Candidates can’t claim appointment to unfilled posts in absence of provision for waiting list: Supreme Court
Supreme Court: The bench of MR Shah* and BV Nagarathna, JJ has held that as per Rule 16 of the Andhra Pradesh
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Income Tax| If such orders continued to be passed, we will impose substantial costs on Assessing Officer which will be recovered from his/her salary: Read why SC stayed Bombay HC’s order
Supreme Court: The Division Bench comprising of M.R. Shah and B.V. Nagarathna, JJ., stayed the impugned order of Bombay High Court wherein
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Delinquent postal officer voluntarily deposits defrauded amount with interest after detection of fraud. Was he able to escape punishment of removal from service? SC decides
Supreme Court: In a case where a Postal Assistant was accused of committing a fraud of Rs.16,59,065/- but had voluntarily deposited the
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Land owners cannot claim acquisition proceeding is lapsed u/s. 24(2) of Right to Fair Compensation Act where stay was obtained by them vide interim orders: Supreme Court
Supreme Court: The Division Bench comprising of M. R. Shah* and B.V. Nagarathna, JJ., reversed the impugned judgment of Karnataka High Court
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Appointment of Teachers| Can obtaining a degree in one branch of a subject be considered equivalent to obtaining degree in the subject as a whole? SC answers
Supreme Court: In the case where the Court was posed with the question as to whether the degrees obtained by the respective
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No right to keep goods and wares at hawking place overnight; Supreme Court dismisses plea of hawker of Sarojini Nagar market
Supreme Court: The Division Bench of Justice M.R. Shah and B.V. Nagarathna, JJ., affirmed the decision of Delhi High Court wherein the
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Lapse of a long period in deciding appeal cannot be a ground to award disproportionate and inadequate punishment: SC
Supreme Court: The bench of MR Shah* and BV Nagarathna, JJ has held that merely because a long period has lapsed by
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[Bomikhal Flyover Collapse] Is permanent debarment of guilty contractor too harsh? What makes an order a pre-determined one? Supreme Court answers
Supreme Court: The Division Bench comprising of M. R. Shah* and B.V. Nagarathna, JJ., held that if a tentative decision is taken
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Can employees appointed for fixed period in temporary unit be absorbed/regularised by creating supernumerary posts? SC answers
Supreme Court: In the case where the Gujarat High Court had ordered the absorption of persons employed in a temporary unit, by
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Consent award cannot be the basis to determine compensation in other acquisition, especially, when there are other evidences on record: SC
Supreme Court: The bench of MR Shah* and BV Nagarathna , JJ has held that a consent award cannot be the basis
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‘Lotteries’ a species of ‘betting and gambling’; States Legislatures competent to levy tax: SC
Supreme Court: Dealing with the appeals preferred by the States of Karnataka and Kerala against the decisions of the Division Benches of
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Supreme Court fixes outer limit for claiming COVID-19 death compensation; Claims to be filed within 90 days from now on
Supreme Court: Considering the submissions by Solicitor General Tushar Mehta on fixing an outer limit on fixing claims for compensation in case
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Irregular Disciplinary Enquiry: Court cannot reinstate employee as such; Matter must be remanded to Enquiry Officer/Disciplinary Authority
Supreme Court: In a disciplinary proceeding where it was established that there was a breach of principles of natural justice as the
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How will the higher Court know why review jurisdiction was exercised? Courts must mention what was that error apparent on the face of the record: SC
Supreme Court: In the case where the division bench of Madhya Pradesh High Court allowed a review petition by merely stating that
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Explained| Compensation under Section 4 of Employee’s Compensation Act, 1923 to be awarded from the date of accident or the date of Commissioner’s order?
Supreme Court: The bench of MR Shah* and BV Nagarathna, JJ has held that as per Section 4A of the Employee’s Compensation
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Issue of accommodation in a Domestic Violence dispute between husband and wife shall not affect landlord’s right to get possession of his property: SC
Supreme Court: Refusing to interfere with the Delhi High Court verdict, the bench of MR Shah and BV Nagarathna, JJ has held
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‘IBC’s object is not to kill the company’; Builder’s Insolvency Proceedings closed as 82 out of 128 home buyers choose possession over refund/compensation: SC
“If the original applicants and the majority of the home buyers are not permitted to close the CIRP proceedings, it would have a drastic consequence on the home buyers of real estate project.”
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“In a taxing statute, it is the plain language of the provision that has to be preferred”. APMCs liable to pay service tax under the category of ‘renting of immovable property service’: SC
Supreme Court: In the instant appeals, the Market Committees located in Rajasthan raised their grievance over the decision of CESTAT that respective
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Permanent Injunction can’t be granted against true owner once the title dispute is settled; SC reverses three concurrent findings
Supreme Court: Reversing the concurrent findings of all the Court below in a case where the plaintiff was granted the relief of
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Prescribing eligibility criteria can’t be left to the Search Committee’s sweet will; Criteria fixed by UGC must be followed by all Universities: SC
Supreme Court: In a case relating to the appointment of the Vice-chancellor of the Sardar Patel University where the search committee had
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