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Transfer of Property Act, 1882 — Sections 54, 55 — Agreement to Sell vs. Sale Deed — An agreement to sell by itself does not create any interest or charge on the property. Ownership passes only upon execution of a conveyance (sale deed). An agreement to sell, even with possession, is not a conveyance and does not confer title or transfer interest, except for the limited right under Section 53-A for protection against the transferor. Criminal Procedure Code, 1973 (CrPC) — Suspension of Sentence — Bail Pending Appeal — Appellant incarcerated for over seven and a half years, appeal pending before High Court for years — Sufficient grounds exist for suspension of sentence and release on bail during appeal pendency — Order of High Court declining to suspend sentence set aside Bharatiya Nyaya Sanhita, 2023 — Sections 298, 299, 296, 115(2), 351(2) & Chhattisgarh Religion Act, 1968 — Section 4 — Bail in anticipation of arrest — Appellant joined investigation as directed by the court — High Court rejected bail application — Supreme Court considered materials on record and found appeal deserving acceptance — Appellant admitted to bail in anticipation of arrest. Penal Code, 1860 (IPC) — Sections 394, 395, and 397 — Robbery and Attempt to Commit Robbery — Conviction and Sentencing — Appeal for suspension of sentence and bail — Appellants convicted by Trial Court for offences under Sections 394, 395, and 397 IPC. High Court confirmed conviction under Section 397 IPC and modified sentence to 8 years rigorous imprisonment, while holding no separate conviction for Sections 394 and 395 IPC. Transgender Persons (Protection of Rights) Act, 2019 and Rules, 2020 — Implementation — Lethargy, apathy, inaction on part of Union and States — Non-state establishments also in cold freeze of compliance — Serious concern — Community faces discrimination, marginalization, scarcity of healthcare, economic opportunities, non-inclusive education policies — Despite recognition of rights in statutes, reality is empty formality — Union and States need to do more to translate rights into reality.
Service Matters

Service Law–Appointment–Cancellation of—State Government cancelled the appointment of Law officers due to misconduct–During the pendency of appeal term of appointment expired by efflux of time so even on merits setting aside of orders would be of no help—However, order of termination due to misconduct modified to one under termination by pleasure along with payment of one month’s retainer in lieu of notice

(2017) AIR(SCW) 4425 : (2017) 3 AIRBomR(Cri) 802 : (2017) AIR(SC) 4425 : (2017) 6 BCR 416 : (2017) 3 ESC 603 : (2018) 156 FLR 275 : (2017) 4 LawHerald(SC) 2743: (2018)…

Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013, S.24—Lapsing of Proceedings—Non-acceptance of compensation—Whether deposit of compensation amount with treasury is valid tender—Whether interest is payable on amount deposited in treasury—Whether non acceptance of compensation by land owners would result in lapse of proceedings—Matter referred to larger bench.

(2018) 1 AllWC 372 : (2018) 1 BCR 1 : (2017) DNJ 1120 : (2018) 1 KarLR 151 : (2017) 4 LawHerald(SC) 2954 : (2018) 1 RCR(Civil) 431 : (2017) 6 RecentApexJudgments(RAJ) 440 :…

Narcotics—Burden of Proof—Mere registration of a case under the Act will not ipso facto shift the burden on to the accused from the very inception. Narcotics—Case Property—Mere fact of a FSL Report being available is no confirmation either of the seizure or that what was seized was contraband, in absence of the production of the seized item in Court as an exhibit.

(2018) 1 AllCrlRulings 14 : (2018) 2 JT 102 : (2018) 1 KerLJ 101 : (2017) 4 LawHerald(SC) 2947 : (2018) 1 RCR(Criminal) 108 : (2017) 6 RecentApexJudgments(RAJ) 339 : (2017) 14 Scale 90…

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