Murder—Accused strangulated daughter of 1½ years, suspecting fidelity of his wife—Conviction upheld.
2007(2) LAW HERALD (SC) 1130 IN THE SUPREME COURT OF INDIA Before The Hon’ble Mr. Justice S.B. Sinha The Hon’ble Mr. Justice Markandey Katju Criminal Appeal No. 502 of…
Lok Adalat—If no compromise or settlement is or could be arrived at, no order can be passed by the Lok Adalat
2007(2) LAW HERALD (SC) 1127 IN THE SUPREME COURT OF INDIA Before The Hon’ble Mr. Justice Arijit Pasayat The Hon’ble Mr. Justice Lokeshwar Singh Panta Civil Appeal No. 1234…
Appeal against acquittal—No appearance of counsel for appellant as his name did not appeared in cause list—Order passed—Matter in appeal remitted to be decided afresh.
2007(2) LAW HERALD (SC) 1125 IN THE SUPREME COURT OF INDIA Before The Hon’ble Mr. Justice Arijit Pasayat The Hon’ble Mr. Justice R. V. Raveendran Criminal Appeal No. 1006…
Dowry Death—Mere evidence of cruelty and harassment is not sufficient, it has to be shown that such cruelty or harassment was for or in connection with the demand for dowry.
2007(2) LAW HERALD (SC) 1118 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. 371 of…
Murder—10 years old boy—Circumstantial Evidence—Death by strangulation—Dead body was concealed in tin box kept in the inner room of quarter exclusively accused by accused—Conviction upheld.
2007(2) LAW HERALD (SC) 1105 IN THE SUPREME COURT OF INDIA Before The Hon’ble Mr. Justice C.K. Thakker Hon’ble Mr. Justice Lokeshwar Singh Panta Criminal Appeal No. 371 of 2005…
Execution of Decree—Executing Court was required to act within the bounds of the decree and not travel beyond it or to widen its scope without invocation of the provisions of Section 47 of the Code of Civil Procedure.
2007(2) LAW HERALD (SC) 1101 IN THE SUPREME COURT OF INDIA Before The Hon’ble Mr. Justice A.R. Lakshmanan The Hon’ble Mr. Justice Altamas Kabir Civil Appeal No. 1220 of 2007 (Arising…
Arbitrator–Appointment of–As and when a question in regard to the validity or otherwise of the arbitration agreement arises, a judicial authority would have the jurisdiction under certain circumstances to go into the said question.
2007(2) LAW HERALD (SC) 1094 IN THE SUPREME COURT OF INDIA Before The Hon’ble Mr. Justice S.B. Sinha Civil Appeal No. 18 of 2005 India House hold and Health Care…
Accident—Invalid driving licence—Insurance company is not liable to reimburse the amount of compensation payable by the appellants to the claimant.
2007(2) LAW HERALD (SC) 1090 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. 1213 of 2007…
Registration Act, 1908 – Section 17(1)(b) – Award under Arbitration Act – Award merely reciting prior partition of immovable properties – Does not create or declare right, title or interest in immovable property – Hence Award not compulsorily registerable under Section 17 (1) (b).
AIR 1972 SC 1121 : (1972) 3 SCC 799 : (1972) 4 UJ 579 SUPREME COURT OF INDIA MATTAPALLI CHELAMAYYA AND ANOTHER — Appellant Vs. MATTAPALLI VENKATARATNAM AND ANOTHER…
Granting stay under Section 34 is of course discretionary as the section indicates but the occasion for the exercise of discretion does not arise unless all the conditions stated in the section are fulfilled.
AIR 1975 SC 469 : AIR 1974 SC 469 : (1975) 4 SCC 815 : (1975) 3 SCR 146 : (1975) 7 UJ 137 SUPREME COURT OF INDIA FOOD…