Indian Penal Code, 1860, S.306 & S.498-A—Abetment to Suicide-Cruelty to Wife—Dowry Demand—Reduction in Sentence—Deceased died within 6 months of marriage by consuming poison
(2018) 1 AICLR 888 : (2018) AIR(SCW) 673 : (2018) AIR(SC) 673 : (2018) AllSCR(Crl) 202 : (2018) 1 ALT(Crl) 257 : (2018) CriLR 136 : (2018) 1 DMC 483…
Service Law–Appointment–Lecturer–NET qualification is now minimum qualification for appointment of Lecturer and exemption granted to M.Phil, degree holders have been withdrawn and exemption is allowed only to those Ph.D. degree holders who have obtained the Ph.D. degree in accordance with 11.7.2009 regulations-Regulations 2009 of UGC (Minimum Standards and Procedure).
(2018) AIR(SCW) 1148 : (2018) AIR(SC) 1148 : (2018) 1 ESC 94 : (2018) 2 JT 20 : (2018) 1 LawHerald(SC) 236 : (2018) 1 Scale 465 : (2018) 2 SCT 86 : (2018)…
Exparte Decree—Setting aside of—Remand of Case-After setting aside of ex-parte order Trial Court was required to issue fresh notice of the suit despite their non-appearance in first round of trial in suit and in O.9 R. 13 proceedings (as per local amendment in State of Kerala)—No such fresh notice was issued—High Court rightly remanded the case to trial court for fresh trial.
(2018) AIR(SCW) 718 : (2018) AIR(SC) 718 : (2018) 2 ALT 44 : (2018) 1 CTC 685 : (2018) 1 JT 484 : (2018) 1 LAR 189 : (2018) 1 LawHerald(SC) 233 : (2018)…
Allotment of Plot—Nominee of allotee—Cooperative Society has no option whatsoever, except to transfer the membership in the name of the nominee-That, would have no relevance to the issue of title between the inheritors or successors to the property of the deceased.
(2016) 162 AIC 257 : (2016) AIR(SCW) 1969 : (2016) AIR(SC) 1969 : (2016) AllSCR 1279 : (2016) 2 BBCJ 124 : (2017) 3 CompLJ 44 : (2016) 2 GujLH…
Arbitration—Objections—Award, which decides the issue of limitation is an interim award, which being an arbitral award, can be challenged separately and independently under S.34 of the Act.
(2018) 1 ArbiLR 271 : (2018) 1 JT 433 : (2018) 1 LawHerald(SC) 216 : (2018) 1 RCR(Civil) 793 : (2018) 1 SCALE 442 SUPREME COURT OF INDIA DIVISION BENCH M/S INDIAN FARMERS FERTILIZER…
Held; it is not expected from the High Court to pass such mandatory orders commanding the sub ordinate court to compulsorily grant bail—Courts cannot issue mandatory direction which breach the independence of subordinate courts.
(2018) AIR(SCW) 599 : (2018) AIR(SC) 599 : (2018) 1 JT 451 : (2018) 1 LawHerald(SC) 210 : (2018) 1 PLR 438 : (2018) 1 RCR(Criminal) 967 : (2018) 1 SCALE 431 SUPREME COURT…
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 LawHerald(SC) 206 : (2018) 1 RCR(Rent) 171 : (2018) 1 SCALE 642 SUPREME COURT OF INDIA DIVISION BENCH SURINDER — Appellant Vs. NAND LAL — Respondent (…
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 Eviction—Multiple Grounds—If one ground of eviction is held made out of several pleaded against the tenant, that one ground is sufficient to evict the tenant from the suit premises
(2018) 2 JT 129 : (2018) 1 LawHerald(SC) 198 : (2018) 1 RCR(Rent) 190 : (2018) 1 SCALE 472 SUPREME COURT OF INDIA DIVISION BENCH FLORA ELIAS NAHOUM — Appellant Vs. IDRISH ALI LASKAR…
Amendment of Plaint—Liberal Approach—Courts should be liberal in allowing amendment where the suit is still at initial stage
(2018) 1 JT 500 : (2018) 1 LawHerald(SC) 189 : (2018) 1 PLR 453 : (2018) 1 Scale 479 SUPREME COURT OF INDIA DIVISION BENCH N.C. BANSAL — Appellant Vs. UTTAR PRADESH FINANCIAL CORPORATION…
Land Acquisition—Compensation—More than claimed can be awarded by court to award just and fair compensation.
(2016) 161 AIC 139 : (2016) AIR(SCW) 1210 : (2016) 2 AIRJharR 144 : (2016) AIR(SC) 1210 : (2016) AllSCR 778 : (2016) 116 ALR 471 : (2016) 3 AndhLD…