Supreme Court of India Judgements

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Month: April 2019

Acquittal

Rape–Suicide–Dying declaration–There are several inconsistencies and contradictions–Eye-witnesses examined by the prosecution i.e. PWs 13 and 15 who happen to be the brother and the friend of the deceased did not support the prosecution version and resiled from their statement made during investigation–Acquittal upheld

Apr 14, 2019 sclaw

    2009(1) LAW HERALD (SC) 629 IN THE SUPREME COURT OF INDIA Before The Hon’ble Mr. Justice Arijit Pasayat The Hon’ble Mr. Justice Mukundakam Sharma Criminal Appeal No. 352…

Arbitration

Arbitrator–Appointment of –Former Chief Justice of India resigned as arbitrator stating that issues involved in arbitration were similar to issues involved in earlier award passed by him–New arbitration a retired Judge of High Court appointed as arbitrator–Petitioner alleged that since former CJI was appointed to arbitrate, this time also former CJI ought to have been appointed–Objection of petitioner cannot be sustained.

Apr 14, 2019 sclaw

2009(1) LAW HERALD (SC) 626 IN THE SUPREME COURT OF INDIA Before The Hon’ble Mr. Justice Tarun Chatterjee Arbitration Petition No. 7 of 2006 Balli Petrochemicals Limited. v. National Aluminium…

Labour Cases

High Court was not justified in passing orders from time to time to secure presence of the officers. The officers of the State discharge public functions and duties. The orders are generally presumed to be passed in good faith unless proved otherwise. The officers pass orders as a custodian of public money. Therefore, merely because an order has been passed, it does not warrant their personal presence. The summoning of officers to the court to attend proceedings, impinges upon the functioning of the officers and eventually it is the public at large who suffer on account of their absence from the duties assigned to them. The practice of summoning officers to court is not proper and does not serve the purpose of administration of justice

Apr 14, 2019 sclaw

SUPREME COURT OF INDIA DIVISION BENCH SHRI N.K. JANU, DEPUTY DIRECTOR SOCIAL FORESTARY DIVISION, AGRA AND OTHERS — Appellant Vs. LAKSHMI CHANDRA — Respondent ( Before : Sanjay Kishan Kaul…

Dowry Death

Trial court, committed a patent error in discarding the dying declaration and the other material evidence, discussed hereinabove. Therefore, the interference by the High Court in the appeal against the acquittal of the appellant and recording the finding of his conviction for the offence under Section 302 of the IPC, on consideration of the evidence, is justified.

Apr 14, 2019 sclaw

SUPREME COURT OF INDIA DIVISION BENCH VIJAY MOHAN SINGH — Appellant Vs. STATE OF KARNATAKA — Respondent ( Before : L. Nageswara Rao and M.R. Shah, JJ. ) Criminal Appeal…

Cr P C

Criminal Procedure Code, 1973 (CrPC) – Section 386 – Power of the Appellate Court – Section 386 then enumerates powers of the Appellate Court which inter alia includes the power to “reverse the finding and sentence and acquit or discharge the accused, or order him to be re-tried by a Court of competent jurisdiction subordinate to such Appellate Court or committed for trial”. The powers of Appellate Court are equally wide. The High Court in the present case was exercising powers both under Chapters XXVIII and XXIX of the Code. If the power can go to the extent of ordering a complete re-trial, the exercise of power to a lesser extent namely ordering de novo examination of twelve witnesses with further directions as the High Court has imposed in the present matter, was certainly within the powers of the High Court. There is, thus, no infraction or jurisdictional error on the part of the High Court.

Apr 14, 2019 sclaw

SUPREME COURT OF INDIA DIVISION BENCH ATMA RAM AND OTHER — Appellant Vs. STATE OF RAJASTHAN — Respondent ( Before : Uday Umesh Lalit and Indu Malhotra, JJ. ) Criminal…

Constitution

Dabhol Power Corporation Limited case—— HELD In view of the long delay and in view of the fact that due to non-availability of many persons involved, no useful purpose would be served in continuing with the judicial commission of inquiry, we close the petition in the peculiar facts and circumstances of the case.

Apr 14, 2019 sclaw

SUPREME COURT OF INDIA FULL BENCH CENTER OF INDIAN TRADE UNIONS, A FEDERATION OF REGISTERED TRADE UNIONS — Appellant Vs. STATE OF MAHARASHTRA — Respondent ( Before : Ranjan Gogoi,…

Constitution

Film Bhobishyoter Bhoot.-Constitution of India, 1950 – Articles 14,19(1)(a), 19(1)(g) and 21 – Police are not in a free society the self-appointed guardians of public morality. The uniformed authority of their force is subject to the rule of law.– When the ability to portray art in any form is subject to extra constitutional authority, there is a grave danger that fundamental human freedoms will be imperiled by a cloud of opacity and arbitrary state behaviour.

Apr 14, 2019 sclaw

SUPREME COURT OF INDIA FULL BENCH INDIBILITY CREATIVE PVT LTD AND OTHERS — Appellant Vs. GOVT OF WEST BENGAL AND OTHERS — Respondent ( Before : Dr Dhananjaya Y Chandrachud…

C P C

Civil Procedure Code, 1908 (CPC) – Section 11 – Res judicata contained in Section 11 of the Code, which has also application to the labour/industrial proceedings – State had no jurisdiction to make a reference(s) to the Labour Court under Section 10 of the ID Act to re-examine the question of age reduction made by the appellant(PSU). A fortiori, the Labour Court had no jurisdiction to entertain the reference(s) to adjudicate the question(s) referred in the reference(s).

Apr 14, 2019 sclaw

SUPREME COURT OF INDIA DIVISION BENCH CHAIRMAN AND MANAGING DIRECTOR, THE FERTILIZERS AND CHEMICALS TRANVANCORE LTD. AND ANOTHER — Appellant Vs. GENERAL SECRETARY FACT EMPLOYEES ASSOCIATION AND OTHERS — Respondent…

Rent

U.P. Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 – Sections 21(1)(a) and 21(1)(b) – Eviction–“Nagar Palika, Almora in the year 1996/1997 stating that the building was in a dilapidated condition and therefore the same is required to be demolished and still even after period of approximately 24 years, the building stands and as the tenants are ready and willing to get the building in question repaired at their own cost and the same is not to be deducted from the rent, This Court is of the opinion that one opportunity is required to be given to the tenants to get the building repaired “

Apr 14, 2019 sclaw

SUPREME COURT OF INDIA DIVISION BENCH RAM PRAKASH AND ANOTHER — Appellant PUTTAN LAL AND OTHERS — Respondent ( Before : L. Nageswara Rao and M.R. Shah, JJ. ) Civil…

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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