Promotion – Personal promotion will be a temporary addition to the cadre – Temporary promotion will be in addition to the sanctioned strength.
(1995) 9 JT 238 : (1996) 1 SCC 632 SUPREME COURT OF INDIA DR. KM. SUMAN AGARWAL — Appellant Vs. THE VICE-CHANCELLOR AND OTHERS — Respondent ( Before : S.B.…
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 – Section – 2A, 16 – Creation of short-term licences – There is, a rider to it that intimation of the grant of such licence shall be given to the District Magistrate jointly by the licensor and the licensee within one month from the date of occupation of the building or a part thereof –
(1998) 9 JT 124 : (1998) 9 SCC 208 SUPREME COURT OF INDIA KAMLA DEVI — Appellant Vs. USHA SINGH AND ANOTHER — Respondent ( Before : S. P.…
The order of acquittal recorded by the High Court is wholly unwarranted and unjustified. The prosecution has proved the case against the accused-Respondents beyond reasonable doubt – Court set aside the judgment passed by the High Court and confirm the conviction and sentences recorded by the Learned Additional Sessions Judge.
(1996) 4 SCALE 385 : (1996) 9 SCC 18 SUPREME COURT OF INDIA STATE OF M.P. — Appellant Vs. MOHANLAL AND OTHERS — Respondent ( Before : G. N.…
Evidence Act, 1872 — Section 45 — Examination of expert of typewriting and identification of the typewriter — Scientific study of certain significant features of the typewriter peculiar to a particular typewriter and its individuality can be studied by an expert having professional skill in the subject and, therefore, the opinion of the typewriter expert is admissible under Section 45 of the Act.
AIR 1996 SC 1491 : (1996) 2 JT 186 : (1996) 2 SCALE 37 : (1996) 2 SCC 428 SUPREME COURT OF INDIA STATE THROUGH CBI — Appellant Vs.…
There is no element of compensation involved and, therefore, the High Court was right in the view that it took, namely, that the assessee was not entitled to a deduction under Section 37(1) of the Income-tax Act in respect of the amounts that it had been required to pay under the provisions of Section 17(3) – Appeals allowed.
(1997) 142 CTR 137 : (1997) 225 ITR 383 : (1997) 10 SCC 659 : (1997) 105 STC 188 SUPREME COURT OF INDIA MALWA VANASPATI AND CHEMICAL CO. —…
The appropriate course for the appellant, if it is so advised, is to file a refund application under Section 11B according to law within sixty days provided the writ petition was filed within six months of the date of payment of duty by the first appellant – Appeal disposed of.
(1997) 96 ELT 11 : (1997) 10 SCC 662 SUPREME COURT OF INDIA RAJKOT FINE CHEMICALS (P) LTD. — Appellant Vs. UNION OF INDIA (UOI) AND OTHERS — Respondent…
TADA—Withdrawal of Prosecution—Prayer not to be declined solely on ground that certain confessions have been made.
2007(3) LAW HERALD (SC) 2360 IN THE SUPREME COURT OF INDIA Before The Hon’ble Mr. Justice S.B. Sinha The Hon’ble Mr. Justice Markandey Katju Criminal Appeal No. 602 of 2004…
Adulteration–Second analysis of sample—Cost to be borne by the accused.
2007(3) LAW HERALD (SC) 2352 IN THE SUPREME COURT OF INDIA Before The Hon’ble Mr. Justice R.V. Raveendran The Hon’ble Mr. Justice Lokeshwar Singh Panta Criminal Appeal No. 38…
Contempt–Denial to vacate premises by tenant despite Court orders–No case for initiating contempt proceedings.
2007(3) LAW HERALD (SC) 2349 IN THE SUPREME COURT OF INDIA Before The Hon’ble Mr. Justice G.P. Mathur The Hon’ble Mr. Justice P.K. Balasubramaniyan Contempt Petition (C) No.249 of…
Sanction–Effect of reinstatement–Accused was not in government service on the day the charge sheet was filed–Protection not aviable.
2007(3) LAW HERALD (SC) 2345 IN THE SUPREME COURT OF INDIA Before The Hon’ble Mr. Justice Arijit Pasayat The Hon’ble Mr. Justice S.H. Kapadia Criminal Appeal No. 1205 of…