Supreme Court of India Judgements

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Month: February 2020

Consumer

CLAIM REPUDIATED on grounds ‘farmers’ were not ‘consumers’ within the meaning of C P Act, 1986 – HELD “consumer” under the Act is very wide and it not only includes the person who hires or avails of the services for consideration but also includes the beneficiary of such services who may be a person other than the person who hires or avails of services – CLAIM ALLOWED

Feb 6, 2020 sclaw

SUPREME COURT OF INDIA DIVISION BENCH CANARA BANK @ APPELLANT @ HASH M/S UNITED INDIA INSURANCE CO. LIMITED AND OTHERS @ RESPONDENT ( Before : S. Abdul Nazeer and Deepak…

Service Matters
Service

STA Rules – Rule 5 – Seniority and pensionary benefits – Appellants are not entitled to have seniority determined in respect of vacancies of Inspector which arose prior to 07.12.2002 – Appellants are eligible to be considered for promotion from 20.01.2003 and they are entitled to add their service as Data Entry Operator Grade ‘B’ for the purpose of the 2002 Inspector Rules HELD This Court direct that the promotions shall be notional where promotions have already been effected, however, entitling the parties to seniority and pensionary benefits

Feb 6, 2020 sclaw

SUPREME COURT OF INDIA DIVISION BENCH D. RAGHU AND OTHERS — Appellant Vs. R. BASAVESWARUDU AND OTHERS ETC. — Respondent ( Before : Sanjay Kishan Kaul and K.M. Joseph, JJ.…

Limitation

Wild Life (Protection) Act, 1972 – Limitation Act, 1963 – Section 14 – Acquisition – Term of lease – After issuance of the notification dated 06.03.1976 and inclusion of the subject land therein, there was no occasion for the appellant acquiring any further right in the land after expiry of the term of lease on 30.06.1977 and hence, the alleged second lease for a period of 25 years was of no effect;

Feb 6, 2020 sclaw

SUPREME COURT OF INDIA DIVISION BENCH M/S. NATESAN AGENCIES (PLANTATIONS) — Appellant Vs. STATE REP. BY THE SECRETARY TO GOVT. ENVIRONMENT AND FOREST DEPARTMENT — Respondent ( Before : Uday…

Accident

Motor Vehicles Act, 1988 – Section 168 – Compensation – Suffered serious injuries resulting in damage to brain -Normally interest should be granted from the date of filing of the petition and if in appeal enhancement is made the interest should again be from the date of filing of the petition.

Feb 5, 2020 sclaw

SUPREME COURT OF INDIA DIVISION BENCH KAJAL — Appellant Vs. JAGDISH CHAND AND OTHERS — Respondent ( Before : L. Nageswara Rao and Deepak Gupta, JJ. ) Civil Appeal No.…

Property Matters

Compromise Decree Which Does Not Take In Property That Is Not Subject Matter Of Suit Need No Registration: SC HELD “A compromise decree passed by a Court would ordinarily be covered by Section 17(1)(b) but subsection(2) of Section 17 provides for an exception for any decree or order of a Court except a decree or order expressed to be made on a compromise and comprising immovable property other than that which is the subject-matter of the suit or proceeding.

Feb 5, 2020 sclaw

Compromise Decree Which Does Not Take In Property That Is Not Subject Matter Of Suit Need No Registration: SC [Read Judgment] LIVELAW NEWS NETWORK 5 Feb 2020 6:41 PM The…

Cr P C

DEFAULT BAIL – HELD The provisions of the Code do not empower anyone to extend the period within which the investigation must be completed nor does it admit of any such eventuality. On the expiry of the said period of 90 days or 60 days, as the case may be, an indefeasible right accrues in favour of the accused for being released on bail on account of default by the investigating agency

Feb 4, 2020 sclaw

  1 REPORTABLE IN THE SUPREME COURT OF INDIA CRIMINAL APPELLATE JURISDICTION CRIMINAL APPEAL NO. 1218 OF 2018 @ SPECIAL LEAVE PETITION (CRIMINAL) NO.6453 OF 2018 Achpal @ Ramswaroop &…

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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