Supreme Court of India Judgements

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Month: July 2020

Acquittal

Prevention of Food Adulteration Act, 1954, Section 16(1A) and Section 16(1)(a)(ii) – Adulterated Haldi Powder HELD the report of the public analyst does not mention that the sample was either “insect infested” or was “unfit for human consumption”, in the absence of such an opinion, the prosecution has failed to establish the requirements of Section 2 (1a)(f) of the Act

Jul 30, 2020 sclaw

  IN THE SUPREME COURT OF INDIA CRIMINAL APPELLATE JURISDICTION CRIMINAL APPEAL No. 2255 OF 2010 PREM CHAND …APPELLANT Versus STATE OF HARYANA …RESPONDENT JUDGMENT N. V. RAMANA, J. 1.…

Direct Taxation

Income Tax Act, 1961 – Section 194C – Tax Deduction at Source – Applicability of Section 194C – Question of TDS under Section 194C(2) would have arisen only if the payment was made to a “sub-contractor” and that too, in pursuance of a contract for the purpose of “carrying whole or any part of work undertaken by the contractor” Appeal dismissed.

Jul 29, 2020 sclaw

SUPREME COURT OF INDIA DIVISION BENCH SHREE CHOUDHARY TRANSPORT COMPANY — Appellant Vs. INCOME TAX OFFICER — Respondent ( Before : A.M. Khanwilkar and Dinesh Maheshwari, JJ. ) Civil Appeal…

Service Matters
Service

Service Law – Appointment – Post of Medical Officer (Homeo) – 1% reservation was provided to the Hindu Nadar Community – Circular of the Commission could not adversely affect the claim of the appellants – Commission was bound to fill up the shortfall in the vacancies reserved for the Hindu Nadar Community.

Jul 29, 2020 sclaw

SUPREME COURT OF INDIA FULL BENCH DR. ASWATHY R.S. KARTHIKA AND OTHERS — Appellant Vs. DR. ARCHANA M. AND OTHERS — Respondent ( Before : L. Nageswara Rao, Hemant Gupta…

Service Matters
Service

Army Act, 1950 – Section 71 and 71(h) – General Court Martial – Cashiering from service – Pensionary benefits – If the penalty imposed by the Court Martial of cashiering from service is upheld, forfeiture of all the pensionary benefits of the Appellant is not automatic – In the absence of an order passed under Section 71 (h), the pension of the Appellant cannot be forfeited

Jul 29, 2020 sclaw

  SUPREME COURT OF INDIA FULL BENCH UNION OF INDIA AND OTHERS — Appellant Vs. LT. COL. S. S. BEDI — Respondent ( Before : L. Nageswara Rao, Hemant Gupta…

Acquittal

IPC, 1860 – Sections 366A and 506 – CrPC , 1973 – S. 313 – Illicit intercourse HELD Important links of the story, including what happened in the crucial five minutes when the girl was locked inside the room or how the male tenant reacted, are missing – Similarly, other links of the story are grossly inconsistent – once a plausible version put forth in defence U/Section 313 CrPC stage, it is for the prosecution to negate such defense plea – Appeal allowed. DOD 28/7/2020

Jul 28, 2020 sclaw

  SUPREME COURT OF INDIA FULL BENCH PARMINDER KAUR @ P.P. KAUR @ SONI — Appellant Vs. STATE OF PUNJAB — Respondent ( Before : N.V. Ramana, Surya Kant and…

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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