Murder—Acid Attack—Accused poured acid on face of deceased—In circumstances of case intention seems to severely injure or disfigure the deceased—Death sentence converted into life sentence.
2019(1) Law Herald (SC) 248 : 2019 LawHerald.Org 506 IN THE SUPREME COURT OF INDIA Before Hon’ble Mr. Justice S.A. Bobde Hon’ble Mr. Justice L. Nageswara Rao Hon’ble Mr. Justice…
Dishonour of Cheque—Second Presentation—Complaint filed based on second statutory notice is maintainable.
2019(1) Law Herald (SC) 245 : 2019 LawHerald.Org 505 IN THE SUPREME COURT OF INDIA Before Hon*ble Mrs. Justice R. Banumathi Hon’ble Mrs. Justice Indira Banerjee Criminal Appeal Nos. 26-27…
Second Appeal—In second appeal, in absence of cross-appeal or cross objections, High Court cannot go beyond the decree passed by Trial Court.
2019(1) Law Herald (SC) 230 : 2018 LawHerald.Org 2061 IN THE SUPREME COURT OF INDIA Before Hon’ble Mr. Justice A.K. Sikri Hon’ble Mr. Justice Ashok Bhushan Hon’ble Mr. Justice M.…
Insolvency—Winding up petition—Cases where the BIFR has forwarded an opinion to the High Court to wind up a company under Section 20 of the SIC Act, all such cases, are not to be transferred to NCLT. Insolvency and Bankruptcy Code, 2016, S.238–Transfer of Petition-Winding up petition—Cases where the BIFR has forwarded an opinion to
2019(1) Law Herald (SC) 220 : 2018 LawHerald.Org 2060 (2019) 1 RCR(Civil) 358 : (2018) 15 Scale 836 : (2019) 151 SCL 196 IN THE SUPREME COURT OF INDIA Before…
Motor vehicles Act, 1988, S.166 and 2(30)–Accident–Registered Owner- -Merely because the vehicle was transferred does not mean that such registered owner stands absolved of his liability to a third person–So long as his name continues in RTO records, he remains liable to a third person.
2019(1) Law Herald (SC) 216 : 2018 LawHerald.Org 2059 IN THE SUPREME COURT OF INDIA Before Hon’ble Mr. Justice Uday Umesh Lalit Hon’ble Mr. Justice Dr. Dhananjaya Y. Chandrachud Civil…
Advocate—In Summary Court Martial proceedings, accused can take assistance of a lawyer
2019(1) Law Herald (SC) 213: 2018 LawHerald.Org 2058 IN THE SUPREME COURT OF INDIA Before Honble Mr. Justice Dr. Dhananjaya Y. Chandrachud Hon’ble Mr. Justice M.R. Shah Civil Appeal No.…
Eviction—Bonafide Requirement—Merely because son of the landlord was involved in some other business during pendency of eviction petition, bonafide need of shop for the son cannot be doubted
2019(1) Law Herald (SC) 205 : 2018 LawHerald.Org 2057 (2019) AIR(SC) 60 : (2019) 1 JabLJ 1 : (2019) 1 RCR(Rent) 90 : (2018) 15 Scale 914 IN THE SUPREME…
Criminal Breach of trust by Public Servant—Reduction in Sentence—Embezzlement of 85 litres of diesel from depot of State Transport by its bus driver—Appellant is now in his late sixties and no longer in service—He is also ailing and is not involved in any other criminal activity—Sentence reduced to period already undergone with increment in fine
2019(1) Law Herald (SC) 204 : 2018 LawHerald.Org 2056 IN THE SUPREME COURT OF INDIA Before Hon’ble Mr. Justice Abhay Manohar Sapre Hon’ble Mrs. Justice Indu Malhotra Criminal Appeal No.…
FIR—Registration of—Sub-Divisional Magistrate cannot direct the police to register an FIR.
2019(1) Law Herald (SC) 201 : 2018 LawHerald.Org 2055 IN THE SUPREME COURT OF INDIA Before Hon’ble Mr. Justice R.F. Nariman Hon’ble Mr. Justice Navin Sinha Criminal Appeal No. 1620…
Summoning as additional accused—Appellant who had been discharged earlier can be summoned as additional accused if sufficient material is brought on record against him
2019(1) Law Herald (SC) 199 : 2018 LawHerald.Org 2054 IN THE SUPREME COURT OF INDIA Before Hon’ble Mr. Justice N.V. Ramana Hon’ble Mr. Justice Mohan M. Shantanagoudar Criminal Appeal No.…