Supreme Court of India Judgements

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Month: July 2018

I P C

Indian Penal Code, 1860, S.304 Part II–Culpable Homicide—As per post mortem report injuries were not sufficient in ordinary cause to cause death and deceased had survived 14 days from the date of incident—Order of High Court in acquitting three accused and conviction of other two accused persons u/s 304-Part II, IPC upheld

Jul 4, 2018 sclaw

(2018) 102 ACrC 309 : (2018) 181 AIC 159 : (2018) 1 AICLR 260 : (2017) AIR(SCW) 5048 : (2017) AIR(SC) 5048 : (2017) AllSCR(Crl) 1989 : (2017) 4 BomCR(Cri)…

C P C

THREE GOLDEN PRINCIPLE FOR INJUNCTION GRANT : (plaintiff) was able to make out all the three neces­sary ingredients for grant of permanent injunction with the aid of evidence, namely, the prima facie case, the balance of convenience and the irreparable loss and injury, if the injunction is not granted to him. Since the respondent held a Patta of the suit land, there was a prima facie case in his favour. Secondly, he was also held to be in possession of the suit land and hence the other two ingredients, namely, the balance of convenience and irreparable loss and injury, were also in his favour.

Jul 4, 2018 sclaw

(2017) 179 AIC 116 : (2017) AIR(SCW) 5094 : (2017) AIR(SC) 5094 : (2017) 125 ALR 468 : (2018) 1 ALT 51 : (2017) 6 AndhLD 59 : (2017) 3…

Cr P C

Normally, retrial has to be ordered by appellate court under S.386 Cr.P.C—However, in exceptional circumstance, such a power can be exercised by the High Court under Art. 226 or by Supreme Court under Art. 32 (ii) Such a power can be exercised even before the pronouncement of the judgment by the Trial Court.

Jul 3, 2018 sclaw

  (2018) 1 AICLR 240 : (2017) AIR(SCW) 5690 : (2017) AIR(SC) 5690 : (2017) 3 AllCrlRulings 3409 : (2017) AllSCR(Crl) 1928 : (2017) 4 BomCR(Cri) 661 : (2018) CriLJ…

Rent

Landlord & Tenant–Eviction–Parting with Possession-Appellant took shop for running ration shop in 1964-He entered into partnership in 1977 and parted with possession without consent of landlord-­ Eviction upheld on ground of parting with possession without the consent of landlord without adjudicating about the genuineness of the partnership agreement. 

Jul 3, 2018 sclaw

  (2017) 179 AIC 245 : (2017) AIR(SCW) 3353 : (2017) AIR(SC) 3353 : (2017) AllSCR 1621 : (2017) 125 ALR 186 : (2017) 3 ARC 15 : (2017) 3…

Civil Cases

Specific Relief Act, 1963, S.20–Specific Performance-Agreement to Sell—Once the Trial Court, first and second Appellant Court formed an opinion and decided to grant the specific performance of the agreement to the plaintiff in exercise of their respective discretionary powers, Supreme Court being the last court in hierarchy cannot disturb such concurrent findings while exercising power under Article 136 of the Constitution of India—Such concurrent findings are binding on Supreme Court.

Jul 3, 2018 sclaw

  (2018) 181 AIC 255 : (2017) AIR(SCW) 3601 : (2017) 4 AIRJharR 415 : (2017) AIR(SC) 3601 : (2017) AllSCR 1855 : (2017) 5 ALT 29 : (2017) 5…

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