Eviction—Mesne Profit not claimed in eviction suit which attained finality—It cannot be claimed thereafter by filing subsequent fresh suit.
(2017) 178 AIC 192 : (2017) AIR(SCW) 4574 : (2017) AIR(SC) 4574 : (2018) AllSCR 115 : (2017) 124 ALR 897 : (2017) 6 AndhLD 161 : (2017) 3 ApexCourtJudgments(SC)…
Rape—Sexual intercourse by husband with his own wife below 18 years of age is rape—Exception 2 to Section 375 IPC is to be read down accordingly.
(2017) 10 SCC 800 : (2017) 4 BomCR(Cri) 599 : (2017) 3 ALT(Crl) 379 : (2017) 101 ACrC 630 : (2017) 179 AIC 1 : (2017) AIR(SCW) 4904 :…
Necessary Party—After dismissal of an application for substitution of Legal Representatives under 0,22, R,4 CPC being non-maintainable subsequent passing application under O,1R,10 CPC not be dismissed by applying the principle res judicata
(2017) AllSCR 2259 : (2017) 180 AIC 177 : (2017) 6 ALT 37 : (2017) 3 ApexCourtJudgments(SC) 679 : (2017) 6 BCR 611 : (2017) 4 BLJud 181 :…
Merely because application was filed u/ s 151 CPC seeking police protection for execution of decree of injunction whereas specific provision for this i.e O.21 R.32 CPC has not been invoked, cannot be a ground to reject the application as non maintainable
(2017) 180 AIC 271 : (2018) 126 ALR 22 : (2017) 3 ARC 7 : (2017) 4 ICC 682 : (2017) 2 LAR 363 : (2017) 3 LawHerald(SC) 2454 : (2017) 4 RCR(Civil)…
Land Acquisition—Fruit Bearing trees—Pomegranate Tree—Rs. 3,000/-a warded as compensation for each pomegranate tree where notification u/s 4 was of 1999 and Rs. 2,000/- where notification u/s 4 was of 1992.
(2018) 181 AIC 118 : (2018) 126 ALR 480 : (2017) 3 ApexCourtJudgments(SC) 461 : (2017) 3 LawHerald(SC) 2450 : (2017) 2 MadWN(Civil) 676 : (2017) 6 MLJ 125 : (2017) 4 RCR(Civil)…
Eviction—Personal Necessity—The eviction matters should be given priority in their disposal at all stages of litigation and especially whei e the eviction is called on the ground of bona fide need of the landlord.
(2017) 179 AIC 90 : (2017) AIR(SCW) 3376 : (2017) AIR(SC) 3376 : (2017) AllSCR 2178 : (2017) 125 ALR 512 : (2017) 3 ApexCourtJudgments(SC) 612 : (2017) 3…
Redemption of Mortgage—Question whether a transaction is a mortgage by conditional sale or a sale with a condition of re-purchase has to be decided on the basis of interpretation of the document itself—The intention of the parties is the determining factor.
(2017) 179 AIC 149 : (2017) 6 ALLMR 484 : (2017) 125 ALR 176 : (2017) 5 ALT 17 : (2017) 3 BBCJ 371 : (2017) 3 BLJud 207 :…
Contempt of Courts, 1971, S.2(b)–Civi! Contempt-Apology is one of the defences in the cases of a civil contempt and the court is bound to explain as to why the apology should not be accepted.
(2017) 178 AIC 116 : (2017) AIR(SCW) 3607 : (2017) 4 AIRJharR 420 : (2017) AIR(SC) 3607 : (2017) 3 ApexCourtJudgments(SC) 220 : (2017) 5 BCR 382 : (2017)…
Contempt of Courts Act, 1971, S.2–Tampering of Court file-Allegation that appellant with collusion with court staff tampered the documents-As per C8I inquiry, as directed by High Court no evidence even circumstantial was found
(2017) 179 AIC 159 : (2017) ALLMR(Cri) 3535 : (2017) 3 LawHerald(SC) 2434 : (2017) 5 RCR(Criminal) 800 SUPREME COURT OF INDIA DIVISION BENCH M.D. JAIN — Appellant Vs. BHAGYAVATHI — Respondent ( Before…
Murder—Undigested food In stomach— Judging the time of death from the contents of the stomach, may not always be the determinative test— It will require due corroboration from other evidence.
(2017) 100 ACrC 990 : (2017) 177 AIC 36 : (2017) AIR(SCW) 3595 : (2017) 3 AIRBomR(Cri) 245 : (2017) AIR(SC) 3595 : (2017) AllSCR(Crl) 1644 : (2017) 3…