Motor Accident – Claims for compensation – Permanent disability on account of injuries – Since the vehicle was admittedly insured with the Insurance company, the principle of pay and recover would be invoked even in case of a gratuitous passenger in a goods vehicle
SUPREME COURT OF INDIA DIVISION BENCH ANU BHANVARA ETC — Appellant Vs. IFFCO TOKIO GENERAL INSURANCE COMPANY LIMITED AND OTHERS — Respondent ( Before : R. F. Nariman and Vineet…
SUPREME COURT OF INDIA…….” clear that all questions with regard to the validity of a Trade Mark is required to be decided by the Registrar or the High Court under the 1958 Act or by the Registrar or the IPAB under the 1999 Act and not by the Civil Court. The Civil Court, infact, is not empowered by the Act to decide the said question.”
(2017) AIR(SCW) 5619 : (2017) AIR(SC) 5619 : (2018) 1 ApexCourtJudgments(SC) 543 : (2018) 1 BCR 324 : (2017) 12 JT 577 : (2017) 4 LawHerald(SC) 2838 : (2018) 4…
A non-signatory can be bound by Arbitration Agreement on the basis of “Group of Companies” doctrine, Supreme Court
A non-signatory can be bound by Arbitration Agreementon the basis of “Group of Companies” doctrine, Supreme Court Murali Krishnan August 9 2019 FacebookTwitterWhatsAppShare24 The Supreme Court yesterday ruled that a non-signatory can be bound by an…
Weakness in defence cannot become strength of prosecution, “An accused is not required to establish or prove his defence beyond all reasonable doubt, unlike the prosecution. If the accused takes a defence, which is not improbable and appears likely, there is material in support of such defence, the accused is not required to prove anything further. ” Supreme Court
Weakness in defence cannot become strength of prosecution, “An accused is not required to establish or prove his defence beyond all reasonable doubt, unlike the prosecution. If the accused takes a defence, which…
Allowing Victims to conduct Criminal Prosecution: What Supreme Court held, case remanded to magistrate court
Allowing Victims to conduct Criminal Prosecution: What Supreme Court held Meera Emmanuel August 8 2019 In a judgment passed on Wednesday, the Supreme Court made note of the principles to be borne in mind while granting…
Veracity of Dying Declaration: What the Supreme Court held
Veracity of Dying Declaration: What the Supreme Court held Murali Krishnan August 8 2019 Based on the Dying Declaration of the deceased wife, the Supreme Court yesterday upheld the conviction and sentence of a…
Filing Criminal Complaint for settling Civil Dispute is abuse of process of law, Supreme Court
Filing Criminal Complaint for settling Civil Dispute is abuse of process of law, Supreme Court Shruti Mahajan August 8 2019 Initiating criminal proceedings and filing a criminal complaint for settling a civil dispute is nothing but…
IMP:: Does Adverse Possession also give right to sue for title? Supreme Court says YES
Does Adverse Possession also give right to sue for title? Supreme Court says YES Shruti Mahajan August 7 2019 A person who has “perfected title” over an immovable property through adverse possession can maintain a suit under…
Section 143A of Negotiable Instruments Act on Interim Compensation is not retrospective, SC -In our view, the applicability of Section 143A of the Act must, therefore, be held to be prospective in nature and confined to cases where offences were committe
Section 143A of Negotiable Instruments Act on Interim Compensation is not retrospective, SC [Read Judgment] Murali Krishnan July 31 2019 FacebookTwitterWhatsAppShare282 The Supreme Court yesterday ruled that the Section 143A of the Negotiable Instruments Act, 1881,which provides for…
Dowry Death—Dowry Demand—Bail—Cruelty to Wife—Investigation had been completed— Trial Court is yet to take call on the report filed by the police- Petitioner is custody for more than one year—Bail granted
2019(1) Law Herald (P&H) 858 (SC) : 2018 LawHerald.Org 2139 IN THE SUPREME COURT OF INDIA Before Hon’ble Mr. Justice Kurian Joseph Hon’ble Mr. Justice Hemant Gupta Criminal Appeal No(S).…