Land Acquisition—Post notification sale instances—They cannot be taken into consideration even if they are few days later from date of notification.
(2018) AIR(SCW) 645 : (2018) AIR(SC) 645 : (2018) 1 JT 495 : (2018) 1 LawHerald(SC) 280 : (2018) 1 MPWN 217 : (2018) 1 RCR(Civil) 870 : (2018) 1 Scale 501 : (2018)…
Indian Penal Code, 1860, S.325—Grievous Hurt—Reduction in Sentence—High Court convicted the accused but reduced the sentence to already undergone as jail sentence and under trial keeping in view that offence is 30 years old and also the fact that injured was duly compensated—Order is justified and upheld
(2018) 1 AICLR 892 : (2018) AIR(SCW) 655 : (2018) AIR(SC) 655 : (2018) AllSCR(Crl) 193 : (2018) CriLR 144 : (2018) 1 JT 464 : (2018) 1 LawHerald(SC) 286 : (2018) 1 Scale…
Murder—Last seen together—The time of death was estimated to be between two to four weeks prior to the recovery of the body-Therefore, conviction cannot be based on mere circumstance that the appellant and deceased were last seen together—Accused acquitted.
(2017) 101 ACrC 989 : (2017) 180 AIC 33 : (2017) 4 AICLR 671 : (2017) AIR(SCW) 4839 : (2017) AIR(SC) 4839 : (2017) AllSCR(Crl) 1843 : (2017) 3 ALT(Crl)…
Criminal Procedure Code, 1973, S.256 & S.302–Death of Complainant—Criminal complaint cannot be dismissed on the ground that the complainant has died—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…
Insolvency and Bankruptcy Code, 2016, S.14—Moratorium—Arbitral Dispute—Arbitration proceedings instituted after the imposition of moratorium under Section 14 of the Insolvency and Bankruptcy Code, 2016 is non est in law
(2017) AIR(SCW) 5124 : (2017) AIR(SC) 5124 : (2018) 1 ICC 236 : (2017) 4 LawHerald(SC) 2590 SUPREME COURT OF INDIA DIVISION BENCH ALCHEMIST ASSET RECONSTRUTION COMPANY LTD. — Appellant Vs. M/S. HOTEL…
Advocates—Designation of Senior Lawyer—Guidelines/’norms laid down which henceforth would govern the exercise of designation of Senior Advocates by the Supreme Court and all High Courts in the country.
(2017) AIR(SCW) 5017 : (2018) 1 AIRBomR 69 : (2017) AIR(SC) 5017 : (2017) 6 AllWC 6049 : (2017) 4 Crimes 184 : (2017) ILR(Karnataka) 5037 : (2017) 4 ILR(Kerala)…
Indian Penal Code, 1860, S.302 & S.34–Murder–Common Intention—Overt Act—If common intention by meeting of minds is established in the facts and circumstances of the case, there is no need to prove overt act or possession of weapon, to establish common intention
(2017) 101 ACrC 278 : (2017) 178 AIC 153 : (2017) 3 AICLR 685 : (2017) AIR(SCW) 3588 : (2017) AIR(SC) 3588 : (2017) ALLMR(Cri) 3543 : (2017) 2 ALT(Crl)…
Service Law—Regularisation—Contract Employee—No contract employee has a right to have his or her contract renewed from time to time.
(2018) AIR(SCW) 757 : (2018) AIR(SC) 757 : (2018) 1 ESC 101 : (2018) 2 JT 1 : (2018) 1 LawHerald(SC) 273 : (2018) 1 Scale 577 : (2018) 1 SCT 690 SUPREME COURT…
Revenue Record—Entry of Possession—Supervisor Qanoongo could not have made entries in favour of the appellants without giving public notice and without giving notice to the legal heirs of person who was earlier recorded as in possession.
(2018) AIR(SCW) 761 : (2018) AIR(SC) 761 : (2018) 2 JT 91 : (2018) 1 LawHerald(SC) 271 : (2018) 1 Scale 671 : (2018) 2 SCC 647 SUPREME COURT OF INDIA DIVISION BENCH JAGTAR…
Accident—Recovery of Excess amount-Future Prospects—Deceased was aged 42 years—Claimants were entitled to an addition of 25% instead of 30% computed by the Tribunal—They were also entitled to compensation under conventional heads also—However, if the amount withdrawn is higher than total award then no recoveries is to be made
(2018) AAC 637 : (2018) 1 ACC 714 : (2018) AIR(SCW) 712 : (2018) AIR(SC) 712 : (2018) 2 JT 92 : (2018) 1 LawHerald(SC) 269 : (2018) 2 RCR(Civil) 118 : (2018) 1…