V IMP::: Condonation of Delay in filing appeal—Sufficient Cause– Time spent in the proceedings to set aside the exparte decree constitute “sufficient cause”so as to condone the delay in preferring an appeal against the exparte decree on merits
2019(2) Law Herald (SC) 1724 : 2019 LawHerald.Org 1031 IN THE SUPREME COURT OF INDIA Before Hon’ble Mrs. Justice R. Banumathi Hon’ble Mr. Justice R. Subhash Reddy Civil Appeal No.…
Examination of Witness—Video Conferencing—In a criminal trial, where the witness was found residing/situate outside India and whose evidence was essential for the case set up by the prosecution then evidence of witness can be recorded through video conferencing Examination of Witness—Mere long pendency of trial by itself cannot be a ground for declining an application for examination of material witness
2019(2) Law Herald (SC) 1716 : 2019 LawHerald.Org 1030 IN THE SUPREME COURT OF INDIA Before Hon’ble Mr. Justice Abhay Manohar Sapre Honble Mr. Justice Dinesh Maheshwari Criminal Appeal No.…
Electronic Evidence—Failure to produce a certificate under Section 65B(4) of the Evidence Act at the stage when the charge-sheet was filed is not a fatal to the prosecution
2019(2) Law Herald (SC) 1706 : 2019 LawHerald.Org 1027 IN THE SUPREME COURT OF INDIA Before Hon’ble Mr. Justice Dr. Dhananjaya Y. Chandrachud Hon’ble Mr. Justice Hemant Gupta Criminal Appeal…
Murder—Doubtful presence of Eye witnesses—Injured witness did not depose as to presence of eye witnesses at place of occurrence-Accused acquitted
2019(2) Law Herald (SC) 1702 : 2019 LawHerald.Org 1026 IN THE SUPREME COURT OF INDIA Before Hon’ble Ms. Justice Indira Banerjee Hon’ble Mr. Justice Sanjiv Khanna Criminal Appeal No. 1475…
Dishonour of Cheque—Second Notice—Cause of action for filing complaint commences with first notice
2019(2) Law Herald (SC) 1698 : 2019 LawHerald.Org 1025 IN THE SUPREME COURT OF INDIA Before Hon’ble Mr. Justice Dr. Dhananjaya Y. Chandrachud Honble Mr. Justice Hemant Gupta Criminal Appeal…
V IMP:::Petition—Objection by Registry of High Court—Registry cannot question the maintainability of the petition and therefore cannot refuse to number the petition and refuse to place it before Court
2019(2) Law Herald (SC) 1695 : 2019 LawHerald.Org 1024 (2019) 2 RCR(Criminal) 767 : (2019) 6 Scale 465 IN THE SUPREME COURT OF INDIA Before Hon’ble Mr. Justice N. V.…
Accident—Loss of Future Earning—Non earning victim—Legal principles laid down Accident—Speedy disposal of Claim Petitions—Directions issued for establishment of Motor Accidents Mediation Authority in every district Accident—Speedy disposal of Claim Petitions—Police to complete investigation and file FIR and provide all documents in form of evidence to MACT and Insurance Company—Insurance Company to decide within 30 days whether claim is payable otherwise MACT to decide petition within 30 days
2019(2) Law Herald (SC) 1658 : 2019 LawHerald.Org 940: 2019) 1 ACC 730 : (2019) 1 ILR(Kerala) 883 : (2019) 2 JBCJ 35 : (2019) 2 KerLJ 253 : (2019)…
Narcotics—Sentence more than minimum—Trial Court can take into consideration any other relevant factor apart from factors mentioned in S.32-B Clauses (a) to (f)—Quantity of substance with which an accused is charged is a relevant factor
2019(2) Law Herald (SC) 1650 : 2019 LawHerald.Org 1019 IN THE SUPREME COURT OF INDIA Before Hon’ble Mr. Justice AshokBhushan Hon’ble Mr. Justice K.M. Joseph Criminal Appeal No.567 of 2019…
V IMP::::Limitation—Applicability of Act—Suits, appeals and applications referred to in the Limitation Act are those which are to be filled in a Court and not before a Statutory authority
2019(2) Law Herald (SC) 1592 : 2019 LawHerald.Org 1017 IN THE SUPREME COURT OF INDIA Before Hon’ble Mr. Justice Ashok Bhushan Hon’ble Mr. Justice K.M. Joseph Civil Appeal No. 4582…
Consumer—Revision petition against an order passed by State Commission in execution proceedings before National Commission is not maintainable Execution Petition—Execution proceedings even though they are proceedings in a suit, but cannot be considered to be a continuation of the original suit
2019(2) Law Herald (SC) 1584 : 2019 LawHerald.Org 1016 IN THE SUPREME COURT OF INDIA Before Honlrie Mr. Justice Uday Umesh Lalit Hon’ble Mrs. Justice Indu Malhotra Civil Appeal No.…