Month: January 2019

Common Intention–Even a past enmity by itself may not be a ground to hold for drawing any inference of formation of common intention amongst the parties. –Criminal Law–Common Intention–It is well settled that Section 34 of IPC does not create a distinct offence, it only lays down the principle of joint criminal liability–The necessary conditions for the application of Section 34 of Code are common intention to commit an offence and participation by all the accused in doing act or acts in furtherance of common intention–Penal Code, 1860, Section 34. 

2009(1) LAW HERALD (SC) 131 IN THE SUPREME COURT OF INDIA Before The Hon’ble Mr. Justice S.B. Sinha The Hon’ble Mr. Justice Cyriac Joseph Criminal Appeal No. 2067 of 2008…

Accident Law–Impleading of Insurance–Liability of the insurance company arises for the purpose of reimbursement of the amount of compensation found to be payable by the owner of the vehicle insured–It is only in exceptional cases and as provided for under Section 170 of the Act, the insurance company can defend a claim petition–Only on limited grounds it may be permitted to question the quantum of compensation–Motor Vehicles Act, 1988, Section 170.     

2009(1) LAW HERALD (SC) 126 IN THE SUPREME COURT OF INDIA Before The Hon’ble Mr. Justice S.B. Sinha The Hon’ble Mr. Justice Cyriac Joseph Civil Appeal No. 7318 of 2008…

Held; while considering an application for bail, detailed discussion of evidence and elaborate documentation of merit is to be avoided–No party should have impression that his case has been pre-judged–Existence of prima facie case is only to be considered–No merit–Appeal dismissed

2009(1) LAW HERALD (SC) 117 IN THE SUPREME COURT OF INDIA Before The Hon’ble Mr. Justice Dr. Arijit Pasayat The Hon’ble Mr. Justice Dr. Mukundakam Sharma Criminal Appeal No. 406…

Service Matters

Service and Labour Law–Absence without leave–Dismissal from service–Misconduct–Proportionality of punishment–Appellant claimed that punishment of termination is disproportionate to gravity of offence charged–No mitigating circumstances could be shown–Similar offence committed earlier–Punishment of simplicitor dismissed not disproportionate to gravity of offence–Appeal dismissed

2009(1) LAW HERALD (SC) 93 IN THE SUPREME COURT OF INDIA Before The Hon’ble Mr. Justice S.B. Sinha The Hon’ble Mr. Justice Cyriac Joseph Criminal Appeal No. 2061 of 2008…

You missed

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.