Supreme Court of India Judgements

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

Month: March 2024

Consumer

Supreme Court held that the respondent-company had breached the agreement by not offering possession of the apartment for fit outs by the stipulated date and the appellants had the right to terminate the agreement and claim unconditional refund with interest at 12% p.a. as per the agreement – The Supreme Court also held that the NCDRC had overstepped its jurisdiction by rewriting the terms and conditions of the contract and applying its own subjective criteria.

Mar 3, 2024 sclaw

SUPREME COURT OF INDIA DIVISION BENCH VENKATARAMAN KRISHNAMURTHY AND ANOTHER — Appellant Vs. LODHA CROWN BUILDMART PVT. LTD. — Respondent ( Before : Aniruddha Bose and Sanjay Kumar, JJ. )…

Constitution

Refund of excess price paid over the notified price in e-auction – The Supreme Court allowed the appeal of the appellant and directed the respondent to pay the refund amount with interest @ 12% per annum for the relevant periods, within two months, failing which the officers concerned would be personally liable.

Mar 3, 2024 sclaw

SUPREME COURT OF INDIA DIVISION BENCH M/S. DOMCO SMOKELESS FUELS PVT. LTD — Appellant Vs. STATE OF JHARKHAND AND OTHERS — Respondent ( Before : B.R. Gavai and Sandeep Mehta,…

Constitution

Implement Community Kitchens to combat hunger, malnutrition and starvation in the country – Court has also reiterated that the scope of judicial review in examining policy matters is very limited, and the Courts cannot direct the States to implement a particular policy or scheme on the ground that a better, fairer or wiser alternative is available – The Court has disposed of the writ petition with these observations.

Mar 3, 2024 sclaw

SUPREME COURT OF INDIA DIVISION BENCH ANUN DHAWAN AND OTHERS — Appellant Vs. UNION OF INDIA AND OTHERS — Respondent ( Before : Bela M. Trivedi and Pankaj Mithal, JJ.…

Acquittal

The prosecution could not prove his guilt beyond all reasonable doubt, as there were glaring discrepancies in the eyewitnesses’ version, absence of the testimony of the material witnesses and the ballistic report, and non-recovery of the weapon of crime – The Court also observed that the trial court had erred in convicting and acquitting the co-accused on the same set of evidence.

Mar 3, 2024 sclaw

SUPREME COURT OF INDIA DIVISION BENCH RAM SINGH — Appellant Vs. THE STATE OF U.P. — Respondent ( Before : Abhay S. Oka and Ujjal Bhuyan, JJ. ) Criminal Appeal…

Food Safety and Standards Act I P C

Food Safety and Standards Act, 2006 (FSSA) – Sections 3(zz), 59 and 89 – Penal Code, 1860(IPC) – FSSA is a comprehensive and exhaustive legislation on all aspects of food and food safety, and that Section 89 of the FSSA gives an overriding effect to its provisions over any other law, including the IPC, in so far as the law applies to the aspects of food covered by the FSSA

Mar 3, 2024 sclaw

SUPREME COURT OF INDIA DIVISION BENCH RAM NATH — Appellant Vs. THE STATE OF UTTAR PRADESH AND OTHERS — Respondent ( Before : Abhay S. Oka and Sanjay Karol, JJ.…

Service Matters
Service

(a) whether the appellant was entitled to withdraw her prospective resignation before the effective date; (b) whether the acceptance of her resignation by the trust was final, binding and irrevocable; and (c) what relief could be granted to the appellant – The court allowed the appeal and set aside the orders of the College Tribunal and the High Court

Mar 3, 2024 sclaw

SUPREME COURT OF INDIA DIVISION BENCH DR. MRS. SUMAN V. JAIN — Appellant Vs. MARWADI SAMMELAN THROUGH ITS SECRETARY AND OTHERS — Respondent ( Before : J.K. Maheshwari and K.V.…

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