Police Diary—Accused is not entitled to call for police dairies as a matter of right.
(2017) 100 ACrC 608 : (2017) 175 AIC 101 : (2017) 2 AICLR 758 : (2017) AIR(SCW) 2375 : (2017) AIR(SC) 2375 : (2017) AllSCR(Crl) 872 : (2017) 2…
Service Law-Hereditary Employment-Scheme held to be violative of Art. 14 & 16 of Constitution as scheme is not intended for the benefit of medically invalidated employees and scheme is device to perpetuate succession-Quashing of scheme upheld.
(2017) 2 LawHerald(SC) 977 SUPREME COURT OF INDIA FULL BENCH TELANGANA BOGGU GANI KARMIKA SANGAM — Appellant Vs. K. SATISH KUMAR — Respondent ( Before : Jagdish Singh Khehar, CJ., Dr. D.Y. Chandrachud…
Service Law—Seniority—Merely because a person is senior is not entitled to promotion.
(2017) AIR(SCW) 1805 : (2017) AIR(SC) 1805 : (2017) AllSCR 1042 : (2017) 4 AllWC 3320 : (2017) 4 ALT 10 : (2017) 4 AndhLD 134 : (2017) 2 ApexCourtJudgments(SC)…
Abetment of Suit—Decree passed by a court for or against dead person is “nullity”.
(2017) 175 AIC 121 : (2017) AIR(SCW) 2419 : (2017) AIR(SC) 2419 : (2017) AllSCR 1185 : (2017) 123 ALR 804 : (2017) 5 AndhLD 14 : (2017) 2 ApexCourtJudgments(SC)…
Landlord and Tenant-Eviction-Sub Letting–Fact that a stranger was; engaged in the shop and he was being paid 50% labour charges, It must have been either a case partnership or sub-letting– It was not proved that the stranger was their worker- Eviction directed on sub-letting.
(2017) 175 AIC 159 : (2017) AIR(SCW) 1938 : (2017) AIR(SC) 1938 : (2017) 3 ALLMR 437 : (2017) 122 ALR 872 : (2017) 2 ApexCourtJudgments(SC) 264 : (2017) 2…
Hindu Succession Act, 1956, S.15-Female Hindu–S.15(2)(a)provides that any property inherited by a female Hindu from her father or mother shall devolve upon the heirs of the father if female does not have her son, daughter including the children of any pre-deceased son or daughter but would not devolve upon the categories of heirs specified in sub-section(l)
(2017) 173 AIC 196 : (2017) AIR(SCW) 1632 : (2017) 2 AIRJharR 662 : (2017) AIR(SC) 1632 : (2017) AllSCR 1587 : (2017) 122 ALR 494 : (2017) 4 AndhLD…
Arbitrator—Appointment of—Chief Justice or the designated Judge is free to appoint an independent arbitrator, even though an arbitrator is specified in the agreement.
(2017) 175 AIC 242 : (2017) AIR(SCW) 1628 : (2017) AIR(SC) 1628 : (2017) 6 ALLMR 425 : (2017) 3 ArbiLR 14 : (2017) 3 BBCJ 70 : (2017) 3…
Execution of Decree—Money Decree passed against husband and firm whose proprietress was his wife—Husband had represented himself to be authorized to act on behalf of firm of his wife—Decree held to be executable,
(2017) 173 AIC 214 : (2017) AIR(SCW) 1577 : (2017) 2 AIRJharR 702 : (2017) AIR(SC) 1577 : (2017) AllSCR 798 : (2017) 122 ALR 525 : (2017) 3 ALT…
Landlord and Tenant—Estoppel—That tenant during the continuance of the tenancy is debarred on the doctrine of estoppel from denying the title of his landlord through whom he claims tenancy. Eviction—Sub-letting—Original tenant had constructed his own house elsewhere he has been residing with his wife, the accommodation of his nephew in the suit premises did amount to sub-letting,
(2017) 175 AIC 209 : (2017) AIR(SCW) 1597 : (2017) AIR(SC) 1597 : (2017) 3 AllLJ 557 : (2017) 2 AllWC 2024 : (2017) 122 ALR 123 : (2017) 2…
Service Law–Appointment–Reserved category-The appellant, who has applied under OBC category by availing age relaxation and also attending the interview under the ‘OBC Category’ cannot claim right to be appointed under the General Category.
(2017) AIR(SCW) 1945 : (2017) AIR(SC) 1945 : (2017) 2 ApexCourtJudgments(SC) 230 : (2017) 3 ESC 441 : (2017) 3 HimLR 1764 : (2017) 1 ILR(Cuttack) 917 : (2017) 3…