Supreme Court of India Judgements

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

Month: August 2023

Corruption

Prevention of Corruption Act, 1988 – Section 13(1)(e), 13(2) and 19(3) – Once the cognizance was taken by the Special Judge and the charge was framed against the accused, the trial could neither have been stayed nor scuttled in the midst of it in view of Section 19(3) of Act – Order of discharge is set-aside – Appeal allowed.

Aug 6, 2023 sclaw

SUPREME COURT OF INDIA DIVISION BENCH STATE OF KARNATAKA LOKAYUKTA POLICE — Appellant Vs. S. SUBBEGOWDA — Respondent ( Before : Aniruddha Bose and Bela M. Trivedi, JJ. ) Criminal…

Acquittal

Penal Code, 1860 (IPC) – Sections 366, 376, 376(2)(g), 342, 506 and 34 – Rape – Acquittal – Clothes of prosecutrix handed over to the police were having stains of semen, however, no scientific evidence was produced to link the same with the accused – Conviction and sentence set aside – Appeal allowed

Aug 6, 2023 sclaw

SUPREME COURT OF INDIA DIVISION BENCH AVTAR SINGH AND ANOTHER — Appellant Vs. STATE OF PUNJAB — Respondent ( Before : Hima Kohli and Rajesh Bindal, JJ. ) Criminal Appeal…

Labour Cases

Government of Kerala covering Medical institutions which included nursing homes, diagnostic centres and pathological laboratories employing 20 or more persons were brought under the ambit of the Employees State Insurance Act, 1948 – High Court rightly held that the provisions of Employees State Insurance Act, 1948 will be applicable to the respondent establishment w.e.f. 06.09.2007 and not from 22.11.2002.

Aug 6, 2023 sclaw

SUPREME COURT OF INDIA DIVISION BENCH E.S.I. CORPORATION, REP. BY THE REGIONAL DIRECTOR — Appellant Vs. M/S. ENDOCRINOLOGY AND IMMUNOLOGY LAB — Respondent ( Before : Hima Kohli and Rajesh…

C P C

Only determinations which are fundamental would result in the application of the doctrine of res judicata – Any determination, despite being deliberate or formal, cannot give rise to application of the doctrine of res judicata if they are not fundamental in nature – Term ‘resumption’ not be conflated with the term ‘acquisition’ as employed within the meaning of Article 300A of the Constitution so as to create a right to compensation.

Aug 6, 2023 sclaw

SUPREME COURT OF INDIA DIVISION BENCH YADAIAH AND ANOTHER — Appellant Vs. STATE OF TELANGANA AND OTHERS — Respondent ( Before : Surya Kant and J.K Maheshwari, JJ. ) Civil…

Corporate Mining

Mines and Minerals (Development and Regulation) Act, 1957 – Section 15 – Rajasthan Minor Mineral Concession Rules, 1986 – Rules 4(10) and 7(3) – When a decision is taken by a competent authority in public interest by evolving a better process such as auction, a right, if any, to an applicant seeking lease over a Government land evaporates on its own – An applicant cannot have an exclusive right in seeking a grant of license of a mineral unless facilitated accordingly by a statute

Aug 6, 2023 sclaw

SUPREME COURT OF INDIA DIVISION BENCH THE STATE OF RAJASTHAN AND OTHERS — Appellant Vs. SHARWAN KUMAR KUMAWAT ETC. ETC — Respondent ( Before : A.S Bopanna and M.M Sundresh,…

I P C

Weapon used in the crime is a stick which was lying in the house, and which, by no means, can be called a deadly weapon – Possibility of accused causing the death of the deceased while being deprived of the power of self-control, due to the provocation on account of the deceased not agreeing to pay Rs.500/- to daughter, cannot be ruled out – Sentence already undergone would serve the ends of justice – Appeal allowed.

Aug 6, 2023 sclaw

SUPREME COURT OF INDIA DIVISION BENCH NIRMALA DEVI — Appellant Vs. STATE OF HIMACHAL PRADESH — Respondent ( Before : B.R. Gavai and J.B. Pardiwala, JJ. ) Criminal Appeal No.…

Anticipatory Bail Bail Granted

Anticipatory bail – Cruelty to wife – Once the chargesheet was filed and there was no impediment, at least on the part of the accused, the court having regard to the nature of the offences, the allegations and the maximum sentence of the offences they were likely to carry, ought to have granted the bail as a matter of course –

Aug 6, 2023 sclaw

SUPREME COURT OF INDIA DIVISION BENCH MD. ASFAK ALAM — Appellant Vs. THE STATE OF JHARKHAND AND ANOTHER — Respondent ( Before : S. Ravindra Bhat and Aravind Kumar, JJ.…

Property Matters Transfer Of Property Act

Practice of ‘ta khubzul badlain’ in Bihar recognises that a duly executed sale deed will not operate as a transfer in praesenti but postpones the actual transfer of title, from the time of execution and registration of the deed, to the time of exchange of equivalents, that is, registration receipt and the sale consideration, if the intention of the parties was that title would pass only on payment of entire sale consideration

Aug 6, 2023 sclaw

SUPREME COURT OF INDIA DIVISION BENCH YOGENDRA PRASAD SINGH (DEAD) THROUGH LRS — Appellant Vs. RAM BACHAN DEVI AND OTHERS — Respondent ( Before : Abhay S. Oka and Rajesh…

Consumer

Mere delay in intimating the insurance company about the occurrence of theft, especially when an insured has lodged the FIR immediately after the theft of a vehicle occurred and when the police after investigation have lodged a final report after the vehicle was not traced and when the surveyors/investigators appointed by the insurance company have found the claim of the theft to be genuine, should not be a sufficient ground to deny the insurance claim.

Aug 6, 2023 sclaw

SUPREME COURT OF INDIA DIVISION BENCH ASHOK KUMAR — Appellant Vs. NEW INDIA ASSURANCE CO. LTD. — Respondent ( Before : J.K. Maheshwari and K.V. Viswanathan, JJ. ) Civil Appeal…

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