purchaser not ready and willing if did not treat contract as subsisting
Cases ReportedNever Reported Judgments

This report covers the Supreme Court’s Never Reported Judgment dating back to the year 1953 on personal bars to relief in specific performance of contract.

2024 SCC Vol. 2 Part 5
Cases ReportedSCC Weekly

Constitution of India — Sch. X and Art. 145(3) — Power of Speaker/Deputy Speaker to initiate disqualification proceedings, when proceedings for removal

vague uncertain agreements not capable of specific performance
Cases ReportedNever Reported Judgments

This report covers the Supreme Court’s Never Reported Judgment dating back to the year 1952 on specific performance of contract.

2023 SCC Vol. 10 Part 2
Cases ReportedSCC Weekly

Penal Code, 1860 — Ss. 302 and 201 — Circumstantial evidence — Last seen theory and recovery of weapon: In this case,

scc-vol_8-part_1
Cases ReportedSCC Weekly

Advocates — Senior Advocates — Designation of: Guidelines issued by Supreme Court in Indira Jaising, (2017) 9 SCC 766 for greater objectivity

delhi high court
Case BriefsHigh Courts

The principle governing the evidence in civil cases is that there should be a preponderance of the events which should be proved unlike in criminal matters, where the evidence have to be proved beyond a reasonable doubt. Moreover, the burden of proof is on the party which will suffer if such evidence is not proved.

comprehensive analysis
Experts CornerVasanth Rajasekaran

by Vasanth Rajasekaran*
Cite as: 2023 SCC OnLine Blog Exp 67

delhi high court
Case BriefsHigh Courts

Sections 20-A and 41(ha) of the Specific Relief Act, 1963 expresses the legislative intent to not grant injunctions relating to infrastructure projects where delay may be caused by such an injunction. Thus, the role of Courts in this exercise is to interfere to the minimum extent so that public work projects are not impeded or stalled.

rathi steels
Op EdsOP. ED.

by Dormaan Jamshid Dalal†

unregistered agreement to sell as evidence
Case BriefsSupreme Court

Supreme Court said that as per proviso to Section 49 of the Registration Act, 1908 an unregistered document affecting immovable property may be received as evidence of a contract in a suit for specific performance under Chapter-II of the Specific Relief Act, 1877, or as evidence of any collateral transaction not required to be effected by registered instrument, subject to Section 17(1A) of the Registration Act.

Case BriefsSupreme Court

The Supreme Court was unimpressed with the explanation given by the plaintiff for the delay of 853 days that he initially fell sick with Jaundice and was later confined to house with High Blood Pressure, Diabetes and other diseases. The petition had extension of time to deposit the balance sale consideration of Rs. 15,00,000/-.

Case BriefsSupreme Court

While Justice Shah stated that the Kerala High Court has erred in interfering with the judgment of Trial Court of passing a decree for specific performance; Justice Nagarathna affirmed the Judgment of the High Court.

Op EdsOP. ED.

by Dhruv S. Patel*

Madras High Court
Case BriefsHigh Courts

    Madras High Court: In an intra-Court appeal filed against the order of the single judge, whereby, the judge allowed the

Experts CornerKhaitan & Co

by Kingshuk Banerjee† and Arnav Mohanty††

Cite as: 2022 SCC OnLine Blog Exp 70

Case BriefsSupreme Court

    Supreme Court: In a suit for specific performance the Division Bench of Indira Banerjee* and Hrishikesh Roy, JJ., explained the

SCC Part
Cases ReportedSCC Weekly

    Advocates Act, 1961 — S. 16 — Procedure for designation of Senior Advocates: Clarification of Guidelines prescribed for Supreme Court

Case BriefsHigh Courts

Punjab and Haryana High Court:  Sudhir Mittal, J. dismissed the revision petition filed by the petitioners (in this case the judgment-debtors) against

Case BriefsHigh Courts

Uttaranchal High Court: Emphasizing on the purpose and object of Section 9 of the Arbitration and Conciliation Act, 1996, Division bench of

Op EdsOP. ED.

by Priyal Parikh*