Probate—Admission of Cavet—Only prima facie case to be established to prove cavetable interest.
2016(5.) Law Herald (P&H) 3874 (SC) : 2016 LawHerald.Org 1907 IN THE SUPREME COURT OF INDIA Before The Hon’ble Mr. Justice Dipak Misra The Hon’ble Mr. Justice Shiva Kirti…
Service Law—Annual Confidential Report—ACR of an officer forms a part of his service record and he cannot be prejudiced merely because his superior officers delayed writing it.
2017(1) Law Herald (SC) 416 : 2017 LawHerald.Org 608 IN THE SUPREME COURT OF INDIA Before The Hon’ble Mr. Justice Madan B. Lokur The Hon’ble Mr. Justice Prafulla C. Pant…
Sentence—There is no provision under IPC for substitution of sentence by fine.
2017(1) Law Herald (SC) 408 : 2017 LawHerald.Org 603 IN THE SUPREME COURT OF INDIA Before The Hon’ble Mr. Justice Ranjan Gogol The Hon’ble Mr. Justice Kurian Joseph The Hon’ble…
Civil Procedure Code, 1908, O.41 R.27–Additional evidence at appellate stage- Suit for partition—Old document
2016(5) Law Herald (P&H) 3985 (SC) : 2016 LawHerald.Org 1893 IN THE SUPREME COURT OF INDIA Before The Hon’ble Mr. Justice Anil R. Dave The Hon’ble Mr. Justice Adarsh Kumar…
Arbitration—An appeal under Section 50(l)(b) of the 1996 Act before the Division Bench is maintainable.
2016(5) Law Herald (P&H) 3976 (SC) : 2016 LawHerald.Org 1849 IN THE SUPREME COURT OF INDIA Before The Hon’ble Mr. Justice Dipak Misra The Hon’ble Mr. Justice C. Nagappan Civil…
Second Appeal—Grounds for attacking an order are different from substantial question of law evolved in the appeal.
2016(5) Law Herald (P&H) 3975 (SC) : 2016 LawHerald.Org 1870 IN THE SUPREME COURT OF INDIA Before The Hon’ble Mr. Justice Kurian Joseph The Hon’ble Mr. Justice Rohinton Pali Nariman…
Remand of case—High court has no jurisdiction to remand case when no party to the appeal had even raised this ground before the first appellate court or/ and the High Court.
2016(5) Law Herald (P&H) 3966 (SC) : 2016 LawHerald.Org 1857 IN THE SUPREME COURT OF INDIA Before The Hon’ble Mr. Justice J. Chelameswar The Hon’ble Mr. Justice Abhay Manohar Sapre…
Murder—Gunshot—Even though deceased and his companion were unarmed; use of fire arm by appellant in murderous assault on him would be covered in self defence—Accused Acquitted. c
2017(1) Law Herald (SC) 400 : 2017 LawHerald.Org 670 IN THE SUPREME COURT OF INDJA Before The Hon’ble Mr. Justice S.A. Bobde The Hon’ble Mr. Justice L. Nageswara Rao Criminal…
Land Acquisition—Compensation—Post acquisition allottee has no locus to be heard in the matter of determination of compensation.
2017(1) Law Herald (SC) 393 : 2017 LawHerald.Org 671 IN THE SUPREME COURT OF INDIA Before The Hon’ble Mr. Justice Adarsh Kumar Goel The Hon’ble Mr. Justice Uday Umesh Lalit…
Custody ofchild—Child remained with father for long and mother was deprived to meet the child—in meantime child developed preference for father—For child to experience the love and care of mother custody given to mother for one year—Final decision to be taken after one year.
2017(1) Law Herald (SC) 385 : 2017 LawHerald.Org 631 IN THE SUPREME COURT OF INDIA Before The Hon’ble Mr. Justice J. Chelameswar The Hon’ble Mr. Justice A.K. Sikri Civil Appeal…