Privy Council Archives

Never Reported Judgment | Sale of joint family property by Karta to pay off debts of business, not being a joint family business, cannot bind other members [(1953) 1 SCC 245]

This report covers the Supreme Court’s Never Reported Judgment dating back to the year 1953 on sale of joint family property by Karta.

Case Briefs High Courts

Delhi High Court calls the petition filed for claiming property rights on United Province of Agra including Delhi, Gurgaon and Uttarakhand as frivolous; imposes 10,000 as costs

The Petitioner claimed to be the successor and heir of the Beswan family and claims property rights to the Beswan Avibhajya Rajya as its ruler, which consists of United Province of Agra running between river Yamuna and Ganga from Agra to Meerut, Aligarh, Bulandshahr including, 65 revenue estates of Delhi Gurgaon and Uttarakhand.

Hot Off The Press News

“Supreme Court cannot be immune to globalisation. Since the nature of challenge is global, our response cannot afford to be local”: Justice Sanjay Kishan Kaul

Justice Sanjay Kishan Kaul stated that the Supreme Court is under intense scrutiny on a daily basis while emphasizing that functioning of the Apex court was always influenced by the dynamics of contemporary political forces, dominant economic realities and landmark social events.

Case Briefs Foreign Courts

Courts in England and Wales, not bound by Privy Council decisions

Supreme Court of United Kingdom: Considering the issue regarding the status of decisions by the Judicial Committee of the Privy Council (JCPC)