Supreme Court of India Judgements

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

Month: February 2022

Cr P C

(CrPC) – Section 482 – Quashing of criminal proceedings – HELD not justified for the Court in embarking upon an enquiry as to the reliability or genuineness or otherwise of the allegations made in the FIR or the complaint and that the inherent powers do not confer any arbitrary jurisdiction on the Court to act according to its whims and fancies

Feb 20, 2022 sclaw

SUPREME COURT OF INDIA DIVISION BENCH SHAFIYA KHAN @ SHAKUNTALA PRAJAPATI — Appellant Vs. STATE OF U.P. AND ANOTHER — Respondent ( Before : Ajay Rastogi and Abhay S. Oka,…

POSCO

Criminal Procedure Code, 1973 (CrPC) – Section 354(3) – Penal Code, 1860 (IPC) – Sections 376, 302 and 201 – Protection of Children from Sexual Offences Act, 2012 – Sections 5 and 6 – Rape and Murder of a seven-year-old girl – Death Sentence – unblemished jail conduct and having a family of wife, children and aged father would also indicate towards the probability of his reformation – It would be just and proper to award the punishment of imprisonment for life to the appellant for the offence under Section 302 IPC while providing for actual imprisonment for a minimum period of 30 years –

Feb 20, 2022 sclaw

SUPREME COURT OF INDIA FULL BENCH PAPPU — Appellant Vs. THE STATE OF UTTAR PRADESH — Respondent ( Before : A.M. Khanwilkar, Dinesh Maheshwari and C.T. Ravikumar, JJ. ) Criminal…

C P C

Rejection of plaint – A party to a consent decree based on a compromise to challenge the compromise decree on the ground that the decree was not lawful i.e., it was void or voidable has to approach the same court, which recorded the compromise and a separate suit challenging the consent decree has been held to be not maintainable

Feb 20, 2022 sclaw

SUPREME COURT OF INDIA DIVISION BENCH M/S. SREE SURYA DEVELOPERS AND PROMOTERS — Appellant Vs. N. SAILESH PRASAD AND OTHERS — Respondent ( Before : M.R. Shah and Sanjiv Khanna,…

Bail Granted

HELD respondent-CBI is relying upon statements of 5 witnesses recorded under Section 164 of CrPC – Statements of the first two witnesses were recorded on 7th September 2021 and 11th November 2021 respectively. But the appellant was not named in both the charge sheets filed thereafter – Bail granted with conditions.

Feb 20, 2022 sclaw

SUPREME COURT OF INDIA DIVISION BENCH SK. SUPIYAN @ SUFFIYAN @ SUPISAN — Appellant Vs. THE CENTRAL BUREAU OF INVESTIGATION — Respondent ( Before : L. Nageswara Rao and Abhay…

C P C

C P C – Order II Rule 3 permits the plaintiff to join together different causes of action – No doubt it is a different matter that if there is a mis-joinder of causes of action, the power of the court as also the right of the parties to object are to be dealt with in accordance with law which is well settled.

Feb 20, 2022 sclaw

SUPREME COURT OF INDIA DIVISION BENCH B.R. PATIL — Appellant Vs. TULSA Y. SAWKAR AND OTHERS — Respondent ( Before : K.M. Joseph and Hrishikesh Roy, JJ. ) Civil Appeal…

POSCO

Penal Code, 1860 (IPC) – Sections 376(2)(i) – Protection of Children From Sexual Offences Act, 2012 – Sections 5 and 6 – Penetrative sexual assault on a girl child aged four years -It is a case where trust has been betrayed and social values are impaired – Therefore, the accused as such does not deserve any sympathy and/or any leniency

Feb 20, 2022 sclaw

SUPREME COURT OF INDIA DIVISION BENCH NAWABUDDIN — Appellant Vs. STATE OF UTTARAKHAND — Respondent ( Before : M.R. Shah and B.V. Nagarathna, JJ. ) Criminal Appeal No. 144 of…

Cr P C

Quashing of FIR – Held, In the absence of any specific role attributed to the accused-appellants, it would be unjust if the Appellants are forced to go through the tribulations of a trial, i.e., general and omnibus allegations cannot manifest in a situation where the relatives of the complainant’s husband are forced to undergo trial

Feb 20, 2022 sclaw

SUPREME COURT OF INDIA DIVISION BENCH KAHKASHAN KAUSAR @ SONAM AND OTHERS — Appellant Vs. STATE OF BIHAR AND OTHERS — Respondent ( Before : S. Abdul Nazeer and Krishna…

Property Matters

HELD In the event, the appellant-Society is required to replace the present developer, while entering into a development agreement with the new developer, a clause shall be added therein incorporating an undertaking of the new developer that he shall abide by the directions contained in this Order.

Feb 20, 2022 sclaw

SUPREME COURT OF INDIA DIVISION BENCH KAMGAR SWA SADAN CO-OPERATIVE HOUSING SOCIETY LIMITED — Appellant Vs. MR. VIJAYKUMAR VITTHALRAO SARVADE AND OTHERS — Respondent ( Before : Ajay Rastogi and…

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C P C

A party should not suffer due to the negligence of their counsel, and a restoration application under Order IX Rule 13 of the CPC can serve as an application for condonation of delay if it explains the reasons for the delay, so that courts should focus on the merits of a case rather than being hindered by procedural technicalities A. Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13 — An application under Order 9 Rule 13 can also serve as an application for condonation of delay — The court cites Bhagmal and Ors Vs. Kunwar Lal and Others, to support its finding that where the delay in filing an application under Order 9 Rule 13 of the CPC is explained within the application itself, there is no need for a separate application for condonation of delay — The court emphasizes that the procedure is a handmaid of justice, and hyper-technical interpretations of rules should not stand in the way of achieving a just outcome.

Dec 28, 2024 sclaw
Anticipatory Bail

Anticipatory bail should not be granted routinely, especially in serious offenses like murder, and that courts must consider the severity of the charges, the evidence, and the materials on record, including the charge sheet Penal Code, 1860 (IPC) — Section 302 — Murder — The Supreme Court overturned the Patna High Court’s decision to grant anticipatory bail to respondents in a murder case — The case originated from an incident where the appellant’s nephew was allegedly set on fire by the respondents — The court emphasized that anticipatory bail should not be granted mechanically, particularly in severe offenses like murder, and the High Court had erred in not considering the gravity of the charges and the evidence, including the charge sheet which stated that the case against the accused persons was found to be true — The Supreme Court directed the respondents to surrender to the trial court and apply for regular bail, to be considered on its merits — The Supreme Court’s decision underscores the importance of a thorough review of case details and allegations before granting anticipatory bail, especially in cases of serious crimes.

Dec 28, 2024 sclaw
Service

Service Law — Regularization of services for long-term, part-time employees — The court found that the appellants’ continuous service for over a decade, performing essential duties, should not be disregarded simply because their initial appointments were labeled as part-time or contractual — The court noted the indispensable nature of their work, the lack of any performance issues, and that their duties were similar to those of regular employees — The court emphasized that the nature of their work was perennial and fundamental, requiring their classification as regular posts — The court also found that the appellants’ abrupt termination was unjustified and violated principles of natural justice, and the argument against their regularization based on educational qualifications was untenable — The court noted discriminatory practices as other employees with similar or shorter service had been regularized — The court clarified that the Uma Devi judgment was not intended to penalize employees who have served long years in essential roles and that “irregular” appointments should be considered for regularization, especially when they are not “illegal” and the employees have served continuously against sanctioned functions.

Dec 28, 2024 sclaw
Child Custody Matrimonial

For best interest and welfare of the child are the paramount considerations when determining visitation rights A. Hindu Marriage Act, 1955 — Section 26 — Visitation Rights — The paramount consideration when determining visitation rights is the best interest and welfare of the child — This principle takes precedence over the rights of the parents — The court emphasizes that a child’s health and well-being must not be compromised in the process of adjudicating parental rights. B. Hindu Marriage Act, 1955 — Section 26 — Visitation Rights — Both parents have a right to the care, company, and affection of their child — However, this right is not absolute and must be balanced with the need to protect the child’s welfare — In this case, the court acknowledges the father’s right to visit his daughter but ensures that these visits do not negatively impact the child. C. Hindu Marriage Act, 1955 — Section 26 — Visitation Rights — Matrimonial disputes and serious allegations between parents should not impede a child’s right to the care and company of both parents — The court separates the child’s welfare from the conflict between the parents. D. Hindu Marriage Act, 1955 — Section 26 — Visitation Rights — Visitation arrangements must not cause undue hardship to the child — The court modified the High Court’s order, which required the child to travel 300 kilometers every Sunday, as it was deemed detrimental to the child’s health and well-being. E. Hindu Marriage Act, 1955 — Section 26 — Visitation Rights — The location for visitation must be convenient and in the best interest of the child — The court changed the visitation location from Karur to Madurai, which is closer to the child’s residence, in order to prioritize the child’s comfort and convenience. F. Hindu Marriage Act, 1955 — Section 26 — Visitation Rights — Supervised visitation may be necessary, especially for young children — The court directed that the father’s visits should occur in a public place, with the mother present (though at a distance), due to the child’s young age and unfamiliarity with the father.

Dec 28, 2024 sclaw