Supreme Court of India Judgements

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Month: December 2020

I P C

(IPC) – Sections 148 and 307 – ideal that independent witnesses come forward to substantiate the prosecution case but it would be unfair to expect the presence of third parties in every case at the time of incident, for most violent crimes are seldom anticipated. Any adverse inference against the non – examination of independent witnesses thus needs to be assessed upon the facts and circumstances of each case

Dec 15, 2020 sclaw

SUPREME COURT OF INDIA FULL BENCH ROHTAS AND ANOTHER — Appellant Vs. STATE OF HARYANA — Respondent ( Before : N.V. Ramana, Surya Kant and Aniruddha Bose, JJ. ) Criminal…

Service Matters
Service

Respondent could not be treated to be part of Category ‘C’ from the date of his initial appointment i.e. 1.8.1985 as he was neither a graduate nor a trained teacher when he was appointed. Also, Respondent was not even a trained teacher on the date of his appointment and thus cannot claim seniority on such ground from the date of his initial appointment – Appeal allowed.

Dec 15, 2020 sclaw

SUPREME COURT OF INDIA FULL BENCH MADHAVI — Appellant Vs. CHAGAN AND OTHERS — Respondent ( Before : L. Nageswara Rao, Hemant Gupta and Ajay Rastogi, JJ. ) Civil Appeal…

Election Laws

Representation of the People Act, 1951 – Section 8(3) – Disqualification- petitioner was disqualified from contesting the elections in terms of Section 8(3) of the Act. In such circumstances, she could not have maintained an election petition as “a candidate at such election” in terms of Section 81(1). Therefore, the High Court was right in not venturing into an exercise in futility, by taking up the election petition for trial, though the High Court was wrong in rejecting the election petition on the ground of existence of incurable of defects – Special Leave Petition is dismissed.

Dec 15, 2020 sclaw

SUPREME COURT OF INDIA FULL BENCH SARITHA S. NAIR — Appellant Vs. HIBI EDEN — Respondent ( Before : S.A. Bobde, CJI., A.S. Bopanna and V. Ramasubramanian, JJ. ) Special…

Acquittal

Possession of Indian Flap Shell Turtle — the Turtle which has been seized is not that which is included in Part II of Schedule I. In the facts of the present case, on the face of it, the Turtle seized is not included in Schedule I Part II and the Turtle having already been freed on the second day of its seizure, the High Court did not commit any error in quashing the criminal proceedings

Dec 15, 2020 sclaw

SUPREME COURT OF INDIA DIVISION BENCH TITTY ALIAS GEORGE KURIAN — Appellant Vs. THE DEPUTY RANGE FOREST OFFICER — Respondent ( Before : Ashok Bhushan and Indu Malhotra, JJ. )…

Environment

Prior environmental clearance – It is not necessary for the Central Government or for that matter, NHAI, to apply for prior environmental/forest clearances or permissions, as the case may be, at the stage of planning or taking an in principle decision to formalize the Project of constructing a new national highway manifested in notification under Section 2(2), including until the stage of issuing notification under Section 3A of the 1956 Act.

Dec 13, 2020 sclaw

SUPREME COURT OF INDIA FULL BENCH THE PROJECT DIRECTOR, PROJECT IMPLEMENTATION UNIT — Appellant Vs. P.V. KRISHNAMOORTHY AND OTHERS — Respondent ( Before : A.M. Khanwilkar, B.R. Gavai and Krishna…

Matrimonial

Temporary custody of son – Mother shall be allowed every year, one more trip for a week financed by the father, coinciding with the Birthday of son (which falls on 2nd of December) – Thus, the Mother will have the benefit of two trips to Kenya in a year, out of which one will be with her mother as well.

Dec 13, 2020 sclaw

SUPREME COURT OF INDIA FULL BENCH SMRITI MADAN KANSAGRA — Appellant Vs. PERRY KANSAGRA — Respondent ( Before : Uday Umesh Lalit, Indu Malhotra and Hemant Gupta, JJ. ) Miscellaneous…

Property Matters

Every transfer of land not exceeding thirty standard acres made by a person upto the thirty first day of December, 1969 in favour of an agriculturist domiciled in Rajasthan- transfer was executed way before the cutoff date stipulated under Section 30DD i.e. 31.12.1969. Therefore, the registered gift deed dated 19.12.1963 was a bona fide transfer squarely covered within the ambits of Section 30DD, which intended to protect the rights of agriculturalists.

Dec 13, 2020 sclaw

SUPREME COURT OF INDIA FULL BENCH DAULAT SINGH (D) THR. LRS. — Appellant Vs. THE STATE OF RAJASTHAN & OTHERS — Respondent ( Before : N.V. Ramana, S. Abdul Nazeer…

Corporate

Construction of Elevated Corridor (Flyover) – Rejection of bid on ground that bidder suppressed information required under paragraph 13 of Appendix IA – State of Madhya Pradesh is directed to issue a LOI as soon as is practically possible to “R” insofar as the present tender is concerned at the same financial bid as that of UPSBC.

Dec 13, 2020 sclaw

SUPREME COURT OF INDIA DIVISION BENCH THE STATE OF MADHYA PRADESH AND ANOTHER — Appellant Vs. U.P. STATE BRIDGE CORPORATION LIMITED AND ANOTHER — Respondent ( Before : Rohinton Fali…

Constitution

Convenience note – Presentation made by learned Standing Counsel for the State in the Convenience Note extracted is an illustration how a case can be presented on behalf of the State – This Court may suggest that Convenience Note may be taken as the Standard Format by all the learned counsel appearing for various State Governments in this Court – Registry may circulate copies of this Order to all the learned Standing Counsel for the States.

Dec 13, 2020 sclaw

SUPREME COURT OF INDIA FULL BENCH KAUSHAL VERMA AND OTHERS — Appellant Vs. STATE OF CHHATTISGARH — Respondent ( Before : Uday Umesh Lalit, Vineet Saran and S. Ravindra Bhat,…

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