September 2021 - Page 3 of 9 - Supreme Court of India Judgements

December 19, 2024 9:09 am

Tamil Nadu Urban Land (Ceiling and Regulation) Repeal Act, 1999 – Section 3(2) – Possession – HELD land was lying vacant with a compound wall and that therefore, the claim of the land owner to be in possession must be correct. There can hardly be any such presumption – Existence of the compound wall enclosing even the land that had already been sold by the land owner to the Trust, is admitted by the land owner herself in her letter – High Court committed a grave error in granting the benefit of Section 3(2) of the Repeal Act to the respondents. Cases Referred

Sep 25, 2021 sclaw

SUPREME COURT OF INDIA DIVISION BENCH STATE OF TAMIL NADU AND OTHERS — Appellant Vs. M.S. VISWANATHAN AND OTHERS — Respondent ( Before : Hemant Gupta and V. Ramasubramanian, JJ.…

Service

Reinstatement with full back wages is not automatic in every case, where termination / dismissal is found to be not in accordance with procedure prescribed under law – It is a fit case for modification of the relief granted by the High Court – It appropriate that ends of justice would be met by awarding lump sum monetary compensation and direct payment of lump sum compensation of Rs.15 lakhs to the respondent – Appeal partly allowed.

Sep 23, 2021 sclaw

SUPREME COURT OF INDIA DIVISION BENCH ALLAHABAD BANK AND OTHERS — Appellant Vs. KRISHAN PAL SINGH — Respondent ( Before : R. Subhash Reddy and Sanjiv Khanna, JJ. ) Civil…

Arbitration

Arbitration Act, 1940 – Section 28 – Arbitration proceedings – Extension of time for making the award – Once the Sole Arbitrator continued with the arbitration proceedings and passed the award within the extended period of time, it cannot be said that he has misconducted himself as he continued with the arbitration proceedings.

Sep 23, 2021 sclaw

SUPREME COURT OF INDIA DIVISION BENCH M/S LAXMI CONTINENTAL CONSTRUCTION CO. — Appellant Vs. STATE OF U.P. AND ANOTHER — Respondent ( Before : M.R. Shah and A.S. Bopanna, JJ.…

Land Acquisition

Land Acquisition – Determination of market value – When the different items of property in the different survey number were acquired for the same purpose of establishing the market yard and as observed by the High Court since all the lands had the road passing beside it, a common determination of the market value was the appropriate course – Observation of High Court is justified – Appeal dismissed.

Sep 23, 2021 sclaw

SUPREME COURT OF INDIA DIVISION BENCH MANMOHAN LAL GUPTA (DEAD) THRU LRS. — Appellant Vs. MARKET COMMITTEE BHIKHI AND OTHERS — Respondent ( Before : M.R. Shah and A.S. Bopanna,…

Cr P C

(CrPC) – S 357 – (IPC) – S 326 – Voluntarily causing grievous hurt by dangerous weapons – Assault with the sword and chopping of right leg and right forearm below the elbow and the brutality is apparent on the face of record – Compromise HELD the leg and arm of the victim are amputated in the alleged incident dated 13th December, 1993 and since then he has been fighting for life and is pursuing his daily chores with a prosthetic arm and leg and has lost his vital organs of his body and became permanently disabled and such act of the appellant is unpardonable – This Court not inclined to give any benefit of the alleged compromise for interfering in the sentence awarded by the High Court in the impugned judgment which at least does not call for interference of this Court.

Sep 23, 2021 sclaw

SUPREME COURT OF INDIA DIVISION BENCH BHAGWAN NARAYAN GAIKWAD — Appellant Vs. THE STATE OF MAHARASHTRA AND OTHERS — Respondent ( Before : Ajay Rastogi and Abhay S. Oka, JJ.…

Constitution

Judicial Review – Tender jurisdiction – Purpose is to check whether the choice of decision is made lawfully and not to check whether the choice of decision is sound. In evaluating tenders and awarding contracts, the parties are to be governed by principles of commercial prudence – To that extent, principles of equity and natural justice have to stay at a distance.

Sep 19, 2021 sclaw

SUPREME COURT OF INDIA DIVISION BENCH UFLEX LIMITED — Appellant Vs. GOVERNMENT OF TAMIL NADU AND OTHERS — Respondent ( Before : Sanjay Kishan Kaul and Hrishikesh Roy, JJ. )…

Direct Taxation

The subject-matter of the aforementioned Appeals is the judgement of the Division Bench of the High Court dated 07.11.2013 as well as a subsequent decision of the Delhi High Court dated 08.09.2014, which ruled on the issue of interest under Section 234B in favour of the Revenue, relying on the Division Bench judgement dated 07.11.2013. The point that arises for consideration in these Appeals is covered by our judgement in Civil Appeal No. 1262 of 2016.

Sep 19, 2021 sclaw

SUPREME COURT OF INDIA DIVISION BENCH DIRECTOR OF INCOME TAX, NEW DELHI — Appellant Vs. M/S. MITSUBISHI CORPORATION — Respondent ( Before : L. Nageswara Rao and Aniruddha Bose, JJ.…

Service

Service Law – Where the employer feels that an employee who at the initial stage itself has made a false statement and/or not disclosed the material facts and/or suppressed the material facts and therefore he cannot be continued in service because such an employee cannot be relied upon even in future, the employer cannot be forced to continue such an employee. The choice/option whether to continue or not to continue such an employee always must be given to the employer.

Sep 19, 2021 sclaw

SUPREME COURT OF INDIA DIVISION BENCH RAJASTHAN RAJYA VIDYUT PRASARAN NIGAM LIMITED AND ANOTHER — Appellant Vs. ANIL KANWARIYA — Respondent ( Before : M.R. Shah and A.S. Bopanna, JJ.…

Acquittal

(IPC) – Sections 107 and 306 – ‘Abetment’ involves mental process of instigating a person or intentionally aiding a person in doing of a thing. Without positive act on the part of the accused to instigate or aid in committing suicide, no one can be convicted for offence under Section 306, IPC. To proceed against any person for the offence under Section 306 IPC it requires an active act or direct act which led the deceased to commit suicide, seeing no option and that act must have been intended to push the deceased into such a position that he committed suicide. There is nothing on record to show that appellant was maintaining relation with the deceased and further there is absolutely no material to allege that appellant abetted for suicide of the deceased within the meaning of Section 306, IPC

Sep 19, 2021 sclaw

SUPREME COURT OF INDIA DIVISION BENCH KANCHAN SHARMA — Appellant Vs. STATE OF UTTAR PRADESH AND ANOTHER — Respondent ( Before : R. Subhash Reddy and Hrishikesh Roy, JJ. )…

I P C

(IPC) – Sections 299, 302 and 304 – Murder – Appeal against conviction and sentence -it is held that the accused conviction under Section 302 IPC was not appropriate – Section 304 IPC Code provides punishment for culpable homicide not amounting to murder (under Section 299 IPC). In the facts of the present case, this court is of the opinion that the accused should be convicted for the offence punishable under the first part of Section 304 IPC, as he had the intention of causing such bodily harm, to the deceased, as was likely to result in his death, as it did.

Sep 19, 2021 sclaw

SUPREME COURT OF INDIA DIVISION BENCH MOHD. RAFIQ @ KALLU — Appellant Vs. THE STATE OF MADHYA PRADESH — Respondent ( Before : K.M. Joseph and S. Ravindra Bhat, JJ.…

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

Month: September 2021

You missed