Supreme Court of India Judgements

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

Month: September 2022

Service Matters
Service

In a case where it is found that the enquiry is not conducted properly and/or the same is in violation of the principles of natural justice, in that case, the Court cannot reinstate the employee as such and matter should be remanded to the Disciplinary Authority to conduct the enquiry from the stage it stood vitiated.

Sep 27, 2022 sclaw

SUPREME COURT OF INDIA DIVISON BENCH THE INSPECTOR OF PANCHAYATS AND DISTRICT COLLECTOR, SALEM — Appellant Vs. S. ARICHANDRAN AND OTHERS — Respondent ( Before : M.R. Shah and Krishna…

C P C

(CPC) – Order 43 Rule 1 – Commercial Courts Act 2015 – 13 – An intra-court appeal under the Admiralty Act to the Commercial Division of the High Court would lie from any judgment, decree or final order under the Admiralty Act or an interim order under the Admiralty Act relatable to the orders specified in Order 43, Rule 1 and not from an order under Or 10 r 1 for addition of party.

Sep 27, 2022 sclaw

SUPREME COURT OF INDIA DIVISON BENCH OWNERS AND PARTIES INTERESTED IN THE VESSEL M.V. POLARIS GALAXY — Appellant Vs. BANQUE CANTONALE DE GENEVE — Respondent ( Before : Indira Banerjee…

C P C

Code of Civil Procedure, 1908 (V of 1908), Section 100 – Regular Second Appeal — Substantial question of law — Proper test -If the question is settled by the highest court or the general principles to be applied in determining the question are well settled and there is a mere question of applying those principles or the question raised is palpably absurd, the question would not be a substantial question of law.

Sep 25, 2022 sclaw

SUPREME COURT OF INDIA Before: Indira Banerjee & J.K. Maheshwari, JJ. Civil Appeal No. …… of 2022 [Arising out of S.L.P.(C) No.8736 of 2016]Decided on : 22.09.2022 Chandrabhan (Deceased) through…

Specific Performance

Unregistered agreement to sell on ten rupees stamp paper – Admissibility of — Suit for permanent injunction — Counter-claim seeking possession — Unregistered document/agreement to sell shall not be admissible in evidence – Plaintiff cleverly prayed for a relief of permanent injunction only and did not seek for the substantive relief of specific performance- Dismissed

Sep 25, 2022 sclaw

SUPREME COURT OF INDIA Before: M.R. Shah & Krishna Murari, JJ. Civil Appeal No. 6733 of 2022 Decided on : 23.09.2022 Balram Singh – Appellant Versus Kelo Devi – Respondent…

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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