Eviction—Order set aside with liberty to file fresh suit—Notice to tenant not necessary.
(2017) 7 ADJ 378 : (2017) 123 ALR 367 : (2017) 3 ICC 485 : (2017) 2 LawHerald(SC) 1237 : (2017) 1 RCR(Rent) 560 : (2017) 3 RecentApexJudgments(RAJ) 679 : (2017) 6 SCALE 147…
Jurisdiction of Tribunal-The main question involved in the suit was whether the suit land is a Wakf property or not- Plaintiff says that it is a Wakf property whereas the defendants say that it is not the Wakf property but it is their self- property–This question, can be decided only by the Tribunal and not by the Civil Court.
(2017) 175 AIC 125 : (2017) AIR(SCW) 2155 : (2017) AIR(SC) 2155 : (2017) 123 ALR 784 : (2017) 4 AndhLD 106 : (2017) 2 ARC 226 : (2017)…
Criminal Procedure Code, 1973, S.439–Rape–Kidnapping–Bail–Charge sheet was filed against appellant and four other persons-Case against appellant is almost similar to that of o the r co-accused who have been enlarged on bail—Appellant has no other criminal antecedents-Bail granted-Indian Penal Code, 1860, S.376 & S.366.
(2017) 100 ACrC 979 : (2017) 177 AIC 68 : (2017) 2 AICLR 803 : (2017) AIR(SCW) 2474 : (2017) AIR(SC) 2474 : (2017) ALLMR(Cri) 2220 : (2017) CriLR 457…
Interlocutory Order—Findings recorded while deciding interlocutory proceeding/ injunction proceedings are prima facie in nature and such findings does not come in the way of disposal on the civil suit on merits.
(2017) 175 AIC 169 : (2017) 122 ALR 869 : (2017) 3 ALT 28 : (2017) 2 ARC 64 : (2017) 2 BBCJ 598 : (2017) 3 BCR 826…
Indian Penal Code, 1860 S.304-B–Dowry Death–Acquittal–Appellants are brothe r-in-law and sister-in-law of deceased-No specific role attributed to them in FIR and the y used to live in separate village
(2017) 100 ACrC 977 : (2017) 177 AIC 76 : (2017) 3 AICLR 1 : (2017) AIR(SCW) 2386 : (2017) AIR(SC) 2386 : (2017) 2 AllCrlRulings 1551 : (2017)…
Criminal Procedure Code, 1973, S.439–Bail–Harsh Condition-Pre condition of deposit of 2 Crores is onerous-Keeping in view facts of case the same is reduced to Rs. 1 Crores.
(2017) 3 AICLR 634 : (2017) CriLR 443 : (2017) Sup2 CutLT(Criminal) 160 : (2017) 4 JT 487 : (2017) 2 LawHerald(SC) 1226 : (2017) 2 LW(Cri) 480 : (2017) 67 OrissaCriR 487 :…
No noticeable progress made in case o the r co-accused already been bail out-Held; Appellant cannot be permitted to continue incarceration for the fur the r period without the adjudication being finalized-Bail granted.
(2017) 177 AIC 201 : (2017) 3 AICLR 519 : (2017) AIR(SCW) 2880 : (2017) AIR(SC) 2880 : (2017) AllSCR(Crl) 1248 : (2017) CriLR 456 : (2017) 4 JT…
Kidnapping for Ransom—Demand of ransom by telephonic calls has been proved by oral evidence and call details record therefore non recovery of sim card is not of much significance.
(2017) 99 ACrC 993 : (2017) 174 AIC 13 : (2017) 3 AICLR 986 : (2017) AIR(SCW) 2091 : (2017) AIR(SC) 2091 : (2017) 2 AllCrlRulings 1285 :…
Appeal against Acquittal—The widow of the deceased comes within the definition of ‘victim’–Victim has a substantive and independent right to maintain an appeal against acquittal.
(2017) 100 ACrC 348 : (2017) 175 AIC 238 : (2017) 3 AICLR 374 : (2017) AIR(SCW) 1801 : (2017) AIR(SC) 1801 : (2017) 2 AllCrlRulings 1918 : (2017)…
Petition for framing additional charge-Held; that it is just and proper for the Sessions Court before whom the case is pending to consider framing of an additional charge under Section 302 of the IPC–No need for issuing specific directions for that
(2017) 100 ACrC 911 : (2017) 176 AIC 259 : (2017) 3 AICLR 373 : (2017) AllSCR(Crl) 1247 : (2017) 2 BBCJ 173 : (2017) 2 Crimes 108 :…