Search Results for: B V Nagarathna
In a conversation with Aaliya Waziri about position of women in India and digital taxation reforms
Interviewed by Arijit Sanyal
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Explained| Nature of offence under Section 63 of Copyright Act – Cognizable or Non-cognizable?
Supreme Court: In a case where the Trial Court had held that the offence under Section 63 of the Copyright Act is
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Insurance companies refusing claims on flimsy/technical grounds must stop! Don’t ask for documents that insured can’t produce: Supreme Court
Supreme Court: In a case where an Insurance Company had refused to settle an insurance claim on non-submission of the duplicate certified
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Male Head Constable enters Mahila Barrack at 00:15 hours; is punishment of removal from service too harsh? SC tells what makes the punishment disproportionate
Supreme Court: The Division Bench of M.R. Shah* and B.V. Nagarathna, JJ., affirmed impugned judgment of the Gauhati High Court whereby the
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Right to residence under DV Act not restricted to actual residence; Domestic relationship not necessary to be subsisting at the time of filing of application: SC
Supreme Court: The bench of MR Shah and BV Nagarathna*, JJ has answered three important questions pertaining to the Protection of Women
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It isn’t the purpose of grace marks to allow reserved category candidate to switch over to general category: Supreme Court
Supreme Court: The Division Bench of M.R. Shah* and B.V. Nagarathna, JJ., reversed the impugned order of the Rajasthan High Court whereby
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Know Thy Judge | Justice M. R. Shah
by Kamini Sharma†
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Over 90, 000 Reassessment Notices issued after April 1, 2021 saved as Supreme Court directs them to be treated as notices under Section 148A of Income Tax Act
Supreme Court: The bench of MR Shah* and BV Nagarathna, JJ has modified the order passed by the Allahabad High Court wherein
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Supreme Court April 2022 Roundup: Anganwadi Workers’ right to gratuity; Regulation of Foreign donations; Lakhimpur Kheri violence case; and more
Most Read story of the Month Producing false/fake certificate is a grave misconduct; Dismissal of service justified in such cases “The question
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Insertion of meritorious OBC candidates into general category list without disturbing the appointment of general category candidates? Supreme Court strikes balance
Supreme Court: In a service matter where upon reshuffling and on insertion of two OBC candidates into general category select list, two
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Even a single crime committed by a ‘Gang’ is sufficient to prosecute an accused under the Gangsters Act: Supreme Court
Supreme Court: In a case where it was argued before the Court that an accused cannot be prosecuted under the Gangsters Act,
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Producing false/fake certificate is a grave misconduct; Dismissal of service justified in such cases: Supreme Court
Supreme Court: In a case where an employee had produced a fake certificate for seeking employment, the bench of MR Shah* and
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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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