Supreme Court of India Judgements

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Month: February 2022

SARFAESI

SARFAESI – Section 14(1A) – Taking of Possession of Secured Assets and Documents – Held, An advocate is and must be regarded as an officer of the court and subordinate to the CMM/DM for the purposes of Section 14(1A) of the 2002 Act – It is open to the District Magistrate (DM) or the Chief Metropolitan Magistrate (CMM) to appoint an advocate and authorise him/her to take possession of the secured assets and documents relating thereto

Feb 27, 2022 sclaw

SUPREME COURT OF INDIA DIVISION BENCH NKGSB COOPERATIVE BANK LIMITED — Appellant Vs. SUBIR CHAKRAVARTY AND OTHERS — Respondent ( Before : A.M. Khanwilkar and C.T. Ravikumar, JJ. ) Civil…

Cr P C

National Investigation Agency Act, 2008 – Section 17 – Objective of Section 44, UAPA, Section 17, NIA Act, and Section 173(6) is to safeguard witnesses – They are in the nature of a statutory witness protection – On the court being satisfied that the disclosure of the address and name of the witness could endanger the family and the witness, such an order can be passed – They are also in the context of special provisions made for offences under special statutes.

Feb 27, 2022 sclaw

SUPREME COURT OF INDIA DIVISION BENCH WAHEED-UR-REHMAN PARRA — Appellant Vs. UNION TERRITORY OF JAMMU AND KASHMIR — Respondent ( Before : Sanjay Kishan Kaul and M.M. Sundresh, JJ. )…

Accident

Motor Accident – Compensation – Enhancement of – Post accident – Pain, suffering and trauma suffered by the claimant cannot be compensated in terms of the money – However, still it will be a solace to award suitable compensation under different heads including the pain, shock and suffering, loss of amenities and happiness of life

Feb 27, 2022 sclaw

SUPREME COURT OF INDIA DIVISION BENCH SRI BENSON GEORGE — Appellant Vs. RELIANCE GENERAL INSURANCE CO. LIMITED AND ANOTHER — Respondent ( Before : M.R. Shah and B.V. Nagarathna, JJ.…

Murder

Penal Code, 1860 (IPC) – Section 302 – Arms Act, 1959 – Sections 25 and 27 – Murder – Re-appreciation of evidence – evidence cannot be discarded only for the reason that PW allegedly did not raise any alarm or did not try to intervene when the deceased was being ferociously assaulted and stabbed

Feb 27, 2022 sclaw

SUPREME COURT OF INDIA DIVISION BENCH SURESH YADAV @ GUDDU — Appellant Vs. THE STATE OF CHHATTISGARH — Respondent ( Before : Dinesh Maheshwari and Vikram Nath, JJ. ) Criminal…

Tenders & Contracts

Work and Contract – Blacklisting/Banning – Considering the seriousness of the matter that due to the omission and commission on the part of the contractor a serious incident had occurred as there was a collapse of a ten meter slab while constructing a flyover in which one person died and eleven others injured, as such the contractor does not deserve any leniency

Feb 27, 2022 sclaw

SUPREME COURT OF INDIA DIVISION BENCH STATE OF ODISHA AND OTHERS — Appellant Vs. M/S PANDA INFRAPROJECT LIMITED — Respondent ( Before : M.R. Shah and B.V. Nagarathna, JJ. )…

State Laws

Rajasthan Agricultural Produce Markets Act, 1961 – Sections 9, 9(1), 9(2) and 9(2)(xvii) – Exemption to pay service tax – If the statute mandates that the Market Committees have to provide the land/shop/platform/space on rent/lease then and then only it can be said to be a mandatory statutory obligation otherwise it is only a discretionary function. No exemption from tax.

Feb 27, 2022 sclaw

SUPREME COURT OF INDIA DIVISION BENCH KRISHI UPAJ MANDI SAMITI, NEW MANDI YARD, ALWAR — Appellant Vs. COMMISSIONER OF CENTRAL EXCISE AND SERVICE TAX, ALWAR — Respondent ( Before :…

Labour Cases

Employees Provident Fund And Miscellaneous Provisions Act, 1952 – Section 14B – Power to recover damages – Held, any default or delay in the payment of EPF contribution by the employer under the Act is a sine qua non for imposition of levy of damages under Section 14B of the Act 1952 and mens rea or actus reus is not an essential element for imposing penalty/damages for breach of civil obligations/liabilities.

Feb 27, 2022 sclaw

SUPREME COURT OF INDIA DIVISION BENCH HORTICULTURE EXPERIMENT STATION GONIKOPPAL, COORG — Appellant Vs. THE REGIONAL PROVIDENT FUND ORGANIZATION — Respondent ( Before : Ajay Rastogi and Abhay S. Oka,…

Service Matters
Service

Application for permission to file review petition – Review Petition is now preferred by those who were not parties to the litigation with an application seeking permission to file Review Petition – No reason to grant the permission as prayed for – Consequently, the instant Review Petition is closed.

Feb 27, 2022 sclaw

SUPREME COURT OF INDIA DIVISION BENCH VIJAY PRATAP YADAV AND OTHERS — Appellant Vs. STATE OF UTTAR PRADESH AND OTHERS — Respondent ( Before : Uday Umesh Lalit and Ajay…

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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