Redemption of Mortgage—Question whether a transaction is a mortgage by conditional sale or a sale with a condition of re-purchase has to be decided on the basis of interpretation of the document itself—The intention of the parties is the determining factor.
(2017) 179 AIC 149 : (2017) 6 ALLMR 484 : (2017) 125 ALR 176 : (2017) 5 ALT 17 : (2017) 3 BBCJ 371 : (2017) 3 BLJud 207 :…
Contempt of Courts, 1971, S.2(b)–Civi! Contempt-Apology is one of the defences in the cases of a civil contempt and the court is bound to explain as to why the apology should not be accepted.
(2017) 178 AIC 116 : (2017) AIR(SCW) 3607 : (2017) 4 AIRJharR 420 : (2017) AIR(SC) 3607 : (2017) 3 ApexCourtJudgments(SC) 220 : (2017) 5 BCR 382 : (2017)…
Contempt of Courts Act, 1971, S.2–Tampering of Court file-Allegation that appellant with collusion with court staff tampered the documents-As per C8I inquiry, as directed by High Court no evidence even circumstantial was found
(2017) 179 AIC 159 : (2017) ALLMR(Cri) 3535 : (2017) 3 LawHerald(SC) 2434 : (2017) 5 RCR(Criminal) 800 SUPREME COURT OF INDIA DIVISION BENCH M.D. JAIN — Appellant Vs. BHAGYAVATHI — Respondent ( Before…
Murder—Undigested food In stomach— Judging the time of death from the contents of the stomach, may not always be the determinative test— It will require due corroboration from other evidence.
(2017) 100 ACrC 990 : (2017) 177 AIC 36 : (2017) AIR(SCW) 3595 : (2017) 3 AIRBomR(Cri) 245 : (2017) AIR(SC) 3595 : (2017) AllSCR(Crl) 1644 : (2017) 3…
Since one more tenant of the premises is yet to be evicted, and entire family of tenant is residing within that premises only reasonable time should be granted to settle elsewhere
(2017) 178 AIC 42 : (2017) AIR(SCW) 5136 : (2017) AIR(SC) 5136 : (2017) 125 ALR 211 : (2017) 3 ARC 221 : (2017) 4 ICC 675 : (2017) 3 LawHerald(SC) 2427 :…
Two conditions are to be mandatorily satisfied in addition to the normal requirements under the provisions of the Cr.P.C. or any other enactment–The court must be satisfied that there are reasonable ground for believing that the person is not guilty of such offence; (2) that person is not likely to commit any offence while on bail
(2017) 101 ACrC 357 : (2017) 178 AIC 113 : (2017) 4 AICLR 775 : (2017) AIR(SCW) 3932 : (2017) AIR(SC) 3932 : (2017) AllSCR(Crl) 1382 : (2017) 3 ApexCourtJudgments(SC)…
Criminal Procedure Code, 1973, S,195-False Document in Court-Complaint by competent authority—Direction by High Court for investigation in matter
(2017) 100 ACrC 981 : (2017) 177 AIC 48 : (2017) AIR(SCW) 3583 : (2017) AIR(SC) 3583 : (2017) AllSCR(Crl) 1443 : (2017) 2 ALT(Crl) 419 : (2017) 3…
Causing disappearance of evidence—It is mandatory for the prosecution to prove that the accused actively participated in the matter of disappearance of evidence and with an intention to screen the offender-Accused can never be convicted on the basis of probabilities or on assumptions and presumptions.
(2017) 3 BBCJ 381 : (2017) CriLR 917 : (2017) 3 Crimes 222 : (2017) 3 JCC 1956 : (2017) 7 JT 225 : (2017) 3 LawHerald(SC) 2408 : (2018) 1 NCC 342 :…
Bail–Bail Bond—Waiving of the condition—Investigation is complete and charge sheet has been filed– Other co-accused has already furnished cash security of Rs. 50 lakhs each and property of Rs. 50 lakhs each-Therefore court has sufficient security
(2017) 4 AICLR 701 : (2017) 11 JT 553 : (2017) 3 LawHerald(SC) 2407 SUPREME COURT OF INDIA DIVISION BENCH RABINDRANATH BARIK — Appellant Vs. STATE OF ODISHA — Respondent ( Before…
Indian Penal Code, 1860, S.326 & S.456–Grievous Hurt-Lurking Trespass- Reduction in Sentence—Victim must be adequately compensated while reducing the quantum of sentence of imprisonment to certain extent
(2017) 101 ACrC 263 : (2017) 178 AIC 143 : (2017) 4 AICLR 429 : (2017) AIR(SCW) 3570 : (2017) 4 AIRJharR 547 : (2017) AIR(SC) 3570 : (2017) ALLMR(Cri)…