Property Tax–Determination of–Date of order made–Not correct that the date of the order ‘made’ in terms of Section 126(4) of the Act should be taken to be the date when the same was communicated to the assessee and not the one when it was signed.
2007(5) LAW HERALD (SC) 3506 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. 3303 of…
Juvenile–Rape~ Repeated Offence—It is enough to see if he was juvenile on the date when the last of such incidents had occurred.
2017(1) Law Herald (SC) 302 : 2017 LawHerald.Org 586 IN THE SUPREME COURT OF INDIA Before The Hon’ble Mr. Justice Pinaki Chandra Ghose The Hon’ble Mr. Justice Uday Umesh Lalit…
Termination of Pregnancy—Fetus is without a skull and would not be able to survive outside the uterus—Termination allowed,
2017(1) Law Herald (SC) 300 : 2017 LawHerald.Org 584 IN THE SUPREME COURT OF INDIA Before The Hon’ble Mr. Justice S. A. Bobde The Hon’ble Mr. Justice L. Nageswara Rao…
CBI directed to form SIT to investigate into the abuse of authority prima facie committed by Shri Ranjit Sinha with a view to scuttle enquires, investigations and prosecutions being carried out by the CBI in coal block allocation cases.
2017(1) Law Herald (SC) 298 : 2017 LawHerald.Org 585 IN THE SUPREME COURT OF INDIA Before The Hon’ble Mr. Justice Madan B. Lokur The Hon’ble Mr. Justice Kurian Joseph The…
Bail–Grant of–practice of converting applications filed under Section 482 Cr.P.C. to one for bail in terms of Section 438 or 439 Cr.P.C. has not been approved by Supreme Court.
2007(5) LAW HERALD (SC) 3505 IN THE SUPREME COURT OF INDIA Before The Hon’ble Mr. Justice Dr. Arijit Pasayat The Hon’ble Mr. Justice P. Sathasivam Criminal Appeal No. 1508…
Rationing Shop–Allotment of–Possession of godown does not mean ownership of the godown. Judicial Review–High Court could interfere only if any legal error has been committed in the decision making process—It could not enter into the merit of the decision.
2007(5) LH (SC) 3501 IN THE SUPREME COURT OF INDIA Before The Hon’ble Mr. Jusitce S.B. Sinha The Hon’ble Mr. Jusitce Harjit Singh Bedi Civil Appeal No. 4865 of…
Guardian & Wards Act, 1890-Visitation Rights-Custody of Child is with father residing at New Delhi-Mother residing at Kolkata
2017(1) Law Herald (SC) 295 : 2016 LawHerald.Org 2515 IN THE SUPREME COURT OF INDIA Before The Hon’ble Mr. Chief Justice T.S. Thakur The Hon’ble Mr. Justice D.Y. Chandrachud The…
Eviction—Leave to Defend—Merits and De merits of ground raised are not to be examined—Only prima facie ground to defence which may result in favour of tenant is to be seen.
2017(1) Law Herald (SC) 292 : 2017 LawHerald.Org 583 IN THE SUPREME COURT OF INDIA Before The Hon’ble Mr. Justice J. Chelameswar The Hon’ble Mr. Justice Abhay Manohar Sapre C/V/7…
Uttar Pradesh Imposition of Ceiling on Land Holdings Act, 1960 – Section – 6(1)(f) – Claim for exemption
(1996) 8 AD 594 : (1996) 11 JT 56 : (1996) 8 SCALE 167 : (1997) 2 SCC 248 : (1996) 7 SCR 738 Supp SUPREME COURT OF INDIA…
Contempt of Courts Act, 1971 – Section 2 – Right to criticise judgment of Court – Cannot be exercised with malice – Attempting to impair administration of justice in view of importance of resettlement and rehabilitation of PAF
AIR 1999 SC 3345 : (1999) 8 JT 354 : (1999) 6 SCALE 574 : (1999) 8 SCC 308 : (1999) 4 SCR 5 Supp : (2000) 1 UJ…