Supreme Court of India Judgements

46670 Judgements hosted as on 9/12/2024 - Search (FREE), Subscribe, Read & Download

Month: September 2020

Murder

(IPC) – Sections 302 and 34 – Murder – Common intention – Absence of a positive act of assault was not a necessary ingredient to establish common intention – No further evidence is required with regard to existence of common intention – plea that there is no role or act of assault attributed to him, denying the existence of any common intention for that reason – Appeal dismissed.

Sep 30, 2020 sclaw

  SUPREME COURT OF INDIA FULL BENCH SUBED ALI AND OTHERS — Appellant Vs. THE STATE OF ASSAM — Respondent ( Before : R.F. Nariman, Navin Sinha and Indira Banerjee,…

Matrimonial

Transfer of Divorce Petition – Family Court at Delhi and Appellant resides at Indore (MP) – Claim of the petitioner that she is now staying with her parents is not disputed by the respondent – That both the children are staying with the petitioner is also not disputed – Elder child is a girl aged about 11 years and whenever the case is fixed for hearing, the petitioner has to travel about 800 kms – Petition allowed.

Sep 30, 2020 sclaw

  SUPREME COURT OF INDIA SINGLE BENCH  NEETU YADAV — Appellant Vs. SACHIN YADAV — Respondent ( Before : V. Ramasubramanian, J. ) Transfer Petition (Civil) No.455 of 2020 Decided…

Cr P C

(CrPC) – Sections 177 to 184 – Transfer petition – Territorial jurisdiction – Facts to be established by evidence, may relate either to the place of commission of the offence or to other things dealt with by Sections 177 to 184 of the Code – Court cannot order transfer, on the ground of lack of territorial jurisdiction, even before evidence is marshaled – Hence the transfer petitions are liable to be dismissed.

Sep 30, 2020 sclaw

  SUPREME COURT OF INDIA SINGLE BENCH  KAUSHIK CHATTERJEE — Appellant Vs. STATE OF HARYANA AND OTHERS — Respondent ( Before : V. Ramasubramanian, J. ) Transfer Petition (Crl.) No.456…

Compassionate Appointment

“….. that there cannot be any inherent right to compassionate appointment, it is a right based on certain criteria, especially to provide succor to a needy family. This has to be in terms of the applicable policy as existing on the date of demise, unless a subsequent policy is made applicable retrospectively.” HELD held that a ‘permanent’ classification does not amount to regularisation.

Sep 30, 2020 sclaw

There cannot be any inherent right to compassionate appointment, the Supreme Court has reiterated in a judgment delivered on Tuesday. The court allowed an appeal filed by the State of…

Customs & Excise

The precise time at which the notification was uploaded on the e-Gazette was 20:46:58 hours – Since the importers, who had imported goods from Pakistan, had presented their bills of entry and completed the process of “self assessment” before the notification enhancing the rate of duty to 200 per cent was issued and uploaded, the enhanced rate of duty was not attracted – Importers were liable to pay the duty applicable at the time when the bills of entry for home consumption were filed under Section 46 of the Customs Act, 1962

Sep 25, 2020 sclaw

  SUPREME COURT OF INDIA FULL BENCH  UNION OF INDIA AND OTHERS — Appellant Vs. M/S G S CHATHA RICE MILLS AND ANOTHER — Respondent ( Before : Dr. Dhananjaya…

Constitution

Wherein the circumstances when requirement of Article 14 of the Constitution is to be satisfied is considered in detail – It is articulated therein that equality before the law or the equal protection of laws does not mean identity or abstract symmetry of treatment and that reasonable classification is permitted.

Sep 25, 2020 sclaw

  SUPREME COURT OF INDIA FULL BENCH NATIONAL ALLIANCE FOR PEOPLE’S MOVEMENTS AND OTHERS — Appellant Vs. THE STATE OF MAHARASHTRA AND OTHERS — Respondent ( Before : S. A.…

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