public property

2023 SCC Vol. 10 Part 5
Cases ReportedSCC Weekly

Civil Procedure Code, 1908 — S. 11 — Res judicata: Only determinations which are essential or fundamental to the substantive decision, and

delhi high court
Case BriefsHigh Courts

The present contempt proceedings are pending adjudication since 2006 and all the alleged Contemnors have expressed their deep remorse and have stated that they have the utmost respect for the institution of judiciary and that it was never their intention to cause any distress or to do anything that could be construed as undermining the majesty and dignity of the Court of Law.

2023 SCC Vol. 6 Part 4
Cases ReportedSCC Weekly

Concept of Justice in Society: The author delves into the concepts of “law” and “justice” in this article. [Engaging in the Concept

Case BriefsHigh Courts

Calcutta High Court: Expressing that, “Time has come that every dutiful citizen of the country must realize their duties and accountability to

Case BriefsHigh Courts

Bombay High Court: While emphasizing the aspect of encroachment of public land, the Division Bench of Dipankar Datta, CJ and G.S. Kulkarni,

Case BriefsHigh Courts

Jammu and Kashmir High Court: The Division Bench of Vinod Chatterji Koul and Ali Mohammad Magrey, JJ., had heard the instant PIL,

Case BriefsHigh Courts

Rajasthan High Court: A Single Judge Bench comprising of Sandeep Mehta, J. gave directions to remove all encroachments which hinder the use

Case BriefsSupreme Court

Supreme Court: In the matter where in all 869 leases were alleged to be given by the Municipality to different persons without

Case BriefsSupreme Court

Supreme Court: Expressing serious concern over the issue pertaining to government bungalows occupied by former Chief Ministers of the State of Uttar