Supreme Court of India Judgements

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Month: November 2021

Arbitration

Arbitration and Conciliation Act, 1996 – Section 34 – The Arbitrator has committed a jurisdictional error by travelling beyond the terms of reference. Further, the Arbitrator has committed an error in permitting the Appellants to retain the jewellery. According to item No.(iv) of the terms of reference, the Arbitrator had to decide the entitlement of all the seven parties to equal shares in the event of finding that the jewellery is not stridhana property. Therefore, we approve the conclusion of the High Court by upholding the impugned judgment. The appeals are accordingly, dismissed.

Nov 13, 2021 sclaw

SUPREME COURT OF INDIA DIVISION BENCH PUSAPATI ASHOK GAJAPATHI RAJU AND ANOTHER — Appellant Vs. PUSAPATI MADHURI GAJAPATHI RAJU AND OTHERS — Respondent ( Before : L. Nageswara Rao and…

Land Acquisition

Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 – Section 24(1)(a) – Interpretation of -where proceedings for acquisition had been initiated under the 1894 Act but no award under Section 11 of the 1894 Act had been made, the provisions of the 2013 Act would apply limited to determination of compensation. Where, however, an award had been made under the 1894 Act, clause (b) to Section 24(1) protects the vested rights of the parties (

Nov 10, 2021 sclaw

SUPREME COURT OF INDIA DIVISION BENCH THE EXECUTIVE ENGINEER, GOSIKHURD PROJECT AMBADI, BHANDARA, MAHARASHTRA VIDARBHA IRRIGATION DEVELOPMENT CORPORATION — Appellant Vs. MAHESH AND OTHERS — Respondent ( Before : A.M.…

I P C

(IPC) – Ss 302, 376, 364, 366A, and 201 – Rape and Murder – Death Sentence converted to life imprisonment -Incarceration for life will serve as sufficient punishment and penitence for his actions, in the absence of any material to believe that if allowed to live he poses a grave and serious threat to the society, and the imprisonment for life in our opinion would also ward off any such threat – There is hope for reformation, rehabilitation, and thus the option of imprisonment for life is certainly not foreclosed and therefore acceptable – Conviction and sentences of appellant for offences under Sections 302, 376, 364, 366A and 201 of the Code uphold

Nov 10, 2021 sclaw

SUPREME COURT OF INDIA FULL BENCH IRAPPA SIDDAPPA MURGANNAVAR — Appellant Vs. STATE OF KARNATAKA — Respondent ( Before : L. Nageswara Rao, Sanjiv Khanna and B.R. Gavai, JJ. )…

Acquittal I P C

Penal Code, 1860 (IPC) – Sections 392 and 397 – Disclosure statement – where the prosecution fails to inspire confidence in the manner and/or contents of the recovery with regard to its nexus to the alleged offence, the Court ought to stretch the benefit of doubt to the accused – Its nearly three centuries old cardinal principle of criminal jurisprudence that “it is better that ten guilty persons escape, than that one innocent suffer”. The doctrine of extending benefit of doubt to an accused, notwithstanding the proof of a strong suspicion, holds its fort on the premise that “the acquittal of a guilty person constitutes a miscarriage of justice just as much as the conviction of the innocent” .

Nov 9, 2021 sclaw

SUPREME COURT OF INDIA FULL BENCH BIJENDER @ MANDAR — Appellant Vs. STATE OF HARYANA — Respondent ( Before : N.V. Ramana, CJI, Surya Kant and Hima Kohli, JJ. )…

Arbitration

Arbitration and Conciliation Act, 1996 – Sections 34, 34(2A) and 37 – Setting aside of arbitral award – – HELD to state that the grounds available for setting aside an award under sub-section (2A) of Section 34 of the 1996 Act could not have been invoked by the Court on its own, in exercise of the jurisdiction vested in it under Section 37 of the 1996 Act. Notably, the expression used in the sub-rule is “the Court finds that”. Therefore, it does not stand to reason that a provision that enables a Court acting on its own in deciding a petition under Section 34 for setting aside an Award, would not be available in an appeal preferred under Section 37 of the 1996 Act.

Nov 9, 2021 sclaw

SUPREME COURT OF INDIA STATE OF CHHATTISGARH AND ANOTHER — Appellant Vs. M/S SAL UDYOG PRIVATE LIMITED — Respondent ( Before : N.V. Ramana, CJI, Surya Kant and Hima Kohli,…

I P C

Penal Code, 1860 (IPC) – Sections 391, 395 and 397 – Mere acquittal of some of the accused on the same evidence by itself does not lead to a conclusion that all deserve to be acquitted in case appropriate reasons have been given on appreciation of evidence both in regard to acquittal and conviction of the accused – Conviction of accused for offence punishable under Section 397 IPC is hereby set aside and the appellants–accused are convicted for the offences under Section 391 IPC punishable under Section 395 IPC – Appeal partly allowed.

Nov 4, 2021 sclaw

SUPREME COURT OF INDIA DIVISION BENCH GANESAN AND OTHER — Appellant Vs. STATE REP. BY STATION HOUSE OFFICER AND OTHER — Respondent ( Before : Dr. Dhananjaya Y. Chandrachud and…

Customs & Excise

Customs Act 1962 – Sections 132, 135(1)(a)(ii) read with 135A – Once a common judgment is set aside for one appeal, it cannot be upheld for another appeal. There cannot be a severance of the judgment particularly when it arises in a criminal case, where the rights of the accused are as important as the rights of a victim.

Nov 4, 2021 sclaw

SUPREME COURT OF INDIA FULL BENCH A.T. MYDEEN AND ANOTHER — Appellant Vs. THE ASSISTANT COMMISSIONER, CUSTOMS DEPARTMENT — Respondent ( Before : Dr. D.Y. Chandrachud, Vikram Nath and B.V.…

Preventive Detention

Constitution of India, 1950 – Article 22(4) – National Security Act, 1980 – Section 3(2) – Disaster Management Act, 2005 – Section 53 – Epidemic Diseases Act, 1897 – Section 3 – Penal Code, 1860 (IPC) – Sections 274, 275, 308, 420 and 120B -Failure in timely communication of the rejection of representation is a relevant factor for determining the delay that the detenu is protected against under Article 22(5) – Based on the precedents of this Court – Failure of the Central and the State Government to communicate the rejection of the appellant’s representation in a time-bound manner is sufficient to vitiate the order of detention – Order of detention quashed and set aside – Appeal allowed.

Nov 4, 2021 sclaw

SUPREME COURT OF INDIA FULL BENCH SARABJEET SINGH MOKHA — Appellant Vs. THE DISTRICT MAGISTRATE, JABAIPUR AND OTHERS — Respondent ( Before : Dr. Dhananjaya Y. Chandrachud, Vikram Nath and…

Consumer

Insurance policy – Husband of the complainant had taken the life insurance policy on 14.04.2011, that the next premium had fallen due on 14.10.2011 but was not paid by him, that the husband of the complainant met with an accident on 06.03.2012, that thereafter the premium was paid on 09.03.2012 and that he expired on 21.03.2012. It is also not disputed that at the time of making payment of premium on 09.03.2012, it was not disclosed by the complainant or her husband to the appellant-Corporation about the accident which had taken placed on 06.03.2012 – HELD the Accident benefit claim of the complainant was liable to be rejected.

Nov 4, 2021 sclaw

SUPREME COURT OF INDIA DIVISION BENCH LIFE INSURANCE CORPORATION OF INDIA AND ANOTHER — Appellant Vs. SUNITA — Respondent ( Before : Sanjiv Khanna and Bela M. Trivedi, JJ. )…

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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