Supreme Court of India Judgements

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Month: January 2020

Constitution

IMP – KASHMIR SHUTDOWN – – Constitution of India, 1950 – Article 19(1)(a) and 19(1)(g) – Right to freedom of speech and expression – Freedom of speech and expression and the freedom to practice any profession or carry on any trade, business or occupation over the medium of internet enjoys constitutional protection under Article 19(1)(a) and Article 19(1)(g). Restriction upon such fundamental rights should be in consonance with the mandate under Article 19(2) and (6) of the Constitution, inclusive of the test of proportionality Repetitive orders under Section 144, Cr.P.C. would be an abuse of power.

Jan 10, 2020 sclaw

SUPREME COURT OF INDIA FULL BENCH ANURADHA BHASIN — Appellant Vs. UNION OF INDIA AND OTHERS — Respondent ( Before : N.V. Ramana, R. Subhash Reddy and B.R. Gavai, JJ.…

Service Matters
Service

Armed Forces Tribunal Act, 2007 – Section 34 – Transfer of pending cases – Whether an appeal against an order of a single judge of a High Court deciding a case related to an Armed Forces personnel pending before the High Court is required to be transferred to the Armed Forces Tribunal or should be heard by the High Court – Held, NO TRANSFER

Jan 9, 2020 sclaw

SUPREME COURT OF INDIA DIVISION BENCH BALKRISHNA RAM — Appellant Vs. UNION OF INDIA AND ANOTHER — Respondent ( Before : Deepak Gupta And Aniruddha Bose, JJ. ) Civil Appeal…

Juvenile Justice

Juvenile Justice (Care and Protection of Children) Act, 2015 – Section 2(33) – Penal Code, 1860 (IPC) – Section 304 – Juvenile Justice (Care and Protection of Children) Act, 2000 – Sections 2(k), 2(l), and 15 – Juvenile Justice Act, 1986 – Section 2(h) – Offences Prescribing Max Sentence Of More Than 7 Years But Not Providing Minimum Sentence Are Not ‘Heinous Offences’, But ‘Serious Offences’

Jan 9, 2020 sclaw

  SUPREME COURT OF INDIA DIVISION BENCH SHILPA MITTAL — Appellant Vs. STATE OF NCT OF DELHI AND ANOTHER — Respondent ( Before : Deepak Gupta and Aniruddha Bose, JJ.…

Will & Succession

Hindu Minority and Guardianship Act, 1956 – Natural Guardians – Section 6 and 8 – A Karta is the manager of the joint family property – He is not the guardian of the minor members of the joint family – What Section 6 of the Act provides is that the natural guardian of a minor Hindu shall be his guardian for all intents and purposes except so far as the undivided interest of the minor in the joint family property is concerned HELD In such an eventuality it would be the mother alone who would be the natural guardian and, therefore, the document executed by her cannot be said to be a void document

Jan 8, 2020 sclaw

SUPREME COURT OF INDIA DIVISION BENCH M. ARUMUGAM — Appellant Vs. AMMANIAMMAL AND OTHERS — Respondent ( Before : S. Abdul Nazeer and Deepak Gupta, JJ. ) Civil Appeal No.…

Arbitration

Arbitration and Conciliation Act, 1996 – Section 17 – Interim measures ordered by arbitral tribunal – Gujarat Public Works Contracts Disputes Arbitration Tribunal Act, 1992 – Section 3 – Works contract – Whether the Gujarat Public Works Contract Disputes Arbitration Tribunal constituted under Section 3 of the Gujarat Public Works Contracts Disputes Arbitration Tribunal Act, 1992 has jurisdiction to make interim orders in terms of Section 17 of the Arbitration and Conciliation Act, 1996 – Held, YES

Jan 8, 2020 sclaw

SUPREME COURT OF INDIA DIVISION BENCH STATE OF GUJARAT THROUGH CHIEF SECRETARY AND ANOTHER — Appellant Vs. AMBER BUILDERS — Respondent ( Before : Deepak Gupta and Aniruddha Bose, JJ.…

Service Matters
Service

Canara Bank Officers and Employees (Discipline and Appeal) Regulations, 1976 – Regulation 4(h) – Discipline and Appeal Regulations, 1976 – Regulations 5 and 5(3) – Misconduct – Order of punishment – It is clear from the Regulation 5(3) that the Disciplinary Authority or any other authority higher than it, may impose any penalties specified in Regulation 4 on any officer employee

Jan 8, 2020 sclaw

SUPREME COURT OF INDIA DIVISION BENCH CANARA BANK AND OTHERS — Appellant Vs. KAMESHWAR SINGH — Respondent ( Before : S. Abdul Nazeer and Sanjiv Khanna, JJ. ) Civil Appeal…

Service Matters
Service

Service Law – Appointment under compassionate grounds – Family pension – Appeal against HELD Basic principles applicable to the cases of compassionate employment, i.e., succor being provided at the stage of unfortunate demise, coupled with compassionate employment not being an alternate method of public employment

Jan 8, 2020 sclaw

SUPREME COURT OF INDIA DIVISION BENCH INDIAN BANK AND OTHERS — Appellant Vs. PROMILA AND ANOTHER — Respondent ( Before : Sanjay Kishan Kaul and K.M. Joseph, JJ. ) Civil…

Service Matters
Service

Service Law – Termination – Benefit of arrears of salary, seniority and continuity, arrears of salary and related benefits HELD the petitioner should be reinstated, and at the same time, the pay fixation order should ensure that the period of absence which would otherwise be treated as dies non is ignored for the purpose of fixation and fitment of salary alone – The order can also expressly state that the benefit of arrears of salary would not accrue to the petitioner

Jan 8, 2020 sclaw

SUPREME COURT OF INDIA DIVISION BENCH MANGILAL KAJODIA — Appellant Vs. UNION OF INDIA AND OTHERS — Respondent ( Before : R.F. Nariman and S. Ravindra Bhat, JJ. ) Writ…

You missed

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