Cases Reported Archives | Page 3 of 23

2023 SCC Vol. 9 Part 3

Liquidated Damages: In this article, the author clarifies misconceptions which have arisen about Section 74 of the Contract Act because of certain

Cases Reported Never Reported Judgments

Never Reported Judgement| When Supreme Court denied commutation of death sentence despite passage of significant time since its pronouncement [(1952) 2 SCC 310]

This report covers the Supreme Court’s Never Reported Judgment dating back to the year 1952 on commutation of death sentence.

Cases Reported SCC Weekly

2023 SCC Vol. 9 Part 2

Civil Procedure Code, 1908 — Or. 21 R. 95: Starting point of limitation application under Or. 21 R. 95, by auction-purchaser for

Cases Reported Never Reported Judgments

Never Reported Judgment | When Supreme Court held that purchase of high-value property at low price showed that only limited interest in property was sold [(1952) 2 SCC 307]

This report covers the Supreme Court’s Never Reported Judgment dating back to the year 1952 on limited/absolute interest in property.

conviction contradictory statements eyewitness

Cases Reported Never Reported Judgments

Never Reported Judgment| Conviction cannot be based on ‘shifty and treacherous’ statements of eyewitnesses [(1952) 2 SCC 186]

This report covers the Supreme Court’s Never Reported Judgment dating back to the year 1952 on credibility of the witness.

Cases Reported SCC Weekly

2023 SCC Vol. 9 Part 1

Administrative Law — Subordinate/Delegated Legislation — Judicial Review/Validity of Subordinate/Delegated Legislation — Specific Pleadings — Necessity: For striking down statutory provision or

Cases Reported Never Reported Judgments

Never Reported Judgment | Liability for dishonestly receiving stolen property extends even to those merely acting as sales brokers: SC [(1952) 2 SCC 140]

“This report covers the Supreme Court’s Never Reported Judgment dating back to the year 1952 on dishonestly receiving stolen property.”

vendor defective title specific performance

Cases Reported Never Reported Judgments

Never Reported Judgement| Vendor cannot urge his defective title as an answer in specific performance suit by purchaser [(1952) 2 SCC 124]

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

Cases Reported Never Reported Judgments

Never Reported Judgment | When Supreme Court determined title to Pune’s Hadapsar lands that remained undivided in partition of family property [(1952) 2 SCC 104]

This report covers the Supreme Court’s Never Reported Judgment dating back to the year 1952 on partition of Hadapsar lands under Hindu law.

Cases Reported SCC Weekly

2023 SCC Vol. 8 Part 5

Chandigarh Estate Rules, 2007 — R. 16 and second proviso thereto: Fragmentation/division/bifurcation/apartmentalisation of residential units in Phase I of Chandigarh is not

preventive detention grounds of detention ambiguous

Cases Reported Never Reported Judgments

Never Reported Judgment| When in a 4:1 verdict, SC refused to release man detained under Preventive Detention Act; Justice M.C. Mahajan dissented [(1952) 1 SCC 769]

This report covers the Supreme Court’s Never Reported Judgment dating back to the year 1952 on the Preventive Detention Act, 1950.

Cases Reported SCC Weekly

2023 SCC Vol. 8 Part 4

Criminal Law — Criminal Trial — Proof — Burden and Onus of proof — Recourse to S. 106 of the Evidence Act

applicability of pre-emption Hindus Mohammadan law

Cases Reported Never Reported Judgments

Never Reported Judgment | Mohammadan Law of pre-emption applies even to Hindus in Benaras [(1952) 1 SCC 423]

This report covers the Supreme Court’s Never Reported Judgment dating back to the year 1952 on applicability of pre-emption to non-Muslims.

Cases Reported SCC Weekly

2023 SCC Vol. 8 Part 3

Animals, Birds and Fish — Fishing and Fisheries — Purse seine fishing (PSF), a pernicious form of fishing that harms all marine life.

restriction landlords right public interest unreasonable

Cases Reported Never Reported Judgments

Never Reported Judgment| Restrictions imposed on landlord’s rights in public interest are not unreasonable [(1952) 1 SCC 764]

This report covers the Supreme Court’s Never Reported Judgment dating back to the year 1952 on West Bengal Rent Control (Temporary Provisions) Act, 1950.

Cases Reported Never Reported Judgments

Never Reported Judgment | Rules of Stock Exchange are mere rules for regulation of business and do not affect general law of contract [(1952) 1 SCC 481]

This report covers the Supreme Court’s Never Reported Judgment dating back to the year 1952 on reciprocal promises in share transactions under the Contract Act, 1872.