Service Law—Selection—The method of selection, in the absence of Rules has to be supplied by the executive instructions.
2017(3) Law Herald (SC) 1731 : 2017 LawHerald.Org 1227 IN THE SUPREME COURT OF iNDIA Before Hon’ble Mr. Justice Kurian Joseph Hon’ble Mrs. Justice R. Banumathi Civil Appeal No.…
Medical Termination of Pregnancy Act, 1971-25 Weeks Pregnancy-Fetus without skull—No chance of survival of foetus
2017(3) Law Herald (SC) 1729 : 2017 LawHerald.Org 1226 IN THE SUPREME COURT OF INDIA Before Hon’ble Mr. Justice S.A. Bobde Hon’ble Mr. Justice L. Nageswara Rao Writ Petition (Civil)…
Compensation—Enhanced by reference Court, affirmed by High Court without assigning any reason—Matter remitted back. Appeals from original decree—Contents, to be in judgment—Enumerated
2008(1) Law Herald (SC) 55 IN THE SUPREME COURT OF INDIA Before The Hon’ble Mr. Justice G.P. Mathur The Hon’ble Mr. Justice G.S. Singhvi Civil Appeal Nos. 2108-2194 of 2003…
Appointment–Enquiry by State Vigilance Bureau–State’s disinclination to make an appointment till then cannot said to be faulted – Such a decision cannot said to be arbitrary or unreasonable. Cadre Strength–What would be the need of the State and how an administration shall be run is within the exclusive domain of the State–The power of judicial review in such matter is very limited. Appointment–Decision taken by the previous Government in public interest cannot be reviewed at the hands of successor Government. Cadre Strength–Increase in–Determination of cadre strength on the basis of the representation made by the Association or exercise of suo motu power by the Chief Minister without any material having been brought before him for the purpose of increase in the cadre strength must be deprecated in strongest terms .
2008(1) Law Herald (SC) 38 IN THE SUPREME COURT OF INDIA Before The Hon’ble Mr. Justice S.B. Sinha The Hon’ble Mr. Justice Harjit Singh Bedi Civil Appeal No. 5803…
Circumstantial evidence–Whether a chain is complete or not would depend on the facts of each case emanating from the evidence and no universal yardstick should ever be attempted. Circumstantial evidence–In such case, motive plays an important role, but absence of motive would not dislodge entire prosecution case.
2008(1) Law Herald (SC) 29 IN THE SUPREME COURT OF INDIA Before The Hon’ble Mr. Justice S.B. Sinha The Hon’ble Mr. Justice Harjit Singh Bedi Appeal (crl.) 1044 of…
Gun Shot Injury–Ballistic expert report–Where direct evidence is of such an unimpeachable character, and the nature of injuries, disclosed by post-mortem notes is consistent with the direct evidence, the examination of Ballistic Expert may not be regarded as essential.
2008(1) Law Herald (SC) 24 IN THE SUPREME COURT OF INDIA Before The Hon’ble Mr. Justice P.P. Naolekar The Hon’ble Mr. Justice D.K. Jain Appeal (crl.) 35 of 2006…
Murder–Non recovery of weapons–In any event, non-recovery of incriminating material from the accused cannot be a ground to exonerate them of the charges when the eye-witnesses examined by the prosecution are found to be trustworthy.
2008(1) LAW HERALD (SC) 17 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 Nos. 382-386,…
Murder–Essentials to be proved–Enumerated. Medical Jurisprudence–Linier abrasion can be possible by lathi as well. Medical Jurisprudence–Incised wound–There in certain situations, the wound produced by a blunt instrument may similarly seem to be an incised one.
2008(1) Law Herald (SC) 13 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.…
Framing of charges–Even strong suspicion founded on material which leads the court to form a presumptive opinion as to the existence of the factual ingredients constituting the offence alleged would justify the framing of charge against the accused in respect of the commission of that offence. Cruelty to wife–Not even a whisper of wilfull conduct of appellants of harassment of the complainant at their hands with a view to coercing her to meet any unlawful demand by then so as to attract Section 498-A IPC–Proceedings quashed.
2008(1) Law Herald (SC) 8 IN THE SUPREME COURT OF INDIA Before The Hon’ble Mr. Justice Ashok Bhan The Hon’ble Mr. Justice D.K. Jain Criminal Appeal No. 1716 of 2007…
Criminal Trial–Gun shot injury–Time when weapon was fired–It is never possible to ascertain with any scientific accuracy the time when a weapon or cartridge was fired.
2008(1) Law Herald (SC) 1 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.…