AIR 2000 SUPREME COURT 1421 ::2000 AIR SCW 1094 ::2000 (2) UJ (SC) 978 ::2000 UJ(SC) 2 978 ::(2000) 84 DLT 672 ::2000 (4) SCC 146 ::2000 (160) RecCriR 61 ::2000 (2) RecCivR 609 ::(2000) 2 Scale 663 ::2000 (2) KLT SN 90 (SC) ::(2000) 2 Pun LR 9 ::2000 (2) Pun LR 826 ::2000 (2) LRI 253 ::2000 (3) Supreme 302 ::(2000) 1 CurLJ(CCR) 558 ::2000 (5) SRJ 65 ::(2000) 4 JT 30 (SC)

Supreme Court Of India

(From : Punjab and Haryana)*

Hon'ble Judge(s): M. Jagannadha Rao, Ajay Prakash Misra , JJ

(A) Jurisprudence - Juristic person - Concept of - Arose out of necessities in human development -@page-SC1422Recognition of an entity as juristic person - Is for subserving the needs and faith of society. The very words "Juristic Person" connote recognition of an entity to be in law a person which otherwise it is not. In other words, it is not an individual natural person but an artificially created person which is to be recognised to be in law as such. With the development of society, where an individual's interaction fell short, to upsurge social developments, co-operation of a larger circle of individuals was necessitated. Thus, institutions like corporations and companies were created, to help the society in achieving the desired result. The very consitution of State, municipal corporation, company etc. are all creations of the law and these "Juristic Persons" arose out of necessities in the human development. In other words, they were dressed in a cloak to be recognised in law to be a legal unit. For a bigger thrust of socio-political-scientific development evolution of a ficitional personality to be a juristic person became inevitable. This may be any entity, living, inanimate, objects or things. It may be a religious institution or any such useful unit which may impel the Courts to recognise it. This recognition is for subserving the needs and faith ....