Supreme Court of India Judgements

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Month: August 2020

Constitution

Punjab Scheduled Castes and Backward Classes (Reservation in Services) Act, 2006 – Section 4(5) – Constitution of India, 1950 – Articles 14, 15, 16, 338, 341, 342, and 342A – Permissibility of Sub-Classification within Scheduled Castes or Scheduled Tribes Reservation – State Government has the power to make reservation and make such sub – classification and that would not amount to tinkering with lists. Matter referred to larger bench.

Aug 27, 2020 sclaw

  SUPREME COURT OF INDIA CONSTITUTION BENCH THE STATE OF PUNJAB AND OTHERS — Appellant Vs. DAVINDER SINGH AND OTHERS — Respondent ( Before : Arun Mishra, Indira Banerjee, Vineet…

Property Matters

Pleas Of Title And Adverse Possession Cannot Be Advanced Simultaneously HELD  The possession has to be in public and to the knowledge of the true owner as adverse, and this is necessary as a plea of adverse possession seeks to defeat the rights of the true owner.And From The Same Date HELD

Aug 27, 2020 sclaw

The Supreme Court has observed that plea of title and adverse possession cannot be advanced simultaneously and from the same date.  “We fail to appreciate how, on the one hand…

Corporate

Foreign Trade (Development and Regulation) Act, 1992 – Sections 3(2) and 9A – Imposition of quantitative restrictions – Central Government has no right and power to impose ‘quantitative restrictions’ except under Section 9A of the FTDR Act – Section 9A of the FTDR Act does not elide or negate the power of the Central Government to impose restrictions on imports under sub-section (2) to Section 3 of the FTDR Act.

Aug 26, 2020 sclaw

  SUPREME COURT OF INDIA FULL BENCH UNION OF INDIA AND OTHERS — Appellant Vs. AGRICAS LLP AND OTHERS ETC. — Respondent ( Before : A.M. Khanwilkar, Dinesh Maheshwari and…

I P C

(IPC) – Ss 147, 323, 325 read with 149 – Voluntarily Causing hurt – Reduction in sentence – Sudden incident for plucking the Jamun (fruit) and there was no intention to cause the injuries – Conviction confirmed – Sentence imposed Trial Court and High Court modified and reduced to the period already undergone

Aug 26, 2020 sclaw

  SUPREME COURT OF INDIA DIVISION BENCH KARTHICK AND OTHERS — Appellant HASH THE STATE REPRESENTED BY INSPECTOR OF POLICE, KANCHEEPURAM DISTRICT, TAMIL NADU — Respondent ( Before : R.…

Direct Taxation

Income Tax Act, 1961 – Section 45 – Capital gain – Assessment year 1975-1976 – Capital gains arising out of land acquisition compensation were chargeable to income-tax under Section 45 of the Act of 1961 for the previous year referable to the date of award of compensation i.e., 29.09.1970 and not the date of notification for acquisition.

Aug 25, 2020 sclaw

  SUPREME COURT OF INDIA FULL BENCH RAJ PAL SINGH — Appellant Vs. COMMISSIONER OF INCOME-TAX, HARYANA, ROHTAK — Respondent ( Before : A.M.Khanwilkar, Hemant Gupta and Dinesh Maheshwari, JJ.…

Consumer

Developers sell dreams to home buyers. Implicit in their representations is that the facilities which will be developed will provide convenience of living and a certain lifestyle. Developer who has breached a clear representation, is accountable to the process of law. The flat buyers are entitled to compensation for delayed handing over of possession and for the failure of the developer to fulfil the representations made to flat buyers in regard to the provision of amenities. Order of NCDRC set aside as patently erroneous. Appeal allowed.

Aug 24, 2020 sclaw

Developers sell dreams to home buyers. Implicit in their representations is that the facilities which will be developed by the developer will provide convenience of living and a certain lifestyle…

Acquittal

Criminal Law–Unlawful assembly–Common object–Mere presence in an unlawful assembly cannot render a person liable unless there was a common object and he was actuated by that common object and that object is one of those set out in Section 141–Where common object of an unlawful assembly is not proved, the accused persons cannot be convicted with the help of Section 149–|Penal Code, 1860, Section

Aug 23, 2020 sclaw

2009(3) LAW HERALD (SC) 1652 IN THE SUPREME COURT OF INDIA Before The Hon’ble Mr. Justice Arijit Pasayat The Hon’ble Mr. Justice Asok Kumar Ganguly Criminal Appeal No. 472 of…

Consumer

Consumer Law–Negligence–Meaning of–Negligence is the breach of a duty caused by omission to do something which a reasonable man guided by those considerations which ordinarily regulate the conduct of human affairs would do, or doing something which a prudent and reasonable man would not do–Consumer Protection Act, 1986.  

Aug 23, 2020 sclaw

2009(3) LAW HERALD (SC) 1640 IN THE SUPREME COURT OF INDIA Before The Hon’ble Mr. Justice  Dalveer Bhandari The Hon’ble Mr. Justice  Harjit Singh Bedi Civil Appeal No. 6168 of…

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