Supreme Court of India Judgements

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Month: May 2019

Cheque Dishonour

Negotiable Instruments Act, 1881 (NI) – Sections 138, 143A and 148 – Criminal Procedure Code, 1973 (CrPC) – Sections 357(2) and 389 – Dishonour of cheque – Suspension of Sentence – Direction to deposit 25% of the amount of compensation – Appeal against same – Section 148 of the N.I. Act as amended, shall be applicable in respect of the appeals against the order of conviction and sentence for the offence under Section 138 of the N.I. Act, even in a case where the criminal complaints for the offence under Section 138 of the N.I. Act were filed prior to amendment Act No. 20/2018 i.e., prior to 01.09.2018.

May 31, 2019 sclaw

SUPREME COURT OF INDIA DIVISION BENCH  SURINDER SINGH DESWAL @ COL. S.S.DESWAL AND OTHERS — Appellant  Vs.  VIRENDER GANDHI — Respondent ( Before : M.R. Shah and A.S. Bopanna, JJ.…

Cr P C

Brother In Law Can Be Ordered To Pay INTERIM Maintenance To Widow Under Domestic Violence Act HELD–Ultimately, whether the requirements of Section 2(f); Section 2(q); and Section 2(s) are fulfilled is a matter of evidence which will be adjudicated upon at the trial. At this stage, for the purpose of an interim order for maintenance, there was material which justifies the issuance of a direction in regard to the payment of maintenance.

May 26, 2019 sclaw

REPORTABLE IN THE SUPREME COURT OF INDIA CRIMINAL APPELLATE JURISDICTION CRIMINAL APPEAL NO(S). 617 OF 2019 (@SLP(Crl.) No(s). 652 of 2019) AJAY KUMAR                                     Appellant(s) VERSUS LATA @ SHARUTI & ORS.                         …

Cheque Dishonour

Dishonour of Cheque—Friendly Loan—When financial capacity of complainant to lend the amount is being questioned, it was necessary for the complainant to have explained his financial capacity—Complainant failed to prove his financial capacity to lend--A ccused acquitted.

Dishonour of Cheque—Rebuttable Presumption–Onus is on the accused to raise the probable defence—The standard of proof for rebutting the presumption is that of preponderance of probabilities.

Dishonour of Cheque—Rebuttable Presumption—Inference of preponderance of probabilities can be drawn not only from the materials brought on record by the parties but also by reference to the circumstances upon which they rely

May 25, 2019 sclaw

2019(2) Law Herald (SC) 1113 : 2019 LawHerald.Org 826 IN THE SUPREME COURT OF INDIA Before HonTjle Mr. Justice Ashok Bhushan Hon’ble Mr. Justice K.M. Joseph Criminal Appeal No. 636…

I P C

Rape—False promise to marry—If it is established and proved that from very beginning the accused who gave the promise to the prosecutrix to marry, did not have any intention to marry and the prosecutrix gave the consent for sexual intercourse on such an assurance by the accused that he would marry her; such a consent by the prosecutrix would not be an excuse for the offender Rape—False promise to marry—Merely because the accused had married with another lady and/or even the prosecutrix has subsequently married, is no ground not to convict the accused

May 19, 2019 sclaw

2019(2) Law Herald (SC) 1097 : 2019 LawHerald.Org 825 IN THE SUPREME COURT OF INDIA Before Hon’ble Mr. Justice L. Nageswara Rao Hon’ble Mr. Justice M. R. Shah Criminal Appeal…

Consumer

COMPENSATION TO BE AWARDED – CONSUMER FORA — The amount of the interest is the compensation to the beneficiary deprived of the use of the investment made by the complainant – Therefore, such interest will take into its ambit, the consequences of delay in not handing over his possession – In fact, that the learned SCDRC as well as NCDRC has awarded compensation under different heads on account of singular default of not handing over possession – Such award under various heads in respect of the same default is not sustainable.

May 18, 2019 sclaw

SUPREME COURT OF INDIA DIVISION BENCH DLF HOMES PANCHKULA PVT. LTD. — Appellant Vs. D.S. DHANDA, ETC. ETC. — Respondent ( Before : D.Y. Chandrachud and Hemant Gupta, JJ. )…

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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