Appointment made on 22nd June 2007 on basis of caste certificate issued from Uttar Pradesh held to be invalid and subsequently respondent held to be rightly not entitled to appointment.
(2018) 2 BCR 362 : (2017) 4 ESC 809 : (2018) 156 FLR 294 : (2017) 11 JT 401 : (2017) 11 JT 399 : (2017) 4 LawHerald(SC) 3305 : (2017) 13 Scale 706…
Trade Marks Act, 1999—Registration of Logo/mark—Prior User- Trade mark has to be in use in actual—Mere registration of company with similar trade name will not confer prior use of trade mark.
(2018) AllSCR 157 : (2017) 12 JT 462 : (2017) 4 LawHerald(SC) 3301 : (2018) 73 PTC 42 : (2018) 1 RAJ 75 : (2018) 1 RCR(Civil) 518 : (2017) 6 RecentApexJudgments(RAJ) 555 :…
Service Law—Promotion—Armed Forces—Board Marks—The criteria adopted in original SPB has to remain same in revised SPB.
(2017) 4 LawHerald(SC) 3293 : (2018) LIC 192 : (2017) 13 Scale 358 : (2018) 1 SCC 552 : (2018) 1 SCC(L&S) 191 : (2018) 1 SCT 183 : (2017) 3 SLJ 346 SUPREME…
Defamation—Defamatory material published in a newspaper—Liability of Owner—It must be established that the respondent is not only the owner of the newspaper but also sold or offered the newspaper for sale.
(2018) 102 ACrC 301 : (2018) 181 AIC 5 : (2017) AIR(SCW) 5608 : (2018) 1 AirKarR 396 : (2017) AIR(SC) 5608 : (2018) 1 AllCrlRulings 123 : (2018) AllSCR(Crl)…
Arbitration—Interest on A ward—It is permissible to award interest in arbitral claims by the Tribunal,
(2017) AIR(SCW) 5721 : (2018) 1 AIRBomR 542 : (2017) AIR(SC) 5721 : (2018) 1 ArbiLR 12 : (2018) 1 BCR 42 : (2017) 12 JT 603 : (2017) 4 LawHerald(SC) 3255 : (2018)…
Eviction—Subsequent Events—It is not proved that plea of subsequent events had been raised before appellate court and High Court—Alleged subsequent event cannot be considered by Supreme Court.
(2018) 2 JT 65 : (2018) 1 LAR 261 : (2018) 1 LawHerald 389 : (2018) 1 LawHerald(SC) 206 : (2018) 1 RCR(Rent) 171 : (2018) 1 Scale 642 : (2018) 2 SCC 717…
Eviction—Subletting—Since the tenant had admitted the presence of alleged sub-tenant in the suit property the burden was on him to prove its nature and the capacity in which he used to sit in the suit shop
(2018) AIR(SCW) 650 : (2018) AIR(SC) 650 : (2018) 1 ARC 495 : (2018) 1 JBCJ 445 : (2018) 2 JT 129 : (2018) 1 LAR 182 : (2018) 1 LawHerald 383 : (2018)…
Eviction—Question of Title—Question of title to the suit premises is not germane for the decision of the eviction suit Eviction—Necessary Party—Co-owner or co-sharer of the property is not necessary party
(2018) AIR(SCW) 682 : (2018) AIR(SC) 682 : (2018) 2 ALT 18 : (2018) 1 ARC 491 : (2018) 2 BCR 369 : (2018) 1 CalLJ 65 : (2018) 1…
Amendment of Plaint—Liberal Approach—Courts should be liberal in allowing amendment where the suit is still at initial stage
(2018) AIR(SCW) 685 : (2018) AIR(SC) 685 : (2018) 2 ALT 1 : (2018) 2 AndhLD 58 : (2018) 2 BCR 263 : (2018) 1 JT 500 : (2018) 1…
Electronic Evidence—A party who is not in possession of device from which the document is produced cannot be required to produce certificate under Section 65-B(4) of the Evidence Act
(2018) AIR(SCW) 714 : (2018) AIR(SC) 714 : (2018) AllSCR(Crl) 364 : (2018) 1 ALT(Crl) 235 : (2018) CriLJ 1714 : (2018) CriLR 133 : (2018) 1 CTC 777 :…