2019 5:07 PM If the appeal filed by State…
Entirety Of Plaint Averments Have To Be Taken Into Account While Considering A Plea Seeking Rejection Of Plaint: SC
Entirety Of Plaint Averments Have To Be Taken Into Account While Considering A Plea Seeking Rejection Of Plaint: SC The entirety of the averments in the plaint have to be…
“Exclusion of the jurisdiction of the Civil Court is not readily to be inferred.”
Ouster Of Civil Court Jurisdiction: SC Reiterates Tests Formulated In 1968 Constitution Bench Judgment [Read Judgment] 27 Oct 2019 6:56 PM “Exclusion of the jurisdiction of the Civil Court is…
Limitation To File Appeal To Be Computed On The Basis Of Endorsement As Contained In Certified Copy Of Impugned Order: SC
Limitation To File Appeal To Be Computed On The Basis Of Endorsement As Contained In Certified Copy Of Impugned Order: SC BY: LIVELAW NEWS NETWORK 29 Oct 2019 11:37 AM…
Inconvenience Of Accused To Approach Court Seeking Permission To Travel Abroad Not A Reason To Dilute Such Bail Condition: SC
Inconvenience Of Accused To Approach Court Seeking Permission To Travel Abroad Not A Reason To Dilute Such Bail Condition: SC BY: LIVELAW NEWS NETWORK29 Oct 2019 5:40 PM The Supreme…
Signed Carbon Copy Prepared In Same Process As Original Document Is Primary Evidence Under Sec.62 Evidence Act : SC
Signed Carbon Copy Prepared In Same Process As Original Document Is Primary Evidence Under Sec.62 Evidence Act : SC BY: LIVELAW NEWS NETWORK30 Oct 2019 11:21 AM The Supreme Court…
Magistrate Cannot Assume Jurisdiction U/s 125 CrPC In A Proceedings U/s 20 Of Domestic Violence Act
Magistrate Cannot Assume Jurisdiction U/s 125 CrPC In A Proceedings U/s 20 Of Domestic Violence Act: BY: LIVELAW NEWS NETWORK28 Oct 2019 8:52 PM Can a Magistrate after rejecting a…
Power To Condone Delay Under Sec 5 Limitation Act Applies To Special Or Local Laws If It Is Not Expressly Excluded : SC
The Supreme Court has reiterated that the power to condone delay under Section 5 of the Limitation Act is applicable to proceedings under special or local laws if it is…
Displaced Persons (Compensation & Rehabilitation) Act, 1954 – Section 16 – Displaced Persons (Compensation and Rehabilitation) Rules, 1955 – Rule 34 – Transfer of land – Lack of use of expression ‘package deal’ – Thus, if the Central Government could transfer land forming part of the compensation pool to a corporation, then it could very well transfer land to a State Government.
SUPREME COURT OF INDIA DIVISION BENCH RAMESH PARSRAM MALANI AND OTHERS — Appellant Vs. STATE OF TELANGANA AND OTHERS — Respondent ( Before : L. Nageswara Rao and Hemant Gupta…
West Bengal Premises Tenancy Act, 1997 – Section 7(2) and 7(3) – Limitation Act, 1963 – Section 5 – West Bengal Premises Tenancy Act, 1956 – Section 17(2), 17(2A), 17(2B) – Extension of time to deposit of arrears of rent – Sub sections (2A) and (2B) of Section 17 of 1956 Act confer unfettered power on the court to extend the period of deposit of rent, which is circumscribed by the proviso of sub sections (2) and (3) of Section 7 of the Act.
SUPREME COURT OF INDIA DIVISION BENCH BIJAY KUMAR SINGH AND OTHERS — Appellant Vs. AMIT KUMAR CHAMARIYA AND OTHERS — Respondent ( Before : L. Nageswara Rao and Hemant Gupta…