Supreme Court of India Judgements

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Month: August 2020

C P C

Civil Procedure Code, 1908 – Section 96 – Leave to appeal – It is well settled that a person who is not a party to the suit may prefer an appeal with the leave of the Appellate Court and such leave should be granted if he would be prejudicially affected by the Judgment – Mere saying that the appellants are prejudicially affected by the decree is not sufficient – Appeal dismissed.

Aug 21, 2020 sclaw

  SUPREME COURT OF INDIA FULL BENCH SRI V.N.KRISHNA MURTHY AND ANOTHER — Appellant Vs. SRI RAVIKUMAR AND OTHERS — Respondent ( Before : L. Nageswara Rao, Krishna Murari and…

Arbitration

Arbitration and Conciliation Act, 1996 Section 9 HELD It is clear that in case HSBC was to enforce the Foreign Final Award in India in accordance with section 48 of the 1996 Act, irreparable loss would be caused to it unless at least the principal sum were kept aside for purposes of enforcement of the award in India. Accordingly, we dismiss Civil Appeal No.5145 of 2016 filed by Avitel India and the Jain family, and allow Civil Appeal No.5158 of 2016 filed by HSBC.

Aug 20, 2020 sclaw

  SUPREME COURT OF INDIA DIVISION BENCH AVITEL POST STUDIOZ LIMITED AND OTHERS — Appellant Vs. HSBC PI HOLDINGS (MAURITIUS) LIMITED — Respondent ( Before : R. F. Nariman and…

State Laws

Nanded Sikh Gurudwara Sachkhand Shri Hazur Apchalnagar Sahib Act 1956 – Section 6(1)(viii) – Nomination – Powers of Diwan – It was not open to the State Government to arrogate the power of nomination to itself or to usurp the powers of the Diwan – Section 6(1)(viii) entrusts that authority to the collective body of members of the Diwan which is entitled to select the four individuals to be nominated to the statutory Board

Aug 20, 2020 sclaw

  SUPREME COURT OF INDIA DIVISION BENCH SARDAR BAHGINDER SINGH S/O GURUCHARAN SINGH — Appellant Vs. SARDAR MANJIEETH SINGH JAGAN SINGH AND OTHERS — Respondent ( Before : Dr. Dhananjaya…

Constitution

Vikas Dubey Encounter Case – Allegations of bias made by petitioner against inquiry commission merely on the basis of newspaper reports – There is no other material on record to confirm the truth or otherwise of the statement made in the newspaper – Allegations liable to be rejected – Appeal Dismissed.

Aug 20, 2020 sclaw

  SUPREME COURT OF INDIA FULL BENCH GHANSHYAM UPADHYAY — Appellant Vs. STATE OF U.P. AND OTHERS — Respondent ( Before : S. A. Bobde, CJI, A. S. Bopanna and…

Arbitration

Arbitration and Conciliation Act, 1996 – S 8 – Specific Relief Act, 1963 – Ss 31 and 34 – Where the executant of a deed wants it to be annulled, he has to seek cancellation of the deed – But if a non-executant seeks annulment of a deed, he has to seek a declaration that the deed is invalid, or non est, or illegal & not binding on him, executant can approach the Court u/s 31, non-executant file suit u/s  34, HELD anomalies only highlight the impossibility of holding that an action instituted under section 31 of the Specific Relief Act, 1963 is an action in rem.

Aug 20, 2020 sclaw

Arbitration and Conciliation Act, 1996 – S 8 – Specific Relief Act, 1963 – Ss 31 and 34 – Where the executant of a deed wants it to be annulled,…

Customs & Excise

Central Excise Act, 1944 – Section 4(1)(a) – Value of excisable goods – Principles applicable in common (both pre and post amendment) – Adjudicating Authority may treat any amount received either in cash or otherwise, over and above the invoice value, as the value of excisable goods even in cases falling under Section 4(1)(a) (after the amendment), as the definition of “transaction value” under Section 4(3)(d) means the price actually paid or payable.

Aug 20, 2020 sclaw

  SUPREME COURT OF INDIA FULL BENCH THE COMMISSIONER OF CENTRAL EXCISE, CUSTOMS AND SERVICE TAX, CALICUT — Appellant Vs. M/S. CERA BOARDS AND DOORS, KANNUR KERALA ETC. ETC. —…

I P C

HELD “Mere production of photocopy of an OPD card and statement of mother on affidavit have little, if any, evidentiary value. In order to successfully claim defence of mental unsoundness under Section 84 of IPC . Further, it must be established that the accused was afflicted by such disability particularly at the time of the crime and that but for such impairment, the crime would not have been committed

Aug 19, 2020 sclaw

  “Belated claims not only prevent proper production and appreciation of evidence, but they also undermine the genuineness of the defence’s case.” “Pleas of unsoundness of mind under Section 84…

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