Supreme Court of India Judgements

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Month: March 2019

Constitution

Constitution of India, 1950, Art.227–Writ of Habeas Corpus-Custody of Child–The Central aspect to be considered by the Court is whether the custody of child can be said to be unlawful or illegal and whether the welfare of child requires that the present custody should be changed and the child should be left in the care and custody of somebody else, depending on which appropriate directions can be passed

Mar 21, 2019 sclaw

2019(1) Law Herald (SC) 575 : 2018 LawHerald.Org 2136 IN THE SUPREME COURT OF INDIA Before Hon’ble Mr. Justice A.M. Khanwilkar Hon’ble Mr. Justice Dr. D.Y. Chandrachud Criminal Appeal Nos.…

Municipal Laws

Haryana Municipal Corporation Act, 1994, S.87–User Charges-Municipal Corporation is competent to levy user charges for the use of municipal drain for the flow of waste water from the tube wells by installed by private institutions-Such user charges which are as per diameter of tube well does not amount to fee for which prior approval of State government is required.          

Mar 21, 2019 sclaw

2019(1) Law Herald (SC) 555 : 2019 LawHerald.Org 603 IN THE SUPREME COURT OF INDIA Before Hon’ble Mr. Justice Dr. Dhananjaya Y. Chandrachud Hon’ble Mr. Justice Hemant Gupta Civil Appeal…

Cr P C

Summons—Revision under S 397(2) Cr PC against order of issue of process is maintainable Cognizance of Offence—While taking cognizance of an offence under Section 190 (1) (b) CrPC, the Magistrate does not has to record reasons for its satisfaction of sufficient grounds for issuance of summons

Mar 21, 2019 sclaw

2019(1) Law Herald (SC) 511 : 2019 LawHerald.Org 598 IN THE SUPREME COURT OF INDIA Before Hon’ble Mrs. Justice Indira Banerjee Hon’ble Mrs. Justice R. Baumathi Criminal Appeal No. 224…

I P C

Rape–Medical certificate granted by the Doctor suggests that the Hymen was torn at 6’O clock position and the rugosity was lost–There was no reason for the poor girl to falsely implicate the accused. Rape–Defence cannot take advantage of bad investigation where there is clinching evidence available to the prosecution–Truthful version of the prosecutrix cannot be ignored.

Mar 17, 2019 sclaw

2009(1) LAW HERALD (SC) 593 IN THE SUPREME COURT OF INDIA Before The Hon’ble Mr. Justice Tarun Chatterjee The Hon’ble Mr. Justice V.S.Sirpurkar Criminal Appeal No. 222 of 2009 (Arising…

Rent

Landlord & Tenant-Eviction-Revision of Rent-Agreed rent which was being paid by the tenant with annual increment decided at the time of creation of tenancy (10%) is not liable to re-determined as per amendment in statutory Act fixing rate of annual increment (7.5%)–Rate of annual increment would be applicable after the commencement of amendment–Tenant cannot unilaterally revise the rent already paid as statutory amendment

Mar 17, 2019 sclaw

2019(1) Law Herald (SC) 493 : 2019 LawHerald.Org 556 IN THE SUPREME COURT OF INDIA Before Honble Mr. Justice Ashok Bhushan Hon’ble Mr. Justice K.M. Joseph Civil Appeal Nos. 12561-12562…

Consumer

Consumer Protection Act, 1986, S.27–Imposition of Penalty-Appellant was shown as Secretary of the Society during the relevant period—For the default committed by a Credit Society (non return of amount invested alongwith interest as assured) and in absence of any personal liability imposed on the appellant, no order for imprisonment can be ordered for imprisonment of appellant

Mar 17, 2019 sclaw

2019(1) Law Herald (SC) 572 : 2018 LawHerald.Org 2135 IN THE SUPREME COURT OF INDIA Before Hon’ble Mr. Justice R. Subhash Reddy Hon’ble Mr. Justice Uday Umesh Lalit Civil Appeal…

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