| 1 |
CWP-1007-2022 |
Const. - Article 31-B and Article 13 (2) - 9th Schedule laws - still enjoy immunity for violation of fundamental Rights. Question on this aspect - not to be asked as MCQ type in any Public Service Selection Exam.
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 (Size:256.21 KB,Type:pdf) |
| 2 |
CWP-PIL -77 -2021 |
Direction passed in the matter, taken up suo motu by this Court in viewing of the alarming increase in the COVID-19 pandemic and the grave situation that has arisen as a result thereof.Order dated 20.01.2022 |
(Size:169.07 KB,Type:pdf) |
| 3 |
CR -7265 - 2019 |
Punjab Rent Act - filing petition itself a notice - Registration Directory - Unregistered- agreement can be led in evidence - Issue on 'bona-fide necessity' cannot be framed. |
(Size:326.73 KB,Type:pdf) |
| 4 |
CWP-PIL -77 -2021 |
Direction passed in the matter, taken up suo motu by this Court in viewing of the alarming increase in the COVID-19 pandemic and the grave situation that has arisen as a result thereof.Order dated 28.04.2021 |
(Size:126.29 KB,Type:pdf) |
| 5 |
CRM-M-16013-2020 |
While exercising suo-motu powers U/S 482 Cr.P.C quashed instructions dt. 4.5.17 by Bureau of Investigation, Pb. and held that during Investigation in FIR, no parallel inquiry can be conducted to examine innocence of accused. |
(Size:392.52 KB,Type:pdf) |
| 6 |
CRM-M-47872-2019 |
Warrant of arrest-During investigation-not to be issued in routine-Appl. by police only saying-accused evading arrest-not sufficient-Warrants to be-only for removing legal hurdles,if any No declaring PO at the stage of investigation. |
(Size:183.85 KB,Type:pdf) |
| 7 |
CRM-M-36693 of 2019 |
Companies Act-Investigation of a person outside the company-separate approval from Govt.-not required by I.O. of SFIO-conditions under section 212(6)not mandatory-But no automatic bail under section 88 Cr.P.C.
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(Size:511.50 KB,Type:pdf) |
| 8 |
CRM-M-30633 of 2019 |
Trial u/S 138 NI Act-Signatures on cheque not disputed-Cheque to be taken as validly drawn-The fact that the body of the cheque was not filled up by accused himself-is no defence in itself. |
(Size:200.74 KB,Type:pdf) |
| 9 |
CRM-M-12329-2018 |
Section 156(3)CrPC-Magistrate not required to record explicit reasons for ordering registration of FIR and investigation- No Revision lies against such order -Except in a case where Magistrate not competent to take cognizance |
(Size:329.70 KB,Type:pdf) |
| 10 |
CRR-9872-2018 |
SEC-143A NIACT - Not applicable to pending trials - Trial Court - not to order 20% as interim compensation. SEC-148 NIACT - Applicable to pending appeals - Appellate Court can order deposit of 20% or more amount. |
(Size:390.03 KB,Type:pdf) |
| 11 |
CRR-767-2018 |
Determination of age of juvenile - Matric certificate no more enjoys primacy - Court can determine on physical appearance or in case of doubt - on the basis of Matric certificate or school certificate. |
(Size:117.45 KB,Type:pdf) |
| 12 |
CRM-M-38052-2013 |
Re-examination of a witness u/s311 Crpc-Not to be denied only because case is not covered u/s138 Evidence Act-criteria u/s311 Crpc different than criteria for Sec-138 Evidence Act. |
(Size:196.62 KB,Type:pdf) |
| 13 |
CRM-M-37435 of 2018 |
Electronic record or computer output-cannot be led in evidence unless certificate, as required by Section 65-B of Evidence Act is filed-No distinction of 'Primary' or 'Secondary' evidence for requirement of the certificate. |
(Size:191.57 KB,Type:pdf) |
| 14 |
CRM-M 17300 of 2017 |
Compounding of offence u/s 138 of Negotiable Instruments Act, 1881 Not permissible except with the consent of the complainant. |
(Size:159.47 KB,Type:pdf) |
| 15 |
CRM-M-35080-2018 |
In a mixture/solution of neutral or Non-psychotropic substance and the narcotic/psychotropic substance-quantity of only Narcotic/psychotropic substance is to be counted for commercial quantity-neutral/other-not to be counted |
(Size:499.55 KB,Type:pdf) |
| 16 |
CRM-M-30643 of 2018 |
Conditions as mentioned in Section 37(1)(b)(ii) of NDPS Act -Discriminatory, irrational, unreasonable and unjust - cannot be insisted upon by the State to defeat the right of bail to an accused. |
(Size:370.53 KB,Type:pdf) |
| 17 |
CRM 31873 2018 |
Merely because complaint u/s138 NIA is filed--is no ground to quash the separate FIR u/s420/406 IPC. Offences u/s138 NIA and u/s 420/406 IPC not mutually exclusive. Both can go on side-be-side. No double jeopardy.
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(Size:182.32 KB,Type:pdf) |
| 18 |
CWP No 26 of 2018 |
No Confidence Motion - against President of Municipal Committe - Secret ballot voting not required - Motion carried if passed by voting by show of hands |
(Size:212.38 KB,Type:pdf) |
| 19 |
RSA 2879 of 2009 |
Jurisdiction of Civil Court - under Section 50 of HUDA Act - Not barred against the orders of appellate authorities of HUDA |
(Size:279.29 KB,Type:pdf) |
| 20 |
CWP No 24614 of 2016 |
Promotion to IAS -- Judicial Review -- of selection proceedings not excluded. Categorization of officer by Selection Committee has to be objective -- to be supported by relevant material on record. |
(Size:333.53 KB,Type:pdf) |
| 21 |
FAO No. 4287 of 2005 |
Accident claim --- Act Policy -- Passengers in Private Passenger Car and Pillion Rider on Motor Cycle included --- entitled to compensation from Insurance Company. Concept of Gratuitous Passengers -- does not survive under Ne |
(Size:570.95 KB,Type:pdf) |
| 22 |
FAO No.3878 of 2015 |
Accident claim -- claimants getting benefits under ESI Act claim under Section 166 of the Motor Vehicels Act --Not barred by Section 53 of ESI Act --- Section 53 of ESI Act bars only receiving similar compensation or benefits |
(Size:317.26 KB,Type:pdf) |
| 23 |
RSA-988-2011 |
Suit for permanent injunction - based on claim under Section 53-A of Transfer of Property- Maintainable. |
(Size:230.37 KB,Type:pdf) |
| 24 |
FAO- 4695-2013 |
Accident claim -- Future Prospects -- notional income --- is the established income for grant and calculation of Compensation on account of future prospects. |
(Size:203.20 KB,Type:pdf) |
| 25 |
FAO-152 of 2017 |
Accident claim -vehicle registered and insured in India - Accident in Nepal-Insurance Company liable to pay compensation - No extra premium can be charged for third party insurance even for extra territorial coverage. |
(Size:168.82 KB,Type:pdf) |
| 26 |
CRA-S-463-SB-2010 |
Accused fled from the spot - identification not established - independent witness given up - accused/appellant acquitted |
(Size:57.83 KB,Type:pdf) |
| 27 |
RSA-2943-2017 |
Unilateral Cancellation of Agreement to Sell - No required to be challenged separately to maintain suit for specific performance. It is not even a valid defence in a suit for specific performance. |
(Size:90.76 KB,Type:pdf) |
| 28 |
RSA- 351- 2016 |
Suit in the name of assumed business name of proprietary concern -- maintainable |
(Size:201.64 KB,Type:pdf) |
| 29 |
RSA-3933-2017 |
Jurisdiction of Civil Court - not barred - in case of theft is alleged - and still demand is made by the Electricity Department. |
(Size:408.34 KB,Type:pdf) |
| 30 |
RSA-2643-2012 |
Maintainability of counter claim against co-defendant |
(Size:244.22 KB,Type:pdf) |
| 31 |
CWP-8015-2017 |
"Wrong Answer Key". The original paper setter cannot be completely dissociated from any process and has a duty to respond to the objections and that response must also be forwarded to the independent experts. |
(Size:526.58 KB,Type:pdf) |
| 32 |
CWP-19349-2017 |
High Court restricts the Central Agencies from disrupting supply of electricity to State of Punjab in the wake of crisis emerging from conviction of Dera Sacha Sauda Head.
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(Size:85.53 KB,Type:pdf) |
