Supreme Court of India Judgements

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

Month: March 2022

Service Matters
Service

Madhya Pradesh Nagar Tatagram Nivesh Adhiniyam, 1973 – Gwalior Development Authority – determining seniority w.e.f. 1994, when first respondent would complete 12 years as Sub Engineer, it is tied up with the issue of the illegality of his promotion in 1987 without completing 12 years. More importantly, even proceeding to discern any merit that seniority should, at least, be governed with reference to the requirement of 12 years, in the facts of this case, in facts of case dismissed

Mar 18, 2022 sclaw

SUPREME COURT OF INDIA DIVISION BENCH GWALIOR DEVELOPMENT AUTHORITY GWALIOR — Appellant Vs. SUBHASH SAXENA AND OTHERS — Respondent ( Before : K.M Joseph and S. Ravindra Bhat, JJ. )…

Service Matters
Service

Delhi Judicial Service Rules 1970 – Rule 14(c) – HELD permit the High Court as a one-time measure to allow those candidates who were within the age cut-off of 45 years during the recruitment years 2020 and 2021 to participate in the ensuing DHJS examinations – the last date for the receipt of applications shall stand extended to 26 March 2022 while the examination shall be held on 3 April 2022, in those terms

Mar 18, 2022 sclaw

SUPREME COURT OF INDIA FULL BENCH HIGH COURT OF DELHI — Appellant Vs. DEVINA SHARMA — Respondent ( Before : Dr Dhananjaya Y Chandrachud, A S Bopanna and Hima Kohli,…

C P C

(CPC) – Order 7 Rule 11 – Rejection of plaint – plaintiffs claimed the relief in the suit invoking Section 53A of the TP Act – Only in a case where on the face of it, it is seen that the suit is barred by limitation, then and then only a plaint can be rejected under Order VII Rule 11(d) CPC on the ground of limitation.

Mar 14, 2022 sclaw

SUPREME COURT OF INDIA DIVISION BENCH SRI BISWANATH BANIK AND OTHERS — Appellant Vs. SMT. SULANGA BOSE AND OTHERS — Respondent ( Before : M.R. Shah and B.V. Nagarathna, JJ.…

Bail Declined

HELD When bail has been granted to an accused, the State may, if new circumstances have arisen following the grant of such bail, approach the High Court seeking cancellation of bail under section 439 (2) of the CrPC – OR the State may prefer an appeal against the order granting bail, on the ground that the same is perverse or illegal or has been arrived at by ignoring material aspects which establish a prima­ facie case against the accused.

Mar 14, 2022 sclaw

SUPREME COURT OF INDIA DIVISION BENCH KAMLA DEVI — Appellant Vs. STATE OF RAJASTHAN AND OTHER — Respondent ( Before : M.R. Shah and B.V. Nagarathna, JJ. ) Criminal Appeal…

Labour Cases

Employee’s Compensation Act, 1923 – Section 4A(3) – HELD Therefore, on the death of the employee/deceased immediately, the amount of compensation can be said to be falling due. Therefore, the liability to pay the compensation would arise immediately on the death of the deceased.

Mar 14, 2022 sclaw

SUPREME COURT OF INDIA DIVISION BENCH SHOBHA AND OTHERS — Appellant Vs. THE CHAIRMAN, VITHALRAO SHINDE SAHAKARI SAKHAR KARKHANA LIMITED AND OTHERS — Respondent ( Before : M.R. Shah and…

Contempt

Contempt is a matter which is between the Court passing the order of which contempt is alleged and the contemnor; questions as to executability of such order is a question which concerns the parties inter-se – Power of the Court to invoke contempt jurisdiction, is not, in any way, altered

Mar 14, 2022 sclaw

SUPREME COURT OF INDIA DIVISION BENCH URBAN INFRASTRUCTURE REAL ESTATE FUND — Appellant Vs. DHARMESH S. JAIN AND ANOTHER — Respondent ( Before : M.R. Shah and B.V. Nagarathna, JJ.…

Land Acquisition

Land Acquisition Act, 1894 – Sections 4 and 18 – Determination of compensation – HELD High Court has mechanically held that the claimants shall be entitled to the compensation considering the price/sale consideration mentioned in the Sale Deed – Impugned orders passed by High Court are hereby quashed

Mar 14, 2022 sclaw

SUPREME COURT OF INDIA DIVISION BENCH PRAMINA DEVI (DEAD) THR. LRS. — Appellant Vs. STATE OF JHARKHAND — Respondent ( Before : M.R. Shah and B.V. Nagarathna, JJ. ) Civil…

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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