Custody of Child—Child removed from foreign country and brought to India by one of the parents—Other parent secured custody orders from foreign country—The court in the country in which child is removed was required to consider the question on merits—Decree of foreign courts for custody of child would not be binding.
(2018) 181 AIC 42 : (2018) 1 AllCrlRulings 16 : (2018) AllSCR(Crl) 133 : (2018) 1 BomCR(Cri) 1 : (2018) 1 DMC 42 : (2018) 1 ECrC 218 : (2018)…
Rights of Persons with Disabilities Act, 2016, S.32–Reservation in Educational Institutions-All Government institutions of higher education and other higher education institutions receiving aid from government are mandatorily required to keep at least 5% reservation for persons with disabilities
(2018) 1 AllWC 518 : (2017) 4 LawHerald(SC) 2905 : (2018) 1 OJR 305 : (2017) 14 Scale 496 : (2018) 1 SCT 269 SUPREME COURT OF INDIA DIVISION BENCH DISABLED RIGHTS GROUP —…
Advocates—Professional Misconduct—Advocate claiming his fee based on a share in the subject matter on decretal amount is a professional misconduct and against public policy.
(2018) ACD 143 : (2018) 102 ACrC 271 : (2018) 181 AIC 70 : (2017) AIR(SCW) 5727 : (2017) AIR(SC) 5727 : (2018) 1 AllCrlRulings 129 : (2018) AllSCR(Crl) 13…
Pre-emption—’In a suit for pre-emption an exparte decree which is later set aside, cannot be termed to be the decree of the court of first instance.
(2017) 178 AIC 174 : (2017) AIR(SCW) 5672 : (2017) AIR(SC) 5672 : (2017) 3 ApexCourtJudgments(SC) 525 : (2017) 3 ARC 342 : (2017) 6 CTC 187 : (2017) DNJ…
Insurance—Theft of Vehicle—Claim cannot be rejected merely on the ground of delay in intimating the insurance company.
(2017) ACJ 2747 : (2017) AIR(SCW) 4836 : (2017) AIR(SC) 4836 : (2018) AllSCR 185 : (2018) 1 AndhLD 71 : (2017) 3 ApexCourtJudgments(SC) 758 : (2017) 6 BCR 450…
Criminal Complaint—Death of Complainant—Legal heirs of deceased complainant can prosecute the complaint.
(2018) 102 ACrC 277 : (2018) 181 AIC 136 : (2017) AIR(SCW) 5126 : (2017) AIR(SC) 5126 : (2018) 1 AllCrlRulings 224 : (2018) AllSCR(Crl) 296 : (2017) 4 BLJud…
Land Acquisition—Lapsing of Proceedings—In section 24(2) of the Act of 2013 in the expression ‘paid’ it is not necessary that the amount should be deposited in court as provided in section 31 (2) of the Act of 1894—Deposit in treasury is a valid tender.
(2018) AIR(SCW) 824 : (2018) AIR(SC) 824 : (2018) 1 LawHerald(SC) 383 : (2018) 2 Scale 1 SUPREME COURT OF INDIA FULL BENCH INDORE DEVELOPMENT AUTHORITY — Appellant Vs. SHAILENDRA (DEAD)THROUGH LRS. — Respondent…
Motor Vehicles Rules, 1989, R.65–State Transport Authority- Decision by a multi-member body is to be taken in the meeting of the Committee as per the statutory Rules—There being no such majority provided for taking a decision, the decision by majority has to be accepted as the opinion of the State Transport
(2018) 1 JabLJ 321 : (2018) 2 JT 177 : (2018) 1 LawHerald(SC) 372 : (2018) 2 Scale 199 SUPREME COURT OF INDIA DIVISION BENCH STATE OF MADHYA PRADESH THROUGH PRINCIPAL SECRETARY — Appellant…
Arbitral Dispute—Mere allegation that no-claim certificates have been obtained under financial duress and coercion, without there being anything more to suggest that, does not lead to an arbitral dispute.
(2018) AIR(SCW) 796 : (2018) AIR(SC) 796 : (2018) 1 ArbiLR 597 : (2018) 2 JT 212 : (2018) 1 LawHerald(SC) 358 : (2018) 2 Scale 354 SUPREME COURT OF INDIA DIVISION BENCH M/S…
Future Prospects- Deceased aged 20 years was working as contract worker in a private company—Appellants are entitled to addition of future prospects @ 40% of the established income of deceased—Compensation enhanced accordingly
(2018) 1 ACC 565 : (2018) AIR(SCW) 816 : (2018) AIR(SC) 816 : (2018) 2 JT 225 : (2018) 1 LawHerald(SC) 353 : (2018) 2 RCR(Civil) 31 : (2018) 2 Scale 389 : (2018)…