Accident—Multiplier—It should depend on the age of deceased and not on the age of dependants.
(2018) 1 ACC 571 : (2018) AIR(SCW) 1195 : (2018) AIR(SC) 1195 : (2018) 2 JT 204 : (2018) 1 LAR 258 : (2018) 1 LawHerald 567 : (2018) 1 LawHerald(SC) 350 : (2018)…
A car came from behind and dashed into tanker as driver was not able to see the tanker due to flash of lights from vehicles coming from opposite direction—Held; Sole negligence is attributable to driver of tanker–Order of High Court terming it as contributory negligence set aside;
(2018) 1 ACC 655 : (2018) AIR(SCW) 1143 : (2018) AIR(SC) 1143 : (2018) 2 JT 206 : (2018) 1 LawHerald 562 : (2018) 1 LawHerald(SC) 343 : (2018) 2 Scale 393 : (2018)…
Accident—Registered owner who transfer the vehicle to another but continues to be the registered owner in the records of registering authority; would not stand absolve of its liability to pay compensation arising out of accident.
(2018) 1 ACC 549 : (2018) ACJ 677 : (2018) AIR(SCW) 983 : (2018) AIR(SC) 983 : (2018) 2 JT 136 : (2018) 1 KerLJ 827 : (2018) 1 LawHerald…
Bail—Grant of—A humane attitude is required to be adopted by a judge. Bail—Grant of—Factors to be considered enumerated.
(2018) AIR(SCW) 980 : (2018) AIR(SC) 980 : (2018) CriLR 157 : (2018) 1 CTC 782 : (2018) 2 JT 466 : (2018) 1 LawHerald 551 : (2018) 1 LawHerald(SC) 329 : (2018) 1…
Causing disappearance of Evidence—Merely because of failure to inform the police about unnatural death and that the post mortem had not been performed; conviction under section 201IPC is not justified.
(2018) AIR(SCW) 951 : (2018) AIR(SC) 951 : (2018) 1 JBCJ 328 : (2018) 2 JT 268 : (2018) 1 LawHerald 545 : (2018) 1 LawHerald(SC) 321 : (2018) 2 Scale 425 : (2018)…
Succession—Daughters have equal rights in the ancestral property (After amendment of 2005) even if they were born before the enactment of Amendment to Hindu Succession Act, 1956
(2018) AIR(SCW) 721 : (2018) AIR(SC) 721 : (2018) 2 ALT 22 : (2018) 1 ARC 506 : (2018) 2 BCR 341 : (2018) 1 CTC 788 : (2018) 125…
Service Law—Advertisement—When there is variance in the advertisement and in the statutory rules, it is statutory rules which take precedence.
(2018) AIR(SCW) 951 : (2018) AIR(SC) 951 : (2018) 1 JBCJ 328 : (2018) 2 JT 268 : (2018) 1 LawHerald 545 : (2018) 1 LawHerald(SC) 321 : (2018) 2 Scale 425 : (2018)…
Bail—Statutory Bail—If report/application for extension of time to file charge sheet is pending for consideration by court then mere non filing of charge sheet within 90 days from initial arrest would not create indefensible right to bail.
(2018) AIR(SCW) 688 : (2018) AIR(SC) 688 : (2018) AllSCR(Crl) 345 : (2018) 1 BomCR(Cri) 630 : (2018) CriLR 223 : (2018) 2 JT 229 : (2018) 1 LawHerald(SC) 556 : (2018) 2 RCR(Criminal)…
Arbitration—Award—Execution can be filed anywhere in the country where such decree can be executed without obtaining transfer of decree.
(2018) AIR(SCW) 965 : (2018) AIR(SC) 965 : (2018) 2 ArbiLR 1 : (2018) 1 ILR(Kerala) 657 : (2018) 3 JT 16 : (2018) 1 KerLJ 803 : (2018) 1 LawHerald(SC) 577 : (2018)…
Service Law—Dismissal—Punishment of dismissal could not have been imposed after superannuation.- Pension—Not to be denied during pendency of departmental inquiry. -Appeal dismissed with costs of Rs. 1 lakhs towards legal expenses of employee.
(2018) 1 KerLJ 815 : (2018) 1 LawHerald(SC) 587 : (2018) 2 Scale 476 : (2018) 2 SCT 70 SUPREME COURT OF INDIA DIVISION BENCH UCO BANK — Appellant Vs. RAJENDRA SHANKAR SHUKLA —…