Supreme Court of India Judgements

46650 Judgements hosted as on 11/11/2024 - Search (FREE), Subscribe, Read & Download

Month: October 2021

Accident

Compensation – Claim petition filed by mother in law ‘dependent’ – Maintainability – Mother ­in ­law was living with the deceased and his family members – In order to maintain a claim petition, it is sufficient for the claimant to establish his loss of dependency – Section 166 of the MV Act makes it clear that every legal representative who suffers on account of the death of a person in a motor vehicle accident should have a remedy for realization of compensation – Mother in law of deceased is legal representative under Section 166 of MV Act and entitled to maintain the claim petition.

Oct 25, 2021 sclaw

SUPREME COURT OF INDIA DIVISION BENCH  N. JAYASREE AND OTHERS — Appellant Vs. CHOLAMANDALAM MS GENERAL INSURANCE COMPANY LIMITED — Respondent ( Before : S. Abdul Nazeer and Krishna Murari,…

State Laws

Rejected the constitutional challenge to the validity of Sections 52 (1)(a), Section 55(b)(1) and Section 56 of the UP Water Supply and Sewerage Act. Appeals allowed HC judgement set aside. Writ petition dismissed. The appellants entitled to recover balance of dues to be recovered per notice of demand, interest at 9 per cent p a.

Oct 24, 2021 sclaw

SUPREME COURT OF INDIA FULL BENCH  JALKAL VIBHAG NAGAR NIGAM AND OTHERS — Appellant Vs. PRADESHIYA INDUSTRIAL AND INVESTMENT CORPORATION AND ANOTHER — Respondent ( Before : Dr. Dhananjaya Y.…

I P C

Murder – Organized crime – High Court quashed charge sheet against accused for KCOCA offences – Appeal against – High Court has completely glossed over the crucial fact that the writ petition was filed only after the sanction was accorded by the competent authority under Section 24(2) and more so cognizance was also taken by the competent Court of the offence of organized crime committed by the members of organized crime syndicate including the writ petitioner

Oct 24, 2021 sclaw

SUPREME COURT OF INDIA FULL BENCH KAVITHA LANKESH — Appellant Vs. STATE OF KARNATAKA AND OTHERS — Respondent ( Before : A.M. Khanwilkar, Dinesh Maheshwari and C.T. Ravikumar, JJ. )…

Constitution

Procedure adopted by the High Court disposing writ petition by permitting / allowing the original writ applicant to modify its offer and that too in exercise of powers under Article 226 of the Constitution is unsustainable and unknown to law -HELD Once the writ of mandamus was issued, instead of disposing of the writ petition, the High Court ought to have allowed the writ petition – Impugned order passed by the High Court is unsustainable in as such no reasons whatsoever have been assigned by the High Court on merits.

Oct 21, 2021 sclaw

SUPREME COURT OF INDIA DIVISION BENCH VAIBHAVI ENTERPRISE — Appellant Vs. NOBEL CERA COAT AND OTHERS — Respondent ( Before : M.R. Shah and A.S. Bopanna, JJ. ) Civil Appeal…

Cr P C

Prisons Act, 1894 – Section 59 – Prisons (Bombay Furlough and Parole) Rules, 1959 – Rules 4(4), 4(6) and 4(10) – Rape Case – Prisoner sentenced to life imprisonment – Furlough Leave – Appeal against – Jail Superintendent has given a negative opinion based on the fact that the respondent kept a mobile phone inside the jail illegally and attempted to make contacts with the outside world – Rule 4(4) of the Rules provides for denial of furlough on grounds of disturbance to public peace and tranquillity – Order of High Court directed the release of respondent on furlough set aside – Appeal allowed.

Oct 20, 2021 sclaw

SUPREME COURT OF INDIA DIVISION BENCH STATE OF GUJARAT AND ANOTHER — Appellant Vs. NARAYAN @ NARAYAN SAI @ MOTA BHAGWAN ASARAM @ ASUMAL HARPALANI — Respondent ( Before :…

Bail Declined

Criminal Procedure Code, 1973 (CrPC) – Section 438 – Anticipatory bail – Cancellation of – Murder – Order granting anticipatory bail has ignored material aspects, including the nature and gravity of the offence, and the specific allegations – Hence, a sufficient case has been made out for cancelling the anticipatory bail granted by the High Court – Impugned judgments of High Court granting anticipatory bail to second respondents in these appeals – are set aside – Appeals allowed.

Oct 11, 2021 sclaw

SUPREME COURT OF INDIA DIVISION BENCH PRASHANT SINGH RAJPUT — Appellant Vs. THE STATE OF MADHYA PRADESH AND ANOTHER — Respondent ( Before : Dr. Dhananjaya Y. Chandrachud and B.V.…

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Acquittal

Penal Code, 1860 (IPC) — Sections 376 and 313 — Rape — False promise of marriage — Physical relationship with the complainant under the false promise of marriage, leading to her pregnancy and subsequent abortions — Whether the FIR should be quashed based on the allegations and the delay in filing the complaint — The petitioner argued that the relationship was consensual and the delay in filing the FIR undermines the credibility of the allegations — The respondent claimed that the petitioner deceived her with a false promise of marriage, leading to non-consensual physical relations — The Supreme Court quashed the FIR, noting the long-term consensual relationship and the lack of prima facie evidence for rape under Section 376 IPC —The Court emphasized the delay in filing the FIR and the nature of the relationship, which appeared consensual —The Court referred to previous judgments, highlighting the importance of prima facie evidence and the misuse of legal provisions —The FIR and all proceedings based on it were quashed, preventing abuse of the legal process.

Oct 21, 2024 sclaw
Acquittal

Penal Code, 1860 (IPC) — Sections 420, 468, 471 and 120-B —Prevention of Corruption Act, 1988 — Section 13(2) and 13(1)(d) — Financial misconduct and conspiracy — Whether the High Court was correct in discharging the respondent from the charges of conspiracy and financial misconduct — The CBI argued that the High Court conducted a mini-trial at the charge-framing stage and that there was sufficient suspicion to frame charges against the respondent — The respondent’s counsel argued that the material in the charge sheet did not make out a case against the respondent and that the High Court rightly discharged him —The Supreme Court upheld the High Court’s decision to discharge the respondent, stating that mere suspicion was not enough to frame charges – The Court found that the respondent’s role was limited to signing the memorandum prepared by senior officers and participating in the Management Committee meeting, which approved the proposal — The Court emphasized that the proposal had passed through various committees and that the respondent’s actions did not amount to criminal misconduct — The appeal was dismissed, and the respondent was discharged from the charges — The trial against other accused persons will continue.

Oct 21, 2024 sclaw
Municipal Laws

Patna Municipal Corporation Act, 1951 — Sections 146, 423 and 488(1) — The Patna Municipal Corporation imposed a royalty on advertisements, which was later increased — The respondents challenged this imposition, arguing it was a tax without legislative backing — Whether the royalty imposed by the Corporation was a tax and if it was legally enforceable without legislative sanction — The Corporation argued that the royalty was agreed upon by the parties and was not a tax — They contended that the enhancement of the rate was within their rights — The respondents argued that the imposition was a tax, which required legislative sanction, and the Corporation had no authority to levy it — The Division Bench quashed the enhancement, ruling that the Corporation had no power to impose the tax without legislative backing — The Court found that the royalty was not a tax but a fee agreed upon by the parties — It held that the Corporation’s actions were within the scope of the agreement — The Court distinguished between royalty and tax, emphasizing that royalty is based on an agreement, not statutory provision — The Court upheld the imposition of royalty as per the agreement but noted that the enhancement in rates was not challenged effectively — The judgment of the Division Bench was set aside.

Oct 21, 2024 sclaw
Constitution

Citizenship Act, 1955 — Section 6A — Special provisions as to citizenship of persons covered by the Assam Accord — The case involves the constitutional validity of Section 6A of the Citizenship Act 1955, which grants citizenship to certain migrants from Bangladesh to Assam —The main issues include whether Parliament had the legislative competence to enact Section 6A, and if Section 6A violates Articles 6, 7, 14, 29, and 355 of the Constitution — Petitioners argue that Section 6A is unconstitutional as it conflicts with Articles 6 and 7, adopts unreasonable cut-off dates, and violates Articles 14, 29, and 355 — Respondents contend that Section 6A is within Parliament’s legislative competence under Article 11 and does not violate the Constitution — The judgment addresses the legislative competence of Parliament, the reasonableness of cut-off dates, and the impact on Assamese cultural identity — The court examines the historical context of citizenship provisions, the legislative intent behind Section 6A, and the scope of judicial review under Article 14 — The court analyzes the constitutional provisions on citizenship, the legislative objective of Section 6A, and the balance between legislative intent and constitutional mandates —The court concludes that Section 6A of the Citizenship Act is constitutional and does not violate the cited Articles of the Constitution.

Oct 21, 2024 sclaw