Registry cannot decide whether dismissed review petition merited relook through curative jurisdiction: Supreme Court
Supreme Court highlighted that the provision for filing curative petitions was incorporated in Order XLVIII of the 2013 Rules.
Review petition
Delhi High Court sets aside IPAB order disenfranchising Yashoda Super Speciality Hospital trademark on ground of violation of principles of natural justice
Yashoda Super Speciality Hospital & Heart Institute happens to be one of the leading hospitals in Ghaziabad.
[Money Laundering] Supreme Court constitutes 3 Judge Bench to hear review against Vijay Madanlal Judgment
The Three Judge Bench will be hearing the matter from 18-10-2023.
Superior court’s reversal/modification of a question of law forming the basis of a judgment cannot be a ground for review; Delhi HC reiterates
“In certain situations, it may be expedient to leave it to the arbitrator to determine the issue as to whether stamping is insufficient, and if so, the arbitrator will take recourse to Section 33 of the Stamp Act, 1889.”
ASO Recruitment| Orissa HC rejects review petition of Order quashing merit list of short-listed candidates
Mere inclusion of the name in the select list does not confer any right to claim for appointment.
28 years later, Supreme Court sets aside death penalty of man, after finding him juvenile during the commission of multiple murders
Supreme Court said that the degree or dimension of the offence should not be the direct approach of the Court in its inquiry into juvenility of an accused or convict.
Explained| “Important to end a lis”: Why Supreme Court dismissed plea for enhanced compensation for Bhopal Gas Tragedy victims
The Supreme Court was of the view that the Union of India’s claim for a ‘top up’ had no foundation in any known legal principle. Either a settlement was valid, or it was to be set aside in cases where it was vitiated by fraud. However, no such fraud had been pleaded by the Center.
Delhi High Court| A legal representative with conflicting interest with that of the deceased cannot be permitted to represent the estate of the deceased
The relief claimed in the present suit by Late Shri S.K. Beri was specifically against Deepak Beri and his family members. Deepak Beri has contested the suit by filing a written statement controverting the averments made to the plaint and seeking dismissal of the present suit.
Delhi High Court | Errors that are apparent on record can be subjected to review and not the ones required to be discovered through a process of legal reasoning/ arguments
Delhi High Court: In a review petition filed under Section 114 read with Section 151 of the Civil Procedure Code on behalf
Pre-mature release of Bilkis Bano gangrape convict: Supreme Court’s May 2022 order; the review petition and its dismissal, explained
The petition had sought review of order directing the Gujarat Government to consider the application for pre-mature release of one of the Bilkis Bano Gangrape convicts, under its policy dated 09.07.1992, which was existing at the time of his conviction.
Supreme Court accepts SEBI’s apology and drops contempt proceedings against it
In a matter relating to criminal proceedings against Reliance Industries, SEBI had failed to comply with the Supreme Court’s order directing it to furnish a copy of documents, leading to initiation of contempt proceedings against SEBI.
Supreme Court reaffirms that NCLT under S. 7(5) of Insolvency and Bankruptcy Code has discretionary power to admit or reject an application
Supreme Court: In a review petition filed by Axis Bank against Supreme Court’s judgment in Vidarbha Industries Power Ltd. v.
‘At least two of the issues require reconsideration’; Supreme Court agrees to hear review petition of PMLA verdict
Supreme Court: As Congress MP Karti P. Chidambaram has sought review of the 3-judge bench verdict on the Prevention of Money Laundering
Madhya Pradesh High Court | Review of an order passed in a review petition under Order XLVII Rule 9 held not maintainable; Petition dismissed
Madhya Pradesh High Court: The Division Bench of Ravi Malimath, CJ. and Vishal Mishra, J. dismissed a second review petition holding that
SC relief to death row convicts who killed 8 members of their brother’s family over property dispute; To serve LI for 30 years
“There is a bounden duty cast on the Courts to elicit information of all the relevant factors and consider those regarding the possibility of reformation, even if the accused remains silent.”
[Negotiable Instruments Act] Ker HC | What determines commencement of period of presentation is date of cheque and not the date of delivery of cheque
Kerala High Court: A Division Bench of A. Hariprasad and T.V. Anilkumar, JJ., while addressing a review petition, reiterated that the relevant date
Is SLP against an order rejecting the review petition maintainable when main judgment is not under challenge? SC answers
Supreme Court: The 3-judge bench Ashok Bhushan, R. Subhash Reddy and MR Shah has reiterated that when the main judgment of the
SC dismisses petition seeking review of the 2019 verdict that upheld the constitutionality of the Karnataka Reservation Act, 2018
Supreme Court: The bench of UU Lalit and Dr. DY Chandrachud, JJ has refused to review it’s verdict in B K Pavitra
Nirbhaya| SC dismisses the curative plea of the fourth Death Row convict
Supreme Court: A five-judge Constitution bench of the Supreme Court today dismissed the curative petition filed by Pawan Kumar Gupta, a death
Nirbhaya Case| Centre’s plea seeking separate execution of death row convicts to be heard on March 5
Supreme Court: The 3-judge bench of R Banumathi, Ashok Bhushan and Navin Sinha, JJ has said that it will hear on March