Murder—Gun Shot—Acquittal—Merely the seizure of gun and cartridges from the appellant and exchange of heated words between the rival groups on the morning of the same day cannot establish the guilt of accused beyond reasonable doubt. Murder—Gun Shot—Ballistic Report—Acquittal—Report did not gave categoric findings that bullet fired was from the gun/fire arm recovered—Accused Acquitted,
2016(5) Law Herald (P&H) 3764 (SC) : 2016 LawHerald.Org 1968 IN THE SUPREME COURT OF INDIA Before The Hon’ble Mr. Justice A.K. Sikri The Hon’ble Mr. Justice N.V. Ramana Criminal…
Bifurcation – For purpose of rate of duty, the State of Assam was divided into six zones. Different rates were fixed for different zones.
(1997) 92 ELT 293 : (1998) 8 SCC 467 SUPREME COURT OF INDIA UNION OF INDIA (UOI) AND OTHERS — Appellant Vs. MANAGER, DIROK TEA ESTATE — Respondent (…
Constitution of India, 1950 – Article – 309 – Executive orders – Statutory rules cannot be overridden by executive orders or executive practice. Merely because the Government had taken a decision to amend the rules does not mean that the rule stood obliterated.
(1998) 8 SCC 469 : (1998) SCC(L&S) 1694 SUPREME COURT OF INDIA KUPPUSAMY AND ANOTHER — Appellant Vs. STATE OF T.N. AND OTHERS — Respondent ( Before : A. M.…
Civil Procedure Code, 1908 (CPC) – Order 1, Rule 10 Section 24 – Necessary and proper party – Suit filed by landlord against tenant pending at Harihar – Tenant also filed a suit for permanent injunction against landlord
AIR 2000 SC 3567 : (2000) 7 JT 441 : (2002) 9 SCC 689 : (2000) AIRSCW 3658 SUPREME COURT OF INDIA NAGAPPA — Appellant Vs. DODDA BHARAMAPPA AND…
Probation of Offenders Act, 1958 – Sections 4 and 6 – Punjab Excise Act, 1914 – Sections 61(1)(a) and 65(c) – Seizure of illicit liquor – Conviction
(2009) CriLJ 3731 : (2009) 14 JT 48 : (2009) 8 SCALE 519 : (2009) 15 SCC 94 : (2009) 8 SCR 285 SUPREME COURT OF INDIA CHAND GUPTA…
Eviction—Jurisdiction of civil courts is not ceased in respect of pending cases, instituted before coming into force of Haryana Rent Act.
2016(5) Law Herald (P&H) 3754 (SC) : 2016 LawHerald.Org 1923 IN THE SUPREME COURT OF INDIA Before The Hon’ble Mr. Justice A.K. Sikri The Hon’ble Mr. Justice N.V. Ramans Civil…
Criminal Procedure Code, 1973 (CrPC) – Section 386(a) – Reversal of order of acquittal – Section 386(a) places no restrictions on power of appellate Court to convert order of acquittal into conviction – However, there should be good and compelling reasons for appellate Court to convert order of acquittal into conviction.
(2011) 10 JT 77 : (2011) 9 SCALE 59 SUPREME COURT OF INDIA C. RONALD AND ANOTHER — Appellant Vs. STATE, U.T. OF ANDAMAN AND NICOBAR ISLANDS — Respondent…
Constitution of India, 1950 – Articles 16 and 226 – Compassionate appointment – 14 years after the death of deceased employee his widow applied for appointment of her son on compassionate grounds
AIR 1997 SC 3887 : (1997) 8 JT 332 : (1990) LabIC 698 : (1997) 6 SCALE 325 : (1997) 8 SCC 85 : (1997) 4 SCR 377 Supp…
Penal Code, 1860 (IPC) – Section 304 – Custodial death – Nature of offence – Injuries found on body of deceased were confined to skin and upper level of body – In this case of custodial death it is found by the medical evidence that the injuries were confined to the skin and upper level of the body. Grievous injuries were not found on vital parts of the body like head, liver, spleen, heart, lungs, etc. The duration of the injuries were widely variant.
(2006) ACJ 1002 : AIR 2005 SC 402 : (2005) CriLJ 320 : (2004) 10 JT 547 : (2004) 9 SCALE 390 : (2005) 9 SCC 631 : (2004)…
Criminal Procedure Code, 1973 (CrPC) – Section 406 – Delhi Special Police Establishment Act, 1946 – Section 6 – Transfer of CBI case – Once a State Government issues notification transferring investigation to CBI, for all intents and purposes, CBI is entitled to exercise the same powers as State Police, in relation to investigation transferred to it
AIR 2011 SC 1549 : (2011) CriLJ 997 : (2010) 12 JT 641 : (2011) 1 RCR(Criminal) 120 : (2010) 12 SCALE 199 : (2011) 1 SCC 307 :…