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…
Evidence Act, 1872 – Section 9 – Test identification parade – Non-conducting of – One of accused earlier known to witnesses – Arrest of other accused made at his instance – In facts and circumstances, non-conducting of test identification parade cannot be said to be fatal.
AIR 2004 SC 1253 : (2004) CriLJ 936 : (2004) 5 JT 484 : (2003) 10 SCALE 73 : (2004) 3 SCC 116 : (2003) 6 SCR 619 Supp…
Constitution of India, 1950 – Article – 14, 16, 142 – Banaras Hindu University Act, 1915 – Section – 5(7) – Appointment of teachers in the University and the colleges – Possession of requisite educational qualification is mandatory.
(2007) 6 JT 127 : (2007) 3 SCALE 517 : (2007) 4 SCC 54 : (2007) 2 SCC(L&S) 19 : (2007) 3 SCR 95 : (2007) 3 SLJ 420…
Charge of misconduct – Charge-sheet was given and petitioner was removed from service on December 8, 1989 alter it was found that he was guilty of the charge. The order of removal was confirmed on appeal.
(1997) 2 LLJ 920 : (1997) 2 SCC 251 : (1997) SCC(L&S) 744 : (1996) 5 SCR 536 Supp SUPREME COURT OF INDIA SHYAM BAHADUR TRIPATHI — Appellant Vs.…
Forgery—Reduction in sentence as substantive sentence for other certain offences were reduced.
2007(5) LH (SC) 3499 IN THE SUPREME COURT OF INDIA Before The Hon’ble Mr. Justice C.K. Thakker The Hon’ble Mr. Justice Altamas Kabir Writ Petition (crl.) 1303 of 2007)…