Service and Labour Law–Merely because employee was to be relieved after 3 months from the date of tendering the resignation and accepted, the same would not mean that even thereafter it was open to him to withdraw his resignation.
2007(4) LAW HERALD (SC) 3075 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. 4343 of…
Service and Labour Law–Whether reference of the appellant could be rejected on the sole ground of delay when Govt. itself made reference for adjudication of the dispute?–NO.
2007(4) LAW HERALD (SC) 3070 IN THE SUPREME COURT OF INDIA Before The Hon’ble Mr. Justice Dr. Arijit Pasayat The Hon’ble Mr. Justice S.H. Kapadia Civil Appeal No. 4561 of…
Service and Labour Law–Termination –Employees terminated from service mechanically on the basis of enquiry report submitted by the Lokayukt–No opportunity of being heard given–Order quashed.
2007(4) LAW HERALD (SC) 3059 IN THE SUPREME COURT OF INDIA Before The Hon’ble Mr. Justice Tarun Chatterjee The Hon’ble Mr. Justice P. Sathasivam Civil Appeal Nos. 4481 of 2007…
Consumer—Registered society providing hostel facility on nonprofit basis is consumer within meaning of Act.
2016(5) Law Herald (P&H) 3853 (SC) : 2016 LawHerald.Org 5320 IN THE SUPREME COURT OF INDIA Before The Hon’ble Mr. Chief Justice T.S. Thakur The Hon’ble Mr. Justice V. Gopala…
Abetment to Suicide—There was no reference or disclosure of any specific incident in support thereof in Suicide note—Accused acquitted.
2016(5) Law Herald (P&H) 3845 (SC) : 2016 LawHerald.Org 2354 IN THE SUPREME COURT OF INDIA Before The Hon’ble Mr. Justice Dipak Misra The Hon’ble Mr. Justice Amitava Roy Criminal…
Determination of Age—Ossification test cannot be regarded as conclusive when it comes to ascertaining the age of a person.
2016(5) Law Herald (P&H) 3835 (SC) : 2016 LawHerald.Org 2222 IN THE SUPREME COURT OF INDIA Before The Hon’ble Mr. Justice A.K. Sikri The Hon’ble Mrs. Justice R. Banumathi Criminal…
Extra Martial Affair—Not a ground itself to prove cruelty to wife and abetment to suicide by wife.
2016(5) Law Herald (P&H) 3829 (SC) : 2016 LawHerald.Org 2173 IN THE SUPREME COURT OF INDIA Before The Hon’ble Mr. Justice Dipak Misra The Hon’ble Mr. Justice Amitava Roy Criminal…
Murder—Medical Opinion—The absence of definite medical opinion about the homicidal death of the deceased is a serious set back to the prosecution. Murder—Death of wife in house—In absence of any persuasive evidence to hold that at the relevant time the appellant (husband) was present in the house, it would also be impermissible to cast any burden on him.
2016(5) Law Herald (P&H) 3816 (SC) : 2016 LawHerald.Org 2353 IN THE SUPREME COURT OF INDIA Before The Hon’ble Mr. Justice Pinaki Chandra Ghose The Hon’ble Mr. Justice Amitava Roy…
Auction Sale-Confirmation of Sale-Once the auction sale is confirmed by the Competent Authority, it is not open to the Authority to exercise power under relevant rule, to set aside the sale
2016(5) Law Herald (P&H) 3782 (SC) : 2016 LawHerald.Org 2058 IN THE SUPREME COURT OF INDIA Before The Hon’ble Mr. Justice Anil R. Dave The Hon’ble Mr. Justice A.M. Khanwilkar…
Arbitration Agreement—Application under S.8 (1) can be filed without original deed or certified copy there of but at the time of consideration by Court of merits original or certified copy has to be brought on record. Arbitration Agreement—Un-registered Partnership Firm—Arbitration Clause in partnership deed—Dispute can be referred to arbitration.
2016(5) Law Herald (P&H) 3773 (SC) : 2016 LawHerald.Org 2022 IN THE SUPREME COURT OF INDIA Before The Hon’ble Mr. Justice R.K. Agrawal The Hon’ble Mr. Justice Ashok Bhushan Civil…