Service Law–Compassionate Appointment Scheme–Prospectivety–A dispute arose in 2000 cannot be decided on the basis of scheme formulated in 2005.
2007(1) LAW HERALD (SC) 648 IN THE SUPREME COURT OF INDIA Before The Hon’ble Mr. Justice Dr. A.R. Lakshmanan The Hon’ble Mr. Justice Altamas Kabir Civil Appeal No. 409 of…
Public Purpose–Acquisition of land to serve the public interest and not the interest of few. Acquisition of Land—Fraud—Cancellation of—Sale of sites in the guise of allotment of sites to the members/associate members of the Society to make money.
2007(1) LAW HERALD (SC) 642 IN THE SUPREME COURT OF INDIA Before The Hon’ble Mr. Justice G.P. Mathur The Hon’ble Mr. Justice A.K. Mathur Civil Appeal Nos. 2086-2087 of 2004…
Service Law–Navy–Promotion–Policy decisions should not be interfered with–It was Chief of Naval Staff who had decided the norms.
2007(1) LAW HERALD (SC) 639 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.…
Arbitration Act, 1940 – Section 14(2) – Filing of award – Court – Meaning of – The expression is not limited to the definition of court under the Act – The award should be filed before the court which appointed Arbitrator.
AIR 1972 SC 1507 : (1972) 1 SCC 702 : (1972) 3 SCR 233 SUPREME COURT OF INDIA STATE OF MADHYA PRADESH — Appellant Vs. SAITH AND SKELTON (P)…
Arbitration Act, 1940 – Schedule I, Rule 4 – Jurisdiction of Umpire – Failure of Arbitrator to make award within a stipulated time – Umpire is competent to enter upon the reference without any order from court.
AIR 1975 SC 230 : AIR 1974 SC 230 : (1975) 1 SCC 289 : (1975) 2 SCR 811 : (1975) 7 UJ 2 SUPREME COURT OF INDIA N.…
Evidence Act, 1872 — Section 114 — Adverse inference — Account books were maintained in respect of construction and repairs to the building by the appellant but no such accounts were produced.
AIR 1977 SC 638 : (1977) 1 SCC 592 SUPREME COURT OF INDIA FULL BENCH RAMDAS OIL MILLS — Appellant Vs. UNION OF INDIA (MILITARY DEPTT.) — Respondent (…
Arbitration Act, 1940 – Section 30 – Challenge to award – Procedure – Objections to award not filed – Challenge by way of writ petition is not maintainable.
AIR 1981 SC 479 : (1980) 4 SCC 556 : (1980) 12 UJ 988 SUPREME COURT OF INDIA SMT. RUKMANIBAI GUPTA — Appellant Vs. COLLECTOR JABALPUR AND OTHERS — Respondent…
Arbitration Act, 1940 – Sections 30 and 33 – Error of law – Specific reference to arbitrator – Effect of – Scope of arbitration clause referred to arbitrator
AIR 1984 SC 1072 : (1984) 2 CompLJ 1 : (1984) 1 SCALE 411 : (1984) 2 SCC 680 : (1984) 3 SCR 118 SUPREME COURT OF INDIA TARAPORE AND…
Arbitration Act, 1940 – Sections 30 and 33 – Arbitration award – Interference by Court – Scope of –
AIR 1987 SC 81 : (1987) 1 ARBLR 29 : (1986) JT 818 : (1986) 2 SCALE 756 : (1986) 1 SCC 506 Supp : (1987) 1 UJ 247 SUPREME…
Limitation Act, 1963 – Article 58 – Words and phrases – “Cause of action first arisen” – The cause of action shall be taken to arise not from the date of original adverse order but on the date when the order of the higher authority where a statutory remedy
AIR 1990 SC 10 : (1989) 43 ELT 790 : (1989) 59 FLR 631 : (1989) 3 JT 530 : (1989) 2 SCALE 510 : (1989) 4 SCC 582…