Tender Bid—Judicial Review—Once not having found malafide or perversity in the technical expert reports, the principle of judicial restraint kicks in, and any appreciation by the Court itself of technical evaluation, best left to technical experts, would be outside its ken.
(2018) AIR(SCW) 44 : (2018) AIR(SC) 44 : (2017) 12 JT 215 : (2018) 1 LawHerald(SC) 113 : (2018) 1 RAJ 25 : (2018) 1 RCR(Civil) 494 : (2017) 6 RecentApexJudgments(RAJ) 519 : (2017)…
Service Law—Appointment—Acquittal in criminal case—Does not automatically entitle him for appointment to the post.
(2018) AIR(SCW) 376 : (2018) AIR(SC) 376 : (2018) AllSCR 409 : (2018) 1 ApexCourtJudgments(SC) 606 : (2018) 1 CLR 612 : (2018) 1 ESC 103 : (2018) 1 JCR…
Indian Penal Code, 1860, S.302–Murder-Last Seen Together- Incriminating Circumstances—Deceased was last seen alive in the company of accused and the accused did not satisfactorily explain the missing of deceased and the same is a strong militating circumstance against the accused
(2018) 102 ACrC 622 : (2018) 182 AIC 24 : (2018) AIR(SCW) 329 : (2018) AIR(SC) 329 : (2018) AllSCR(Crl) 240 : (2018) 1 ApexCourtJudgments(SC) 493 : (2018) 1 ECrC…
Criminal Procedure Code, 1973, S.202 & S.482–Summoning Order—Quashing-Such a satisfaction for summoning an accused having been made out, the High Court went wrong in interfering with the summoning order
(2018) 1 JT 339 : (2018) 1 LawHerald(SC) 93 : (2018) 1 MLJ(Criminal) 377 : (2018) 1 RCR(Criminal) 613 : (2017) 6 RecentApexJudgments(RAJ) 643 : (2018) 1 Scale 172 SUPREME COURT OF INDIA DIVISION…
Succession—Life Interest—Testator of suit property gave ownership rights to his children and life interest to his wife by way of right to live in the suit house and collect rent for her maintenance—Such “life interest” does not get ripen into an “absolute interest”.
(2018) AIR(SCW) 62 : (2018) AIR(SC) 62 : (2018) AllSCR 136 : (2018) 1 ALT 17 : (2018) 1 AndhLD 20 : (2018) 1 BCR 735 : (2017) DNJ 1154…
Second Appeal—Findings beyond Pleadings—Substantial Question of law— Without formulating specific question the legality and correctness of any specific finding recorded by the Courts below cannot be examined by High Court.
(2018) 181 AIC 251 : (2017) AIR(SCW) 5494 : (2018) 1 AirKarR 207 : (2017) AIR(SC) 5494 : (2018) 1 ALLMR 478 : (2018) 1 AndhLD 83 : (2017) DNJ…
Arbitration Agreement —A general reference to a standard form would be enough for incorporation of the arbitration clause.
(2018) 182 AIC 1 : (2018) AIR(SCW) 349 : (2018) AIR(SC) 349 : (2018) AllSCR 346 : (2018) 1 ApexCourtJudgments(SC) 464 : (2018) 1 ArbiLR 1 : (2018) 1 CTC…
Accident—Claim Petition—Finding of tribunal based on cogent analysis of material on record is not to be reversed by High Court merely on the basis that the FIR which was lodged on the complaint of the appellant contained a different version.
(2018) 1 ACC 163 : (2018) AllSCR 201 : (2018) 1 AndhLD 145 : (2017) 12 JT 233 : (2018) 1 LawHerald 183 : (2018) 1 LawHerald(SC) 50 : (2018) 1 RCR(Civil) 279 :…
Land Acquisition–Redetermination of Compensation—When the award, based on which enhancement, is already pending appeal, then till the disposal of appeal, application u/s 28-A is to be kept pending.
(2017) AIR(SCW) 5741 : (2018) 1 AIRBomR 728 : (2017) AIR(SC) 5741 : (2018) 1 ALT 11 : (2017) DNJ 1105 : (2017) 12 JT 197 : (2018) 1 LawHerald(SC) 44 : (2018) 1…
Accident—Negligence—Person driving vehicle without license—That, by itself, does not lead to finding of negligence on part of driver.
(2018) 1 ACC 150 : (2018) ACJ 535 : (2018) AllSCR 182 : (2017) 12 JT 283 : (2018) 1 LawHerald 181 : (2018) 1 LawHerald(SC) 41 : (2018) 1 RCR(Civil) 394 : (2017)…