Supreme Court of India Judgements - Page 796 of 796 - 47295 Judgements hosted as on 23/10/2026 - Search (FREE), Subscribe @ Rs 99/- for 6 months, sclaw@sclaw.in, WA +91 9417245693.

October 24, 2026 11:54 am

Top Tags

Latest Post

Mere Suit Seeking Recovery Of Possession Not Sufficient When Plaintiff’s Title Is Disputed Supreme Court Quashes Blacklisting Of Drug Supplier Over Quality Failure As Retesting Opportunity Denied Motor Accident Claims | Victim Requiring Lifelong Attendant Can Be Considered 100% Functionally Disabled Precedents Barring Recovery Of Excess Payments Have Not Considered Section 72 Contract Act ‘Entrustment Basic Ingredient Of Criminal Breach Of Trust’ : Supreme Court Restores Acquittal of Telephone Department Cashier

Mere Suit Seeking Recovery Of Possession Not Sufficient When Plaintiff’s Title Is Disputed

Oct 24, 2026 sclaw

Tenders & Contracts

Supreme Court Quashes Blacklisting Of Drug Supplier Over Quality Failure As Retesting Opportunity Denied

Oct 23, 2026 sclaw

Mere Suit Seeking Recovery Of Possession Not Sufficient When Plaintiff’s Title Is Disputed

Oct 24, 2026 sclaw

Tenders & Contracts

Supreme Court Quashes Blacklisting Of Drug Supplier Over Quality Failure As Retesting Opportunity Denied

Oct 23, 2026 sclaw

Motor Accident Claims | Victim Requiring Lifelong Attendant Can Be Considered 100% Functionally Disabled

Oct 23, 2026 sclaw

Precedents Barring Recovery Of Excess Payments Have Not Considered Section 72 Contract Act

Oct 21, 2026 sclaw

Corruption I P C

‘Entrustment Basic Ingredient Of Criminal Breach Of Trust’ : Supreme Court Restores Acquittal of Telephone Department Cashier

Oct 20, 2026 sclaw

Mere Suit Seeking Recovery Of Possession Not Sufficient When Plaintiff’s Title Is Disputed

Mere Suit Seeking Recovery Of Possession Not Sufficient When Plaintiff’s Title Is Disputed

Supreme Court Quashes Blacklisting Of Drug Supplier Over Quality Failure As Retesting Opportunity Denied

Tenders & Contracts

Supreme Court Quashes Blacklisting Of Drug Supplier Over Quality Failure As Retesting Opportunity Denied

Motor Accident Claims | Victim Requiring Lifelong Attendant Can Be Considered 100% Functionally Disabled

Motor Accident Claims | Victim Requiring Lifelong Attendant Can Be Considered 100% Functionally Disabled

Precedents Barring Recovery Of Excess Payments Have Not Considered Section 72 Contract Act

Precedents Barring Recovery Of Excess Payments Have Not Considered Section 72 Contract Act

Penal Code, 1860 (IPC) – Section 324 – Voluntary causing hurt – Involvement of accused – Injury specifically attributed to accused – Not supported by medical evidence – Accused acquitted.

Penal Code, 1860 (IPC) – Section 324 – Voluntary causing hurt – Involvement of accused – Injury specifically attributed to accused – Not supported by medical evidence – Accused acquitted.

Illegal Gratification–In the absence of proof of demand, the question raising the presumption would not arose. Sanction–Sanctioning authority did not apply their mind to entire material on record–Sanction is vitiated in law.

Acquittal Corruption

Illegal Gratification–In the absence of proof of demand, the question raising the presumption would not arose. Sanction–Sanctioning authority did not apply their mind to entire material on record–Sanction is vitiated in law.

Acquisition of Land–Interest of solatium–No separate claim necessary before High Court–Could be claimed even in state appeal. Acquisition of Land–Interest on solatium–When conditions are satisfied; the award of interest is consequential and involved only arithmetical calculation and not application of judicial mind.

Land Acquisition

Acquisition of Land–Interest of solatium–No separate claim necessary before High Court–Could be claimed even in state appeal. Acquisition of Land–Interest on solatium–When conditions are satisfied; the award of interest is consequential and involved only arithmetical calculation and not application of judicial mind.

Second appeal–Jurisdiction of High Court is confined to appeals involving substantial question of law.

Second appeal–Jurisdiction of High Court is confined to appeals involving substantial question of law.

Mere Suit Seeking Recovery Of Possession Not Sufficient When Plaintiff’s Title Is Disputed

Mere Suit Seeking Recovery Of Possession Not Sufficient When Plaintiff’s Title Is Disputed

Supreme Court Quashes Blacklisting Of Drug Supplier Over Quality Failure As Retesting Opportunity Denied

Tenders & Contracts

Supreme Court Quashes Blacklisting Of Drug Supplier Over Quality Failure As Retesting Opportunity Denied

Motor Accident Claims | Victim Requiring Lifelong Attendant Can Be Considered 100% Functionally Disabled

Motor Accident Claims | Victim Requiring Lifelong Attendant Can Be Considered 100% Functionally Disabled

Precedents Barring Recovery Of Excess Payments Have Not Considered Section 72 Contract Act

Precedents Barring Recovery Of Excess Payments Have Not Considered Section 72 Contract Act

Eviction—Leave to Defend—Merits and De merits of ground raised are not to be examined—Only prima facie ground to defence which may result in favour of tenant is to be seen.

Mar 24, 2017 sclaw

2017(1) Law Herald (P&H) 426 (SC) : 2017 LawHerald.Org 583 IN THE SUPREME COURT OF INDIA Before The Hon’ble Mr. Justice J. Chelameswar The Hon’ble Mr. Justice Abhay Manohar Sapre…

Categories

Archives

You missed

Mere Suit Seeking Recovery Of Possession Not Sufficient When Plaintiff’s Title Is Disputed

Oct 24, 2026 sclaw

Tenders & Contracts

Supreme Court Quashes Blacklisting Of Drug Supplier Over Quality Failure As Retesting Opportunity Denied

Oct 23, 2026 sclaw

Motor Accident Claims | Victim Requiring Lifelong Attendant Can Be Considered 100% Functionally Disabled

Oct 23, 2026 sclaw

Precedents Barring Recovery Of Excess Payments Have Not Considered Section 72 Contract Act

Oct 21, 2026 sclaw