Redemption of Mortgage—Mortgage by conditional sale—Determination of agreement—The significance of the words “repay”, “return” and “subject to this condition ” cannot be overlooked.
2017(3) Law Herald (SC) 1789 : 2017 LawHerald.Org 1239 IN THE SUPREME COURT OF INDIA Before Hon’ble Mr. Justice L. Nageswara Rao Hon’ble Mr. Justice Navin Sinha Civil Appeal Nos.…
Contempt —False Allegations on Registry of court—Amounts to contempt of court. Contempt—The contempt jurisdiction is not only to protect the reputation of the concerned Judge, but also to protect “the fair name of the judiciary”.
2017(3) Law Herald (SC) 1778 : 2017 LawHerald.Org 1270 IN THE SUPREME COURT OF INDIA Before Hon’bie Mr. Justice Jagdish Singh Khehar Hon’ble Mr. Justice Dr. D.Y. Chandrachud Hon’bie Mr.…
LANDMARK JUDGEMENT — Bail—Default Bail—If offence is punishable with imprisonment upto 10 years’ then accused in entitled for default bail after 60 days and where minimum sentence is 10 years or more then after 90 days.
2017(3) Law Herald (SC) 1745 : 2017 LawHerald.Org 1271 IN THE SUPREME COURT OF INDiA Before Hon’ble Mr. Justice Madan B. Lokur Hon’ble Mr. Justice Deepak Gupta Hon’ble Mr. Justice…
Accident–Compensation–Third party risk–Liability of Insurance Company–Non payment of premium–Cheque towards payment of premium of dishonoured–Insurance company not liable towards claim of owner but liability stands for third party, which is recoverable from owner of vehicle.
2008(1) Law Herald (SC) 64 IN THE SUPREME COURT OF INDIA Before The Hon’ble Mr. Justice S.B. Sinha The Hon’ble Mr. Justice Harjit Singh Bedi Civil Appeal No.…
Charge of unauthorized absence from duty on many occasions proved in enquiry–Order of termination from service passed–Termination from service under the circumstances justified.
2008(1) LAW HERALD (SC) 60 IN THE SUPREME COURT OF INDIA Before The Hon’ble Mr. Justice Dr. Arijit Pasayat The Hon’ble Mr. Justice P. Sathasivam Civil Appeal…
Court Fee—Suit not to be rejected on ground of non-payment of proper court fee.
2017(3) Law Herald (SC) 1736 : 2017 LawHerald.Org 1229 IN THE SUPREME COURT OF INDIA Before Hon’ble Mr. Justice Dipak Misra Hon’ble Mr. Justice A.M. Khanwilkar Hon’ble Mr. Justice Mohan…
Service Law—Casual Leave—Armed Forces—Dismissal from Service-Disproportionate punishment
2017(3) Law Herald (SC) 1732 : 2017 LawHerald.Org 1228 IN THE SUPREME COURT OF INDIA Before Hon’ble Mr. Justice Dipak Misra Hon’ble Mr. Justice Amitava Roy Hon’ble Mr. Justice A.M.…
Service Law—Selection—The method of selection, in the absence of Rules has to be supplied by the executive instructions.
2017(3) Law Herald (SC) 1731 : 2017 LawHerald.Org 1227 IN THE SUPREME COURT OF iNDIA Before Hon’ble Mr. Justice Kurian Joseph Hon’ble Mrs. Justice R. Banumathi Civil Appeal No.…
Medical Termination of Pregnancy Act, 1971-25 Weeks Pregnancy-Fetus without skull—No chance of survival of foetus
2017(3) Law Herald (SC) 1729 : 2017 LawHerald.Org 1226 IN THE SUPREME COURT OF INDIA Before Hon’ble Mr. Justice S.A. Bobde Hon’ble Mr. Justice L. Nageswara Rao Writ Petition (Civil)…
Compensation—Enhanced by reference Court, affirmed by High Court without assigning any reason—Matter remitted back. Appeals from original decree—Contents, to be in judgment—Enumerated
2008(1) Law Herald (SC) 55 IN THE SUPREME COURT OF INDIA Before The Hon’ble Mr. Justice G.P. Mathur The Hon’ble Mr. Justice G.S. Singhvi Civil Appeal Nos. 2108-2194 of 2003…