Supreme Court of India Judgements

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Month: February 2020

Constitution

Boycott Of Courts Can’t Be Justified As Freedom Of Speech & Expression : SC On Lawyers’ Strikes HELD “To go on strike/boycott courts cannot be justified under the guise of the right to freedom of speech and expression under Article 19(1)(a) of the Constitution. Nobody has the right to go on strike/boycott courts. Even, such a right, if any, cannot affect the rights of others and more particularly, the right of Speedy Justice guaranteed under Articles 14 and 21 of the Constitution”,

Feb 29, 2020 sclaw

Boycott Of Courts Can’t Be Justified As Freedom Of Speech & Expression : SC On Lawyers’ Strikes [Read Judgment] LIVELAW NEWS NETWORK 28 Feb 2020 5:11 PM The Supreme Court…

Corporate

Tender – Installation and maintenance of 74 videoscopes at various field formations of CBEC – direct that out of the payment to be made to M/s. ASVA Power Systems India Pvt. Ltd., a sum of Rs. 63 lakhs shall be deducted and orders with regard to that amount shall be passed after hearing the parties in detail at the time of final hearing.

Feb 29, 2020 sclaw

SUPREME COURT OF INDIA DIVISION BENCH COMMISSIONER, DIRECTORATE OF LOGISTICS — Appellant Vs. ALMIGHTY TECHSERV, PROPRIETOR MR. MANISH DALMIA AND ANOTHER — Respondent ( Before : Deepak Gupta and Aniruddha…

Corporate

IMP ::: Insolvency and Bankruptcy Code, 2016 – Sections 5(8) and 43 – Mortgage by a Corporate debtor to secure debts of third party not “Financial Debt” within meaning of Section 5(8) – Whether lenders of Jaiprakash Associates Limited could be treated as financial creditors, HELD it cannot be said that the corporate debtor owes them any ‘financial debt’ within the meaning of Section 5(8) of the Code; and hence, such lenders of Jaiprakash Associates Limited do not fall in the category of the ‘financial creditors’ of the corporate debtor Jaypee Infratech Limited – Appeals are allowed

Feb 27, 2020 sclaw

SUPREME COURT OF INDIA DIVISION BENCH ANUJ JAIN INTERIM RESOLUTION PROFESSIONAL FOR JAYPEE INFRATECH LIMITED — Appellant Vs. AXIS BANK LIMITED ETC. ETC. — Respondent ( Before : A.M. Khanwilkar…

Cr P C

Criminal Procedure Code, 1973 (CrPC) Section 340 read with 195 – Penal Code, 1860 (IPC) – Sections 420, 467, 468 and 471 – Production of forged documents before the Revenue Court – Larger bench to consider (i) Whether Section 340 of the Code of Criminal Procedure, 1973 mandates a preliminary inquiry and an opportunity of hearing to the would-be accused before a complaint is made under Section 195 of the Code by a Court? (ii) What is the scope and ambit of such preliminary inquiry?

Feb 27, 2020 sclaw

SUPREME COURT OF INDIA DIVISION BENCH THE STATE OF PUNJAB — Appellant Vs. JASBIR SINGH — Respondent ( Before : Ashok Bhushan and Mohan M. Shantanagoudar, JJ. ) Criminal Appeal…

State Laws

Bihar and Orissa Public Demands Recovery Act, 1914 – Section 28 – Deposit of amount – Word “deposit” used in the Section, is to be understood and mean that deposit is to be made either, before making an application, or simultaneously with the application within the prescribed time of thirty days

Feb 26, 2020 sclaw

SUPREME COURT OF INDIA DIVISION BENCH NARAYAN YADAV (D) THR.LRS. — Appellant Vs. THE STATE OF BIHAR AND OTHERS — Respondent ( Before : L. Nageswara Rao and R. Subhash…

Service Matters
Service

Life Insurance Corporation of India (Staff) Regulations, 1960 – Regulations 39(1), 39(4)(i) and 39(4) – Penalty imposed on employee on the grounds of conduct which had led to a conviction on a criminal charge – Where the respondent was convicted of various criminal offences and subsequently, a notice to show cause was issued – HELD DB of high court was in error to hold the action on notice pending, decision of criminal appeal

Feb 26, 2020 sclaw

SUPREME COURT OF INDIA DIVISION BENCH LIFE INSURANCE CORPORATION OF INDIA — Appellant Vs. MUKESH POONAMCHAND SHAH — Respondent ( Before : Dr. Dhananjaya Y Chandrachud and Hemant Gupta, 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