Supreme Court of India Judgements

Order VI Rule 17 CPC | Amendment Permissible If Additional Facts & Reliefs Have Direct Nexus With Existing Controversy Supreme Court Dismisses Andhra Pradesh Govt Plea Against HC Quashing 34% Backward Class Quota In Local Body Elections Procedural Violation Will Not Vitiate Seizure But Can Affect Evidentiary Value Victim Also Has Right To Seek Speedy Trial Like Accused Once Prima Facie Existence Of Arbitration Agreement Shown, Dispute Must Be Referred To Arbitration