Partnership Act, 1932 – Sections 2, 18, 19, 22 and 28 – Order to provide security – Defendants disputing the liability as partners of the firm – Disputed amount paid to the firm by cheque which was credited in the account of firm – Even under the Partnership Act prima facie the plaintiff could enforce his claim not only as against the firm but also as against its partners
AIR 2008 SC 1170 : (2008) 1 CLT 205 : (2008) 1 JT 666 : (2008) 151 PLR 637 : (2008) 2 SCALE 119 : (2008) 2 SCC 724…
Conclusion arrived at by Additional Sessions Judge that there was no demand for any dowry by in-laws and an attempt was made to rope in many persons – Same found to be a well reasoned order – Setting aside of said order by High Court on presumptuous conclusions without recording reason – Not proper.
AIR 2008 SC 1294 : (2008) CriLJ 1941 : (2008) 1 DMC 384 : (2008) 1 JT 652 : (2008) 149 PLR 275 : (2008) 2 SCALE 133 :…
Application for cross-examination of the complainant after the evidence of complainant was closed, still pending – Dismissal of complainant due to his absence – Her presence was not absolutely necessary as matter was fixed for defence evidence
AIR 2008 SC 1296 : (2008) CriLJ 1943 : (2008) 2 JT 345 : (2008) 2 SCALE 451 : (2008) 4 SCC 67 : (2008) AIRSCW 1346 SUPREME COURT…
Appeal from jail – Duty of Authorities and powers of Supreme Court – Such appeal need to be urgently placed before Court – Records of case should not be called for by Registrar in routine manner.
AIR 2007 SC 1 : (2007) CLT 491 Supp : (2007) CriLJ 29 : (2006) 10 SCALE 510 : (2006) 11 SCC 174 : (2006) 7 SCR 905 Supp…
Constitution of India, 1950 – Articles 14, 16 and 226 – Education – Admission – Eligibility – Prospectus – Whether a State Government employee lent on deputation [at the request of the State Government employee on health ground] to a department of Central Government can be considered as a serving Central Government employee within the meaning of eligibility clause
(1998) 9 AD 187 : AIR 1999 SC 227 : (1998) 8 JT 274 : (1998) 6 SCALE 375 : (1999) 1 SCC 126 : (1998) 3 SCR 271…
Criminal Procedure Code, 1973 (CrPC) – Section 311 – Summoning of witness – Closure of prosecution evidence – Order passed merely on ground that public prosecutor has not prayed for adjournment or for examination of other witnesses – No notice issued to Police Station Officer-in-charge – Order cannot be said to be proper – Witnesses can be summoned under Section 311 in spite of said order.
AIR 2002 SC 270 : (2002) CriLJ 568 : (2002) 1 Crimes 197 : (2001) 10 JT 111 : (2001) 8 SCALE 320 : (2002) 1 SCC 655 :…
However, appellant No. 2 is an 80 years old lady and suffering from various age related ailments – It does not seem fair to hold her back in jail during pendency of appeal even if she had been convicted for alleged serious offence – Bail granted to appellant No. 2.
(2009) 6 JT 431 : (2009) 7 SCALE 231 : (2009) 6 SCC 561 SUPREME COURT OF INDIA BAKSHISH RAM AND ANOTHER — Appellant Vs. STATE OF PUNJAB —…
Exceptional circumstances arise and it becomes necessary to disassociate a member from the list, it will be open to the Director to do so. However, reasons for disassociation shall be intimated to this Court in a sealed cover without any delay
(2013) 9 SCALE 293 : (2014) 3 SCC 166 SUPREME COURT OF INDIA MANOHAR LAL SHARMA — Appellant Vs. THE PRINCIPAL SECRETARY AND OTHERS — Respondent ( Before :…
Land Acquisition Act, 1894 – Section – 4(1), 23(1) – Stamp Act – Section – 48 – Enhancement of the compensation – The High Court by the impugned judgment dated 22nd August, 1989 made in R.F.A. No52/89 and batch uniformly enhanced the market value to Rs. 12,000/- per bigha – Court has considered the entire gamut of the operation of the relevant provisions of Stamps Act and held that the fixation by the Government of the amount under Stamp Act for fiscal purpose bears no relevance to determine the market value
(1995) 4 SCALE 726 : (1995) 5 SCC 310 : (1995) 2 SCR 572 Supp SUPREME COURT OF INDIA PAINDER SINGH AND OTHERS — Appellant Vs. UNION OF INDIA (UOI)…
Appellant, a professor in Physics was appointed as Vice-Chancellor of Mysore University – Immediately another order passed rescinding earlier order as he had been facing a criminal case – This order had been passed immediately and much before the date on which appointment could become effective – There was no necessity to give him an opportunity
AIR 1999 SC 849 : (1998) 8 JT 344 : (1998) 6 SCALE 378 : (1999) 1 SCC 422 : (1999) SCC(L&S) 229 : (1998) 3 SCR 165 Supp…