The benefit which was available to him under CPF scheme was received by the plaintiff, he cannot be allowed to another benefit flowing from the pension scheme which he never opted.
2017(1) Law Herald (SC) 110 : 2017 LawHerald.Org 508 IN THE SUPREME COURT OF INDIA Before The Hon’ble Mr. Justice S.A. Bobde The Hon’ble Mr, Justice Ashok Bhushan Civil Appeal…
Distant Study Centre Whether such study centres can be legally permitted to be opened beyond the territorial jurisdiction of the University? NO.
2007(2) LAW HERALD (SC) 1819 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. 2698 of…
Exparte decree—Setting aside of–Limitation will begin from the date of knowledge of passing of the said exparte decree. Summons–It is obligatory on the part of the Court to send a copy of the plaint and other documents appended thereto, in terms of order 5, Rule 2 CPC
2007(2) LAW HERALD (SC) 1816 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. 714 of…
Impleadment of necessary parties–Surplus Land–Without impleading the appellants as parties the impugned order could not have been passed—Matter remitted for fresh consideration
2007(2) LAW HERALD (SC) 1814 IN THE SUPREME COURT OF INDIA Before The Honb’le Mr. Justice Dr. Arijit Pasayat The Honb’le Mr. Justice D.K. Jain Civil Appeal No. 2392…
Award–Jurisdiction–Agreement—Sole arbitrator at Faridabad—Trial Court at Faridabad has jurisdiction to make the Award the rule of the Court.
2007(2) LAW HERALD (SC) 1804 IN THE SUPREME COURT OF INDIA Before The Hon’ble Mr. Justice S.H. Kapadia The Hon’ble Mr. Justice B. Sudershan Reddy Civil Appeal No. 1134…
Stamp duty—On Sale of property—Acceptance of order of Collector by one of the party would not ousts the jurisdiction of revisional authority to revise the stamp duty payable on the instrument of sale.
2007(2) LAW HERALD (SC) 1797 IN THE SUPREME COURT OF INDIA Before The Hon’ble Mr. Justice Dr. S.B. Sinha The Hon’ble Mr. Justice Markandey Katju Civil Appeal No. 8167…
Commission—Sitting Judge of High Court—Unless there is matter of “paramount national interest”, a sitting judge of High Court cannot be appointed as commission.
2007(2) LAW HERALD (SC) 1793 IN THE SUPREME COURT OF INDIA Before The Honb’le Mr. Justiec Arijit Pasayat The Honb’le Mr. Justiec D.K. Jain I.A. No. 6 IN Special…
Eviction–Personal necessity would include re-possession of the demised premises by the landlord for the purposes of its demolition so as to widen the entrance to another building belonging to the landlord.
2007(2) LAW HERALD (SC) 1789 IN THE SUPREME COURT OF INDIA Before The Honb’le Mr. Justiec B.P. Singh The Honb’le Mr. Justiec Harjit Singh Bedi Civil Appeal No. 6347…
Award—Limitation period of two years for making Award under Section 11-A has to be counted as the last of the dates out of the three modes of publication specified in Section 6 of the Act.
2007(2) LAW HERALD (SC) 1778 IN THE SUPREME COURT OF INDIA Before The Hon’ble Mr. Justice C. K. Thakker The Hon’ble Mr. Justice Lokeshwar Singh Panta Civil Appeal No.…
Written Statement—Accepted after expiry of time fixed—No reason to justify the acceptance—Matter remitted back.
2007(2) LAW HERALD (SC) 1776 IN THE SUPREME COURT OF INDIA Before The Hon’ble Mr. Justice Dr. Arijit Pasayat The Hon’ble Mr. Justice Lokeshwar Singh Panta Civil Appeal No.1572…