2022 SCC Vol. 5 Part 2
Civil Procedure Code, 1908 — Or. 41 Rr. 4 & 33, Ss. 96, 100 and Or. 20 R. 18 — Partition suit
government contracts and tenders
State can’t use mere possibility of more money in the public coffers to forgo contractual obligations: Supreme Court
“Equity demands that when the State failed to produce an iota of evidence of either financial loss or any other public interest that has been affected, it should be compelled to fulfill its promises.”
NMRCL’s decision to grant tender to China Railway Rolling Stock is based on commercial wisdom, hence, valid
Supreme Court: The Bench of Dipak Misra and Amitava Roy, JJ held that the concept of “Government owned entity” cannot be conferred
The condition to put a spectrum cap and make a classification not allowing certain entities to bid is not arbitrary
Supreme Court: Refusing to interfere with the principle of capping adopted in the Notice Inviting Application-2015 (NIA) for allocation of spectrums in