Grant of special leave petition – Keeping in view the importance of the issues involved and far reaching consequences of the same in the context of child abuse, court have suggested to learned counsel for the parties to formulate issues which may require our consideration and determination.
(2000) 8 SCALE 386 : (2001) 10 SCC 732 SUPREME COURT OF INDIA SAKSHI — Appellant Vs. UNION OF INDIA (UOI) AND OTHERS — Respondent ( Before : A.…
Constitution of India, 1950 – Article 136 – Transfer of case – Application for transfer of a pending case from one Bench of Central Administrative Tribunal to other
(2000) 10 JT 287 : (2001) 10 SCC 753 SUPREME COURT OF INDIA J.L. JAIN — Appellant Vs. UNION OF INDIA (UOI) AND OTHERS — Respondent ( Before :…
Constitution of India, 1950 – Article 136 – Pensions-Respondent absorbed in Indian Railways in 1957 – He had given voluntary option in 1958 for having Provident Fund
(2001) 90 FLR 497 : (2000) 8 JT 77 : (2000) 2 LLJ 1603 : (2001) 10 SCC 757 SUPREME COURT OF INDIA UNION OF INDIA (UOI) AND OTHERS…
Penal Code, 1860 (IPC) – Section 302 – Murder – Appeal against acquittal – Reappreciation of evidence – Paramount consideration to prevent miscarriage of justice – Where admissible evidence is ignored, duty cast upon appellate Court to reappreciate evidence
AIR 2006 SC 2667 : (2006) CriLJ 3634 : (2006) 6 JT 163 : (2006) 6 SCALE 553 : (2006) 10 SCC 617 : (2006) 3 SCR 314 Supp…
Penal Code, 1860 (IPC) – Sections 302, 34 and 201 – Murder of woman by her in-laws – Occurrence preceded by complaints of harassment perpetrated by accused-appellants – Conviction based on circumstantial evidence
AIR 2009 SC 655 : (2008) 11 JT 423 : (2008) 13 SCALE 672 SUPREME COURT OF INDIA SMT. MULA DEVI AND ANOTHER — Appellant Vs. STATE OF UTTARAKHAND…
Penal Code, 1860 (IPC) – Section – 354, 498-A, 376, 511 – Sexual abuse of girl –
(1996) 3 Crimes 85 : (1996) 7 JT 6 : (1996) 5 SCALE 523 : (1996) 9 SCC 766 : (1996) 4 SCR 197 Supp SUPREME COURT OF INDIA DIVISION…
Appointment to the post of a Teacher
(1998) 9 JT 130 : (1998) 9 SCC 57 : (1998) SCC(L&S) 1111 SUPREME COURT OF INDIA DIVISION BENCH SITA RAM SAINI — Appellant Vs. STATE OF RAJASTHAN AND ANOTHER…
There should be no bar to the lodgment of an appeal or petition either by the Union of India or the Public Sector Undertakings before any court or tribunal so as to save limitation. But, before such filing every endeavor should be made to have the clearance of the High Power Committee
(1994) 70 ELT 45 : (2011) 2 SCALE 498 : (2004) 6 SCC 437 SUPREME COURT OF INDIA OIL AND NATURAL GAS COMMISSION — Appellant Vs. COLLECTOR OF CENTRAL…
Rape—Quashing of Summoning Order—Despite categoric statement of prosecutrix u/s 164 CrPC summoning order quashed on basis of material collected during investigation.
2017(2) Law Herald (P&H) 949 (SC) : 2017 LawHerald.Org 817 IN THE SUPREME COURT OF INDIA Before The Hon’ble Mr. Justice A. K. Sikri The Hon’ble Mr. Justice Ashok Bhushan…
Criminal Jurisprudence—Proof beyond reasonable doubt is a guideline, not a obsession. FIR—Prompt lodging—Acquittal—Fact that the FIR was lodged very soon therefore there was no time to concoct a false story—Not always acceptable.
2017(2) Law Herald (P&H) 941 (SC) : 2017 LawHerald.Org 816 IN THE SUPREME COURT OF INDIA Before The Hon’ble Mr. Justice Prafulla C. Pant The Hon’ble Mr. Justice R.F. Nariman…