Hindu Marriage Act, 1955 – Section 13B – Constitution of India, 1950 – Article 136, 142 – Penal Code, 1860 (IPC) – Section 498A -Decree of divorce – The parties have prayed for decree of divorce by mutual consent in exercise of jurisdiction under Article 136 read with Article 142 of the Constitution of India – The parties have settled their disputes amicably and of their free will, Court satisfied that Memorandum of Settlement dated 17.07.2013 may be accepted by the Court
(2014) 3 RCR(Civil) 959 : (2013) 13 SCALE 142 SUPREME COURT OF INDIA VIMI VINOD CHOPRA — Appellant Vs. VINOD GULSHAN CHOPRA — Respondent ( Before : R.M. Lodha, J;…
Constitution of India, 1950 – Article – 309 – Indian Railway Establishment Code – Rule 1-A – Validity of the memorandum – The Ernakulam Bench, which held the memorandum in valid, did so for the reason that the Railway Board, which had issued the memorandum, could not have changed the provisions finding place in the Establishment Manual
(1996) 73 FLR 1676 : (1996) 5 JT 500 : (1996) 4 SCALE 670 : (1996) 4 SCC 416 : (1996) 2 SCR 358 Supp : (1996) 2 SLJ…
Constitution of India, 1950 – Article – 217(2), 217(1), 217(2)(b), 226 – Advocates Act, 1961 – Section – 29, 30 – Appointment as Additional Judge – Whether appointment of Respondent No. 3 as Additional Judge of Allahabad High Court was an infraction of Article 217(2) and Article 217(1) of the Constitution of India
(2009) 9 JT 199 : (2009) 9 SCALE 206 : (2009) 8 SCC 273 : (2009) 10 SCR 921 : (2009) 3 SLJ 385 : (2009) 7 UJ 3083 SUPREME…
The Expert Committee under the chairmanship of ‘R’ to prepare guidelines for approval of clinical trials and new drugs in the country was appointed which has submitted its report on 8.8.2013
(2013) 13 SCALE 146 SUPREME COURT OF INDIA SWASTHYA ADHIKAR MANCH AND ANOTHER — Appellant Vs. UNION OF INDIA (UOI) AND OTHERS — Respondent ( Before : Shiva Kirti…
There cannot remain any valid defence for the respondents against the restoration of possession of the requisitioned premises to the appellants once the impugned order of requisition is found to be invalid in view of our findings on the points for determination – Appeal allowed.
(1997) 2 JT 581 : (1997) 2 SCALE 26 : (1997) 4 SCC 511 : (1997) 1 UJ 676 SUPREME COURT OF INDIA RAJENDRA KUMAR GUPTA AND ANOTHER —…
Contempt of the Court – Learned counsel appearing for the State of Tamil Nadu had given an undertaking that Civil Appeal that the said documents as well as their originals will be kept in safe custody.
(2002) 10 JT 524 : (2003) 1 SCC 504 SUPREME COURT OF INDIA SUBRAMANIAN SWAMY — Appellant Vs. HARI BHASKAR — Respondent ( Before : N. Santosh Hedge, J;…
Process of selection – The appellants have challenged before the court the alleged arbitrary decision of the Government in conducting a special recruitment test against the Rules and Guidelines issued for the recruitment of Computer Instructors and also by altering the minimum qualifying marks from 50% to 35% so as to absorb a larger number of candidates of its choice
(2009) 9 JT 70 : (2009) 9 SCALE 319 : (2009) 14 SCC 517 SUPREME COURT OF INDIA T. NADU COMPUTER SC B.ED. G.T. WELF. SOCIETY — Appellant Vs. HIGHER…
Criminal Procedure Code, 1973 (CrPC) – Section – 125, 125(1)(d) – Hindu Adoptions and Maintenance Act, 1956 – Section – 20 – Grant of maintenance
(1996) 4 AD 109 : (1996) 2 Crimes 119 : (1997) 2 DMC 164 : (1996) 6 JT 244 : (1996) 4 SCALE 44 : (1996) 4 SCC 479…
The negligence of the first respondent and the liability of the second respondent as the insurer are beyond dispute at the present juncture. The only arena is to figure out what should be the correct compensation awardable to the claimants – The Tribunal had awarded interest at the rate of 6% per annum from the date of the award but the High Court chose to curb it to 3% per annum.
(1999) ACJ 1299 : (1998) 9 JT 191 : (1998) 8 SCC 421 SUPREME COURT OF INDIA DR K.R. TANDON (MRS) — Appellant Vs. OM PRAKASH AND ANOTHER — Respondent…
Award of compensation – Appeal has been filed on behalf of the Karnataka State-Road Transport Corporation challenging the validity of the award given by the Motor Accidents Claims Tribunal-V, Bangalore City in a motor accident case which has been affirmed by the High Court – The respondent filed a cross-objection and sought enhancement of the amount of compensation including the rate of interest.
(1999) ACJ 1278 : (1998) 9 JT 198 : (1998) 8 SCC 424 SUPREME COURT OF INDIA KARNATAKA STATE ROAD TRANSPORT CORPORATION — Appellant Vs. R. SETHURAM AND ANOTHER…