Murder–Gun shots-Ballistic Report did not confirm that the shots were fired from the recovered weapons-Not a ground for acquittal where the evidence of the eye witness has been found to be truthful and the case is corroborated by the fact that bullets were received from the body of the deceased-Accused convicted.
(2017) 99 ACrC 669 : (2017) 173 AIC 208 : (2017) 3 AICLR 748 : (2017) AIR(SCW) 1425 : (2017) AIR(SC) 1425 : (2017) 1 AllCrlRulings 990 : (2017) 3…
Murder–Medical Opinion-Doctor has stated in cross-examination that “such injuries can be caused to a person if he meets accident”–There is no suggestion of the fact that at the place of incident any vehicle had passed through at the time of the incident-Order of acquittal by trial court held to be based on conjectures and surmises-Conviction by High Court upheld.
(2017) 99 ACrC 263 : (2017) 172 AIC 11 : (2017) 3 AICLR 240 : (2017) AIR(SCW) 1197 : (2017) 2 AirKarR 315 : (2017) AIR(SC) 1197 : (2017) AllSCR(Crl)…
Arbitration & Conciliation Act, 1996, S.8-Arbitration Agreement-Civil court has no jurisdiction to entertain a suit after an application under Section 8 of the Act is made for arbitration
(2017) 174 AIC 120 : (2017) AIR(SCW) 1793 : (2017) AIR(SC) 1793 : (2017) 4 ALLMR 982 : (2017) 122 ALR 893 : (2017) 4 ALT 1 : (2017) 4…
Land Acquisition—Lapsing of Proceedings—Subsequent purchaser, the assignee, the successor in interest, the power of attorney, etc., are all persons are interested persons.
(2017) 176 AIC 144 : (2017) AIR(SCW) 2450 : (2017) AIR(SC) 2450 : (2017) AllSCR 1279 : (2017) 123 ALR 774 : (2017) 4 AndhLD 147 : (2017) 2 ApexCourtJudgments(SC)…
Railway Theft of Luggage- the theft of the articles of the complainant happened solely on account of the deficiency on the part of the Indian Railways in rendering services to him by not deputing a TTE to remain present in the coach throughout the journey—Award of compensation by for a below upheld.
(2017) 1 ConLT 63 : (2017) 1 LawHerald(SC) 172 NATIONAL CONSUMER DISPUTES REDRESSAL COMMISSION GENERAL MANAGER (GENERAL) NORTHERN RAILWAY — Appellant Vs. LAKHANJI PURWAR — Respondent ( Before : Mr. Justice V.K. Jain,…
Consumer Protection Act, 1986, S.12—Limitation to file complaint does not extend by subsequent notices given after belated delay.
(2017) 1 LawHerald(SC) 169 NATIONAL CONSUMER DISPUTES REDRESSAL COMMISSION GODAVARI MARATHWADA IRRIGATION — Appellant Vs. ASSISTANT GENERAL MANAGER — Respondent ( Before : K.S. Chaudhari, Presiding Member. ) First Appeal No. 88 of…
Housing Delay in delivery of possession—Non Payment of balance sale consideration—Since the possession of the flat was never offered to him, the complainant cannot be asked to pay interest on the balance sale consideration
(2017) 1 CPR 247 : (2017) 1 LawHerald(SC) 189 NATIONAL CONSUMER DISPUTES REDRESSAL COMMISSION PUSHPENDU CHOWDHURY — Appellant Vs. SOUMEN KARMAKAR — Respondent ( Before : Mr. V.K. Jain, Presiding Member ) Revision…
Insurance company contended that deceased was suffering from hypertension and same was known to him before talking policy but place no evidence in this regard opinion given by panel doctor and government doctor that the fall was on account of hypertension, seems to be quite a remote possibility—Award of compensation upheld.
(2017) 1 ConLT 83 : (2017) 2 CPJ 149 : (2017) 1 CPR 217 : (2017) 1 LawHerald(SC) 185 : (2017) NCJ 621 NATIONAL CONSUMER DISPUTES REDRESSAL COMMISSION UNITED INDIA INSURANCE CO. LTD. —…
Execution of Decree—Limitation for filling an application delivery of possession of property by auction purchaser is one year from the date when the sale becomes absolute and when the was confirmed.
(2017) 171 AIC 161 : (2017) AIR(SCW) 498 : (2017) AIR(SC) 498 : (2017) AllSCR 222 : (2017) 121 ALR 248 : (2017) 2 ALT 1 : (2017) 2 AndhLD…
Consumer—Cooperative Society—office bearers of the Cooperative Society can be personally held liable towards other members.
(2017) 1 ConLT 6 : (2017) 1 CPR 253 : (2017) 1 LawHerald(SC) 175 NATIONAL CONSUMER DISPUTES REDRESSAL COMMISSION SHRI KAMAL KUMAR JAIN — Appellant Vs. M/S DLF COMMERCIAL COMPLEXES LTD. — Respondent…