Identification of Accused—Failure to hold a test identification parade would not make the of identification in Court inadmissible.
2018(3) Law Herald SCi 2033 : 2018 LawHerald.Org 1425 IN THE SUPREMECOURT OF INDIA Before Hon”ble Mr. Justice N.V. Ramana Hon’ble Mr. Justice S. Abdul Nazeer Criminal Appeal No. 1333…
Accident—License—Mere fact that the driving license is fake, perse, would not absolve the insurance company and make owner liable.
2018(3) Law Herald (SC) 2028 : 2018 LawHerald.Org 1421 IN THE SUPREME COURT OF INDIA Before Hon’ble Mr. Chief Justice Dipak Misra Hon’ble Mr. Justice A.M. Khanwilkar Civil Appeal…
Accident—Insurance—Pay & Recover—Concept of pay and recover as laid down in Swaran Singh case still holds the field and tribunal is empowered to direct accordingly.
2018(3) Law Herald (SC) 1999 : 2018 LawHerald.Org 1417 IN THE SUPREME COURT OF INDIA Before Hon’ble Mr. Justice Ranjan Gogol Hon’ble Mrs. Justice R. Banumathi Civil Appeal No. 8144…
Protection of Children from Sexual Offences Act, 2012, S.19(l)- Information about offence—As per S.19(l) a person who had an apprehension that an offence under the said Act is likely to be committed or has knowledge that such an offence had been committed would be required to provide such information to the relevant authorities
2018(3) Law Herald (SCOI) 1981 : 2018 LawHerald.Org 1414 IN THE SUPREME COURT OF INDIA Before Hon’ble Mr. Justice A.K. Sikri Hon’ble Mr. Justice Ashok Bhushan Criminal Appeal No(S). 961…
Practice & Procedure—Noting in official Government file—It does not create any legal right. Land Acquisition—Release of Land—Once the possession of the acquired land was with the State, the land stood vested in the State disentitling the State to release the land—Thereafter, Revenue Minister had no power to invoke the provisions of Section 48 of the Act for release of the land
2018(3} Law Herald (SC) 1987 : 2018 LawHerald.Org 1416 IN THE SUPREME COURT OF INDIA Before Hon’ble Mr. Justice Abhay Manohar Sapre Hon’ble Mr. Justice Uday Umesh Lalit Civil…
Accident–Negligence- In a proceeding under Section 163 A of the M, V.Act, the insurer cannot raise any defence of negligence on the part of the victim to counter a claim for compensation
2018(3) Law Herald (SC) 1985 : 2018 LawHerald.Org 1415 IN THE SUPREME COURT OF INDIA Before Hon’ble Mr. Chief Justice Dipak Misra Hon’ble Mr. Justice A M Khanwilkar Hon’ble Mr.…
Contempt of Courts Act, 1971, S. 12—Contempt—Contemenor was neither apologetic for his conduct nor does state that he is willing to comply with order—Directions issued to take contemnor directly to jail from court and also get the impugned order complied with.
2018(3) Law Herald (SC) 1981 : 2018 LawHerald.Org 1413 IN THE SUPREME COURT OF INDIA Before Honlde Mr. Justice Rohinton Pali Nariman Hon’ble Ms. Justice Indu Malhotra Conmt Pet(C) Nos.…
Consumer—Written Statement—Period of filing within 45 days and not beyond that—Judgment of J,J. Merchant and New India Assurance case distinguished and period held to be directory– Arbitration—Objections—Prior Notice—Provision of 5.34(5) of the Act held to be directory/ and not mandatory
2038(3) Law Herald (SC) 1965 : 2018 LawHerald.Org 1411 IN THE SUPREME COURT OF INDIA Before Hon’ble Mr. Justice R. F. Nariman Hon’ble Mr. Justice Indu Malhotra Civil Appeal No.…
Confession—Confessional statement of a co-accused cannot by itself be taken as a substantive piece of evidence against another co-accused
2018(3) Law Herald (SC) 1958 : 2018 LawHerald.Org 1410 IN THE SUPREME COURT OF INDIA Before Hon’ble Mr. Justice Abhay Manohar Sapre Hon’ble Mr. Justice Uday Umesh Lalit Criminal Appeal…
Sentence—Disproportionate Sentence—The Courts must see that the public does not lose confidence in the judicial system
(2018) 7 JT 422 SUPREME COURT OF INDIA DIVISION BENCH STATE OF RAJASTHAN — Appellant Vs. MOHAN LAL — Respondent ( Before : N.V. Ramana and Mohan M. Shantanagoudar, JJ. ) Criminal Appeal No. 959…