Supreme Court of India Judgements

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

Month: November 2022

Consumer

Consumer – Illegal sold of hypothecated vehicle – Compensation – Hypothecated vehicle was detained/seized and thereafter, sold which was found to be illegal, the complainant shall be entitled to the compensation/loss suffered because of not plying of the vehicle seized and sold illegally

Nov 14, 2022 sclaw

SUPREME COURT OF INDIA DIVISION BENCH MAHINDRA AND MAHINDRA FINANCIAL SERVICES LIMITED — Appellant Vs. NIZAMUDDIN — Respondent ( Before : M.R. Shah and M.M. Sundresh, JJ. ) Civil Appeal…

Constitution Corporate

Benefit of Additional licence – Export of processed iron ore – Merely because some others are granted the benefit wrongly, the appellant cannot be permitted to pray for the similar benefits – There cannot be any negative discrimination which may perpetuate the illegality

Nov 14, 2022 sclaw

SUPREME COURT OF INDIA DIVISION BENCH CHOWGULE & COMPANY LIMITED — Appellant Vs. ASSISTANT DIRECTOR GENERAL OF FOREIGN TRADE AND OTHERS — Respondent ( Before : M.R. Shah and Krishna…

Constitution State Laws

Allotment of land – Deputy Collector possess the powers to pass the orders of allotment – High Court has seriously erred in setting aside orders on the ground that the Deputy Collector was not having jurisdiction and therefore order is coram non judice – Matter is remitted to the High Court

Nov 13, 2022 sclaw

SUPREME COURT OF INDIA DIVISION BENCH RAJARAM ABASAHEB DESHMUKH — Appellant Vs. STATE OF MAHARASHTRA AND OTHERS — Respondent ( Before : M.R. Shah and M.M. Sundresh, JJ. ) Civil…

Constitution Cr P C

Draft Rules of Criminal Practice, 2021 – Rule 4 – Supply of documents – Right of the accused to receive the list of documents, material, etc. would only apply after the draft rules are adopted – would lead to an anomalous situation where the right of the accused in one state, prejudicially differs from that afforded to an accused, in another.

Nov 13, 2022 sclaw

SUPREME COURT OF INDIA FULL BENCH P. PONNUSAMY — Appellant Vs. THE STATE OF TAMIL NADU — Respondent ( Before : Uday Umesh Lalit, CJI., S. Ravindra Bhat and Bela…

Constitution

Article 129 of the Constitution of India – Contemnor acts clearly lower the authority of SCOI – interfered with the due course of judicial proceedings and obstructed the administration of justice which is a clear case of criminal contempt. Held sentence of 6 months simple imprisonment and fine of Rs 12,50,000 each on two counts of civil and criminal contempt. Fine when realisd be paid to wife.

Nov 13, 2022 sclaw

SUPREME COURT OF INDIA DIVISION BENCH IN RE: PERRY KANSAGRA – CONTEMNOR ( Before : Uday Umesh Lalit, CJI. and Pamidighantam Sri Narasimha, JJ. ) Suo-Motu Contempt Petition (Civil) No.…

Election Laws

Section 116A of the Representation of People Act, 1951 HELD appellant-successful candidate was not born on 30.09.1990 and was not twenty-five years old at the time of filing the nomination as the appellant has been unable to prove the said fact – the date of birth of the appellant as 01.01.1993 which have been proved the election petitioner. The issuance of the fresh passport during the pendency of the Election Petition of no value. Appeal dismissed

Nov 13, 2022 sclaw

FULL BENCH MOHD. ABDULLAH AZAM KHAN — Appellant Vs. NAWAB KAZIM ALI KHAN — Respondent ( Before : Ajay Rastogi, B.V. Nagarathna and B.V. Nagarathna JJ. ) Civil Appeal No(S).…

Education

HELD The management cannot be permitted to retain the amount recovered/collected pursuant to the illegal G.O. dated 06.09.2017. The medical colleges are the beneficiaries of the illegal G.O. dated 06.09.2017 which is rightly set aside by the High Court. The respective medical colleges have used/utilized the amount recovered under G.O. dated 06.09.2017 for a number years and kept with them for a number of year . Appeal dismissed with costs.

Nov 13, 2022 sclaw

SUPREME COURT OF INDIA DIVISION BENCH NARAYANA MEDICAL COLLEGE — Appellant Vs. THE STATE OF ANDHRA PRADESH AND OTHERS — Respondent ( Before : M.R. Shah and Sudhanshu Dhulia, JJ.…

Municipal Laws

The Mumbai Municipal Corporation Act, 1888 – the capital value of the land and building must be based on situation “in presenti”- in projects which are in progress, the value addition to the property would be ongoing feature. However, it would mean that the governing principle must be the actual use and not the intended use in future.

Nov 13, 2022 sclaw

SUPREME COURT OF INDIA DIVISION BENCH MUNICIPAL CORPORATION OF GREATER MUMBAI AND OTHERS — Appellant Vs. PROPERTY OWNERS’ ASSOCIATION AND OTHERS — Respondent ( Before : Uday Umesh Lalit, CJI.…

Acquittal

Rape and Murder – Death Penalty – Acquittal – Circumstantial evidence – Lapses in investigation and trial – There was no Test Identification parade conducted by any of the Investigating Officers during the course of their respective investigations – Nor any of the witnesses had identified the accused during their respective depositions – As per the settled legal position, in order to sustain conviction, the circumstances taken cumulatively should form a chain so complete

Nov 13, 2022 sclaw

SUPREME COURT OF INDIA FULL BENCH RAHUL — Appellant Vs. STATE OF DELHI MINISTRY OF HOME AFFAIRS AND ANOTHER — Respondent ( Before : Uday Umesh Lalit, CJI., S. Ravindra…

Constitution Corporate

Company Secretaries Regulations, 1982 – Regulations 92(2) and 117(2) – Applicability of Regulation 92(2) – Regulation 92(2) shall be applicable only in a case of absence and not in a case where the post of Chairman and/or office bearer has fallen vacant – There is a distinction between the absence and the post fallen vacant

Nov 13, 2022 sclaw

SUPREME COURT OF INDIA DIVISION BENCH INSTITUTE OF COMPANY SECRETARIES OF INDIA — Appellant Vs. BIMAN DEBNATH AND OTHERTS — Respondent ( Before : M.R. Shah and M.M. Sundresh, JJ.…

You missed

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