Supreme Court of India Judgements

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Month: January 2020

Consumer

SC Sets Aside NCDRC Findings Of Unfair Trade Practice Against Star TV & Airtel In Relation To KBC Show HELD there is no other cogent material on record upon which the National Commission could have placed reliance to render the finding of ‘unfair trade practice’ under Section 2(1)(r)(3) (a) of the 1986 Act”,

Jan 25, 2020 sclaw

SUPREME COURT OF INDIA DIVISION BENCH STAR INDIA (P) LTD. — Appellant Vs. SOCIETY OF CATALYSTS AND ANOTHER — Respondent ( Before : Mohan M. Shantanagoudar and R. Subhash Reddy,…

Property Matters

Registration Act, 1908 – Sections 31, 88, 89, 32, 34 and 36 – Civil Procedure Code, 1908 (CPC) – Section 100 – Transfer of Property Act, 1882 – Section 53(A) – Registration of deed of conveyance – HELD The deed in question does not fall within Sections 31, 88 and 89 of the Registration Act. Section 32 of the said Act does not require presence of both parties to a deed of sale when the same is presented for registration – Not find any reason to interfere with the judgment of the High Court

Jan 25, 2020 sclaw

SUPREME COURT OF INDIA DIVISION BENCH H.P. PUTTASWAMY — Appellant Vs. THIMMAMMA AND OTHERS — Respondent ( Before : Deepak Gupta and Aniruddha Bose, JJ. ) Civil Appeal No. 3975…

Bail Granted

Penal Code, 1860 (IPC) – Section 302 read with Sections 120-B/34, 147, 148 and 149 – Criminal Procedure Code, 1973 (CrPC) – Section 161 – Murder by gunshots – There has been no wrong or improper exercise of discretion on the part of the High Court in granting bail to the accused

Jan 25, 2020 sclaw

SUPREME COURT OF INDIA DIVISION BENCH PRABHAKAR TEWARI — Appellant Vs. STATE OF UTTAR PRADESH AND ANOTHER — Respondent ( Before : Deepak Gupta and Aniruddha Bose, JJ. ) Criminal…

Service Matters
Service

Army Act, 1950 – Section 20 – Army Rules, 1954 – Rule 17 – Dismissal by Chief of the Army Staff – While exercising the power under Section 20 of the Army Act, the only procedure which is required to be followed would be under rule 17 of the Army Rules, namely, a person who is sought to be dismissed or removed from service has been informed of the particulars of the cause of action against him and allowed reasonable time to state in writing any reasons

Jan 25, 2020 sclaw

SUPREME COURT OF INDIA DIVISION BENCH SANJAY MARUTIRAO PATIL — Appellant Vs. UNION OF INDIA AND OTHERS — Respondent ( Before : L. Nageswara Rao and M.R. Shah, JJ. )…

Narcotics

Liberal Approach In Granting Bail In NDPS Uncalled For, Says SC HELD “Underlying object of Section 37 is that in addition to the limitations provided under the CrPC, or any other law for the time being in force, regulating the grant of bail, its liberal approach in the matter of bail under the NDPS Act is indeed uncalled for.”

Jan 24, 2020 sclaw

Liberal Approach In Granting Bail In NDPS Uncalled For, Says SC [Read Judgment] Ashok Kini 24 Jan 2020 5:39 PM “The jurisdiction of the Court to grant bail is circumscribed…

Service Matters
Service

Service Law – Appointment of Vice­Principal – it is seen that Clause 4(4) of Ordinance XVIII would indicate that the prior approval from the University is required to be taken. However, the tabular form extracted and taken note by the Division Bench in para 6 of the order would indicate that on most of the occasions the approval has been granted post facto -It is no doubt true that when a procedure is contemplated the same is required to be followed. However, in the present fact the very manner in which the appellants have proceeded to deny the benefit to the respondent would indicate that the action is not bonafide

Jan 24, 2020 sclaw

SUPREME COURT OF INDIA DIVISION BENCH GOVERNING BODY SWAMI SHRADDHANAND COLLEGE — Appellant Vs. AMAR NATH JHA AND ANOTHER — Respondent ( Before : R. Banumathi and A.S. Bopanna, JJ.…

Constitution

Constitution of India, 1950 – Article 142 – Writ of Habeas Corpus – Non-benfit of Premature release – Petitions for habeas corpus were filed on the ground that the State has not given benefit of the premature release referred to the petitioners whereas many others have been given the benefit – It is a settled principle of law that a writ of habeas corpus is available as a remedy in all cases where a person is deprived of his/her personal liberty

Jan 24, 2020 sclaw

SUPREME COURT OF INDIA DIVISION BENCH THE HOME SECRETARY (PRISON) AND OTHERS — Appellant Vs. H. NILOFER NISHA — Respondent ( Before : S. Abdul Nazeer and Deepak 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