Arbitration & Conciliation Act, 1996, S.8-Arbitration Agreement-Civil court has no jurisdiction to entertain a suit after an application under Section 8 of the Act is made for arbitration
(2017) 174 AIC 120 : (2017) AIR(SCW) 1793 : (2017) AIR(SC) 1793 : (2017) 4 ALLMR 982 : (2017) 122 ALR 893 : (2017) 4 ALT 1 : (2017) 4…
Land Acquisition—Lapsing of Proceedings—Subsequent purchaser, the assignee, the successor in interest, the power of attorney, etc., are all persons are interested persons.
(2017) 176 AIC 144 : (2017) AIR(SCW) 2450 : (2017) AIR(SC) 2450 : (2017) AllSCR 1279 : (2017) 123 ALR 774 : (2017) 4 AndhLD 147 : (2017) 2 ApexCourtJudgments(SC)…
Railway Theft of Luggage- the theft of the articles of the complainant happened solely on account of the deficiency on the part of the Indian Railways in rendering services to him by not deputing a TTE to remain present in the coach throughout the journey—Award of compensation by for a below upheld.
(2017) 1 ConLT 63 : (2017) 1 LawHerald(SC) 172 NATIONAL CONSUMER DISPUTES REDRESSAL COMMISSION GENERAL MANAGER (GENERAL) NORTHERN RAILWAY — Appellant Vs. LAKHANJI PURWAR — Respondent ( Before : Mr. Justice V.K. Jain,…
Consumer Protection Act, 1986, S.12—Limitation to file complaint does not extend by subsequent notices given after belated delay.
(2017) 1 LawHerald(SC) 169 NATIONAL CONSUMER DISPUTES REDRESSAL COMMISSION GODAVARI MARATHWADA IRRIGATION — Appellant Vs. ASSISTANT GENERAL MANAGER — Respondent ( Before : K.S. Chaudhari, Presiding Member. ) First Appeal No. 88 of…
Housing Delay in delivery of possession—Non Payment of balance sale consideration—Since the possession of the flat was never offered to him, the complainant cannot be asked to pay interest on the balance sale consideration
(2017) 1 CPR 247 : (2017) 1 LawHerald(SC) 189 NATIONAL CONSUMER DISPUTES REDRESSAL COMMISSION PUSHPENDU CHOWDHURY — Appellant Vs. SOUMEN KARMAKAR — Respondent ( Before : Mr. V.K. Jain, Presiding Member ) Revision…
Insurance company contended that deceased was suffering from hypertension and same was known to him before talking policy but place no evidence in this regard opinion given by panel doctor and government doctor that the fall was on account of hypertension, seems to be quite a remote possibility—Award of compensation upheld.
(2017) 1 ConLT 83 : (2017) 2 CPJ 149 : (2017) 1 CPR 217 : (2017) 1 LawHerald(SC) 185 : (2017) NCJ 621 NATIONAL CONSUMER DISPUTES REDRESSAL COMMISSION UNITED INDIA INSURANCE CO. LTD. —…
Execution of Decree—Limitation for filling an application delivery of possession of property by auction purchaser is one year from the date when the sale becomes absolute and when the was confirmed.
(2017) 171 AIC 161 : (2017) AIR(SCW) 498 : (2017) AIR(SC) 498 : (2017) AllSCR 222 : (2017) 121 ALR 248 : (2017) 2 ALT 1 : (2017) 2 AndhLD…
Consumer—Cooperative Society—office bearers of the Cooperative Society can be personally held liable towards other members.
(2017) 1 ConLT 6 : (2017) 1 CPR 253 : (2017) 1 LawHerald(SC) 175 NATIONAL CONSUMER DISPUTES REDRESSAL COMMISSION SHRI KAMAL KUMAR JAIN — Appellant Vs. M/S DLF COMMERCIAL COMPLEXES LTD. — Respondent…
Transfer of Property Act, 1882, S. 58(e)—Mortgage by conditional sale—Sale deed executed does not contain stipulation that it was condition sale—However, agreement executed on same day contained the stipulation that if loan amount is paid then seller can get its land back—Since agreement and sale deed were executed on same date so they have to be read together
(2017) 169 AIC 41 : (2017) 120 ALR 213 : (2017) 1 ApexCourtJudgments(SC) 252 : (2017) 1 ARC 15 : (2017) 1 BBCJ 214 : (2017) 1 CalLJ 101 :…
Preventive detention-It is clear that each ‘basic fact’ would constitute a ground and particulars in support thereof or the details would be subsidiary facts or further particulars of the basic facts which will be integral part of the ‘grounds’ – There is an infringement of Article 22(5) of the Constitution
(2017) 99 ACrC 325 : (2017) 171 AIC 143 : (2017) AIR(SCW) 230 : (2017) 1 AIRBomR(Cri) 519 : (2017) AIR(SC) 230 : (2017) 1 AllCrlRulings 833 : (2017) AllSCR(Crl)…