Driving Licence-Validity of driving licence-Where findings of the Tribunal about validity of the licence was affirmed in appeal, however, the matter was referred Full Bench of the High Court on the question of law as to whether a forged licence if renewed would get validated or not
(1998) 1 ACC 600 : (1998) ACJ 116 : AIR 1998 SC 1485 : (1998) 91 CompCas 447 : (1997) 9 JT 197 : (1998) 118 PLR 61 :…
It expedient to record that while it is true that the directions are totally unwarranted and judicial dynamism has its limits to warrant exercise of jurisdiction but since the law courts are having a social duty, issuance of appropriate directions for an enquiry would not be wholly unwarranted.The appeal is disposed of.
(2001) 1 JT 132 : (2000) 8 SCALE 434 : (2001) 1 SCC 715 : (2000) 5 SCR 19 Supp SUPREME COURT OF INDIA M/S. HINDUSTAN ANTIBIOTIC LTD. —…
Penal Code, 1860 (IPC) – Section 376 – Disclosure of identity of victim – Permissibility – Section 228 – A of the Indian Penal Code, 1860 (IPC) makes disclosure of identity of victim of certain offences punishable. Printing or publishing name of any matter which may make known the identity of any person against whom an offence under Sections 376, 376 – A, 376 – B, 376 – C, or 376 – D is alleged or found to have been committed can be punished
AIR 2003 SC 4684 : (2004) CriLJ 1 : (2003) 2 JT 493 Supp : (2003) 8 SCALE 735 : (2003) 8 SCC 551 : (2003) 4 SCR 792…
Securities Contracts (Regulation) Act, 1956 – Section 9 – Stock Exchange Rules and Bye-laws – Arbitration – Distinction between two sets of arbitration, i.e., one between member and a non-member and another between two members – Explained.
AIR 2004 SC 55 : (2004) 1 BC 351 : (2003) 117 CompCas 595 : (2004) 1 CompLJ 1 : (2003) 185 CTR 36 : (2003) 8 JT 365…
Hindu Law – Partition – A suit for partition stands disposed of only with passing of final decree – In a partition suit, Court has jurisdiction to amend shares suitably, even if preliminary decree has been passed, if some member of family to whom an allotment was made in preliminary decree dies thereafter
(2009) 11 JT 144 : (2009) 7 SCALE 108 : (2009) 13 SCC 179 : (2009) 8 SCR 912 : (2009) 5 UJ 2324 SUPREME COURT OF INDIA MADDINENI KOTESWARA…
Constitution of India, 1950 – Articles 14 and 16 – Equal pay for equal work – Workshop Superintendent in various Engineering Colleges or Government Polytechnics under the State Government – Entitled to revised pay scale .
(1993) 4 JT 148 : (1993) 1 LLJ 1091 : (1993) 1 SCALE 561 : (1993) 2 SCC 368 Supp SUPREME COURT OF INDIA STATE OF BIHAR AND OTHERS…
Benefit of rehabilitation scheme – A prayer was made to rehabilitate one of the dependents – The government servant died in harness
(1996) 1 LLJ 1118 : (1995) 5 SCALE 171 : (1995) 6 SCC 61 : (1995) 3 SCR 53 Supp : (1995) 2 UJ 712 SUPREME COURT OF INDIA…
Delay and laches – Petitioners have challenged validity of the Railway Board’s circular dates July 2, 1970 in 1981 after 11 years
AIR 1988 SC 662(1) : (1987) 3 JT 399 : (1988) 1 LLJ 12 : (1987) 2 SCALE 371 : (1987) 4 SCC 345 : (1987) 3 SCR 1018…
Punjab Government National Emergency (Concession) Rules, 1965 – Rule 4 – Constitution of India, 1950 – Article – 14, 16 – Benefit of military service – Appeal arises out of a writ petition filed by Respondents 1 and 3 in the High Court of Punjab and Haryana wherein they assailed the seniority of the appellant in the Haryana Civil Service (Executive Branch)
(1998) 9 JT 345 : (1997) 11 SCC 247 SUPREME COURT OF INDIA JAI PAL SINGH SANGWAN — Appellant Vs. D.V. BHATIA AND OTHERS — Respondent ( Before :…
Kerala Land Reforms Act, 1963 – Section – 85(8) – Delay in filling the application under section 85(8) – Appeal is directed against the judgment and order of the High Court of Kerala affirming the order of the Taluk Land Board dismissing the application of the appellants filed under Section 85(8) of the Kerala Land Reforms Act as barred by time
(1998) 9 JT 499 : (1997) 11 SCC 256 SUPREME COURT OF INDIA ALIPARAMBA MOHAMMED AND OTHERS — Appellant Vs. TALUK LAND BOARD AND OTHERS — Respondent ( Before :…