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This report covers the Supreme Court’s Never Reported Judgment dating back to the year 1952 on use and enjoyment of property.
Strange state of affairs; Neither investigating authority prepared rough map nor Trial Court took pain in recording correct directions for want of evidence
by Murali Karnam† and Trijeeb Nanda††
Supreme Court: In a case where an appeal was filed against the decree of the trial Judge holding that the
West, Tis Hazari Courts, Delhi: In a case wherein it is alleged that the accused committed the offence punishable under
Supreme Court: The bench of Dinesh Maheshwari and JB Pardiwala*, JJ has observed that the plea of juvenility can be allowed to
Himachal Pradesh High Court: While deciding an appeal against award of Rs. 15,85,000/- compensation to the deceased’s mother, Jyotsna Rewal Dua, J.
Madras High Court: Senthil Kumar Ramamoorthy, J. remarked that a suit cannot be summarily decreed at the instance of a plaintiff unless
Bombay High Court: Noting that the Motor Accident Claims Tribunal Member did not properly determine just and proper compensation, V.M. Deshpande, J.,
Patiala House Courts, New Delhi: Prayank Nayak, MM-01 acquitted the accused of offence under Section 138 (dishonour of cheque) of the Negotiable
Customs, Excise and Services Tax Appellate Tribunal (CESTAT): Rachna Gupta (Judicial Member) allowed an appeal in relation to evasion of payment of
by Hasit B. Seth †
Cite as: 2021 SCC OnLine Blog Exp 42
Allahabad High Court: Dinesh Kumar Singh, J. dismissed the revision petition on the ground that the impugned order did not suffer from
Gujarat High Court: Dr A.P. Thaker, J. declined the prayer for the grant of interim relief after considering the averments and documentary
Madhya Pradesh High Court: G.S. Ahluwalia, J. dismissed a writ due to lack of merit, where the petitioner challenged the advertisement by
Jammu and Kashmir High Court: The Bench of Ali Mohammad Magrey, J., allowed the writ petition filed seeking a direction to the