Supreme Court of India Judgements

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Month: January 2020

Corporate

Insolvency and Bankruptcy Code, 2016 – Sections 7, 9, 10 and 12-A – Initiation of corporate insolvency resolution process by financial creditor – Case of MSL in their appeal is that they want to run the company and infuse more funds – MSL has raised the funds upon mortgaging the assets of the corporate debtor only. In such circumstances, This Court are not engaging in the judicial exercise of determining the question as to whether after having been successful in a CIRP, an applicant altogether forfeits their right to withdraw from such process or not HELD Court direct the Resolution Professional to take physical possession of the assets of the corporate debtor and hand it over to the MSL

Jan 23, 2020 sclaw

SUPREME COURT OF INDIA FULL BENCH MAHARASTHRA SEAMLESS LIMITED — Appellant Vs. PADMANABHAN VENKATESH AND OTHERS — Respondent ( Before : Rohinton Fali Nariman, Aniruddha Bose and V. Ramasubramanian, JJ.…

C P C

Civil Procedure Code, 1908 (CPC) – Section 115 and Order 22 Rule 5 – Hindu Succession Act, 1956 – Section 15 – Will – Legal representatives – Appellant is the sole claimant to the estate of the deceased on the basis of Will – Executing Court has found that the appellant is the legal representative of the deceased competent to execute the decree – Appellant as the legal representative is entitled to execute the decree and to take it to its logical end HELD The determination as to who is the legal representative under Order 22 Rule 5 will of course be for the limited purpose of representation of the estate of the deceased, for adjudication of that case. No rs judicata

Jan 22, 2020 sclaw

SUPREME COURT OF INDIA DIVISION BENCH VARADARAJAN — Appellant Vs. KANAKAVALLI AND OTHERS — Respondent ( Before : L. Nageswara Rao and Hemant Gupta, JJ. ) Civil Appeal No. 5673…

I P C

Penal Code, 1860 (IPC) – Section 302 – Arms Act, 1959 – Section 25 – Criminal Procedure Code, 1973 (CrPC) – Section 313 – Evidence Act, 1872 – Sections 27 and 106 – Murder of wife – Burden of Proof – Where an offence like murder is committed in secrecy inside a house, the initial burden to establish the case would undoubtedly be upon the prosecution, but the nature and amount of evidence to be led by it to establish the charge cannot be of the same degree as is required in other cases of circumstantial evidence.

Jan 22, 2020 sclaw

SUPREME COURT OF INDIA DIVISION BENCH NAWAB — Appellant Vs. STATE OF UTTARAKHAND — Respondent ( Before : Ashok Bhushan and Navin Sinha, JJ. ) Criminal Appeal No. 884 of…

I P C

Penal Code, 1860 (IPC) – Sections 34, 300, 302, 498-A, Section 304-Part II – Criminal Procedure Code, 1973 (CrPC) – Sections 313 – Evidence Act, 1872 – Section 106 – Murder of wife by throttling – Conviction and Sentence – Appeal against – In particular injuries suffered, it is quite clear that the act would fall within the scope of Section 300 of the IPC

Jan 21, 2020 sclaw

SUPREME COURT OF INDIA DIVISION BENCH PAUL — Appellant Vs. STATE OF KERALA — Respondent ( Before : Sanjay Kishan Kaul and K.M. Joseph, JJ. ) Criminal Appeal No. 38…

Service Matters
Service

Government of India Act, 1935 – Section 241(2)(b) – Enhancement of age of retirement HELD Appellant who attained the age of 60 years – Age of retirement which prevailed at the relevant time was not entitled to the benefit of the notification – not entitled to the enhanced age of retirement of 65 years

Jan 21, 2020 sclaw

SUPREME COURT OF INDIA DIVISION BENCH CHANDRA MOHAN VARMA — Appellant Vs. STATE OF UTTAR PRADESH — Respondent ( Before : Dr Dhananjaya Y. Chandrachud and Ajay Rastogi, JJ. )…

Cr P C

Dowry Prohibition Act, 1961 – Sections 3 and 4 – Penal Code, 1860 (IPC) – Sections 406, 420 and 498A – Criminal Procedure Code, 1973 (CrPC) – Section 216 – Framing of additional charges – It is clear that Section 216 provides the court an exclusive and wide-ranging power to change or alter any charge

Jan 21, 2020 sclaw

SUPREME COURT OF INDIA DIVISION BENCH DR. NALLAPAREDDY SRIDHAR REDDY — Appellant Vs. THE STATE OF ANDHRA PRADESH AND OTHERS — Respondent ( Before : Dr. Dhananjaya Y. Chandrachud and…

Service Matters
Service

Karnataka State Civil Services (Unfilled Vacancies reserved for the persons belonging to the Scheduled Castes and Scheduled Tribes) (Special Recruitment) Rules, 2001 – Rule 6 – Eligibility for appointment HELD Merely because the 1st respondent had approached the High Court by filing of a writ petition, that would not be sufficient to exercise jurisdiction under Article 226 of the Constitution in over­reaching the rights of the candidates who were otherwise eligible for appointment – Appeal allowed

Jan 21, 2020 sclaw

SUPREME COURT OF INDIA DIVISION BENCH THE KARNATAKA STATE SEEDS DEVELOPMENT CORPORATION LIMITED AND ANOTHER — Appellant Vs. SMT. H.L. KAVERI AND OTHERS — Respondent ( Before : Dr Dhananjaya…

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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