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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.
ABOUT “REMEMBERING S P SATHE” Professor Satyaranjan Purushottam Sathe was a distinguished legal luminary and a renowned academician in the judicial universe
In Ram Rattan v. State of U.P., (1977) 1 SCC 188, the 3-judges Bench comprising S. Murtaza Fazal Ali, P.N. Bhagwati, and V.R. Krishnaiyer, JJ., delved into the scope of a trespasser to exercise the right of private defence of property and person.
The observation came in a case where the Supreme Court had to deny, a woman belonging to Scheduled Tribe, the right of survivorship in her father’s property as Section 2(2) of the Hindu Succession Act specifically excludes the female members of the Scheduled Tribe.
“The continued presence of an unconstitutional law on the statute book, or the claim that such law was not challenged before Constitutional
“The State being a welfare State governed by the rule of law, cannot arrogate to itself a status beyond what is provided by the statute”
Supreme Court | The Division Court of Vikram Nath* and Dinesh Masheswari, JJ. held that the State’s act of taking the appellants’
“No doubt, that a Judicial Officer while discharging his/her duties, is expected to be independent, fearless, impassionate and non-impulsive. But a Judicial
Supreme Court: The bench of L. Nageswara Rao and BR Gavai, JJ has, in two judgments, has held that where the plaintiff’s
Supreme Court: In the case where two petitioners had encroached upon the Panchayat land and had constructed houses on it, the bench
Supreme Court: In an interesting case regarding land acquisition by government of Assam for setting up a plastic park, the Division Bench
Supreme Court analyses whether the right of pre-emption can be enforced for an indefinite number of transactions or it is exercisable only the first time.
Supreme Court: The 3-judge bench of Arun Mishra, SA Nazeer and MR Shah, JJ has held that daughters have right in coparcenary
Supreme Court: In a matter where the plaintiff had no document to prove his possession of a property, but claimed possessory
Supreme Court: In the dispute between 95-year-old veteran actor Dilip Kumar and the developer of his Pali Hill Porperty, the bench of
Supreme Court: While hearing the matter relating to mortgagor’s right of redemption by appellant, the bench comprising of Navin Sinha and Ranjan
Supreme Court: In the petition challenging the validity of the conveyance deed of a property situated in Bangalore in favour of the