Supreme Court of India Judgements

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Month: April 2017

Service Matters
Service

Regularisation of the services — The Respondents appear to have approached the M.P. State Administrative Tribunal at Jabalpur in appeal, which was dismissed by the Tribunal holding that it had no jurisdiction to entertain the same as the Respondents were not employees/civil servants under the State Government —

Apr 27, 2017 sclaw

  SUPREME COURT OF INDIA CONTROLLER, GOVT. PRINT. AND STATIONERY PRESS AND OTHERS — Appellant Vs. RASHIDA B. AND OTHERS — Respondent ( Before : Vikramajit Sen, J; T.S. Thakur,…

Corporate

Central Excise Tariff – Item 26AA(ia), 25(8) – Classification of elastic rail clips – Learned Counsel for the appellant that a Special Bench of five members of Central Excise and Gold (Control) Appellate Tribunal has considered the same question and taken the view in favour of the assessee that elastic rail clips are classifiable under Item 26AA(ia)/25(8)

Apr 27, 2017 sclaw

  (1998) 77 ECR 439 : (1997) 92 ELT 5 : (1998) 4 JT 439 : (1997) 8 SCC 483 SUPREME COURT OF INDIA VEE KAY INDUSTRIES — Appellant Vs.…

Bail Granted

Immoral Traffic (Prevention) Act, 1956 – Sections 5, 6 and 9 – Penal Code, 1860 (IPC) – Sections 323, 504, 117, 366A and 373 – Criminal Procedure Code, 1973 (CrPC) – Sections 437(5) and 439(2) – Rescue of young girls and children from red light area – Challenge to order passed by High Court whereby bail was granted to respondent –

Apr 27, 2017 sclaw

  (2010) CriLJ 1433 : (2009) 14 JT 37 : (2009) 15 SCC 75 : (2009) 11 SCR 761 SUPREME COURT OF INDIA GURIA, SWAYAM SEVI SANSTHAN — Appellant Vs.…

Election Laws

There was a re-count of the rejected votes and, therefore, no grievance could be made on that count and so far as the dead electors are concerned, only at the best, four persons took the ballot papers as deposed by the Tehsildar and even if it is assumed that those four persons voted for the successful candidate, it does not materially affect the election – Appeal dismissed.

Apr 27, 2017 sclaw

  (1998) 8 SCC 695 SUPREME COURT OF INDIA SATHI ROOP LAL — Appellant Vs. MALTI THAPAR (MRS) — Respondent ( Before : A. M. Ahmadii, C.J; B. N. Kirpal,…

I P C

Penal Code, 1860 (IPC) — Section 34, 120B, 302, 364A, 386, 511 —Conviction for offence — The Appellant aggrieved by his conviction for offence under Sections 302/34 of the Indian Penal Code and sentenced — the recovery of The dead body on the statements made by the accused from the house in their possession has been proved.

Apr 27, 2017 sclaw

  (2014) 1 CCR 398 SUPREME COURT OF INDIA VIJAY KUMAR — Appellant Vs. STATE (NCT) OF DELHI — Respondent ( Before : J.S. Khehar, J; C.K. Prasad, J )…

You missed

Constitution Service

Classification of Military casualties and the eligibility for Liberalised Family Pension — Battle Casualty —Illness Caused by Extreme Climatic Conditions as Battle Casualty — The Court establishes that a soldier’s death due to illness resulting from extreme climatic conditions while on duty near a sensitive border area (such as the Line of Control) can be categorized as a ‘Battle Casualty’ — This expands the interpretation of what constitutes a battle casualty under military regulations. – Liberalised Family Pension (LFP) — Application of Category E (f) — The judgment clarifies that deaths occurring in war-like situations, including those near international borders or lines of control due to environmental stresses, fall under clause (f) of category E of the relevant military order — This broadens the scope of eligibility for LFP under such circumstances.

Dec 8, 2024 sclaw
Constitution

Temple Bye Laws — Oachira Parabrahma Temple — Ancient structure without a building or deity, governed by Bye-laws with three-tier elected committees — Appellants, elected Secretary and President, challenged two High Court orders (2020 and 2023) that removed their committee and appointed an unelected one under an Administrative Head, citing violations of the temple’s Bye-laws and customs —Legality of appointing an unelected committee and removing the elected one contrary to the temple’s Bye-laws — Petitioner argues that the High Court overstepped its jurisdiction and violated the temple’s governance structure by appointing an unelected committee and removing the elected one without proper legal basis — The High Court’s actions were necessary for the efficient administration of the temple until a scheme could be framed and new elections held — The Supreme Court modified the High Court orders, appointing a new retired Judge as Administrative Head to conduct fair elections within four months, while directing all parties to cooperate — The Court emphasized the need to preserve temple properties and governance as per established customs and laws — The Supreme Court struck down the High Court’s order appointing an unelected committee, appointed a new Administrative Head to conduct elections, and directed all parties to cooperate, emphasizing the importance of adhering to the temple’s established governance structure and Bye-laws.

Dec 8, 2024 sclaw
Acquittal

Evidence Act, 1872 — Section 27 — Penal Code, 1860 (IPC) — Sections 384, 364, 302 and 201 — Murder — Circumstantial Evidence — The Supreme Court acquitted the appellant of murder charges as the prosecution failed to prove the crucial link of the accused’s disclosure leading to the discovery of skeletal remains under Section 27 and the DNA evidence was also found to be inconclusive due to lack of proper collection of samples. – Proof of Disclosure Statements under Section 27 — Voluntariness and Uninfluenced Nature — The Court reiterates that the information provided by an accused under Section 27 must be voluntary and uninfluenced by threat, duress, or coercion.

Dec 8, 2024 sclaw
Acquittal

Arms Act, 1959 — Sections 25, 54 and 59 — Buttondar knife — Specific Intent Required — The court clarifies that mere possession of a knife covered by a notification like the DAD Notification is not sufficient to constitute an offense under the Arms Act — There must be specific intent to use it for the prohibited purposes such as “manufacture, sale, or possession for sale or test.” – The prosecution must clearly allege and prove the intent of the accused to use the weapon for the specified prohibited purposes — Absence of such allegation in the charge-sheet renders the proceedings defective.

Dec 8, 2024 sclaw