Supreme Court of India Judgements

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Month: September 2018

Bail Declined

Criminal Procedure Code, 1973, S.439~Bail-Appeal against Cancellation-Manner in which deceased was allegedly attacked and number of injuries inflicted prima facie indicate pre-meditation—Period of incarernation of accused in jail would not entitle enlargement on bail—Court yet to record testimonies of witness including complainant—Fair trial can be ensured only if appellants/accused not released on bail—Bail declined.

Sep 23, 2018 sclaw

(2017) AIR(SCW) 5398 : (2017) AIR(SC) 5398 : (2018) AllSCR(Crl) 44 : (2018) 1 ApexCourtJudgments(SC) 279 : (2018) 1 CriCC 850 : (2017) 4 Crimes 525 : (2018) 1 JBCJ…

Rent

First appellate court is the last court on facts. We find no perversity in the findings of the first appellate court. The said court has found on admission ” that there was landlord-tenant relationship. After entering such a finding only, the eviction was ordered on the ground of arrears of rent.

Sep 23, 2018 sclaw

2018(3) Law Herald (SC) 1935 : 2018 LawHerald.Org 1408 IN THE SUPREME COURT OF INDIA Before Hon’ble Mr. Justice Kurian Joseph Hon’ble Mrs. Justice R. Banumathi Civil Appeal No. 5823…

Education

MADRAS HC::::LLB Course—Student cannot be denied admission to three year LL. B course only on the ground that he had cleared the 10th standard privately.

Sep 23, 2018 sclaw

NOTE – NOT SC JUDGEMENT 2018(3) Law Herald (SC) 1923 (MAD.) (FB) : 2018 LawHerald.Org 1407 IN THE HIGH COURT OF MADRAS Before                                                                     *” Hon’ble Ms. Chief Justice Indira Banerjee…

Bail Declined

It is well established that courts must not go deep into the merits of the case when considering a bail application. All that needs to be established from the record is the existence of a prima facie case against the accused. While considering an application for bail, courts must take into account certain factors such as the existence of a prima facie case against the accused, the gravity of the allegations, position and status of the accused, the likelihood of the accused fleeing from justice and repeating the offence, the possibility of tampering with the witnesses and obstructing the courts as well as the criminal antecedents of the accused.

Sep 19, 2018 sclaw

HEAD NOTE It is well established that courts must not go deep into the merits of the case when considering a bail application. All that needs to be established from…

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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