Service Law—Promotion—On basis of the educational qualification, a class within a class could not have been created violating the guarantee of equality.
(2017) AIR(SCW) 5131 : (2018) 1 AIRBomR 54 : (2017) AIR(SC) 5131 : (2017) 6 ALLMR 982 : (2017) 6 AllWC 6263 : (2018) 1 ApexCourtJudgments(SC) 483 : (2017) 4…
Contempt of Courts Act, 1971, S.19–Appeal–Show Cause Notice- Appeal is maintainable only against order or decision imposing punishment for contempt—Appeal under Section 19(1) (a) of the Act is not maintainable against show cause notice at a preliminary stage.
(2018) 181 AIC 187 : (2018) AIR(SCW) 90 : (2018) AIR(SC) 90 : (2018) 1 BCR 299 : (2017) 4 HLT 328 : (2018) 1 JBCJ 50 : (2017) 4 LawHerald(SC) 2882 : (2017)…
Criminal Procedure Code, 1973, S.309–Adjournments–Legal position reiterated—Held; (i) Once examination of witnesses begins, the same has to be continued from day-to-day unless evidence of the available witnesses is recorded, except when adjournment beyond the following day has to be granted for reasons recorded. (ii) When a. witness is available and his examination-in-chief is over, unless compelling reasons are there, the trial court should not adjourn the matter on the mere asking.
(2018) 1 AICLR 269 : (2018) 1 ALT(Crl) 90 : (2018) 1 ApexCourtJudgments(SC) 304 : (2018) 1 BomCR(Cri) 590 : (2017) CriLR 1256 : (2017) 6 CTC 883 :…
Land Acquisition Act, 1894, S.I8—Market Value—Fruit bearing trees–Appellants submitted that since the holding is very small and since the people have been dependent and the income from the fruit bearing trees they would go by the calculation on the basis of income from fruit bearing trees only and not on basis of land value–Ordered accordingly
(2017) 4 LawHerald(SC) 2880 : (2018) 2 Scale 338 SUPREME COURT OF INDIA DIVISION BENCH ISMAIL HUSHEN GHANCHI — Appellant Vs. NATIONAL HIGHWAYS AUTHORITY OF INDIA — Respondent ( Before : Kurian Joseph and…
Criminal Procedure Code, 1973, S.378«Appeal against Acquittal- -When the High Court while reversing the decision of the Session Court acquits the accused and assigns the reasons by appreciating the entire evidence in support of the acquittal, then Supreme Court would not be inclined to interfere in the order of acquittal.
(2018) 102 ACrC 316 : (2018) 181 AIC 269 : (2018) 1 AICLR 273 : (2017) AIR(SCW) 5353 : (2017) AIR(SC) 5353 : (2018) ALLMR(Cri) 445 : (2018) 1 ApexCourtJudgments(SC)…
Sale Deed—Execution of–Allotment of Plots–Delay in raising construction—Conditions in allotment letter cannot to be enforced after execution of sale deeds.
(2018) AIR(SC) 1981 : (2018) 4 JT 204 : (2018) 2 RCR(Civil) 788 : (2018) 5 SCALE 461 SUPREME COURT OF INDIA DIVISION BENCH ANDHRA PRADESH INDUSTRIAL INFRASTRUCTURE CORPORATION LIMITED — Appellant Vs. S.N. RAJ KUMAR…
IMP:::Panchayati Raj—Disqualification—Family member of the original encroacher of panchayat land cannot be disqualified from being a member of Panchayat.
(2017) AIR(SCW) 5420 : (2018) 1 AIRBomR 168 : (2017) AIR(SC) 5420 : (2017) 6 ALLMR 970 : (2017) 10 JT 569 : (2017) 4 LawHerald(SC) 2829 : (2018) 1 MhLJ 1 : (2018)…
Accident—Disability @ 50% in right arm—Injured was 22 years of age, working in Merchant Navy—Compensation enhanced from Rs. 8.80 lacs to Rs. 22 lacs along with 8% interest from date of filing.
(2017) 4 ACC 673 : (2018) ACJ 547 : (2017) 180 AIC 20 : (2017) AllSCR 2363 : (2017) 125 ALR 853 : (2017) DNJ 1062 : (2018) 1…
PADMAVAT CASE:: Pleadings—Neither laxity nor lack of sobriety in pleadings is acceptable in law—The assertions in a petition cannot show carelessness throwing all sense of propriety to the winds.
(2018) AIR(SCW) 86 : (2018) AIR(SC) 86 : (2018) AllSCR(Crl) 1 : (2018) 1 ALT(Crl) 127 : (2018) 1 AndhLD(Criminal) 51 : (2018) 1 BomCR(Cri) 478 : (2017) 4LawHerald(SC) 2859 : (2018)…
IMP:: Criminal Procedure Code, 1973, S. 195—Forged document in evidence– Allegedly a forged letter was filed before the court-There is no case that forgery was committed after the letter was filed in the court –Thus, provision under S.195(i) (b)(ii) Cr.P.C. will not be attracted.
(2018) 102 ACrC 320 : (2018) 181 AIC 131 : (2018) 1 AICLR 264 : (2017) AIR(SCW) 5268 : (2017) AIR(SC) 5268 : (2018) AllSCR(Crl) 99 : (2018)…