Suit against Trust—Leave to file suit—Plaint has to be annexed the application filed under S. 92 CPC, it is an essential requirement.
(2017) 174 AIC 228 : (2017) AIR(SCW) 1221 : (2017) 2 AIRJharR 468 : (2017) AIR(SC) 1221 : (2017) 3 ALLMR 949 : (2017) 2 AllWC 1722 : (2017) 123…
Bar Council of India Act, S.36-B–Advocate–Removal of Name from State Rolls- Disciplinary Committee of the State Bar Council cannot continue with the inquiry after expiry of one year from the receipt of the complaint—In present case, order of removing name of an advocate by disciplinary committee of State Bar Council was passed after one year—impugned order set aside.
(2017) 175 AIC 92 : (2017) 124 ALR 214 : (2017) 6 JT 512 : (2017) 2 KerLJ 150 : (2017) 1 LawHerald(SC) 668 : (2017) 3 LJR 686 : (2017) 2 RCR(Civil) 355…
Specific Performance—Readiness and Willingness—It is not necessary for the plaintiff to produce the money or vouch a conclude scheme for financing the transaction to prove his readiness and willingness.
(2017) 173 AIC 10 : (2017) AIR(SCW) 1236 : (2017) AIR(SC) 1236 : (2017) AllSCR 1090 : (2017) 122 ALR 439 : (2017) 2 ALT 40 : (2017) 3 AndhLD…
Land Acquisition Act, 1894, S.18-Reference to Court-Once the appellants have filed an application under Section 18 of the Act and, therefore, it is for them to pursue the said remedy.
(2017) 175 AIC 270 : (2017) 124 ALR 522 : (2017) 1 LawHerald(SC) 659 : (2017) 137 RD 644 SUPREME COURT OF INDIA DIVISION BENCH S.K. CONTAINERS PVT. LTD. — Appellant Vs. SUSMITA BHATTACHARYA…
Murder—Gunshot—Ballistic report did not supported prosecution story— Accused acquitted .
(2017) 99 ACrC 944 : (2017) 174 AIC 225 : (2017) 2 AICLR 415 : (2017) AIR(SCW) 1323 : (2017) 3 AIRJharR 332 : (2017) AIR(SC) 1323 : (2017) 1…
Transfer of Case—Matrimonial Disputes— Where the parties have difficulty and there is no place which is convenient and where one or both the parties make a request for use of video conference, proceedings may be conducted through video conferencing, obviating the needs of the party to appear in person. Administration of Justice—Use of Technology—Every district court must have at least one e-mail ID and notified phone number—A designated officer/ manager to be appointed to respond to emails and phone queries—These steps would take care of the problems of litigants to some extent.
(2017) 174 AIC 103 : (2017) AIR(SCW) 1345 : (2017) 2 AIRJharR 462 : (2017) AIR(SC) 1345 : (2017) AllSCR 900 : (2017) 122 ALR 905 : (2017) 5 ALT…
Accident—Consortium—Loss of Love and affection—These conventional element has nothing to do with the expected life span.
(2017) AAC 993 : (2017) 2 ACC 460 : (2017) ACJ 1391 : (2017) 172 AIC 21 : (2017) AIR(SCW) 1195 : (2017) 3 AIRJharR 785 : (2017) AIR(SC) 1195…
Suit against Local Bodies— Where case is against the State Government and local bodies, it is the duty of the Court to make, in the first instance, every endeavor to assist the parties to arrive at settlement.
(2017) 173 AIC 262 : (2017) 122 ALR 504 : (2017) 2 ApexCourtJudgments(SC) 420 : (2017) 2 ARC 324 : (2017) 2 BBCJ 136 : (2017) 2 CalHCN 85 :…
Civil Procedure Code, 1860, S.100–Second Appeal-Substantial question of law-House Tax-While disposing off the appeal the high court did not decided the questions whether the suit seeking a declaration that the demand of House Tax raised under the Act is maintainable, Matter remanded back to be decided afresh-Haryana Municipal Act, 1973.
(2017) 174 AIC 95 : (2017) AIR(SCW) 1330 : (2017) 3 AIRJharR 321 : (2017) AIR(SC) 1330 : (2017) AllSCR 2127 : (2017) 123 ALR 284 : (2017) 3 AndhLD…
Indian Penal Code, 1860, S.307 and S.34–Attempt to Murder-Common Intention- -Appellant came along with three other person—One of them with the bomb- Accused 4 in coming together with the other four accused and going together with them, and in shouting the words “Kill him” certainly attracted the change under Section 307 read with Section 34 of the code
(2017) 100 ACrC 937 : (2017) 177 AIC 267 : (2017) AIR(SCW) 1415 : (2017) AIR(SC) 1415 : (2017) ALLMR(Cri) 3116 : (2017) 2 ALT(Crl) 69 : (2017) 2 AndhLD(Criminal)…