Supreme Court of India Judgements

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

Month: July 2021

Accident

HELD definition of “vicarious liability” it can be inferred that the person supervising the driver is liable to pay the compensation to the victim – During such time, however, it will be deemed that that vehicle was transferred along with the insurance policy, even if it were insured at the instance of the original owner

Jul 25, 2021 sclaw

  SUPREME COURT OF INDIA DIVISION BENCH UTTAR PRADESH STATE ROAD TRANSPORT CORPORATION — Appellant Vs. NATIONAL INSURANCE CO. LIMITED AND OTHERS — Respondent ( Before : S. Abdul Nazeer…

Cr P C

Compounding Must Be Conferred Statute Which Creates Offence HELD First, that private parties should be allowed to settle a dispute between them at any stage (with or without the permission of the Court, depending on the offence), even of a criminal nature, if proper restitution has been made to the aggrieved party. Second, that, however, this should not extend to situations where the offence committed is of a public nature, even when it may have directly affected the aggrieved party.

Jul 24, 2021 sclaw

Societal interest in the prosecution of crime which has a wider social dimension must be borne in mind “59….The first of these principles is crucial so as to allow for…

Constitution

Tribunal Reforms (Rationalisation and Conditions of Service) Ordinance, 2021 – Sections 12 and 13 – Finance Act, 2017 – Sections 184 and 186 (2) – Appointment of Tribunal Members or Chairperson – Provisions requiring minimum age for appointment as Chairperson or Members as 50 years and prescribing the tenure of four years is Struck Down

Jul 18, 2021 sclaw

SUPREME COURT OF INDIA FULL BENCH MADRAS BAR ASSOCIATION — Appellant Vs. UNION OF INDIA AND ANOTHER — Respondent ( Before : L. Nageswara Rao, Hemant Gupta and S. Ravindra…

Bail Declined

Court at an earlier instance had taken note of all aspects and had arrived at the conclusion that there is prima facie material against the accused, the mere examination of the wife herein cannot be considered as a change in circumstance for the High Court to consider the fourth bail application of the accused and enlarge him on bail – Opinion that the order passed by High Court impugned herein is not sustainable – Bail cancelled

Jul 18, 2021 sclaw

SUPREME COURT OF INDIA FULL BENCH MAMTA NAIR — Appellant Vs. STATE OF RAJASTHAN AND ANOTHER — Respondent ( Before : N.V. Ramana, CJI, A.S. Bopanna and Hrishikesh Roy, JJ.…

Service Matters
Service

Service Law – Higher Pay Scale – Grant of benefits of higher pay scale to the Central/State Government employees stand on different footing than grant of pay scale by an instrumentality of the State – Employees of Punjab State Co-operative Milk Producers Federation are entitled to pay scale equivalent to their counterparts in State of Punjab

Jul 18, 2021 sclaw

SUPREME COURT OF INDIA DIVISION BENCH PUNJAB STATE CO-OPERATIVE MILK PRODUCERS FEDERATION LIMITED AND ANOTHER — Appellant Vs. BALBIR KUMAR WALIA AND OTHERS — Respondent ( Before : Sanjay Kishan…

Civil Cases

HELD – Section 17(2)(vi) of the Registration Act, 1908. – Principle is based on the fact that family settlement only declares the rights which are already possessed by the parties – A compromise decree in respect of land which is not the subject-matter of suit but is part of the settlement between the family members does not requires compulsory registration in terms of

Jul 18, 2021 sclaw

SUPREME COURT OF INDIA DIVISION BENCH RIPUDAMAN SINGH — Appellant Vs. TIKKA MAHESHWAR CHAND — Respondent ( Before : Sanjay Kishan Kaul and Hemant Gupta, JJ. ) Civil Appeal No.…

Constitution

Representatives of Facebook has to appear before the Delhi Assembly panel – Any representative of Facebook who would appear before the Committee would be well within their right to refuse to answer the query and such an approach cannot be taken amiss with possibility of inviting privilege proceedingsHELD The power to compel attendance by initiating privilege proceedings is an essential power

Jul 12, 2021 sclaw

SUPREME COURT OF INDIA FULL BENCH AJIT MOHAN AND OTHERS — Appellant Vs. LEGISLATIVE ASSEMBLY NATIONAL CAPITAL TERRITORY OF DELHI AND OTHERS — Respondent ( Before : Sanjay Kishan Kaul,…

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