Cases Reported Archives | Page 2 of 23

2024 SCC Vol. 1 Part 4

Constitution of India — Arts. 141 and 137 — Applicability of law declared by Supreme Court: Clarification application as to applicability of

Cases Reported SCC Weekly

2024 SCC Vol. 1 Part 3

Penal Code, 1860 — S. 302 or 304 Pt. II r/w S. 300 Exceptions 1 & 4 — Murder or culpable homicide:

vague uncertain agreements not capable of specific performance

Cases Reported Never Reported Judgments

Never Reported Judgment| Vague and uncertain agreements in a contract are not capable of specific performance [(1952) 2 SCC 547]

This report covers the Supreme Court’s Never Reported Judgment dating back to the year 1952 on specific performance of contract.

Cases Reported SCC Weekly

2024 SCC Vol. 1 Part 2

Reservation, Concession, Exemption, Relaxation and Affirmative Action — Caste/Tribe Certificate: Matters to be considered while determining whether cancellation of caste certification is

Cases Reported Never Reported Judgments

Never Reported Judgment | Mortgage and cash credit transaction are independent transactions; unliquidated damages for breach of one cannot be set-off against another [(1952) 2 SCC 542]

This report covers the Supreme Court’s Never Reported Judgment dating back to the year 1952 on mortgage transaction.

Cases Reported SCC Weekly

2024 SCC Vol. 1 Part 1

Advocates Act, 1961 — Ss. 16 and 23(5) — Designation of Advocates as Senior Advocates — Validity of: The classification of advocates

circumstantial evidence conclusive in murder case

Cases Reported Never Reported Judgments

Never Reported Judgment| Circumstantial evidence must be very strong and conclusive for conviction in murder case (1952) 2 SCC 491

This report covers the Supreme Court’s Never Reported Judgment dating back to the year 1952 on circumstantial evidence.

Cases Reported SCC Weekly

2023 SCC Vol. 10 Part 5

Civil Procedure Code, 1908 — S. 11 — Res judicata: Only determinations which are essential or fundamental to the substantive decision, and

Cases Reported Never Reported Judgments

Never Reported Judgment | Conviction u/s 420 of IPC made out when cheating/dishonest inducement to take delivery of property is proved on transaction date, not on subsequent dates [(1952) 2 SCC 486]

This report covers the Supreme Court’s Never Reported Judgment dating back to the year 1952 on Section 420 of the Penal Code, 1960.

Cases Reported SCC Weekly

2023 SCC Vol. 10 Part 4

Central Vigilance Commission Act, 2003 — S. 25 r/w FR 56 — Tenure of Director of Enforcement: Permissibility of continuation of tenure

maintenance Hindu widows joint family property

Cases Reported Never Reported Judgments

Never Reported Judgement| Maintenance for Hindu widows in joint family property does not necessarily include conveyance of property in their favour [(1952) 2 SCC 478]

This report covers the Supreme Court’s Never Reported Judgment dating back to the year 1952 on maintenance of Hindu widows in joint family property.

Cases Reported Never Reported Judgments

Never Reported Judgment | Claim of adverse possession cannot be sustained on basis of discontinuous and irregular acts [(1952) 2 SCC 468]

This report covers the Supreme Court’s Never Reported Judgment dating back to the year 1952 on claim of adverse possession.

compromise not termination of proceedings in malicious prosecution

Cases Reported Never Reported Judgments

Never Reported Judgment| Compromise between parties is not termination of proceedings in a suit for malicious prosecution [(1952) 2 SCC 446]

This report covers the Supreme Court’s Never Reported Judgment dating back to the year 1952 on malicious prosecution.

Cases Reported SCC Weekly

2023 SCC Vol. 10 Part 3

Central Vigilance Commission Act, 2003 — S. 25 r/w FR 56 — Tenure of Director of Enforcement: Permissibility of continuation of tenure

Cases Reported SCC Weekly

2023 SCC Vol. 10 Part 2

Penal Code, 1860 — Ss. 302 and 201 — Circumstantial evidence — Last seen theory and recovery of weapon: In this case,

Cases Reported Never Reported Judgments

Never Reported Judgment | Sections 290, 291 of U.P. Tenancy Act, 1939 are not applicable to cases cognizable by Civil Courts but wrongly instituted in Revenue Court [(1952) 2 SCC 443]

“This report covers the Supreme Court’s Never Reported Judgment dating back to the year 1952 on Sections 290 and 291 of the U.P. Tenancy Act, 1939.”

Cases Reported SCC Weekly

2023 SCC Vol. 10 Part 1

Corporate Laws — Company Law — Winding up and Liquidation — Overriding preferential payments: Dues towards customs duty i.e. government dues falling

proof of marriage legitimacy of children

Cases Reported Never Reported Judgments

Never Reported Judgement| When Supreme Court examined proof of marriage to determine legitimacy of children [(1952) 2 SCC 366]

This report covers the Supreme Court’s Never Reported Judgment dating back to the year 1952 on conclusive proof of legitimacy of children

Cases Reported SCC Weekly

2023 SCC Vol. 9 Part 5

Border Security Force Rules, 1969 — Rr. 142, 143, 43, 45, 48, 49, Appendices IV and VI: Strict adherence to procedural safeguards

Cases Reported Never Reported Judgments

Never Reported Judgment | Prayer to rescind partition on ground of fraud cannot be entertained after several years, when party had access to accounts for due diligence [(1952) 2 SCC 316]

This report covers the Supreme Court’s Never Reported Judgment dating back to the year 1952 on rescinding partition on ground of fraud.