Supreme Court of India Judgements

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Cr P C

Criminal Procedure Code, 1973, S.427–Concurrent running of sentences—Default sentence inter se cannot be directed to run concurrently. 

Bysclaw

Dec 21, 2018

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By sclaw

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Cr P C

Criminal Procedure Code, 1973 — Section 439 — Bail — Cancellation of bail — Supreme Court’s power to interfere with High Court’s bail order — Supreme Court ordinarily does not interfere with High Court orders granting bail, but will intervene if discretion was exercised without due application of mind or contrary to law — Factors to consider include prima facie view of guilt, nature/gravity of offence, and likelihood of obstruction/evasion of justice — Grant of bail balances public interest in justice with individual liberty.

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Cr P C

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Cr P C

Criminal Procedure Code, 1973 (CrPC) — Sections 2(s) and 2(o) — Prevention of Corruption Act, 1988 — Andhra Pradesh Reorganisation Act, 2014 — Sections 2(f), 100, 101, 102 — Quashing of FIRs — Jurisdiction of Anti-Corruption Bureau (ACB) Police Station post-bifurcation of Andhra Pradesh — High Court quashed Anti-Corruption Bureau FIRs on hyper-technical ground of lack of specific notification under Section 2(s) CrPC for the relocated ACB office (Vijayawada) after the State Reorganisation — Held: The High Court’s approach leads to a travesty of justice by nipping investigations in the bud on hyper-technical grounds — Pre-bifurcation Government Order (G.O.Ms. No. 268 dated 12.09.2003) declaring ACB offices as Police Stations, coupled with the express provisions of the 2014 Act (Sections 100 and 102), ensures continuity of “law” (which includes notifications/orders) in the successor State of Andhra Pradesh without requiring fresh adoption or notification — Section 102 of the 2014 Act facilitates courts/authorities to construe the existing law to apply to the new State, even absent specific adoption — Subsequent clarificatory G.O.Ms. No. 137 (14.09.2022) merely restates the position and its non-retroactive application reasoning by High Court is untenable — Hyper-technical reasoning, ignoring the spirit of the law and the continuity mandated by the Reorganisation Act, cannot be sustained. (Paras 3, 5, 7, 9, 10, 16, 17, 21, 22, 24)

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Arbitration

Arbitration and Conciliation Act, 1996 — Section 29A(4) — Application for extension of time to make arbitral award — Where an arbitral tribunal is constituted by the High Court under Section 11(6), any application for extension of time under Section 29A(4) would lie with the High Court. Where an arbitral tribunal is constituted by the parties themselves under Section 11(2), the application under Section 29A(4) would lie before the Principal Civil Court of original jurisdiction in a district, which also includes the High Court in its ordinary original jurisdiction.

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Advocates Act Corporate

Advocates Act, 1961 — Section 38 — Appeal against Bar Council of India judgment — Professional misconduct — Failure to act with reasonable diligence and absence from Court hearing leading to dismissal of quashing petition — High Court ordered quashing of FIR subject to deposit of costs — Costs not deposited in time, FIR quashing order recalled and petition dismissed — Application to recall dismissal order allowed, quashing restored subject to enhanced costs — Compromise reached between advocate and complainant, misunderstanding about costs resolved — High Court waived enhanced costs — FIR quashed — Complainant filed affidavit withdrawing complaint due to misunderstanding about costs and expressing satisfaction with advocate’s services — Disciplinary Committee of Bar Council of India held advocate guilty of professional misconduct despite withdrawal affidavit — Supreme Court held that disciplinary committee ignored vital aspect of withdrawal affidavit and satisfaction of complainant — Substratum of complaint ceased to exist once dispute was resolved and withdrawn — Finding of professional misconduct unsustainable.

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C P C

Civil Procedure Code, 1908 (CPC) — Section 114A, Rules 17, 27, 28 of West Bengal Panchayat (Gram Panchayat Administration) Rules, 2004 — Competency of Gram Panchayat to grant building permission — Not competent if area governed by Act of 1979 and development plan exists — Panchayat Samiti is the competent authority.

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Service

University Grants Commission (Promotion of Equity in Higher Education Institutions) Regulations, 2026 — Clause 3(c) defining “Caste-based Discrimination” — Incorporation argued as restrictive and exclusionary — Claim that it renders individuals from non-reserved/general classes remediless against caste-based discrimination or institutional bias — Allegation that regulations proceed on unfounded presumption that caste-based discrimination only affects reserved categories.

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