Supreme Court of India Judgements

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

Month: November 2021

I B C

Insolvency and Bankruptcy Code, 2016 – Section 60(5)(c) – Residuary jurisdiction of the NCLT cannot be invoked if the termination of a contract is based on grounds unrelated to the insolvency of the Corporate Debtor – NCLT does not have any residuary jurisdiction to entertain the present contractual dispute which has arisen dehors the insolvency of the Corporate Debtor.

Nov 27, 2021 sclaw

SUPREME COURT OF INDIA DIVISION BENCH TATA CONSULTANCY SERVICES LIMITED — Appellant Vs. VISHAL GHISULAL JAIN, RESOLUTION PROFESSIONAL, SK WHEELS PRIVATE LIMITED — Respondent ( Before : Dr. Dhananjaya Y.…

Service Matters
Service

An employee could be said to be suffering from stagnation as per the office order only if he possessed the requisite qualification for the next higher post and was unable to get the higher post on account of non availability of such post – Claim of the respondents based on the office order, for getting the pay scale of the next higher post – without assuming the responsibilities of the said promotional posts, was thoroughly misconceived. What they were entitled to, as per the scheme to alleviate the stagnation as contained in the office,

Nov 27, 2021 sclaw

SUPREME COURT OF INDIA DIVISION BENCH PUNJAB STATE POWER CORPORATION LIMITED AND ANOTHER — Appellant Vs. BAL KRISHAN SHARMA AND OTHERS — Respondent ( Before : Uday Umesh Lalit and…

Service Matters
Service

Relaxation cannot be prayed as a matter of right – If a conscious decision is taken not to grant the relaxation, merely because Rule permits relaxation, no writ of mandamus can be issued directing the competent authority to grant relaxation in qualifying service – High Court has committed a grave error in issuing the writ of mandamus commanding the competent authority to grant relaxation in the qualifying service – Appeal allowed.

Nov 27, 2021 sclaw

SUPREME COURT OF INDIA DIVISION BENCH STATE OF U.P. AND OTHERS — Appellant Vs. VIKASH KUMAR SINGH AND OTHERS — Respondent ( Before : M.R. Shah and B.V. Nagarathna, JJ…

C P C

Jurisdiction of civil courts – Urban Land (Ceiling and Regulation) Act, 1976 is a self-contained Code – Various provisions of the Act make it clear that if any orders are passed by the competent authority, there is provision for appeal, revision before the designated appellate and revisional authorities – In view of such remedies available for aggrieved parties, the jurisdiction of the civil courts to try suit relating to land which is subject-matter of ceiling proceedings, stands excluded by implication

Nov 27, 2021 sclaw

SUPREME COURT OF INDIA DIVISION BENCH STATE OF M.P. — Appellant Vs. GHISILAL — Respondent ( Before : R. Subhash Reddy and Hrishikesh Roy, JJ. ) Civil Appeal No. 2153…

Acquittal

HELD ” The evidence adduced is not separable and the common findings rendered shall be made applicable to all the accused. There are too many loopholes which cannot be filled up, nor is there any evidence to come to a different conclusion including that of exceeding the right of private defence. What emerged as a civil dispute between two groups of villagers turned into a criminal case, thus inclined to hold that the Accused-Appellants are entitled to the benefit of doubt as we also give our imprimatur to the plea of private defence as possible and plausible with due discharge of onus.

Nov 23, 2021 sclaw

SUPREME COURT OF INDIA DIVISION BENCH ARVIND KUMAR @ NEMICHAND AND OTHERS — Appellant Vs. STATE OF RAJASTHAN — Respondent ( Before : Sanjay Kishan Kaul and M.M. Sundresh, JJ.…

Arbitration

A and C Act, 1996 – Ss 33, 34 and 37 – Only in a case of arithmetical and/or clerical error, the award can be modified and such errors only can be corrected -Order passed by the learned arbitrator in the application under Section 33 of the 1996 Act is beyond the scope and ambit of Section 33 of the 1996 Act – Therefore, both, the City Civil Court as well as the High Court have committed a grave error in dismissing the arbitration suit/appeal under Sections 34 and 37

Nov 22, 2021 sclaw

SUPREME COURT OF INDIA DIVISION BENCH GYAN PRAKASH ARYA — Appellant Vs. M/S TITAN INDUSTRIES LIMITED — Respondent ( Before : M.R. Shah and B.V. Nagarathna, JJ. ) Civil Appeal…

Property Matters

Transfer of Property Act, 1882 – Section 54 – Sale deed – Payment of price is an essential part of a sale covered by section 54 of the TP Act. If a sale deed in respect of an immovable property is executed without payment of price and if it does not provide for the payment of price at a future date, it is not a sale at all in the eyes of law. It is of no legal effect – Therefore, such a sale will be void – It will not effect the transfer of the immovable property.

Nov 22, 2021 sclaw

SUPREME COURT OF INDIA DIVISION BENCH KEWAL KRISHAN — Appellant Vs. RAJESH KUMAR AND OTHERS ETC. — Respondent ( Before : Ajay Rastogi and Abhay S. Oka, JJ. ) Civil…

Arbitration

Arbitration and Conciliation Act, 1996 – Sections 34 and 37 – General Conditions of Contract – Clause 16(2) – Pendente lite and future interest – – held that in view of specific bar contained in clause 16(2) of the GCC, the contractor shall not be entitled to any interest pendente lite or future interest on the amounts due and payable to it under the contract.

Nov 21, 2021 sclaw

SUPREME COURT OF INDIA DIVISION BENCH UNION OF INDIA — Appellant Vs. MANRAJ ENTERPRISES — Respondent ( Before : M.R. Shah and B.V. Nagarathna, JJ. ) Civil Appeal No. 6592…

Service Matters
Service

Without commenting on the legality of the decision to discontinue the said provision in the pension scheme by the employer, as the pensioner was not alive on the date of discontinuance – It appropriate to pass necessary orders in her favor in this proceeding itself – Resultantly, the sum due and payable under the Pension scheme be computed and the same is ordered to be disbursed to the appellant – Amount earlier refunded to the appellant be adjusted suitably during the remittance process – Respondent/ employer should do the needful in terms of this order within 8 weeks – Appeal allowed.

Nov 21, 2021 sclaw

SUPREME COURT OF INDIA DIVISION BENCH  VEENA PANDEY — Appellant Vs. UNION OF INDIA AND OTHERS — Respondent ( Before : R. Subhash Reddy and Hrishikesh Roy, JJ. ) Civil…

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