Supreme Court of India Judgements

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

Month: September 2020

Cr P C

HELD “… difference between the offences in Section 195(1)(b)(i) & Section 195(1)(b)(ii) of the CrPC – Where the facts mentioned in a complaint attracts the provisions of Ss 191 to 193 of the IPC, Section 195(1)(b)(i) of the CrPC applies. The offence punishable under these sections does not have to be committed only in any proceeding in any Court but can also be an offence alleged to have been committed in relation to any proceeding in any Court.

Sep 3, 2020 sclaw

HELD “…it is important to understand the difference between the offences mentioned in Section 195(1)(b)(i) and Section 195(1)(b)(ii) of the CrPC. Where the facts mentioned in a complaint attracts the…

Property Matters

Urban Land (Ceiling and Regulation) Act, 1976 – Sections 20, 21 and 38(4) – Grant of exemption – competent authority being a creature of the statute under Section 2(d) of the Act, cannot act beyond its statutory jurisdiction and the exercise of its powers shall remain circumscribed by the provisions of the Act – Hence demand of price and recovery of property price outside the purview of act illegal.

Sep 3, 2020 sclaw

  SUPREME COURT OF INDIA DIVISION BENCH SHRIDHAR C. SHETTY (DECEASED) THR. LRS. — Appellant Vs. THE ADDITIONAL COLLECTOR AND COMPETENT AUTHORITY AND OTHERS — Respondent ( Before : Rohinton…

Corporate

Spectrum Trading – Assessment of Liability – The telecom service providers’ stand is that the proceedings of insolvency under the Code have been triggered bona fide – This Court can examine the limited question in these proceedings whether the proceedings are resorted to as a subterfuge to avoid payment of AGR dues

Sep 3, 2020 sclaw

  SUPREME COURT OF INDIA FULL BENCH UNION OF INDIA — Appellant Vs. ASSOCIATION OF UNIFIED TELECOM SERVICE PROVIDERS OF INDIA ETC.ETC. — Respondent ( Before : Arun Mishra, S.…

Customs & Excise

Customs Act, 1962 – Section 28 – Levy of customs duty – Sale of cut flowers – The burden of proving to the contrary rested upon the appellant, which the appellant failed to discharge by failing to establish that the imported inputs were not used in the production of the cut flowers sold in DTA – In view thereof, the authorities below have rightly invoked Section 28 of the 1962 Act and allied provisions – CESTAT has rightly upheld the levy of customs duty – Appeal dismissed.

Sep 1, 2020 sclaw

  SUPREME COURT OF INDIA DIVISION BENCH M/S. L. R. BROTHERS INDO FLORA LIMITED — Appellant Vs. COMMISSIONER OF CENTRAL EXCISE — Respondent ( Before : A.M. Khanwilkar and Dinesh…

Contempt

Attempt on part of the fugitive liquor baron ‘vijay mallya’ to have re-hearing in the matter cannot be permitted nor do the submissions make out any “error apparent on record” to justify interference in review jurisdiction – This Court direct fugitive liquor baron ‘vijay mallya’ to appear before this Court on 05.10.2020 at 02:00 p.m

Sep 1, 2020 sclaw

  SUPREME COURT OF INDIA DIVISION BENCH DR. VIJAY MALLYA — Appellant Vs. STATE BANK OF INDIA AND OTHERS — Respondent ( Before : Uday Umesh Lalit and Ashok Bhushan,…

Narcotics

N D P S Act, 1985 – S 58 – Accused not entitled to acquittal just because complainant probed case – There cannot be any general proposition of law to be laid down that in every case where the informant is the investigator, the trial is vitiated and the accused is entitled to acquittal. Mohan Lal vs. State of Punjab, (2018) 17 SCC 627 overruled.

Sep 1, 2020 sclaw

  SUPREME COURT OF INDIA CONSTITUTION BENCH MUKESH SINGH — Appellant Vs. STATE (NARCOTIC BRANCH OF DELHI) — Respondent ( Before : Arun Mishra, Indira Banerjee, Vineet Saran, M.R. Shah…

Constitution

Medical Council of India Regulations, 2000 – Regulation 9 – Power to make any provision for reservation, for in service candidates in Post Graduate Medical Course – Medical Council of India which has been constituted under the provisions of the Indian Medical Council Act, 1956 is the creature of the statute in exercise of powers under Entry 66 List I and has no power to make any provision for reservation

Sep 1, 2020 sclaw

  SUPREME COURT OF INDIA CONSTITUTION BENCH TAMIL NADU MEDICAL OFFICERS ASSOCIATION AND OTHERS — Appellant Vs. UNION OF INDIA AND OTHERS — Respondent ( Before : Arun Mishra, Indira…

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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