Supreme Court of India Judgements

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Month: November 2019

C P C

Right To File Regular Appeal Cannot Be Curtailed Merely Because Application To Set Aside Ex-Parte Decree Was Dismissed. heldBut where the defendant has been pursuing the remedy bona fide under Order IX Rule 13 CPC, if the court refuses to condone the delay in the time spent in pursuing the remedy under Order IX Rule 13 CPC, the defendant would be deprived of the statutory right of appeal.

Nov 21, 2019 sclaw

Right To File Regular Appeal Cannot Be Curtailed Merely Because Application To Set Aside Ex-Parte Decree Was Dismissed: SC [Read Judgment] BY: ASHOK KINI21 Nov 2019 6:07 PM But where…

I P C

Penal Code, 1860 (IPC) – Section 354, 511 and 376 – Criminal force on the victim -Rape attempt – Delay in registering the FIR HELD Husband of the complainant ­victim (P.W.3) was staying in Nandprayag while the incident occurred in the remote village of Salna – Subsequent to the incident, the complainant­ victim first travelled to meet her husband (P.W.3) – After narrating the said incident to him, she further travelled to register a complaint before Chief Judicial Magistrate, Chamoli, which is again far off from the place of occurrence

Nov 20, 2019 sclaw

SUPREME COURT OF INDIA DIVISION BENCH CHAITU LAL — Appellant Vs. STATE OF UTTARAKHAND — Respondent ( Before : N.V. Ramana and Ajay Rastogi, JJ. ) Criminal Appeal No. 2127…

Cr P C

Penal Code, 1860 (IPC) – Sections 302 and 326 – Criminal Procedure Code, 1973 (CrPC) – Sections 301, 301(2), 225 and 24(8) – Evidence Act, 1872 – Section 165 – Murder – Cross­examination of witnesses -‘Victim’s counsel has a limited right of assisting the prosecution, which may extend to suggesting questions to the Court or the prosecution, but not putting them by himself.’

Nov 20, 2019 sclaw

Private Counsel Engaged By Victim To Assist Public Prosecutor Cannot Make Oral Argument/Cross Examine Witnesses: SC [Read Judgment] BY: ASHOK KINI20 Nov 2019 5:59 PM ‘Victim’s counsel has a limited…

Service Matters
Service

Upon reaching a finding of arbitrariness in the selection process, the Court could at the most have issued a direction to the State Screening Committee to reassess the names of all candidates by giving due consideration to all relevant documents………….. it was not for the Court to sit in judgment over the merit of the candidates and substitute its reasoning for that of the Screening Committee. Appeal Allowed

Nov 20, 2019 sclaw

SUPREME COURT OF INDIA DIVISION BENCH BAIDYANATH YADAV — Appellant Vs. ADITYA NARAYAN ROY AND OTHERS — Respondent ( Before : Mohan M. Shantanagoudar and Ajay Rastogi, JJ. ) Civil…

Corruption

Having regard to the material on record and since large amounts of money belonging to innocent investors have been siphoned off, as well as for the aforesaid reasons, the High Court, in our considered opinion, should not have released the Respondent on bail………the impugned order granting interim bail to the Respondent stands set aside.

Nov 20, 2019 sclaw

SUPREME COURT OF INDIA DIVISION BENCH CENTRAL BUREAU OF INVESTIGATION — Appellant Vs. RAMENDU CHATTOPADHYAY — Respondent ( Before : Mohan M. Shantanagoudar and Sanjiv Khanna, JJ. ) Criminal Appeal…

C P C

Section 100 CPC – The order of the High Court interfering with concurrent findings of facts by two courts is, therefore, held to be unsustainable in exercise of the powers under Section 100 of the Civil Procedure Code. The order of the High Court is consequently set aside. The orders dated 06.03.1998 and 13.06.2002 of the Trial Court and the First Appellate Court are restored. The suit of the plaintiffs is dismissed. The present appeal is allowed.

Nov 20, 2019 sclaw

SUPREME COURT OF INDIA DIVISION BENCH NARESH AND OTHERS — Appellant Vs. HEMANT AND OTHERS — Respondent ( Before : Ashok Bhushan and Navin Sinha, JJ. ) Civil Appeal No.…

Consumer

There was no reason for the National Commission to hold that there was any violation of the requisite conditions on part of the appellant and there was no justification to reduce the claim to the extent of 60% of the IDV of the vehicle. The conclusions drawn and the directions issued by the State Commission, in our view, were quite correct and did not call for any interference.

Nov 20, 2019 sclaw

SUPREME COURT OF INDIA DIVISION BENCH KAMLESH — Appellant Vs. SHRIRAM GENERAL INSURANCE COMPANY LTD — Respondent ( Before : Uday Umesh Lalit and Vineet Saran, JJ. ) Civil Appeal…

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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