Monday, 20, May, 2024
HC Reiterates ‘A person accused of rape cannot be discharged merely based on DNA Report when the case diary contains direct evidence against him’, Read Judgment
HC Opines ‘Treating an interest paid as a capital item after treating it as a revenue item by Assessing Officer amounts to change of opinion,’ Read Judgment
HC: ‘Sampling in the presence of an independent witness would not satisfy the requirement of S. 52A of the NDPS Act even when chain of custody is established,’ Read Judgment
HC: Mere fact of the commission of suicide without corroborative evidence is not sufficient to raise a presumption u/S. 113A of the Evidence Act, Read Judgment
HC: The court cannot condone the delay in filing the written statement only on the ground that the defendant is a Government concern, Read Judgment
HC: ‘An inducement to do an act which a person would not otherwise have done does not make a person liable under Section 420 of the IPC,’ Read Judgment
HC Expounds Plaintiff cannot refuse the burden to prove the main relief sought, after having secured Interlocutory relief, Read Judgment
HC: ‘When the defendant was allowed to cross-examine plaintiff’s witnesses, its absence will not deter the Court from pronouncing judgment,’ Read Judgment
HC: ‘Prosecution of a Director for vicarious liability would be an abuse of process of law if there are no specific allegations about the role played by Director,’ Read Judgment
HC: ‘A defendant cannot be permitted to file a counter-claim after the issues are framed even in cases when the claim may not be time-barred,’ Read Judgment
HC Expounds: ‘Execution of a Sale Deed claiming someone else’s property to be one’s own does not amount to Forgery,’ Read Judgment
सीबीआई ने एफएसएसएआई (FSSAI) रिश्वत मामले की जारी जांच में आगे की तलाशी अभियान के दौरान 1.42 करोड़ रु. (लगभग) बरामद किए
सीबीआई ने 1.20 लाख रु. की रिश्वत के लेन देन के दौरान एफएसएसएआई (FSSAI) के एक सहायक निदेशक सहित चार आरोपियों को गिरफ्तार किया; तलाशी में 37.3 लाख रु.(लगभग) नकद बरामद हुए
Competition Commission of India (CCI) approves the acquisition of additional shares in Sikkim Urja Limited (formerly Teesta Urja Limited) by Greenko Energies Private Limited
Competition Commission of India (CCI) approves the acquisition of 15.43% shareholding by Sanyo Special Steel Co. Ltd. in Sanyo Special Steel Manufacturing India Private Limited from Mitsui & Co. Ltd.
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Monday, 20, May, 2024
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Punjab Pre-Emption Act, 1913
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Jinda Ram Vs. Ram Prakash & ANR [1995] INSC 658 (10 November 1995), 1995 Latest Caselaw 646 SC
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Ram Chand Vs. Randhir Singh [1994] INSC 514 (5 October 1994), 1994 Latest Caselaw 508 SC
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Bhikha Ram Vs. Ram Sarup & Ors [1991] INSC 282 (31 October 1991), 1991 Latest Caselaw 282 SC
Darshan Singh & ANR Vs. Ram Pal Singh & ANR [1990] INSC 363 (20 November 1990), 1990 Latest Caselaw 363 SC
Kanta Rani C Kanti Devi & ANR Vs. Rama Rani [1988] INSC 35 (8 February 1988), 1988 Latest Caselaw 35 SC
Prabhakaran Nair, Vs. State of Tamil Nadu & Ors [1987] INSC 240 (3 September 1987), 1987 Latest Caselaw 239 SC
Jagdish & Ors Vs. Nathi Mal Kejriwal & Ors [1986] INSC 217 (24 October 1986), 1986 Latest Caselaw 217 SC
Atam Prakash Vs. State of Haryana & Ors [1986] INSC 24 (27 February 1986), 1986 Latest Caselaw 24 SC
Zila Singh & Ors Vs. Hazari & Ors [1979] INSC 52 (25 February 1979), 1979 Latest Caselaw 52 SC
Munshi & Ors Vs. Richpal & Ors [1977] INSC 60 (17 February 1977), 1977 Latest Caselaw 60 SC
Bhagwan Das (Dead) By Lrs. & Ors Vs. Chet Ram [1970] INSC 221 (16 October 1970), 1970 Latest Caselaw 221 SC
State of Punjab Vs. Ramjilal & Ors [1970] INSC 212 (12 October 1970), 1970 Latest Caselaw 212 SC
Mula & Ors Vs. Godhu & Ors [1969] INSC 205 (28 August 1969), 1969 Latest Caselaw 205 SC
Chanan Singh & ANR Vs. Jai Kaur [1969] INSC 173 (11 August 1969), 1969 Latest Caselaw 173 SC
Hazari & Ors Vs. Neki & Ors [1968] INSC 14 (25 January 1968), 1968 Latest Caselaw 14 SC
Prem Dulari Vs. Raj Kumari [1967] INSC 73 (23 March 1967), 1967 Latest Caselaw 73 SC
Shibsankar Nandy Vs. Prabartak Sangha & Ors [1967] INSC 24 (1 February 1967), 1967 Latest Caselaw 24 SC
Ram Sarup Vs. Munshi & Ors [1962] INSC 246 (30 August 1962), 1962 Latest Caselaw 246 SC
Click here to view all Supreme Court (SC) Judgements on Punjab Pre-Emption Act, 1913
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