Supreme Court of India Judgements

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

Month: March 2024

Accident

Motor Accident Claims – The Supreme Court re-assessed the income of the deceased at Rs. 35,000/- per month and awarded a total compensation of Rs. 38,81,500/- with interest @8% per annum to the appellants – The Supreme Court modified the judgment of the High Court and restored that of the Tribunal partially.

Mar 9, 2024 sclaw

SUPREME COURT OF INDIA DIVISION BENCH VETHAMBAL AND OTHERS — Appellant Vs. THE ORIENTAL INSURANCE COMPANY AND OTHERS — Respondent ( Before : C.T. Ravikumar and Rajesh Bindal, JJ. )…

I P C

Penal Code, 1860 (IPC) – Section 376(2)(n) and 506 – Supreme Court allowed the appeal and quashed the FIR, holding that the complainant was a mature and intelligent woman who consented to the relations with the appellant during the subsistence of her earlier marriage – The Court also relied on a similar case, Naim Ahamed v. State (NCT of Delhi), where the accused was not held guilty of rape on false promise of marriage.

Mar 9, 2024 sclaw

SUPREME COURT OF INDIA DIVISION BENCH XXXX — Appellant Vs. STATE OF MADHYA PRADESH AND ANOTHER — Respondent ( Before : C.T. Ravikumar and Rajesh Bindal, JJ. ) Criminal Appeal…

Anticipatory Bail Bail Declined

High Court did not consider the nature and seriousness of the offence, the character of the evidence, the circumstances peculiar to the respondent, and the larger interest of the public or the State – The Court also notes that the respondent failed in his fundamental duty as a police officer and the possibility of his influencing the witnesses and the investigation was high – The Court holds that the respondent is not entitled to anticipatory bail and directs him to apply for regular bail if arrested.

Mar 9, 2024 sclaw

SUPREME COURT OF INDIA DIVISION BENCH THE STATE OF JHARKHAND — Appellant Vs. SANDEEP KUMAR — Respondent ( Before : Vikram Nath and Sanjay Kumar, JJ. ) Criminal Appeal No……of…

Food Safety and Standards Act

Food Safety and Standards Act, 2006 – Section 3(1)(j) – The Supreme Court held that the writ petition was not maintainable as it was filed by an interested party with a personal motive – The Supreme Court also held that there was no illegality or arbitrariness in the board’s decision to procure cardamom from local sources in view of the urgency and the transparency – The Supreme Court directed the State Government to destroy the existing stock of prasadam in an appropriate manner.

Mar 9, 2024 sclaw

SUPREME COURT OF INDIA DIVISION BENCH THE TRAVANCORE DEVASWOM BOARD — Appellant Vs. AYYAPPA SPICES AND OTHERS — Respondent ( Before : A.S. Bopanna and Pamidighantam Sri Narasimha, JJ. )…

C P C

The court dismissed the appeal and held that the filing of the suit for asserting the rights of the plaintiffs/respondents did not amount to contempt of court – The court distinguished the case of Skipper Construction and observed that the facts were totally different – The court also stated that its observations were only restricted to the maintainability of the contempt proceedings and would have no bearing on the merits of the suit.

Mar 9, 2024 sclaw

SUPREME COURT OF INDIA FULL BENCH M/S SHAH ENTERPRISES THR. PADMABEN MANSUKHBHAI MODI — Appellant Vs. VAIJAYANTIBEN RANJITSINGH SAWANT AND OTHERS — Respondent ( Before : B.R. Gavai, Rajesh Bindal…

Dying Declaration

The main legal issues are whether the dying declaration is reliable, voluntary and free from tutoring, and whether it can be the sole basis of conviction without any corroboration – The Supreme Court upheld the conviction of Pappi @ Mashkoor based on the dying declaration, which was found to be cogent, trustworthy and consistent – However, the Court acquitted ‘N1’ and ‘N2 as the dying declaration did not attribute any specific role to them.

Mar 9, 2024 sclaw

SUPREME COURT OF INDIA DIVISION BENCH NAEEM — Appellant Vs. STATE OF UTTAR PRADESH — Respondent ( Before : B.R. Gavai and Sandeep Mehta, JJ. ) Criminal Appeal No. 1978…

State Laws

Andhra Pradesh (Agricultural Produce and Livestock) Markets Act, 1966 – Section 2(v), 3 and 4 – Whether “ghee” is a “product of livestock” under the Act and if the government notification regarding “ghee” followed proper procedure – The court upheld that “ghee” is indeed a “product of livestock” and the 1994 government notification was valid – The court ruled that market fees must be paid for “ghee” from 1994 to 2009, with provisions for installment payments.

Mar 9, 2024 sclaw

SUPREME COURT OF INDIA DIVISION BENCH SANGAM MILK PRODUCER COMPANY LTD. — Appellant Vs. THE AGRICULTURAL MARKET COMMITTEE AND OTHERS — Respondent ( Before : Sudhanshu Dhulia and S.V.N. Bhatti,…

Service Matters
Service

Service Law – Recruitment Process – Public Employment – Merely because a recruitment agency is not in a position to satisfy the Court, a relief cannot be extended to a candidate deprived as it will have a cascading effect not only on the said recruitment, but also to numerous others as well.

Mar 9, 2024 sclaw

SUPREME COURT OF INDIA DIVISION BENCH THE TELANGANA RESIDENTIAL EDUCATIONAL INSTITUTIONS RECRUITMENT BOARD — Appellant Vs. SALUVADI SUMALATHA AND ANOTHER — Respondent ( Before : A. S. Bopanna and M.…

Corporate SEBI

Special Court (Trial of Offences relating to transactions in Securities) Act, 1992 – Sections 3(2) and 3(3) – Attachment of Property – Properties of the person notified under Section 3(2) would stand attached automatically with effect from the date of notification by virtue of Section 3(3).

Mar 9, 2024 sclaw

SUPREME COURT OF INDIA DIVISION BENCH SUMAN L. SHAH — Appellant Vs. THE CUSTODIAN AND OTHERS — Respondent ( Before : Pamidighantam Sri Narasimha and Sandeep Mehta, JJ. ) Civil…

Juvenile Justice

Juvenile Justice (Care and Protection of Children) Act, 2015 – Section 94 – Juvenile – Determination of Age – In the order of priorities, the date of birth certificate from the school stands at the highest pedestal whereas ossification test has been kept at the last rung to be considered, only in the absence of the criteria Nos. 1 and 2, i.e. in absence of both certificate from school and birth certificate issued by a Corporation/Municipal Authority/Panchayat.

Mar 9, 2024 sclaw

SUPREME COURT OF INDIA DIVISION BENCH VINOD KATARA — Appellant Vs. STATE OF U.P. — Respondent ( Before : B.R. Gavai and Sandeep Mehta, JJ. ) Writ Petition (Criminal) No(s).…

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