Wakf Act, 1995 – Sections 6 and 7 – Civil Procedure Code, 1908 – Order 7, Rule 10 – Return of plaint – Wakf property – Ouster of jurisdiction of Civil Court
(2013) 10 AD 115 : AIR 2014 SC 758 : (2014) 117 CLT 408 : (2013) 4 RCR(Civil) 758 : (2013) 11 SCALE 210 SUPREME COURT OF INDIA BHANWAR LAL…
He was denied complimentary railway passes on retirement on the ground that his service with the Railway was of less than 20’years – Not a fit case where relaxation of rules can be done even if the Board has power to Service Rulings do so.
AIR 1998 SC 539 : (1997) 9 JT 287 : (1997) 7 SCALE 142 : (1998) 2 SCC 208 : (1998) SCC(L&S) 522 : (1997) 5 SCR 433 Supp…
There is some cogent material on the basis of which satisfaction can be arrived at about the participation in the agitation, the Government may relax the other requirements. However, it would be for the State Government to exercise such a discretion, in a given case, if it is otherwise fully satisfied that the material produced demonstrate that the applicant is a freedom fighter – Court set aside the orders of the High Court – Appeal allowed. Counsel for Appearing Parties
(2013) 4 LLN 34 : (2013) 11 SCALE 535 : (2013) 14 SCC 225 : (2013) 4 SCT 708 SUPREME COURT OF INDIA STATE OF MAHARASHTRA AND OTHERS —…
Court cannot sit over the assessment made by the D.P.C. as an appellate authority.
(1996) 1 AD 981 : AIR 1996 SC 3352 : (1996) 1 JT 699 : (1996) 1 SCALE 656 : (1996) 2 SCC 488 : (1996) 1 SCR 491…
The plaintiff/respondent having been found as a successor to the property from his maternal grand- mother and was in possession of the property delivered by the mortgagee, succession to the estate of grand-mother furnished him the title to the property
(1996) 7 AD 709 : (1996) 9 JT 549 : (1996) 7 SCALE 641 : (1997) 2 SCC 212 : (1996) 6 SCR 689 Supp SUPREME COURT OF INDIA…
Narcotic Drugs and Psychotrpic Substances Act, 1985-Section 50 – Search and seizure – Notice of option of search – Compliance of – Presumption as to cannot be raised
(2000) CriLJ 3181 : (2000) 71 ECC 698 : (1999) 10 JT 349 : (1999) 7 SCC 88 SUPREME COURT OF INDIA C. ALI — Appellant Vs. STATE OF…
Order of termination – Respondent is a temporary appointee; his termination is bad in law – The respondent should be deemed to have been confirmed and directed payment of the wages amounting to six years salary
(1996) 8 AD 737 : (1996) 8 SCALE 441 : (1997) 2 SCC 217 : (1997) SCC(L&S) 463 : (1996) 8 SCR 24 Supp SUPREME COURT OF INDIA DIRECTOR,…
Civil Procedure Code, 1908 (CPC) – Section 100 – Second appeal – High Court dismissed the second appeal as no substantial question of law involved
(2005) 11 JT 93 : (2004) 10 SCALE 267 : (2005) 1 SCC 598 SUPREME COURT OF INDIA SARJAS RAI AND OTHERS — Appellant Vs. BAKSHI INDERJIT SINGH —…
It is necessary for the Appellate Court which is confronted with the absence of the convict as well as his Counsel, to immediately proceed against the persons who stood surety at the time when the convict was granted bail, as this may lead to his discovery and production in Court – So far as the present Appeal is concerned, since a request for remand had been made which Court stoutly reject, and since the convict was not represented through Counsel before the High Court, Court think it proper to permit the Appellant an opportunity to argue the Appeal on its merits.
(2013) 10 AD 565 : (2013) 4 RCR(Criminal) 880 : (2013) 12 SCALE 492 SUPREME COURT OF INDIA DIVISION BENCH SURYA BAKSH SINGH — Appellant Vs. STATE OF UTTAR…
The Tribunal came to the conclusion that the plastic piece parts continued to remain under Entry 15A(2) until the enactment of the Bill on 19th April, 1982, whereupon they became classifiable under Entry 68 – The Act does not take account of Exemption Notifications for they apply only when goods are exigible to duty but, thereby, the payment of duty or a part thereof is exempted – Appeal dismissed.
(1997) 57 ECC 245 : (1996) 87 ELT 577 : (1997) 10 JT 368 : (1996) 7 SCALE 719 : (1997) 2 SCC 220 : (1996) 7 SCR 664…