July 2018 - Page 2 of 7 - Supreme Court of India Judgements

November 18, 2024 6:22 am

Insurance—Theft of Vehicle—Lift given to strangers, who later stole the truck—Insurance Company held liable to pay.

Jul 30, 2018 sclaw

(2018) AAC 237 : (2018) ACJ 8 : (2017) AIR(SCW) 5795 : (2017) AIR(SC) 5795 : (2018) AllSCR 150 : (2018) 1 AllWC 171 : (2018) 1 CPJ 1 :…

Narcotics

Narcotics—Burden of Proof—Mere registration of a case under the Act will not ipso facto shift the burden on to the accused from the very inception. Narcotics—Case Property—Mere fact of a FSL Report being available is no confirmation either of the seizure or that what was seized was contraband, in absence of the production of the seized item in Court as an exhibit.

Jul 29, 2018 sclaw

(2018) 1 AllCrlRulings 14 : (2018) 2 JT 102 : (2018) 1 KerLJ 101 : (2017) 4 LawHerald(SC) 2947 : (2018) 1 RCR(Criminal) 108 : (2017) 6 RecentApexJudgments(RAJ) 339 : (2017) 14 Scale 90…

Corporate

Motor Vehicles—Route Permit—A temporary permit cannot be issued to a private stage carriage operator to traverse on the notified route which is being served by the STU, in excess of the permissible distance provided under the scheme.

Jul 29, 2018 sclaw

(2018) 2 LawHerald(SC) 609 : (2018) 7 SCALE 531 SUPREME COURT OF INDIA FULL BENCH KERALA STATE ROAD TRANSPORT CORPORATION — Appellant Vs. BABY P.P. — Respondent ( Before : Kurian Joseph,…

Service

Service Law—Superannuation—Parity-Assistant Public Prosecutors are not entitled to be treated at par with Public Prosecutors and other officers whose age of superannuation is specified at 60 years— The fact that the nature of duties and functions of Assistant Public Prosecutors and Public Prosecutors are similar, per se, cannot be the basis to claim parity with Public Prosecutors in respect of age of superannuation.

Jul 29, 2018 sclaw

(2018) 2 LawHerald(SC) 605 : (2018) 7 SCALE 516 SUPREME COURT OF INDIA FULL BENCH KERALA ASSISTANT PUBLIC PROSECUTORS ASSOCIATION — Appellant Vs. STATE OF KERALA — Respondent ( Before : Dipak Misra,…

Cr P C

Anticipatory Bail—Question referred to larger bench whether – (i) Whether the protection granted to a person under Section 438 CrPC should be limited to a fixed period so as to enable the person to surrender before the Trial Court and seek regular bail. (ii) Whether the life of an anticipatory bail should end at the time and stage when the accused is summoned by the court.

Jul 29, 2018 sclaw

(2018) 5 JT 137 : (2018) 2 LawHerald(SC) 596 : (2018) 7 SCALE 549 SUPREME COURT OF INDIA FULL BENCH SUSHILA AGGARWAL — Appellant Vs. STATE (NCT OF DELHI) — Respondent…

C P C

Second Appeal—Substantial question of law—Judgment cannot be based on substantial question of law which were not framed by High Court at the time of admission or during the hearing of appeal.

Jul 29, 2018 sclaw

(2018) 5 JT 257 : (2018) 2 LawHerald(SC) 590 : (2018) 7 SCALE 331 SUPREME COURT OF INDIA DIVISION BENCH VIJAY ARJUN BHAGAT — Appellant Vs. NANA LAXMAN TAPKIRE — Respondent…

Acquittal

Forgery—An offence of forgery cannot lie against a person who has not created it or signed it—Making of document is different than causing it to be made. Forgery—Evidence on record clearly reveals that power of attorney was not executed by the complainant and the beneficiary was the accused—Still the accused cannot be convicted as both the accused cannot be held as maker of forged documents.

Jul 29, 2018 sclaw

(2018) AIR(SC) 2434 : (2018) CriLR 527 : (2018) 2 LawHerald(SC) 581 : (2018) 7 SCALE 362 SUPREME COURT OF INDIA DIVISION BENCH SHEILA SEBASTIAN — Appellant Vs. R. JAWAHARAJ — Respondent…

I P C

Culpable Homicide—Acquittal—Navjot Singh Sidhu case—Accused gave a single fist blow on head of deceased in a road rage which proved fatal—Cause of death was bleeding/hemorrhage in brain—Medical evidence did not support the allegation that brain injury was due to head injury inflicted by accused—Accused acquitted u/s 304 Part I and convicted u/s 323 IPC.

Jul 28, 2018 sclaw

(2018) AIR(SC) 2395 : (2018) 5 JT 182 : (2018) 2 LawHerald(SC) 562 : (2018) 7 SCALE 402 SUPREME COURT OF INDIA DIVISION BENCH RUPINDER SINGH SANDHU — Appellant Vs. STATE OF PUNJAB…

Corporate

SARFAESI—Jurisdiction of Civil Court—Civil suit for partition of property would not be maintainable in a situation where proceedings under the SARFAESI Act had been initiated

Jul 28, 2018 sclaw

2018(2) Law Herald (SC) 559 : 2018 LawHerald.Org 1001 IN THE SUPREME COURT OF INDIA Before Hon’ble Mr. Justice Ranjan Gogoi Hon’ble Mrs. Justice R. Banumathi Civil Appeal No(s).7214-7216 of…

Arbitration

Arbitration Agreement—Agreement executed after commencement of 1996 Act—Reference to 1940 Act in arbitration clause would be of no consequence—Matter would still be governed under 1996 Act.

Jul 28, 2018 sclaw

2018(2) Law Herald (SC) 550 : 2018 LawHerald.Org 1004 SUPREME COURT OF INDIA DIVISION BENCH PURUSHOTTAM S/O TULSIRAM BADWAIK — Appellant Vs. ANIL — Respondent ( Before : Arun Mishra and Uday Umesh Lalit,…

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Acquittal

Penal Code, 1860 (IPC) — Sections 376 and 313 — Rape — False promise of marriage — Physical relationship with the complainant under the false promise of marriage, leading to her pregnancy and subsequent abortions — Whether the FIR should be quashed based on the allegations and the delay in filing the complaint — The petitioner argued that the relationship was consensual and the delay in filing the FIR undermines the credibility of the allegations — The respondent claimed that the petitioner deceived her with a false promise of marriage, leading to non-consensual physical relations — The Supreme Court quashed the FIR, noting the long-term consensual relationship and the lack of prima facie evidence for rape under Section 376 IPC —The Court emphasized the delay in filing the FIR and the nature of the relationship, which appeared consensual —The Court referred to previous judgments, highlighting the importance of prima facie evidence and the misuse of legal provisions —The FIR and all proceedings based on it were quashed, preventing abuse of the legal process.

Oct 21, 2024 sclaw

Acquittal

Penal Code, 1860 (IPC) — Sections 420, 468, 471 and 120-B —Prevention of Corruption Act, 1988 — Section 13(2) and 13(1)(d) — Financial misconduct and conspiracy — Whether the High Court was correct in discharging the respondent from the charges of conspiracy and financial misconduct — The CBI argued that the High Court conducted a mini-trial at the charge-framing stage and that there was sufficient suspicion to frame charges against the respondent — The respondent’s counsel argued that the material in the charge sheet did not make out a case against the respondent and that the High Court rightly discharged him —The Supreme Court upheld the High Court’s decision to discharge the respondent, stating that mere suspicion was not enough to frame charges – The Court found that the respondent’s role was limited to signing the memorandum prepared by senior officers and participating in the Management Committee meeting, which approved the proposal — The Court emphasized that the proposal had passed through various committees and that the respondent’s actions did not amount to criminal misconduct — The appeal was dismissed, and the respondent was discharged from the charges — The trial against other accused persons will continue.

Oct 21, 2024 sclaw

Municipal Laws

Patna Municipal Corporation Act, 1951 — Sections 146, 423 and 488(1) — The Patna Municipal Corporation imposed a royalty on advertisements, which was later increased — The respondents challenged this imposition, arguing it was a tax without legislative backing — Whether the royalty imposed by the Corporation was a tax and if it was legally enforceable without legislative sanction — The Corporation argued that the royalty was agreed upon by the parties and was not a tax — They contended that the enhancement of the rate was within their rights — The respondents argued that the imposition was a tax, which required legislative sanction, and the Corporation had no authority to levy it — The Division Bench quashed the enhancement, ruling that the Corporation had no power to impose the tax without legislative backing — The Court found that the royalty was not a tax but a fee agreed upon by the parties — It held that the Corporation’s actions were within the scope of the agreement — The Court distinguished between royalty and tax, emphasizing that royalty is based on an agreement, not statutory provision — The Court upheld the imposition of royalty as per the agreement but noted that the enhancement in rates was not challenged effectively — The judgment of the Division Bench was set aside.

Oct 21, 2024 sclaw

Constitution

Citizenship Act, 1955 — Section 6A — Special provisions as to citizenship of persons covered by the Assam Accord — The case involves the constitutional validity of Section 6A of the Citizenship Act 1955, which grants citizenship to certain migrants from Bangladesh to Assam —The main issues include whether Parliament had the legislative competence to enact Section 6A, and if Section 6A violates Articles 6, 7, 14, 29, and 355 of the Constitution — Petitioners argue that Section 6A is unconstitutional as it conflicts with Articles 6 and 7, adopts unreasonable cut-off dates, and violates Articles 14, 29, and 355 — Respondents contend that Section 6A is within Parliament’s legislative competence under Article 11 and does not violate the Constitution — The judgment addresses the legislative competence of Parliament, the reasonableness of cut-off dates, and the impact on Assamese cultural identity — The court examines the historical context of citizenship provisions, the legislative intent behind Section 6A, and the scope of judicial review under Article 14 — The court analyzes the constitutional provisions on citizenship, the legislative objective of Section 6A, and the balance between legislative intent and constitutional mandates —The court concludes that Section 6A of the Citizenship Act is constitutional and does not violate the cited Articles of the Constitution.

Oct 21, 2024 sclaw

Month: July 2018

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