SCMONTHLY CASE LAW ARCHIVE
Read 118 LawLens analyses of Supreme Court judgments published in April 2026, covering key rulings, legal principles and case law.
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The Appellant purchased a freehold commercial plot from the Respondent (DDA) via public auction in 2007 for Rs. 164.91 crores
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Respondent No. 1 filed a Public Interest Litigation (PIL) alleging that the Municipal Council, Khachrod, had unauthorizedly constructed 54 shops on 'Dussehra Maidan' land reserved for cultural festivals
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The Appellants (N.I.C.E.) and Respondents (Decree Holders) entered into a Memorandum of Settlement (MOS) on 10.08.2007 regarding land in Survey No. 122, Kengeri Village, used for the Bangalore-Mysore Infrastructure Co...
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The deceased married Nagendra Singh on July 12, 2000. On April 15, 2001, within nine months of marriage, she sustained 55% fatal burn injuries
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Thirteen writ petitions were filed under Article 32 of the Constitution seeking directions for the Union of India to legislate against ‘hate speech’ and ‘rumour-mongering,’ citing the Law Commission’s 267th Report.
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The appellants are daily-wage "Gang Labourers" engaged between 1991 and 1997 at the Mahendragiri Unit of the Liquid Propulsion Systems Centre (LPSC), a sensitive ISRO facility
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The Appellant was the Director of two Corporate Debtors (CDs) that defaulted on loans sanctioned by DHFL in 2014.
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The appellants filed a suit (O.S. No. 52/2016) for permanent injunction to prevent the respondent from interfering with their possession of agricultural land in survey numbers 19/2 and 18/5.
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The appellant joined the Indian Council of Agricultural Research (ICAR) in 1978 and was later appointed as Assistant Director General, Agricultural Research Information System (ADG-ARIS) on 15.01.1998 for a five-year...
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The parties entered into Memorandums of Understanding (MoU) in 2006 and 2008. After the appellant filed a recovery suit, the respondent successfully moved an application under Section 8 of the Arbitration and Concilia...
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The appellant filed a suit in 2013 for specific performance regarding an agreement from 2011 involving a payment of Rs. 1,45,00,000/- to the second defendant (a company)
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The appellants challenged the judgment dated January 22, 2026, passed by the High Court of Patna in Death Reference No. 2/2024 and Criminal Appeal (DB) No. 691 of 2024, which confirmed their death sentence.
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Respondent No. 5 (the student) applied for admission into a pre-primary class for the academic year 2024-25 under the procedure prescribed by the UP RTE Rules, 2011
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The SBI Consortium (Appellants) extended rupee loans to group entities of the Corporate Debtor (CD), Reliance Infratel Ltd.
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On July 8, 2008, the deceased and five alleged eyewitnesses (PWs 2, 7, 13, 14, 15) were traveling by motorbike when they were allegedly waylaid and attacked by 16 persons using sharp weapons.
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The dispute concerns the translocation of hundreds of deer from A.N. Jha Deer Park, Hauz Khas, to wildlife sanctuaries in Rajasthan and New Delhi
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Respondent No. 2 filed a complaint alleging that his brother (A-1) conspired with others (A-2 to A-9) to forge their deceased father’s Will dated September 12, 1988, to sell ancestral property.
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The deceased, Bebakka, went missing on March 23, 2013, after last being seen with her brother, Kalappa (A1), in a silver Maruti 800 car
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The appellant was convicted under Sections 302/149 and 148 of the IPC and sentenced to life imprisonment.
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The appellant’s father (original landlord) filed a suit in 2005 for eviction of the respondents (tenants) from a shop, citing inter alia arrears of rent and "bonafide need" for himself and his family members
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The Supreme Court heard a batch of appeals arising out of conflicting High Court decisions regarding the scope of Section 9 of the Arbitration and Conciliation Act, 1996
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On January 10, 2024, the Punjab Police intercepted a vehicle and apprehended the respondents, from whom 1.465 kilograms of heroin (commercial quantity) was recovered
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The Respondent No. 2 (wife) married Syam Sivaraman Nair in 2007.
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The plaintiffs (Respondents) filed a suit in the Wakf Tribunal seeking a permanent injunction and declaration of title over Ac. 3.00 of land in Sy. No. 914/B, Kallur Village.
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The Respondent (a money lender) advanced two short-term loans to the Appellant in 2010.
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The appellant asserted a right of pre-emption under Section 8(1) of the West Bengal Land Reforms Act, 1955 ("the 1955 Act") as a raiyat possessing land contiguous to the transferred plot.
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The petitioners (borrowers) obtained financial assistance from the respondent/secured creditor but defaulted on repayment, leading to action under the SARFAESI Act starting September 2021.
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The Unchgaon Village Panchayat (Appellant) filed a civil suit (R.C.S. No. 193 of 2013) seeking a declaration and permanent injunction against the Kolhapur Municipal Corporation (Respondent)
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The dispute involves the Union of India’s (Appellant) occupation of residential premises at Sujan Singh Park, New Delhi, based on a perpetual lease deed dated 26.04.1945 executed by the Governor General in Council
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The litigation originated from a PIL filed by S. Raja (Respondent No. 1) alleging illegal encroachments and transactions of "Anadheenam" lands in Thazhambur Village, Tamil Nadu.
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On December 4, 2008, Sunil Yadav (PW-5) and his brother Ram Sharan Yadav (deceased) were intercepted near a grocery store by the appellants and others. Adalat Yadav (A-1) fired a pistol hitting the deceased in the hea...
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The appellant cleared the 1995 Combined Lower Subordinate Service Examination, opting for the "hill region" cadre
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The Appellant, a real estate developer, purchased land in Chennai and constructed a commercial IT building
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The dispute arose from a 1995 Share Purchase and Co-operation Agreement (SPCA) between the Appellant (a German company) and the Respondent (an Indian company) for an industrial gas joint venture
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The appellants claim ownership of suit properties in Coimbatore, originally belonging to Eswaramurthy Gounder.
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The petitioner raised concerns regarding the rights, detention conditions, and institutional safeguards for prisoners with disabilities in India
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The Appellant, a 32-year-old driver, suffered an accident on May 2, 2007, when a Haryana Roadways bus struck his motorcycle from behind.
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The appellant was employed as domestic help by the respondent, during which they engaged in sexual relations on the pretext of marriage.
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Prior to 1992, the subject land in District Hardoi, U.P., was recorded as Category-6 (barren/non-agricultural/public utility land) under the U.P. Land Records Manual.
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The Respondent was selected as a Police Constable in 2005. Following complaints of recruitment irregularities, a medical re-test in 2007 found the Respondent unfit due to a "knock knee deformity," leading to his termi...
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The dispute originated from a 'Deed of Agreement for Sale' dated 20.04.2007 between Mr. Appu John (the appellant’s alleged paternal uncle) and Respondent No. 1
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The appellant was appointed as a daily-wage Cleaner by the respondent (MSRTC) in April 1993 and was orally terminated in May 1994
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The Himachal Pradesh Board of School Education ("the Board") issued a recruitment advertisement in 2016 for the post of Computer Hardware Engineer
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The Appellant, an advocate, held a press conference on April 1, 2025, alleging that a sitting judge of the Bombay High Court ("Justice X") was disqualified from hearing a Writ Petition filed by his client due to a per...
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The dispute concerns 1600 sq. yards of land in Yusuf Sarai Jat (Green Park Extension), New Delhi
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Following the deaths of 34 individuals in road accidents on November 2nd and 3rd, 2025, in Phalodi (Rajasthan) and Rangareddy (Telangana), the Supreme Court took suo-moto cognizance of systemic negligence and infrastr...
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The appellant was declared a juvenile by the Juvenile Justice Board (JJB), Agra, on June 23, 2023, as he was 16 years, 11 months, and 21 days old on the date of the alleged offense (double murder and robbery)
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The Appellant (wife) and Respondent (husband) were married on 07.05.2023.
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The Appellant entered into an agreement for sale in 1977 with the Respondent for the purchase of a flat in "Shalimar Apartments," Kolkata, for ₹95,000.
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The dispute involves a title and identity conflict over property near Ulsoor Lake, Bengaluru, involving three groups: the Appellants (Muniswamappa group), Respondent No. 1 (M/s Casablanca Estate), and Respondents Nos....
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The appellant is a legal heir of Francis Paul Martins, who was a monthly tenant of Rooms 59 and 63 in Mumbai.
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The appellant, a businessman and CEO, employed the respondent/complainant as an Executive Assistant from February 2024 until her resignation in May 2025
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The deceased, Komal Sahu, died by suicide on May 7, 2024
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The Appellants (mother and two daughters) filed a suit (the ‘second suit’) in 2013 seeking a declaration that a Power of Attorney (PoA) dated 04.11.2011 was void due to fraud and coercion, and for an injunction regard...
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The petitioner (husband) and respondent No. 7 (wife) were involved in matrimonial litigation.
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The petitioners challenged the Karnataka High Court's judgments dated 19.12.2025, which upheld detention orders issued on 22.04.2025 under Section 3(1) of the COFEPOSA Act
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The matter originated from a 2017 challenge to a judgment of conviction and death sentence passed by the High Court of Judicature at Patna.
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The appellant (JKERA) engaged the respondent for four infrastructure projects in Jammu & Kashmir (J&K) under agreements executed in 2008.
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The Appellant, an Indian Air Force officer, was posted in the Thar desert in 1987
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The respondents deposited two CTS cheques (dated 03.03.2018) totaling ₹1,06,10,768/- into their savings accounts at the appellant bank on 29.05.2018
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The respondent, a Taluk Supply Officer (TSO), was prosecuted under Sections 7 and 13(1)(d) r/w 13(2) of the Prevention of Corruption Act, 1988.
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M/s Jaipur Udyog Ltd. (JUL) was declared a 'sick industry' in 1987 under the Sick Industrial Companies (Special Provisions) Act, 1985 (SICA)
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The appellant, an NRI residing in Canada, purchased a residential plot in "Athina Township – Stage I" from a developer, Joseph Chacko, in 1994 via a registered sale deed
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VPS/Medeor (Appellants) and the Promoters (Respondents) entered into a Share Purchase Agreement in 2016 to acquire Rockland Hospitals (renamed Medeor)
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The parties married in 2000 and separated in 2022-23
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Pullangode Rubber & Produce Co. Ltd. ("amalgamating company") was amalgamated with Aspinwall and Co. Ltd. ("appellant/amalgamated company") via a scheme sanctioned in November 2006, with an appointed date of January 1...
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The appellant, a former Minister in Jharkhand, was accused of amassing disproportionate assets worth approximately Rs. 57.01 crores
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The National Company Law Tribunal (NCLT) admitted a Section 9 application under the Insolvency and Bankruptcy Code, 2016 (IBC) against the Corporate Debtor (CD), Ambro Asia Private Limited, on 18.04.2024
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The incident occurred on November 2, 2019, during Diwali vacation.
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On November 15, 2005, the appellant sustained a head injury resulting in total paralysis after his scooter was struck by a car driven rashly and negligently by the first respondent
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On December 15, 2021, the Uttar Pradesh Subordinate Service Selection Commission issued an advertisement for 9,212 posts of Health Workers (Female), reserving 10% (921 posts) for the Economically Weaker Section (EWS)...
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Retired employees of the Kerala State Road Transport Corporation (KSRTC) filed a writ petition challenging the differential rates fixed for the enhancement of Dearness Relief (DR) on pension compared to Dearness Allow...
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The Appellant, appointed as Sahayak Samiti Sevak in 1987, sought promotion to Society Manager
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The appellant filed a suit in 1965 under Section 88 of the Rajasthan Tenancy Act, 1955, seeking a declaration of 'khatedari' (tenant-occupant) rights over 158.3 bighas of land and recovery of possession from encroachers
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The appellant/informant challenged two orders of the Patna High Court which suspended the life sentences of Respondent No. 2 (Shekhar Pandey and Ghanshyam Pandey) during the pendency of their appeals
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The deceased appellant (landlord) held a 55-year lease from Uttaradi Math and subsequently sub-leased a shop to Respondent No. 1 (represented by Respondent No. 4) via a registered deed in 1985 for 53 years
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The appellants, Chairpersons of five District Milk Producers’ Co-operative Unions in Rajasthan, challenged a Rajasthan High Court judgment that struck down certain bye-laws.
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The parties were married on February 24, 2002, and have two children
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The Respondent (Operational Creditor) supplied chemicals to the Appellant (Corporate Debtor) and claimed an outstanding debt of ₹2,92,93,223/-.
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Following the death of her husband, Parvatewwa allegedly adopted Channappa in 1961
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The Appellant (MSEDCL) floated a tender for civil and interior works throughout Maharashtra
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The appellant and respondent were embroiled in a dispute over 51R of land in Plot No. 396(A), Panchgani, Maharashtra
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Anil Kishore Seth (plaintiff) entered into an agreement to sell agricultural land with Russi Fisheries P. Ltd. (defendant) on 18.07.1988 for a total consideration of Rs. 15,41,000/-
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The Appellant is a Multi-State Co-operative Society (MSCS) registered under the Multi-State Co-operative Societies Act, 2002 (2002 Act)
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On 09.05.2011, an altercation occurred between the appellant and Respondent No. 2 (an advocate) at the Moti Nagar court premises, leading to cross-FIRs.
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Dr. Sunil Kumar Singh, a Pediatrician serving at CHC Jaspur, was shot dead while discharging his official duties on April 20, 2016
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The Appellant owns a commercial property in Jalandhar for which building plans were approved in 2011
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The appellant (wife) and respondent (husband) married in 2010 and separated in 2016
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The appellant was appointed as a Clerk in the respondent-Bank and confirmed on 17.02.1979
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On December 22, 2014, police intercepted a vehicle during a checkpoint. The appellant, Hem Raj, was a passenger, and co-accused Kulwant Singh was the driver/owner.
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Respondent No. 2 (the father of Appellant No. 2) filed an FIR on June 1, 2020, alleging that Appellant No. 1 had enticed and kidnapped his 17-year-old daughter, Appellant No. 2
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The Appellant (WBSETCL) issued Recruitment Notification No. REC/2023/01 for the post of Junior Engineer (Civil) Grade II, which included 30 vacancies.
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The appellant filed a complaint under Section 138 of the Negotiable Instruments Act, 1881 (N.I. Act) against the second respondent, a mediator and friend of the appellant’s husband.
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The Respondent, a Manager at UCO Bank, submitted a three-month notice for voluntary retirement (VR) on 04.10.2010
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The appellant, a Senior Assistant with the respondent-Corporation, retired on February 28, 2009
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The deceased, Dhumman @ Surjeet Bhattacharya, was found murdered in his house on 15.01.2011 with multiple incised injuries
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The Appellant is a Director of Projtech Engineering Private Limited, which issued three cheques totaling ₹50 lakhs for iron and steel supplies
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The appellants, State Bank of India (SBI) and Bank of India (BOI), challenged judgments from the Calcutta and Delhi High Courts which quashed orders classifying the respondents' (borrowers) loan accounts as "fraud"
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The dispute originated on October 11, 2022, following an altercation between the complainant (a 77-year-old former Public Prosecutor) and one Sourav Sen regarding a damaged entrance door and scooter parking at an apar...
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The petitioners, a civil society organization and a resident of Arunachal Pradesh, filed a Public Interest Litigation (PIL) under Article 32 of the Constitution alleging systemic arbitrariness and nepotism in the awar...
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The appellant acquired rights to an industrial plot (33 acres) in Surajpur, Uttar Pradesh, via a transfer approved by the Uttar Pradesh State Industrial Development Authority (UPSIDA) in 2001.
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The Appellant, a pediatric surgeon, performed an Orchidectomy (removal of a testicle) on the one-and-a-half-year-old son of Respondent No. 2 (R-2) to treat an undescended testicle.
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The appellants, Senthil (A-1) and Sivakumar (A-2), were involved in a boundary dispute with their relatives, Ganesan and the deceased (Kaliyamurthy)
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The appellant, a constable in the Indian Reserve Battalion, was accused of murdering his superior, S.I. Sunil Soren, on May 18, 2014, allegedly due to the denial of leave.
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The Supreme Court took suo moto cognizance of the severe ecological degradation of the Jojari River system in Rajasthan
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The appellant married the deceased, Sugna Bai, approximately one month prior to the incident on 15.10.2012
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The respondent applied for the post of Constable in the Delhi Police pursuant to an advertisement dated September 1, 2023
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The dispute involves succession to the office of Sajjadanashin (spiritual head) of the Hazarath Mardane-e-Gaib Dargah in Karnataka
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The respondent joined Punjab & Sind Bank (P&SB) as a Clerk/Cashier in 1987 and was a Senior Manager (MMGS-III Scale) when he was suspended in 2011
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The appellant, a registered contractor, was awarded a contract for the construction of an Elevated Service Reservoir (ESR) on March 6, 2023.
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The Respondents, Junior Engineers (JEs) in the Border Road Organization (BRO), were originally inducted into various subordinate engineering cadres and subsequently merged and redesignated as JEs following the Fifth C...
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The appellants, directors of M/s. Accord Distilleries & Breweries Pvt. Ltd., were accused of acquiring shares in a Singapore-based entity without Reserve Bank of India (RBI) approval, allegedly violating Section 4 of...
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The Petitioner, Satinder Singh Bhasin, was the Director of Bhasin Infotech and Infrastructure Private Limited (BIIPL), the developer of the 'Grand Venice' project.
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The Appellants, elected heads of local bodies in Bihar, challenged a Full Bench judgment of the Patna High Court dated May 16, 2024.
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Respondents No. 1 and 2 applied for a Succession Certificate under Section 372 of the Indian Succession Act, 1925, to claim the retiral benefits of their deceased father, Omprakash Maheswari
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The appellant, an employee of the U.P. Cooperative Federation Limited, was serving as the in-charge of a paddy procurement centre
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The complainant, wife of the deceased, alleged that the appellants (a police Officer-in-Charge and a Constable) murdered her husband during State Assembly elections at the instance of an Assistant Commissioner of Poli...
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The parties entered into three agreements on April 2, 2013, to resolve disputes concerning "the Hoshiarpur Land" and other joint ventures
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