Relief was granted to the petitioners on the basis of the judgment reported as State of U.P. v. Annapurna Biscuit Manufacturing Co. – There is no advertence to Annapurna Biscuit Manufacturing Co.’s case – That case, as said before stands pro tanto overruled.It could not have been the basis to grant relief to the respondents by the High Court – Appeal allowed.
(1999) 8 SCC 137 : (2000) 117 STC 420 SUPREME COURT OF INDIA ASSISTANT COMMISSIONER (JUDICIAL), SALES TAX AND OTHERS — Appellant Vs. KHERIA BROTHERS AND ANOTHER — Respondent…
it is well-settled that there must be a chain of circumstances and this solitary circumstance cannot be said to form a chain so as to fasten guilt upon the accused and on the basis of the same, irresistible conclusion, which is incompatible with the innocence of the accused cannot be drawn – Appeal allowed.
(2004) 11 SCC 391 SUPREME COURT OF INDIA DIVISION BENCH C.T. PONNAPPA — Appellant Vs. STATE OF KARNATAKA — Respondent ( Before : H. K. Sema, J; B. N.…
However, when there are other surrounding circumstances which reveal that there were doubts about origin of accounts and monies deposited therein, same principles would not apply – Respondent had not been able to establish that same were neither proceeds of crime nor untainted property – Bail cancelled.
(2012) CriLJ 630 : (2011) 4 RCR(Criminal) 427 : (2011) 11 SCALE 302 : (2011) 109 SCL 615 : (2011) 11 SCR 778 : (2011) 6 UJ 4268 SUPREME COURT…
Murder—Culpable Homicide—A verbal altercations—Sudden fight—Exception 4 to Section 300 IPC is applicable and the offence is relatable to Section 304 Part I and not Section 302 IPC.
2007(4) LAW HERALD (SC) 2821 IN THE SUPREME COURT OF INDIA Before The Hon’ble Mr. Justice Arijit Pasayat The Hon’ble Mr. Justice D.K. Jain Criminal Appeal No. 1172 of…
Service Law–Compassionate appointment–Family was not found to be financially in indigent condition–Indication as to on the basis of which materials the conclusion was arrived at should be provided.
2007(4) LAW HERALD (SC) 2819 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. 4058 of…
Arbitration and Conciliation Act, 1996—Arbitral Award—Contract on turkey basis–Dispute arose—Arbitral Tribunal formed
2007(4) LAW HERALD (SC) 2805 IN THE SUPREME COURT OF INDIA Before The Hon’ble Mr. Justice A.K. Mathur The Hon’ble Mr. Justice Markandey Katju Civil Appeal No. 4079-80 of 2007…
Service Law—Retrial Benefits—Non compliance of order–Order cannot be made ineffective by not complying with the directions on a specious plea that no such directions could have been issued by the Court.
2007(4) LAW HERALD (SC) 2796 IN THE SUPREME COURT OF INDIA Before The Hon’ble Mr. Justice C.K. Thakker The Hon’ble Mr. Justice D.K. Jain Civil Appeal No. 4108 of 2007…
Ship Breaking—Detailed recommendations suggested by committee of technical experts and the concerned Statutes are amended to be in line with the recommendations. Until the Code comes into play, the recommendations shall be operative
2007(4) LAW HERALD (SC) 2786 IN THE SUPREME COURT OF INDIA Before The Hon’ble Mr. Justice Arijit Pasayat The Hon’ble Mr. Justice S.H. Kapadia Writ Petition (Civil) 657 of 1995…
Service Law—Retrial Benefits—Counting of past service—Respondent not entitled as the requirements of statute dealing with subject not fulfilled.
2007(4) LAW HERALD (SC) 2780 IN THE SUPREME COURT OF INDIA Before The Hon’ble Mr. Justice G.P. Mathur The Hon’ble Mr. Justice D.K. Jain Civil Appeal No. 4102 of 2007…
Service Law—Stoppage of increment–Major penalty–In the absence of specific Regulations, withholding of increments with cumulative effect is treated as a major penalty because it has a perpetual effect.
2007(4) LAW HERALD (SC) 2775 IN THE SUPREME COURT OF INDIA Before The Hon’ble Mr. Justice Dr. Arijit Pasayat The Hon’ble Mr. Justice D.K. Jain Civil Appeal No. 4041-42…