Culpable Homicide—Attempt to commit—There must be existence of an intention or knowledge.
2007(4) LAW HERALD (SC) 3306 IN THE SUPREME COURT OF INDIA Before The Hon’ble Mr. Justice S.B. Sinha The Hon’ble Mr. Justice Harjit Singh Bedi Criminal Appeal No. 1390…
Culapable Homicide—Sudden fight–Homicide committed is clearly not traceable to unilateral provocation, in such cases could the whole blame be placed on one side. For if it were so, the Exception more appropriately applicable would be Exception 1.
2007(4) LAW HERALD (SC) 3303 IN THE SUPREME COURT OF INDIA Before The Hon’ble Mr. Jusitce Arijit Pasayat The Hon’ble Mr. Jusitce Lokeshwar Singh Panta Criminal Appeal No. 1428…
Indian Penal Code, 1860, S.302 & S.392–Murder–Last Seen Together-Adverse Inference-Robbery–Recovery of stolen items-Acquittal-Recovery of ornaments of the deceased from the accused or production of the same by the accused in the course of investigation, howsoever suspicious, cannot be conclusive of the question of the accused having committed the murder
2017(1) Law Herald (SC) 250 : 2017 LawHerald.Org 519 IN THE SUPREME COURT OF INDIA Before The Hon’ble Mr. Justice Ranjan Gogoi The Hon’ble Mr. Justice Ashok Bhushan Criminal Appeal…
Education Law-Admission-MBBS Course-Admissions to the MBBS Course could only through NEETI and NEET II–No other process of admission was permissible-Conducting of State Medical Admission Test despite the orders of Medical Council & Supreme Court-Admission cannot be held to be valid even though student is not at fault but is victim of mal-administration
2017(1) Law Herald (SC) 247 : 2017 LawHerald.Org 518 IN THE SUPREME COURT OF INDIA Before The Hon’ble Mr. Justice Madan B. Lokur The Hon’ble Mr. Justice Prafulla C. Pant…
Criminal Procedure Code, 1973, S.482 & S.438-Quashing-lnherent Powers- Anticipatory Bail–S.438 CrPC has been deleted in State of Uttar Pradesh-Wherever the High Court finds that in a given case if the protection against pre-arrest is not given, it would amount to gross miscarriage of justice
2017(1) Law Herald (SC) 238 : 2017 LawHerald.Org 516 IN THE SUPREME COURT OF INDIA Before The Hon’ble Mr. Justice Dipak Misra The Hon’ble Mr. Justice Amitava Roy Criminal Appeal…
Education Law—Admission–MBBS Course-Non-admission due to fault of counseling body-Grant of monetary compensation should not be considered as the sole and adequate remedy for a student who has been deprived of admission
2017(1) Law Herald (SC) 226 : 2017 LawHerald.Org 558 IN THE SUPREME COURT OF INDIA Before The Hon’ble Mr. Justice Dipak Misra The Hon’ble Mr. Justice Rohinton Fali Nariman Civil…
Appointment — The Appellants were not appointed by following the regular procedure of appointment. Under Rule 4(1), recruitment could be made to the newly-created State Civil Service by competitive examinations to be held by the Sikkim Public Service Commission
(2014) 143 FLR 777 : (2014) 10 SCALE 625 : (2014) 10 SCC 357 : (2015) 1 SCC(L&S) 56 : (2014) 4 SCT 695 : (2015) 2 SLJ 18…
Prosecutrix was not a reliable witness as her statement was not corroborated by medical evidence – Court hold that the High Court fell into error in rejecting the clear and natural testimony of the prosecutrix – Appeal allowed.
(1994) 5 JT 436 : (1994) 3 SCALE 879 : (1994) 5 SCC 728 : (1994) 2 SCR 799 Supp SUPREME COURT OF INDIA NARAYANAMMA (KUM) — Appellant Vs.…
Land Acquisition Act, 1894 – Sections 23 and 24 – Acquisition of land in excess of ceiling – Determination of compensation – Land in excess of ceiling exempted by the Government – Land not vesting in Government – Acquisition under the Act, permissible – Land owner is entitled to compensation under the Act as acquisition is not under Land Ceiling Act.
AIR 1996 SC 3142 : (1996) 3 JT 629 : (1996) 3 SCALE 140 : (1996) 3 SCC 282 : (1996) 3 SCR 772 SUPREME COURT OF INDIA GOVERNMENT…
Civil Procedure Code, 1908 (CPC) – Order 15, Rule 1 – Withdrawal of admission – Where the defendants have admitted that part of the property was joint family property but later on such admission sought to be withdrawn, by amendment of written statement
AIR 1998 SC 618 : (1997) 9 JT 267 : (1997) 7 SCALE 196 : (1998) 1 SCC 278 : (1997) 5 SCR 277 Supp : (1998) 1 UJ…