Dishonour of Cheque–Acquittal–High Court proceeded on the premise that the appellant had not been able to discharge his burden of proof in terms of Section 139 of the Act without posing unto itself a further question as to how the said burden of proof can be discharged.
2007(5) LAW HERALD (SC) 3610 IN THE SUPREME COURT OF INDIA Before The Hon’ble Mr. Justice S.B. Sinha The Hon’ble Mr. Justice Harjit Singh Bedi Criminal Appeal No. 1410 of…
Appointment–Where a post is to be filled by a reserved category candidate–A general category candidate appointed on such post for a considerable time cannot be appointed permanently.
2007(5) LAW HERALD (SC) 3607 IN THE SUPREME COURT OF INDIA Before The Hon’ble Mr. Justice Tarun Chatterjee The Hon’ble Mr. Justice P.Sathasivam Civil Appeal No. 4627 of 2007 Asha…
Dishonour of Cheque–Notice–Complaint Petition can be filed for commission of an offence by a drawee of a cheque only 15 days after service of the notice. Dishonour of Cheque by company–Notice–Whether properly effected–Conduct of the accused, is not material for determining the issue.
2007(5) LAW HERALD (SC) 3600 IN THE SUPREME COURT OF INDIA Before The Hon’ble Mr. Justice S.B. Sinha The Hon’ble Mr. Justice Harjit Singh Bedi Criminal Appeal No. 1424…
Anticipatory Bail–Relevant considerations–Summed up. Rape–Bail–The prosecutrix was a girl of easy virtue–This may be so but the same by itself may not be a relevant consideration. FIR–It may not always be held to be imperative that all the accused persons must be named in the First Information Report.
2007(5) LAW HERALD (SC) 3593 IN THE SUPREME COURT OF INDIA Before The Hon’ble Mr. Justice S.B. Sinha The Hon’ble Mr. Justice Harjit Singh Bedi Criminal Appeal No. 1402-1409…
Contraband–Commercial quantity–Poppy husk–Question whether amendment of 2001, is applicable to pending cases, left open to be decided in an appropriate case.
2007(5) LAW HERALD (SC) 3589 IN THE SUPREME COURT OF INDIA Before The Hon’ble Mr. Jusitce C.K. Thakker The Hon’ble Mr. Jusitce Altamas Kabir Civil Appeal No. 1244-1245 of…
Penal Code, 1860 – Section 498-A and 304-B -Offences of dowry death and cruelty – Pendency of appeal – Accused in jail for more than three years
AIR 2000 SC 3404(1) : (2000) CriLJ 2452 : (2000) 1 JT 184 : (2000) 4 SCC 178 SUPREME COURT OF INDIA SHAILENDRA KUMAR — Appellant Vs. STATE OF…
Resettlement of stranded persons – The learned Attorney General apart from reiterating the stand taken in their affidavit assured this Court that the Government of India is fully committed to provide all required financial assistance as well as security measures for the immediate and permanent relief to the stranded and affected persons
(2013) 11 SCALE 676 : (2013) 9 SCC 328 SUPREME COURT OF INDIA MOHD. HAROON AND OTHERS — Appellant Vs. UNION OF INDIA (UOI) AND ANOTHER — Respondent (…
Constitution of India, 1950 – Article 136 – Back wages
1995) 71 FLR 202 : (1995) 3 JT 119 : (1995) LabIC 1636 : (1995) 2 LLJ 293 : (1995) 2 SCALE 7 : (1995) 2 SCC 495 Supp…
Will–Suspicious Circumstances–Deprivation of a due share by the natural heirs itself is not a factor which would lead to the conclusion that there exist suspicious circumstances–For the said purpose, the background facts should also be taken into consideration.
2007(5) LAW HERALD (SC) 3581 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. 4882…
Accident–Fake Driving Licence–The decision in Swaran Singh’s case has no application to own damage case. Interpretation of Statute–To arrive at the intention of the legislation depending on the objects for which the enactment is made, the Court can resort to historical, contextual and purposive interpretation leaving textual interpretation aside.
2007(5) LAW HERALD (SC) 3566 IN THE SUPREME COURT OF INDIA Before The Hon’ble Mr. Justice Dr. Arijit Pasayat The Hon’ble Mr. Justice S.H. Kapadia Civil Appeal No. 1140…









