Supreme Court of India Judgements

45275 Judgements hosted as on 31/05/2023 - Search (FREE), Subscribe, Read & Download

I P C

Indian Penal Code, 1860 (45 of 1860), Section 191 – Perjury — False evidence — Affidavit — An affidavit is ‘evidence’ within the meaning of Section 191 of the IPC and a person swearing to a false affidavit is guilty of perjury.

Bysclaw

Aug 1, 2022

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By sclaw

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I P C

Evidence – Psychological Evaluation test report only may not be sufficient to convict an accused but certainly a material piece of evidence.

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Corruption I P C

Prevention of Corruption Act – IPC – The directions issued in the said original petition for de novo investigation are set aside. The Investigation Officer shall proceed with further investigation in all cases by including the offences under the PC Act – writ petitions challenging the initiation of proceedings by ED shall stand dismissed.

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I P C

Essential Commodities Act, 1955 – Section 7 – Probation of Offenders Act, 1958 – Section 4 – Probation – Even if minimum sentence is provided in the EC Act, 1955 the same will not be a hurdle for invoking the applicability of provisions of the Probation of Offenders Act, 1958

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Election Laws

Election Law – Allegation of corrupt practice – As material facts regarding allegations of corrupt practice have not been pleaded, the election petition does not disclose any cause of action as far as the ground of corrupt practice is concerned.

May 31, 2023 sclaw
Service

Appointment to post of lecturer – High Court reserved the remedy to the appellants to approach the High Court, in the event, the Medical Council of India does not grant recognition – Not find any error in the impugned judgment and order of the High Court.

May 31, 2023 sclaw
Service

Judicial officers Pension – – SCOI vide Orders dated 27.07.2022 and 18.01.2023 already directed that all arrears of pay be cleared by 30.06.2023 – In this regard, it is directed that compliance affidavits must be filed by all States and Union Territories by 30.07.2023 that the arrears of pay have been positively credited into the accounts of the concerned officers

May 31, 2023 sclaw
Constitution

‘Jallikattu’ and ‘Bullock Cart Race’ is upheld – Prevention of Cruelty to Animals (Tamil Nadu Amendment) Act, 2017 does not go contrary to the Articles 51-A (g) and 51-A(h) and it does not violate the provisions of Articles 14 and 21 of the Constitution of India – Tamil Nadu Amendment Act is not a piece of colourable legislation

May 31, 2023 sclaw