Supreme Court of India Judgements

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Month: July 2018

Will & Succession

IMP::: Hindu Law—Self Acquired Property—Burden of Proof—Joint Family Property—It is obligatory upon the plaintiffs to have provided that dispute existence of jointness in the family, properties claimed were self acquired properties—Plaintiff failed to adduce any kind of documentary evidence to prove their self acquisition of claimed properties nor they were able to prove the source of its acquisition- -Properties held to be joint family property. 

Jul 8, 2018 sclaw

    (2017) 180 AIC 188 : (2017) AIR(SCW) 4465 : (2017) AIR(SC) 4465 : (2017) 125 ALR 876 : (2018) 1 AndhLD 141 : (2017) 3 ApexCourtJudgments(SC) 730 :…

Cr P C

Criminal Procedure Code, 1973, S.309–Adjournments–Legal position reiterated—Held; (i) Once examination of witnesses begins, the same has to be continued from day-to-day unless evidence of the available witnesses is recorded, except when adjournment beyond the following day has to be granted for reasons recorded. (ii) When a. witness is available and his examination-in-chief is over, unless compelling reasons are there, the trial court should not adjourn the matter on the mere asking.

Jul 8, 2018 sclaw

  (2018) 1 AICLR 269 : (2018) 1 ALT(Crl) 90 : (2018) 1 ApexCourtJudgments(SC) 304 : (2018) 1 BomCR(Cri) 590 : (2017) CriLR 1256 : (2017) 6 CTC 883 :…

Land Acquisition

Land Acquisition Act, 1894, S.I8—Market Value—Fruit bearing trees–Appellants submitted that since the holding is very small and since the people have been dependent and the income from the fruit bearing trees they would go by the calculation on the basis of income from fruit bearing trees only and not on basis of land value–Ordered accordingly

Jul 8, 2018 sclaw

(2017) 4 LawHerald(SC) 2880 : (2018) 2 Scale 338 SUPREME COURT OF INDIA DIVISION BENCH ISMAIL HUSHEN GHANCHI — Appellant Vs. NATIONAL HIGHWAYS AUTHORITY OF INDIA — Respondent ( Before : Kurian Joseph and…

Acquittal

Criminal Procedure Code, 1973, S.378«Appeal against Acquittal- -When the High Court while reversing the decision of the Session Court acquits the accused and assigns the reasons by appreciating the entire evidence in support of the acquittal, then Supreme Court would not be inclined to interfere in the order of acquittal. 

Jul 8, 2018 sclaw

(2018) 102 ACrC 316 : (2018) 181 AIC 269 : (2018) 1 AICLR 273 : (2017) AIR(SCW) 5353 : (2017) AIR(SC) 5353 : (2018) ALLMR(Cri) 445 : (2018) 1 ApexCourtJudgments(SC)…

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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