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)…
Narcotics – -Reduction in Sentence—Substantial sentence of 15 years was reduced to 12 years by High Court which is further reduced to 10 years keeping in view the financial and other social conditions of the convicted person.
(2018) 1 JT 188 : (2018) 1 LawHerald(SC) 40 : (2018) 1 RCR(Criminal) 482 : (2017) 6 RecentApexJudgments(RAJ) 490 SUPREME COURT OF INDIA DIVISION BENCH PRADEEP BACHHAR — Appellant Vs. STATE OF CHHATTISGARH —…
Consumer Protection Act, 1986, S. 12—Insurance Policy—House Hold Policy—Burglary in house—Once the insurance company itself changed its policy from ‘as per list policies’ to ‘policies for consolidated amounts’, then an insured is not expected to give the item-wise details along with the valuation
(2018) ACJ 542 : (2018) 182 AIC 10 : (2018) AIR(SCW) 416 : (2018) AIR(SC) 416 : (2018) AllSCR 341 : (2018) 1 AllWC 761 : (2018) 1 ALT 54…
Service Law—Acquittal in Criminal case—Where the departmental enquiry had been conducted independently of the criminal case and dismissal has been passed then mere acquittal in criminal case would not entitle the employee to claim reinstatement.
(2018) AIR(SCW) 384 : (2018) AIR(SC) 384 : (2018) 1 ApexCourtJudgments(SC) 121 : (2018) 1 CLR 397 : (2017) 4 ESC 770 : (2017) 155 FLR 919 : (2017) 4…
Court Fee—Suit not to be rejected on ground of non-payment fee.
(2017) 177 AIC 7 : (2017) AIR(SCW) 3813 : (2017) AIR(SC) 3813 : (2018) 1 ALLMR 423 : (2017) 5 AllWC 4892 : (2017) 124 ALR 590 : (2017) 6…