Supreme Court of India Judgements

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Month: November 2021

Consumer

Consumer Protection Act, 1986 – Repudiation of claim – When the appellant was aware of the earlier insurance policy obtained from IFFCO-TOKIO by the respondent, there was no reason for not asking for such hydrology data of the previous year – As such, it cannot be said that there was non-disclosure of hydrology data or any fraud from the side of the respondent, as is projected by the appellant so as to repudiate the claim – There was no non-disclosure or fraud, as pleaded by the appellant to repudiate the claim – Appeal dismissed.

Nov 17, 2021 sclaw

SUPREME COURT OF INDIA DIVISION BENCH THE ORIENTAL INSURANCE CO. LIMITED — Appellant Vs. MALANA POWER COMPANY LIMITED — Respondent ( Before : R. Subhash Reddy and Hrishikesh Roy, JJ.…

RERA

Real Estate ( R and D ) Act, 2016 – S 3(1) – Prior registration of real estate project with Real Estate Regulatory Authority – HELD its application is retroactive in character and the projects already completed or to which the completion certificate has been granted are not under its fold and therefore, vested or accrued rights, if any, in no manner are affected. It will apply after getting the ongoing projects and future projects registered under Section 3 to prospectively follow the mandate of the Act .

Nov 16, 2021 sclaw

SUPREME COURT OF INDIA FULL BENCH M/S. NEWTECH PROMOTERS AND DEVELOPERS PRIVATE LIMITED — Appellant Vs. STATE OF UP AND OTHER ETC — Respondent ( Before : Uday Umesh Lalit,…

Cr P C

(CrPC) – S 482 – (IPC) – S 385 – Extortion – When a specific role was attributed to the accused, the High Court could not have quashed the FIR under Section 482 of the CrPC – cannot place reliance on a “draft charge-sheet” which is yet to be placed before the Magistrate to quash the criminal proceedings under Section 482.

Nov 13, 2021 sclaw

SUPREME COURT OF INDIA DIVISION BENCH  JITUL JENTILAL KOTECHA — Appellant Vs. STATE OF GUJARAT AND OTHERS ETC — Respondent ( Before : Dr. Dhananjaya Y. Chandrachud and B.V. Nagarathna,…

I P C

(IPC) – S 307 read with S 34 – Attempt to murder – Appeal against conviction and sentence – When the deadly weapon – dagger has been used, there was a stab injury on the stomach and near the chest which can be said to be on the vital part of the body and the nature of injuries caused, it is rightly held that the appellants have committed the offence under Section 307 IPC

Nov 13, 2021 sclaw

SUPREME COURT OF INDIA DIVISION BENCH SADAKAT KOTWAR AND ANOTHER — Appellant Vs. THE STATE OF JHARKHAND — Respondent ( Before : M.R. Shah and S. Bopanna, JJ. ) Criminal…

Environment

Mines and Minerals (Development and Regulation) Act, 1957 – Illegal sand mining – Section 21(5) of the MMDR Act empowers the State Government to recover the price of the illegally-mined mineral, in addition to recovery of rent, royalty or tax – Penalty recommended by the Central Empowered Committee ‘CEC’ for illegal sand mining is in addition to the penalty that can be imposed by the State Government in terms of Section 21(5) of the Act

Nov 13, 2021 sclaw

SUPREME COURT OF INDIA FULL BENCH BAJRI LEASE LOI HOLDERS WELFARE SOCIETY THROUGH ITS PRESIDENT — Appellant Vs. THE STATE OF RAJASTHAN AND OTHERS — Respondent ( Before : L.…

Rent

Chennai City Tenants Protection Act, 1921 – Section 2(4)(ii)(b) – Tamil Nadu City Tenants Protection Act, 1972 – Section 9 – Rent and eviction – While interpreting the expression “actual physical possession of land and building” would mean and require the tenant to be in actual physical possession – Rent and eviction – While interpreting the expression “actual physical possession of land and building” would mean and require the tenant to be in actual physical possession

Nov 13, 2021 sclaw

SUPREME COURT OF INDIA DIVISION BENCH NATIONAL COMPANY, REPRESENTED BY ITS MANAGING PARTNER — Appellant Vs. THE TERRITORY MANAGER, BHARAT PETROLEUM CORPORATION LIMITED AND ANOTHER — Respondent ( Before :…

Service Matters
Service

Service Law – Misconduct – Quantum of punishment – Scope of judicial review on the quantum of punishment is available but with a limited scope – Where the punishment imposed by the disciplinary authority is found to be shocking to the conscience of the Court, normally the disciplinary authority or the appellate authority should be directed to reconsider the question of imposition of penalty – after setting aside the penalty order, it is to be left to the disciplinary/appellate authority to take a call

Nov 13, 2021 sclaw

SUPREME COURT OF INDIA DIVISION BENCH UNION OF INDIA AND OTHERS — Appellant Vs. EX. CONSTABLE RAM KARAN — Respondent ( Before : Ajay Rastogi and Abhay S. Oka, JJ.…

Arbitration

Arbitration and Conciliation Act, 1996 – Section 34 – Setting aside of arbitral award – 2015 amendment to Section 34 will apply only to Section 34 applications that have been made to the Court on or after 23.10.2015, irrespective of the fact that the arbitration proceedings may have commenced prior to that date

Nov 13, 2021 sclaw

SUPREME COURT OF INDIA DIVISION BENCH RATNAM SUDESH IYER — Appellant Vs. JACKIE KAKUBHAI SHROFF — Respondent ( Before : Sanjay Kishan Kaul and M.M. Sundresh ) Civil Appeal No.…

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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