Supreme Court of India Judgements

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Month: December 2020

Constitution

Homeopathic Practitioners (Professional Conduct, Etiquette and Code of Ethics) Regulations, 1982 – Regulation 6 – Prohibition of advertisement – competency to cure COVID-19 disease – When statutory regulations itself prohibit advertisement, there is no occasion for Homeopathic medical practitioners to advertise that they are competent to cure COVID-19 disease

Dec 17, 2020 sclaw

SUPREME COURT OF INDIA FULL BENCH DR. AKB SADBHAVANA MISSION SCHOOL OF HOMEO PHARMACY — Appellant Vs. THE SECRETARY, MINISTRY OF AYUSH AND OTHERS — Respondent ( Before : Ashok…

Evidence Act

Evidence Act, 1872 – Sections 90 and 114(e) – Relief of permanent injunction – Presumption Admissibility in evidence of thirty years old documents – Two reports of the Pleader Commissioner also confirmed the possessory title of the appellants along with property tax registers and municipal tax receipts – Appellants had more than sufficiently established their lawful possession of the suit property – Appeal allowed.

Dec 17, 2020 sclaw

SUPREME COURT OF INDIA FULL BENCH IQBAL BASITH AND OTHERS — Appellant Vs. N. SUBBALAKSHMI AND OTHERS — Respondent ( Before : R.F. Nariman, Navin Sinha and Krishna Murari, JJ.…

Cr P C

HELD Investigation appears to be a sham, designed to conceal more than to investigate – Police has the primary duty to investigate on receiving report of the commission of a cognizable offence. This is a statutory duty under the Code of Criminal Procedure – Shri Satyarth Anirudh Pankaj, I.P.S. as the senior officer, State of Uttar Pradesh to carry out further investigation

Dec 17, 2020 sclaw

SUPREME COURT OF INDIA FULL BENCH AMAR NATH CHAUBEY — Appellant Vs. UNION OF INDIA AND OTHERS — Respondent ( Before : R.F. Nariman, Navin Sinha and Krishna Murari, JJ.…

Property Matters

Arbitration and Conciliation Act, 1996 – Ss 8 & 11 – Landlord-tenant disputes governed by the Transfer of Property Act, 1882 are arbitrable as they are not actions in rem but pertain to subordinate rights in personam that arise from rights in rem overrule the ratio laid down in Himangni Enterprises vs. Kamaljeet Singh Ahluwalia, (2017) 10 SCC 706 and hold that landlord-tenant disputes are arbitrable as the Transfer of Property Act does not forbid or foreclose arbitration – However, landlord-tenant disputes covered and governed by rent control legislation would not be arbitrable

Dec 16, 2020 sclaw

SUPREME COURT OF INDIA FULL BENCH VIDYA DROLIA AND OTHERS — Appellant Vs. DURGA TRADING CORPORATION — Respondent ( Before : N.V. Ramana, Sanjiv Khanna And Krishna Murari, JJ. )…

Constitution

It is no doubt true that Mahanadi Coal Fields Ltd. is a subsidiary of the petitioner, namely, Coal India Ltd. But both are different and distinct legal entities. When no relief is sought against the petitioner herein in the writ petition and the company against whom relief is sought in the writ petition is not seeking a transfer, I do not know how the petitioner is entitled to seek transfer

Dec 16, 2020 sclaw

SUPREME COURT OF INDIA SINGLE BENCH COAL INDIA LIMITED — Appellant Vs. M/S. VASUNDHARA COAL CARRIERS PRIVATE LIMITED AND OTHERS — Respondent ( Before : V. Ramasubramanian, J. ) Transfer…

Education

No State run university can afford to have a laidback attitude, when their own performance is being measured by international standards – Therefore, the power of the universities to prescribe enhanced norms and standards, cannot be doubted – While universities cannot dilute the standards prescribed by AICTE, they certainly have the power to stipulate enhanced norms and standards.

Dec 15, 2020 sclaw

SUPREME COURT OF INDIA FULL BENCH APJ ABDUL KALAM TECHNOLOGICAL UNIVERSITY AND ANOTHER — Appellant Vs. JAI BHARATH COLLEGE OF MANAGEMENT AND ENGINEERING TECHNOLOGY AND OTHERS — Respondent ( Before…

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