Supreme Court of India Judgements

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

Month: August 2023

I P C

Abkari Act – Offence in question is 2003, Final report after delayed investigation was submitted in 2006, Accused-appellant was convicted in 2008, and that more than 20 years have passed since the commission of the offence – It fit to modify the sentence of the Accused-appellant to serve a period of three months – Appeal partly allowed.

Aug 13, 2023 sclaw

SUPREME COURT OF INDIA DIVISION BENCH SATHYAN — Appellant Vs. STATE OF KERALA — Respondent ( Before : Abhay S. Oka and Sanjay Karol, JJ. ) Criminal Appeal No. 2363…

Cr P C I P C

Release of rosewood logs and lorry – Illicit rosewood logs. 37 such logs were found beneath 92 bunches of bananas and 26 bags of rice husk – Lorry nor the rosewood logs are available as both have been sold by the state and the amount is lying with the exchequer, hence cannot be returned back – Release order upheld.

Aug 12, 2023 sclaw

SUPREME COURT OF INDIA DIVISION BENCH ASSISTANT WILD LIFE WARDEN AND ANOTHER — Appellant Vs. K. K. MOIDEEN AND ANOTHER — Respondent ( Before : Abhay S. Oka and Rajesh…

Constitution Education

Imposition of the minimum 75% eligibility condition, therefore, does not subserve the object of introducing the sports quota, but is, rather destructive of it; the criterion, in that sense subverted the object and is discriminatory; it therefore, falls afoul of the equality clause, in Article 14 of the Constitution

Aug 12, 2023 sclaw

SUPREME COURT OF INDIA DIVISION BENCH DEV GUPTA — Appellant Vs. PEC UNIVERSITY OF TECHNOLOGY AND OTHERS — Respondent ( Before : S. Ravindra Bhat and Aravind Kumar, JJ. )…

Adverse Possession Limitation

Adverse possession – A party claiming adverse possession must prove that his possession is “nec vi, nec clam, nec precario”, that is, peaceful, open and continuous. The possession must be adequate in continuity, in publicity and in extent to show that their possession is adverse to the true owner. It must start with a wrongful disposition of the rightful owner and be actual, visible, exclusive, hostile and continued over the statutory period.

Aug 12, 2023 sclaw

SUPREME COURT OF INDIA DIVISION BENCH GOVERNMENT OF KERALA AND ANOTHER — Appellant Vs. JOSEPH AND OTHERS — Respondent ( Before : Abhay S. Oka and Sanjay Karol, JJ. )…

Service Matters
Service

Jammu and Kashmir Civil Service Regulations, 1956 – Article 77­D – Claim for Pay Protection – High Court was erroneous when it came to the conclusion that the appellant was not appointed on a substantive basis and, therefore, she does not satisfy the criteria laid down by Article 77­D – Benefit of pay protection granted.

Aug 10, 2023 sclaw

SUPREME COURT OF INDIA DIVISION BENCH  ASMA SHAW — Appellant Vs. THE ISLAMIA COLLEGE OF SCIENCE AND COMMERCE SRINAGAR KASHMIR AND OTHERS — Respondent ( Before : Abhay S. Oka…

Cr P C

Uttar Pradesh Gangsters and Anti-Social Activities (Prevention) Act, 1986 – Sections 2 and 3 – Quashing of FIR – Final report was filed by the investigation officer stating that no case was made out to proceed against the appellant for the alleged offences – Final report having been accepted by the Additional Sessions Judge, nothing more requires to be adjudicated upon in the present matter – Appeal disposed of.

Aug 10, 2023 sclaw

SUPREME COURT OF INDIA DIVISION BENCH MOHMOOD ALI — Appellant Vs. STATE OF U.P. AND OTHERS — Respondent ( Before : B.R. Gavai and J.B. Pardiwala, JJ. ) Criminal Appeal…

Cr P C

Held, although a person working in a Nationalised Bank is a public servant, yet the provisions of Section 197 of the CrPC would not be attracted at all as Section 197 is attracted only in cases where the public servant is such who is not removable from his service save by or with the sanction of the Government

Aug 10, 2023 sclaw

SUPREME COURT OF INDIA DIVISION BENCH A. SREENIVASA REDDY — Appellant Vs. RAKESH SHARMA AND ANOTHER — Respondent ( Before : B.R. Gavai and J.B. Pardiwala, JJ. ) Criminal Appeal…

Cr P C I P C

Quashing of FIR – Rape – Victim has not furnished any information in regard to the date and time of the commission of the alleged offence – Investigation is over and charge sheet is ready to be filed before the competent court – Although the allegations levelled in the FIR do not inspire any confidence more particularly in the absence of any specific date, time, etc. of the alleged offences – Quashed

Aug 10, 2023 sclaw

SUPREME COURT OF INDIA DIVISION BENCH IQBAL @ BALA AND OTHERS — Appellant Vs. STATE OF U.P. AND OTHERS — Respondent ( Before : B.R. Gavai and J.B. Pardiwala, 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