Supreme Court of India Judgements

46670 Judgements hosted as on 9/12/2024 - Search (FREE), Subscribe, Read & Download

Month: December 2019

Service Matters
Service

Uttar Pradesh Development Authorities Centralized Services Rules, 1985 – Rule 24(3) – Promotion – Condition of length of ten years’ service was relaxed -In any case the appellant is entitled to be promoted with effect from 18.01.1995 i.e. the date on which the juniors to him were promoted – Non – concurrence with the U.P. Public Service Commission, at the most would make the appointment of the appellant irregular and not illegal

Dec 15, 2019 sclaw

SUPREME COURT OF INDIA FULL BENCH SIRAJ AHMAD — Appellant Vs. STATE OF UTTAR PRADESH AND ANOTHER — Respondent ( Before : S.A. Bobde, CJI, B.R. Gavai and Surya Kant,…

Acquittal

Penal Code, 1860 (IPC) – Sections 302, 363, 364, 364-A and 365 and Section 120-B – Arms Act, 1959 – Section 21 (1)(a) – Explosives Act, 1884 – Section 3 and 5 – Murder – Acquittal – Last seen together theory -Apart from Extra-Judicial Confession by Appellant Accused No.-1 no direct evidence was adduced by the prosecution to establish involvement of the accused in the alleged crime. Entire case of the prosecution was based on circumstantial evidence and theory of last seen together.

Dec 15, 2019 sclaw

SUPREME COURT OF INDIA FULL BENCH SHAILENDRA RAJDEV PASVAN AND OTHERS — Appellant Vs. STATE OF GUJARAT ETC. — Respondent ( Before : N.V. Ramana, Sanjiv Khanna and Krishna Murari,…

Consumer

Loss and damages – Repudiation of Claim – It is a settled position that an insurance company cannot travel beyond the grounds mentioned in the letter of repudiation – If the insurer has not taken delay in intimation as a specific ground in letter of repudiation, they cannot do so at the stage of hearing of the consumer complaint before NCDRC

Dec 15, 2019 sclaw

SUPREME COURT OF INDIA DIVISION BENCH SAURASHTRA CHEMICALS LTD. (PRESENTLY KNOWN AS SAURASHTRA CHEMICALS DIVISION OF NIRMA LTD.) — Appellant Vs. NATIONAL INSURANCE CO. LIMITED — Respondent ( Before :…

C P C

Second Appeal Cannot Be Dismissed On Merits When Appellant Is Unrepresented HELD Explanation to subrule (1) of Rule 17 of Order 41 CPC The reason for introduction of such an Explanation is due to the fact that it gives an opportunity to the appellant to convince the appellate court that there was sufficient cause for nonappearance. Such an opportunity is lost, if the courts decide the appeal on merits in absence of the counsel for the appellant.

Dec 14, 2019 sclaw

  SUPREME COURT OF INDIA DIVISION BENCH SRI PRABODH CH. DAS AND ANOTHER — Appellant Vs. MAHAMAYA DAS AND OTHERS — Respondent ( Before : S. Abdul Nazeer and Sanjiv…

I P C

Penal Code, 1860 (IPC) – Section 85 – Murder of Wife – Act of pouring kerosene – Influence of liquor -HELD merely establishing that his mind was affected by drink so that he more readily gave way to some violent passion, does not rebut the presumption that a man intends the natural consequences of his acts

Dec 14, 2019 sclaw

  SUPREME COURT OF INDIA DIVISION BENCH SURAJ JAGANNATH JADHAV — Appellant Vs. THE STATE OF MAHARASHTRA — Respondent ( Before : Ashok Bhushan and M. R. Shah, 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