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“Even though the cheque return memo may mention its reason for dishonor as “insufficient funds”, the fact remains that, the petitioners’ account was frozen by the CGST Department, and thus, it could not be said to be “maintained” by them.”
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One of the contentions is that there are multiple votes cast in the name of same persons in different booths in the Dhule Parliamentary Constituency with their names being reflected at multiple places of the same assembly constituency.
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The right to travel has been held by the Supreme Court as an integral part of the fundamental right to life under Article 21 of the Constitution, and any restriction of the same without sufficient cause, would amount to a violation of his fundamental rights.
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The candidate had scored 1st rank under the Scheduled Tribe category in the Assistant Professor exam for Nagpuri language.
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Justice Sanjeev Prakash Sharma allowed the intra court appeal and directed to appoint the petitioner- candidate, whereas Justice Meenakshi I. Mehta dismissed the plea.
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Being explanatory in nature, the Circular in question cannot be construed as an adoption of a fresh fiscal regime for rebate of customs duty, intended to affect vested rights or impose new burdens upon the Department. It was passed to resolve the ambiguity qua the meaning & threshold of the previous Notifications.
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One-Time UPS Option for NPS Employees.
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The Court issued a circular barring usage of any electronic device, even in switched off mode, inside the courtrooms and recording of any part of the proceedings.
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In continuation of the various measures undertaken by the ECI for the convenience of voters, new Standard Operating Procedures have been introduced to ensure real-time tracking and faster delivery of Electoral Cards to voters.
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“This case presents a sad and shocking state of affairs, a disturbing pattern wherein an officer was being repeatedly victimized, not only after his superannuation but also after his death.”
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“Merely admitting evidence on record is not proof of a fact-in-issue or a relevant fact… Admitting evidence is mere inclusion of evidence in record, to be assessed on a comprehensive set of factors, parameters and aspects, in the discretion of the court.”
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New FASTag Annual Pass to be effective from August 15, 2025.
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“There is no need for an explicit written arbitration agreement to attract Section 11 of the SARFAESI Act. The provision creates a legal fiction as regards the existence of an arbitration agreement”
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The petitioner, Zilla Parishad stated that the respondent’s case, who is the employee of the Zilla Parishad, shall be governed under the Maharashtra Civil Services (Pension) Rules, 1982.
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by Anshul Prakash* and Archika Dudhwewala**
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“The well settled proposition of law is that simple denial of the whereabouts of an offender by his family members does not amount to harbouring such family member.”
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“The wife may be willing to resume her marital life with the husband, but in view of the mental cruelty caused by her, the husband’s unwillingness for reunion is a justifiable one”
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On 9-6-2025, the Kerala High Court had refused to grant relief and directed Nandakumar T.P. to surrender before Police, however, he approached the Supreme Court challenging the refusal.
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The use of colour scheme of pink, orange, yellow of the defendant’s mark is deceptively similar to that of the applicant’s mark.
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2025 SCC Vol. 5 Part 2: Explore the latest Supreme Court Cases on the Employees’ Compensation Act, IBC and the Transfer of Property Act.
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