Money Archives | SCC Times

Husband demanding money from wife’s paternal home for rearing, maintaining of a newborn baby, not ‘dowry’: Patna High Court

The essential element of dowry is payment or demand of money, property or valuable security given or agreed to be given as “consideration of marriage”.

Case Briefs High Courts

‘Collecting money ostensibly for charitable activity not permitted when foreigner comes to India on business visa’; Delhi HC upholds deportation of a US citizen

“Petitioner, a citizen of USA, had come to India under a valid visa and was deported from India by the Bureau of Immigration from Trivandrum Airport, Kerala on 28-11-2022.”

Case Briefs High Courts

Raj HC | Money cannot substitute a life lost but an effort has to be made for grant of just compensation having uniformity in approach; Court observes in a MV accident case demanding higher compensation

Rajasthan High Court: Birendra Kumar J. allowed the appeal and enhanced the award considering the settled guidelines in the subsequent judgments to

Case Briefs High Courts

Importance of ‘consideration’ cannot be belittled: Del HC explains the significance of consideration in enforceability of an ‘Agreement’

Delhi High Court: “It is the consideration which puts enforceability in the agreements to make promises legally binding”, Asha Menon, J., stated

Op Eds OP. ED.

Nomination Facilities and Joint Ownership of Financial Assets in the Indian Financial Sector

by Pramod Rao†
Cite as: 2021 SCC OnLine Blog Exp 69

Op Eds OP. ED.

De codification of Section 102 CrPC: Can police freeze “bank account & money” during an investigation under Section 102?

by Varun Varma† and Himali Chaudhary††

Case Briefs High Courts

Ori HC | “Perpetrators of ponzi schemes have entered in a proverbial Faustain bargain”: Bail refused to accuse of money laundering by way of ponzi scheme

Orissa High Court: S.K. Panigrahi, J., while addressing a matter with regard to money laundering by way of ponzi schemes, stated that, “Act

Case Briefs High Courts

Guj HC | Out of work, money and food, migrants workers wished to go back to their hometowns, instead were sent to jail: “More the victims, certainly not criminals”

Gujarat High Court: Paresh Upadhyay, J., while addressing a matter with regard to granting bail to the migrant workers who were locked in

Case Briefs High Courts

Gau HC | Court takes judicial notice — while money is lying unused, city has not been provided with facilities required under Smart City Projects; No effective work done; Public exchequer put at a loss

Gauhati High Court: A Division Bench of Ajai Lamba, CJ and Soumitra Saikia, J., asked Prashant Dhanda, IFS holding the post of Managing Director,

Case Briefs Tribunals/Commissions/Regulatory Bodies

SAT | Money collected from investors through NCDs to be returned with interest in being found accountable under S. 5(g) of Companies Act

Securities Appellate Tribunal (SAT): Coram of Justice Tarun Agarwala (Presiding Officer), Justice M.T. Joshi (Judicial Member), and Dr C.K.G. Nair (Member), dismissed

Case Briefs Tribunals/Commissions/Regulatory Bodies

APTEL | Maintenance of Judicial discipline is part of judicial process; Tribunal directs implementation of order

Appellate Tribunal for Electricity (APTEL): A Division Bench of Manjula Chellur, J. (Member) and S.D. Dubey, (Technical Member) passed an order for