Criminal Procedure Code, 1973 (CrPC) – Section 321 – Withdrawal from prosecution – Dismissal of application by Trial Court and High Court – Prosecution of MLA for submitting false and fabricated medical bills – Ethics Committee having accepted apology recommended for withdrawal of criminal case pending against appellant but Courts below refused to oblige – Application for withdrawal filed by Public Prosecutor was not based on his own independent application of mind
(2009) 12 JT 198 : (2009) 15 SCC 604 : (2009) 13 SCR 494 SUPREME COURT OF INDIA SRI YERNENI RAJA RAMCHANDER @ RAJABABU — Appellant Vs. STATE OF…
Suit for perpetual injunction – The appellant had filed a civil suit for perpetual injunction restraining the respondents from converting the green belt into a petrol pump to be run by the first respondent – Court are not inclined to interfere with the order of the High Court
(1996) 4 AD 416 : (1996) 4 JT 94 : (1996) 3 SCALE 337 : (1996) 8 SCC 109 : (1996) 3 SCR 695 SUPREME COURT OF INDIA WELFARE…
Karnataka Civil Services (Time Bound Advancement) Rules, 1983 – Rule 16 – Grant of the benefit – The appellant had applied for grant of the benefit in 1989. By proceedings dated October 15, 1989, the same was rejected
(1996) 3 AD 42 : (1996) 73 FLR 1035 : (1996) 2 JT 652 : (1996) 2 SCALE 383 : (1996) 8 SCC 11 : (1996) 1 SCR 1033…
Non interference – High Court was right in holding that plates and black shields are not parts of photocopying machines – Appeal dismissed.
(1997) 93 ELT 663 : (1998) 9 SCC 179 SUPREME COURT OF INDIA UNION OF INDIA (UOI) — Appellant Vs. KORON BUSINESS SYSTEMS LTD. — Respondent ( Before :…
Wealth Tax Act, 1957 – Section – 17, 2(m) – Deduction – Whether on the facts and in the circumstances of the case the debts amounting to Rs. 30 lacs and odd, more or less for each of the assessment years under appeal, were rightly not allowed as a deduction in calculating the net wealth of the assessee ?
(1996) 4 AD 30 : (1996) 133 CTR 182 : (1996) 222 ITR 189 : (1996) 4 JT 62 : (1996) 3 SCALE 313 : (1996) 8 SCC 122…
Ocean-going vessel – Whether the vessels which have been converted into Tran shippers to be used in Indian territorial waters for topping up bulk carriers, can be said to be vessels for home consumption merely on that account,
SUPREME COURT OF INDIA SHANTILAL KHUSHALDASS AND BROS. PVT. LTD. AND ANOTHER — Appellant Vs. ASSISTANT COLLECTOR OF CUSTOMS, GOA — Respondent ( Before : S. P. Bharucha, J;…
Criminal Procedure Code, 1973 (CrPC) – Sections 195 and 340 – Perjury – Making of false statement in court of Rent Controller – Though Rent Controller discharges quasi-judicial functions, he is not a Court, as understood in conventional sense and he cannot make complaint under Section 340 Cr.P.C
AIR 2012 SC 466 : (2012) 1 RCR(Criminal) 195 : (2011) 2 RCR(Rent) 616 : (2011) 13 SCALE 137 : (2012) 2 SCC 60 : (2012) AIRSCW 730 :…
Income Tax Act, 1963 – Section – 245C, 245H, 245D – Application for settlement – The assessee approached the Settlement Commission (Commission) with an application under Section 245-C of the Act – Section 245-H empowers the Commission to grant immunity from prosecution to an applicant if it is satisfied that he has made full disclosure of his income and has fully cooperated with the Commission
(1996) 2 AD 629 : (1996) 132 CTR 290 : (1996) 219 ITR 618 : (1996) 3 JT 144 : (1996) 2 SCALE 655 : (1996) 8 SCC 154…
Criminal Procedure Code, 1973 (CrPC) – Sections 482, 190 – Inherent powers of High Court – Scope – High Court is not empowered under Section 482 to appreciate evidence for quashing order taking cognizance.
(1996) CriLJ 1372 : (1996) 1 Crimes 21 : (1996) 1 JT 601 : (1996) 1 SCALE 394 : (1996) 8 SCC 164 : (1996) 1 SCR 744 SUPREME…
Promotion – The respondents-employees were appointed to the posts of L.D.C. in 1970-71 – The Departmental Promotion Committee constituted for the purpose of selection for promotion to the post of U.D.C. had considered the appellant’s claim and found him fit. It regularised his services and has given him the promotion as he was senior to the respondents
(1997) 10 JT 700 : (1997) 3 SCALE 91 : (1997) 9 SCC 658 : (1997) SCC(L&S) 1098 : (1997) 2 SCR 628 SUPREME COURT OF INDIA PRAHALLAD BARAL…