Electricity–Payment of interest on security deposit–There is nothing in the Electricity Act or Schedule VI of Supply Act that interest must be paid on the security deposit–Any decision denying interest must be justified by cogent reasons.
2007(5) LAW HERALD (SC) 4026 IN THE SUPREME COURT OF INDIA Before The Hon’ble Mr. Justice Arijit Pasayat The Hon’ble Mr. Justice R.V. Raveendaran Civil Appeal No. 1019 of…
Arbitrator–Appointment of–Without verifying the fact that whether notice was duly served to all the respondents–Order set aside.
2007(5) LAW HERALD (SC) 4021 IN THE SUPREME COURT OF INDIA Before The Hon’ble Mr. Justice G.P. Mathur The Hon’ble Mr. Justice P. Sathasivam Civil Appeal No. 5366 of…
Insurance–Denial of recovery of amount of insurance on the death of an insured on the ground of non disclosure of material facts in the declaration form held to be justified.
2007(5) LAW HERALD (SC) 4015 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. 5322…
Conversion Charges–Property in question is a freehold property and it is neither allotted nor sold to her or her predecessor-in-interest by the MC or State Government–No question of demanding conversion charges for change of user arises.
2007(5) LAW HERALD (SC) 4010 IN THE SUPREME COURT OF INDIA Before The Hon’ble Mr. Justice G.P. Mathur The Hon’ble Mr. Justice Altamas Kabir Special Leave Petition (Civil) 24912 of…
Indian Penal Code, 1860, S.302 & S.34–Murder–Common Intention-Overt Act–lf common intention by meeting of minds is established in the facts and circumstances of the case, there need not be overt act or possession of weapon required, to establish common intention.
2017(3) Law Herald (P&H) 2279 (SC) : 2017 LawHerald.Org 1217 IN THE SUPREME COURT OF INDIA Before Hon’ble Mr. Justice Ranjan Gogoi Hon’ble Mr. Justice Navin Sinha Criminal Appeal No.…
Divorce—By Mutual Consent—Waiting period of six months from date of filing application is not mandatory and is directory in nature. Divorce—By Mutual Consent—Waiving off waiting period—Court before whom proceedings are pending including Family Court/District Court can exercise the discretion. Divorce–By Mutual Consent—Waiving off waiting period— The statutory period of six months specified in Section 13B(2), in addition to the statutory period of one year under Section 13B(1) of separation of parties must be already over before the first motion itself.
2017(3) Law Herald (P&H) 2273 (SC) : 2017 LawHerald.Org 1394 IN THE SUPREME COURT OF INDIA Before Hon’ble Mr. Justice Adarsh Kumar Goel Hon’ble Mr. Justice Uday UmeshLaiit Civil…
Municipal Law-Demolition notice-Municipal Corporation issued notice for disconnecting of water and electricity as building was in dilapidated condition-Possession of building was with tenants
2017(2) Law Herald (SC) 1538 : 2017 LawHerald.org 1050 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…
Execution of Decree—Suit for Possession—Application for demarcation of land is not maintainable before executing court.
2017(2) Law Herald (SC) 1532 : 2017 Law Herald.Org 1147 IN THE SUPREME COURT OF INDIA Before Hon’ble Mr. Justice Arun Mishra Hon’ble Mr. Justice S. Abdul Nazeer C/V/7 Appeal…
Election—Acceptance of withdrawal of nomination papers which were not presented by candidate or his authorized agent—Acceptance held to be illegal–Election set aside.
2017(2) Law Herald (SC) 1515 : 2017 Law Herald.Org 1146 IN THE SUPREME COURT OF INDIA Before Hon’ble Mr. Justice Dipak Misra Hon’ble Mr. Justice A.M. Khanwilkar Civil Appeal No.…
Criminal Breach of Trust—Vicarious Liability—An individual who has perpetrated the commission of an offence on behalf of the company can be made an accused, along with the company, if there is sufficient evidence of his active role coupled with criminal intent.
2017(2) Law Herald (SC) 1508 : 2017 Law Herald.Org 1145 IN THE SUPREME COURT OF INDIA Before Hon’ble Mr. Justice R.K. Agrawal Hon’ble Mr. Justice Adarsh Kumar Goel Criminal Appeal…