Transfer of Property Act, 1882 – Section – 108, 108(o) – Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 – Section – 13(1)(a) – Eviction of the tenant
(1999) 2 JT 223 : (1998) 8 SCC 425 SUPREME COURT OF INDIA MOTIRAM DAYARAM (DEAD) BY LRS. AND ANOTHER — Appellant Vs. CHIMANLAL ATMARAM (DEAD) BY LRS. AND…
Employer has sacrosanct duty to act in terms of sacred objectives of social and economic justice – Respondents have not been absorbed by JHALCO despite JHALCO having absorbed more than 300 employees of BHALCO – Both States directed to make payments within stipulated time – Both States shall compute salary component after granting benefit of pay revision which has been extended to other employees
(2014) 3 AD 279 : (2013) 15 JT 218 : (2013) 14 SCALE 133 : (2014) 2 SCC 114 : (2014) 1 SCC(L&S) 321 : (2014) 1 SCJ 420…
Claim for refund – A refund application was filed by the manufacturer/purchaser beyond the period – The refund claim is rejected by this Court
(1997) 90 ELT 260 : (1997) 2 JT 335 : (1997) 1 SCALE 763 : (1997) 1 SCALE 716 : (1997) 5 SCC 744 : (1997) 1 SCR 648…
Civil Procedure Code, 1908 (CPC) – Section – 115 – Ex-parte decree for specific performance – An ex-parte decree for specific performance of an Agreement to Sell was set aside by the Trial Court.
(2004) 13 SCC 691 SUPREME COURT OF INDIA BHARAT SINGH AND OTHERS — Appellant Vs. NARENDER KUMAR AND OTHERS — Respondent ( Before : R.C. Lahoti, J; G.P. Mathur,…
Constitution of India, 1950 – Article – 226 – Refund the amount of excise duty – Petitions is filed by the respondents and has directed the appellants to refund the amount of excise duty paid by the respondents without requiring the respondents to pursue the remedy available under the statutory provisions
(2000) 120 ELT 291 : (2001) 10 SCC 617 SUPREME COURT OF INDIA UNION OF INDIA (UOI) AND OTHERS — Appellant Vs. INGERSOLL RAND (INDIA) LTD. — Respondent (…
Appeal against acquittal–The order of acquittal shall not be interfered with because the presumption of innocence of the accused is further strengthened by acquittal.
2007(4) LAW HERALD (SC) 2771 IN THE SUPREME COURT OF INDIA Before The Hon’ble Mr. Justice Dr. Arijit Pasayat The Hon’ble Mr. Justice D.K. Jain Criminal Appeal No. 448…
Robbery—Section 397 IPC is confined to the offender who uses any deadly weapon. Use of deadly weapon by one offender at the time of committing robbery cannot attract Section 397 IPC for the imposition of minimum punishment on another offender who had not used any deadly weapon.
2007(4) LAW HERALD (SC) 2760 IN THE SUPREME COURT OF INDIA Before The Hon’ble Mr. Justice Dr. Arijit Pasayat The Hon’ble Mr. Justice D.K. Jain Criminal Appeal No. 491 of…
Penal Code, 1860, Section 376—Rape—Acquittal—Sole testimony of the prosecutrix and the medical evidence that prosecutrix had an abrasion on the left elbow, an abrasion on her arm and a contusion on her leg—But these marks of injuries, by themselves, are not sufficient to establish rape
2007(4) LAW HERALD (SC) 2754 IN THE SUPREME COURT OF INDIA Before The Hon’ble Mr. Justice R.V. Raveendaran The Hon’ble Mr. Justice B.Sudershan Reddy Criminal Appeal No. 624 of 2005…
Revision–Confiscation proceedings–Dismissed as State was not made party–During pendency of SLP, cause title amended–Revision restored.
2007(4) LAW HERALD (SC) 2752 IN THE SUPREME COURT OF INDIA Before The Hon’ble Mr. Justice Tarun Chatterjee The Hon’ble Mr. Justice P.K. Balasubramaniyan Criminal Appeal No. 591 of…
Whether in absence of any execution and registration of deed of sale by the Government in favour of the Company, any interest in the land has been and could be created, from the letter of allotment, agreement and a letter?–Matter reffered to larger bench.
2007(4) LAW HERALD (SC) 2737 IN THE SUPREME COURT OF INDIA Before The Hon’ble Mr. Justice S.B. Sinha The Hon’ble Mr. Justice Markandey Katju Civil Appeal No. 7824-7828 of…