Supreme Court of India Judgements

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Month: January 2020

Cheque Dishonour

Negotiable Instruments Act, 1881 – Section 138 – Dishonour of cheque – Suspension of sentence: Section 148 Has Retrospective Application, But 143A Is Prospective HELD non-compliance of the condition can very well hold that the suspension of sentence stands vacated due to non-compliance

Jan 8, 2020 sclaw

NI Act: Section 148 Has Retrospective Application, But 143A Is Prospective, Reiterates SC [Read Judgment] Ashok Kini 8 Jan 2020 4:57 PM The Supreme Court has reiterated that Section 148…

Corporate

Deferred Spectrum charges – Dismissal of Appeal for Refund – Centre’s Appeal against TDSAT order to refund of Rs 104 Crores to Reliance Communications – Order of the TDSAT does not call for any interference – The Union nowhere disputes that the respondent licensees’ liability toward payment of deferred spectrum charges, in May, 2018, was to the tune of Rs. 774.25 crores – The total amount realized upon encashment of the bank guarantees furnished by the respondents, however, was to the extent of Rs. 908.91 crores

Jan 7, 2020 sclaw

SUPREME COURT OF INDIA DIVISION BENCH UNION OF INDIA — Appellant Vs. RELIANCE COMMUNICATION LIMITED AND ANOTHER — Respondent ( Before : R. F. Nariman and S. Ravindra Bhat, JJ.…

Rent

Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 – Sections 10(2)(i), 10(2)(ii)(a)(b) and 10(2)(iii) – Eviction – Subletting – There is no genuine partnership between respondent no.1 and respondent no.2 – Respondent no.1 has come out with a case of partnership only to get out from the allegation of subletting – The exclusive possession of the suit premises is with respondent no.2. Respondent

Jan 7, 2020 sclaw

SUPREME COURT OF INDIA DIVISION BENCH A.MAHALAKSHMI — Appellant Vs. BALA VENKATRAM (D) THROUGH LR AND ANOTHER — Respondent ( Before : Ashok Bhushan and M.R. Shah, JJ. ) Civil…

I P C

Penal Code, 1860 (IPC) – Sections 300-Exception 4, 302, 304, 304-Part-I, 304-Part-II – Death due to injury in quarrel – Alteration of sentence – It is true that the deceased died because of the injuries caused by the accused – However, as observed above, the incident had taken place on the spur of the moment and after some altercation the accused took the lathi which was lying there and caused the injury on the head of the deceased – The offence committed does not amount to murder.

Jan 7, 2020 sclaw

SUPREME COURT OF INDIA DIVISION BENCH ANANTA KAMILYA — Appellant Vs. STATE OF WEST BENGAL — Respondent ( Before : Ashok Bhushan and M. R. Shah, JJ. ) Criminal Appeal…

Murder

Penal Code, 1860 (IPC) – Sections 34, 302, 304, 304-Part II and 307 – Criminal Procedure Code, 1973 (CrPC) – Section 313 – Evidence Act, 1872 – Section 32(1) – Murder – Conviction and sentence – Appeal against – Act of pouring kerosene over a person and then putting him on fire by lighting a match stick has all the ingredients of doing an act with the intention of causing death of a person in a gruesome manner

Jan 7, 2020 sclaw

SUPREME COURT OF INDIA DIVISION BENCH PURSHOTTAM CHOPRA AND ANOTHER — Appellant Vs. STATE (GOVT. OF NCT DELHI) — Respondent ( Before : A.M. Khanwilkar and Dinesh Maheshwari, JJ. )…

Service Matters
Service

Penal Code, 1860 (IPC) – Section 302 – Army Act, 1950 – Sections 16, 16(2), 69 and 64(c) – Armed Forces Tribunal Act, 2007 – Sections 16 – Army Rules, 1954 – Rule 180 – Dismissal from service -Tribunal does not have jurisdiction to direct re-trial on any other ground except that mentioned in Section 16(2) – Non-compliance of Rule 180 cannot be a ground for ordering a re-trial – In addition, the Tribunal has competence only to order re-trial by the Court Martial – There is no power conferred on the Tribunal to direct the matter to be remanded to a stage prior to the Court Martial proceedings

Jan 7, 2020 sclaw

SUPREME COURT OF INDIA DIVISION BENCH UNION OF INDIA AND OTHERS — Appellant Vs. EX. NO. 3192684 W. SEP. VIRENDRA KUMAR — Respondent ( Before : L. Nageswara Rao and…

Bail Granted

Penal Code, 1860 (IPC) – Sections 148, 120-B, 302 read with Section 149 – Criminal Procedure Code, 1973 (CrPC) – Section 439(2) – Murder – Tampering with evidence – Bail Cancelled – Appeal against -Order of the Sessions Court by which the bail was granted to the Appellants cannot be termed as perverse as the Sessions Court was conscious of the fact that the investigation was completed and there was no likelihood of the Appellant tampering with the evidence

Jan 7, 2020 sclaw

SUPREME COURT OF INDIA DIVISION BENCH MYAKALA DHARMARAJAM AND OTHERS ETC. — Appellant Vs. THE STATE OF TELANGANA AND ANOTHER — Respondent ( Before : L. Nageswara Rao and Hemant…

C P C

Civil Procedure Code, 1908 (CPC) – Order 39 – Temporary injunction – Jurisdiction – Under Order 39 of the Code of Civil Procedure, jurisdiction of the Court to interfere – Since the relief is wholly equitable in nature, the party invoking the jurisdiction of the Court has to show that he himself was not at fault and that he himself was not responsible for bringing about the state of things complained of and that he was not unfair or inequitable in his dealings with the party against whom he was seeking relief. His conduct should be fair and honest

Jan 6, 2020 sclaw

SUPREME COURT OF INDIA DIVISION BENCH AMBALAL SARABHAI ENTERPRISE LIMITED — Appellant Vs. KS INFRASPACE LLP LIMITED AND ANOTHER — Respondent ( Before : Ashok Bhushan and Navin Sinha, JJ.…

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