Tender Bid—Judicial Review—High Court could not ordinarily interfere with the judgment of the expert consultant on the issues of technical qualifications of a bidder.
2018(3) Law Herald (SC) 2098 : 2018 LawHerald.Org 1437 IN THE SUPREME COURT OF INDIA Before Hon’ble Mr. Justice Ranjan Gogol Hon’ble Mrs. Justice R. Banumathi Hon’ble Mr.…
Narcotics—Case Property—Proof of production—Mere oral evidence of official witnesses to establish seizure of contraband substances from the accused is not sufficient for conviction.
2018(3) Law Herald (SC) 2093 : 2018 LawHerald.Org 1436 IN THE SUPREME COURT OF INDIA Before Hon’ble Mr. Justice Ranjan Gogoi Hon’ble Mrs. Justice R. Banumathi Hon’ble Mr. Justice Navin…
Narcotics—Fair Investigation—Informant and Investigating Officer cannot be the same person—Accused entitled to acquittal, if it is the same person.
2018(3) Law Herald (SC) 2081 : 2018 LawHerald.Oorg 1438 IN THE SUPREME COURT OF INDIA Before Hon’ble Mr. Justice Ranjan Gogol Hon’ble Mrs. Justice R. Banumathi Hon’ble Mr. Justice Navin…
Arbitration—Objection—Limitation period mentioned in S.34(3) would start running only from date of disposal of application under S.33
2018(3) Law Herald (SC) 2079 : 2018 LawHerald.Org 1435 IN THE SUPREME COURT OF INDIA Before Hon’ble Mr. Justice Rohinton Fall Nariman Hon’ble Ms. Justice Indu Malhotra Petition(s) for Special…
Writ Jurisdiction~Intra Court Appeal—Single Judge is not subordinate to the Division Bench. Writ Jurisdiction—Intra Court Appeal—Division Bench needs to consider the appeal (s) on merits, instead of remitting the matter to the learned Single Judge.
2018(3) Law Herald |SC) 2077 : 2018 LawHerald.Org 1434 IN THE SUPREME COURT OF INDIA Before Hon’ble Mr. Justice Kurian Joseph Hon’ble Mr. Justice Sanjay Kishan Kaul Civil Appeal No(S).…
Municipal Areas—Declaration of—The Governor is not free to notify ‘AREAS’in his absolute discretion
2018(3) Law Herald (SC) 2073 : 2018 LawHerald.Org 1433 SUPREME COURT OF INDIA DIVISION BENCH CHAMPA LAL — Appellant Vs. STATE OF RAJASTHAN — Respondent ( Before : J. Chelameswar and Sanjay Kishan Kaul, JJ.…
Suit for Declaration—Claim of Ownership—Mere fact that house tax receipt, electricity and water bills and other documents are in the name of plaintiff would not prove his claim.
2018(3) Law Herald (SC) 2065 : 2018 LawHeraid.Org 1432 SUPREME COURT OF INDIA DIVISION BENCH VINOD KUMAR DHALL — Appellant Vs. DHARAMPAL DHALL (DECEASED) — Respondent ( Before : Arun Mishra and Uday Umesh Lalit,…
Motor vehicle act compensation amounts being received by family under employees family benefit scheme not to b e deducted while calculating loss of income
Motor vehicle act compensation amounts being received by family under employees family benefit scheme not to b e deducted while calculating loss of income IN THE SUPREME COURT OF INDIA …
Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013, S.15(2)–Objection–It is mandatory on the part of the Collector to comply with the procedure prescribed under Section 15(2) of the Act so as to make the acquisition proceedings lega
2018 (3) Law Herald (SC) 2063 : 2018 LawHerald.Org 1431 SUPREME COURT OF INDIA DIVISION BENCH SHIV SINGH — Appellant Vs. STATE OF HIMACHAL PRADESH — Respondent ( Before : R.K. Agrawal and Abhay Manohar Sapre,…
Written Statement—inordinate delay in fling cannot be condoned merely on the ground that plaintiff also took long time to serve summons on defendants and for balancing the rights and equities.
2018(3) Law Herald (SC) 2056 (2018) 2 RCR(Civil) 1001 SUPREME COURT OF INDIA DIVISION BENCH ATCOM TECHNOLOGIES LIMITED — Appellant Vs. Y.A. CHUNAWALA AND CO. — Respondent ( Before : A.K. Sikri and…