Service Law—Equivalent Degree–A degree issued by Dr. B.R. Ambedkar Open University which is recognized by the University Grants Commission (UGC) has to be considered as equivalent to any other degree.
2017(1) Law Herald (SC) 521 : 2017 LawHerald.Org 673 IN THE SUPREME COURT OF INDIA Before The Hon’ble Mr. Justice S. A. Bobde The Hon’ble Mr. Justice L. Nageswara Rao…
Agreement to Sell—Where terms of agreement and conduct of parties put one party to unfair advantage over other than it would make it inequitable to enforce specific performance.
2017(1) Law Herald (SC) 516 : 2017 LawHerald.Org 672 IN THE SUPREME COURT OF INDIA Before The Hon’ble Mr. Jsutice Arun Mishra The Hon’ble Mr. Justice D.Y. Chandrachud CM! Appeal…
Accident—Pay & Recover—Even if insurance Company has no liability to pay but insurer of offending vehicle must be directed to firstly pay to claimants and then recover from owner.
2017(1) Law Herald (SC) 512 : 2017 LawHerald.Org 654 IN THE SUPREME COURT OF INDIA Before The Hon’ble Mr. Justice J. Chelameswar The Hon’ble Mr. Justice Abhay Manohar Sapre Civil…
Guardian & Wards Act, 1890-Custody of Child-Girl Child aged 15 years-Custody given to father on her specific and categoric stand at different stages to remain with father.
2017(1) Law Herald (SC) 503 : 2017 LawHerald.Org 669 IN THE SUPREME COURT OF INDIA Before The Hon’ble Mr. Justice A.K. Sikri The Hon’ble Mr. Justice R.K. Agrawal Criminal Appeal…
Quashing—Loan from bank on forged documents—Continuance of the criminal proceedings, after a compromise has been arrived at between the complainant and the accused, would amount to abuse of process of Court and an exercise in futility.
2017(1) Law Herald (SC) 499 : 2017 LawHerald.Org 666 IN THE SUPREME COURT OF INDIA Before The Hon’ble Mr. Justice Pinaki Chandra Ghose The Hon’bie Mr. Justice Amitava Roy Criminal…
Landlord & Tenant–Eviction–Personal Necessity-Merely because the landlord has not examined the member of the family who intends to do business in the premises, he cannot be non-suited in case he has otherwise established a genuine need-
2017(1) Law Herald (SC) 492 : 2017 LawHerald.Org 618 IN THE SUPREME COURT OF INDIA Before The Hon’ble Mr. Justice Kurian Joseph The Hon’ble Mr. Justice A.M. Khanwilkar Civil Appeal…
Indian Penal Code, 1860, S.302–Murder–Self Defence–Acquittal–As per evidence on record deceased was beaten outside the house; there was cross case by deceased against accused and complainant party were aggressor
2017(1} Law Herald (SC) 490 : 2017 LawHerald.Org 628 IN THE SUPREME COURT OF INDIA Before The Hon’ble Mr. Justice S. A. Bobde The Hon’ble Mr. Justice L, Nageswara Rao…
Advocates—Professional Misconduct—Mere negligence or error of judgment on the part of an advocate would not amount to professional misconduct. Advocates—An advocate’s attitude towards and dealings with his client have to be scrupulously honest and fair.
2017(1) Law Herald (SC) 484 : 2017 LawHerald.Org 610 IN THE SUPREME COURT OF INDIA Before The Hon’ble Mr. Justice Dipak Misra The Hon’ble Mrs. Justice R. Banumathi Civil…
Criminal Procedure Code, 1973, S.482–Criminal breach of Trust-Fraudulent Documents–Quashing– If on the basis of false and fraudulent documents a claim is made which leads to award of compensation in land acquisition matter, the interest of the State is certainly compromised or adversely affected-
2017(1) Law Herald (SC) 461 : 2017 LawHerald.Org 606 IN THE SUPREME COURT OF INDIA Before The Hon’ble Mr. Justice Dipak Misra The Hon’ble Mr. Justice Uday Umesh Lalit Criminal…
Service Law—Seniority—Reservation-Exercise for determining ‘inadequacy of representation’, ‘backwardness’ and ‘overall efficiency’, is a must for exercise of power under Article 16(4A)—Mere fact that there is no proportionate representation in promotional posts for the population of SCs and STs is not by itself enough to grant consequential seniority to promotees
2017(1) Law Herald (SC) 471 : 2017 LawHerald.Org 605 IN THE SUPREME COURT OF INDIA Before The Hon’ble Mr. Justice Adarsh Kumar Goel The Hon’ble Mr. Justice Uday Umesh Laiit…