August 2024 - Supreme Court of India Judgements

December 18, 2024 1:54 pm

The flat was purchased for the personal use of one of its directors and his family — The appellant created confusion by double allotment of the flat and unfairly forfeited the deposited amount —The NCDRC ruled in favor of the respondent, directing the appellant to refund the deposited amount with interest — The Supreme Court upheld this decision —The respondent was considered a consumer as the flat was for personal use — The appellant’s actions were deemed deficient and unfair due to the double allotment and premature cancellation —

Aug 29, 2024 sclaw

2024 INSC 629 SUPREME COURT OF INDIA DIVISION BENCH OMKAR REALTORS AND DEVELOPERS PVT. LTD. — Appellant Vs. KUSHALRAJ LAND DEVELOPERS PVT. LTD. AND ANOTHER — Respondent ( Before :…

Anticipatory Bail Bail Granted

Anticipatory bail — Cancellation of — The appellant had his anticipatory bail cancelled without notice due to failure to plant saplings —Whether the cancellation of anticipatory bail without notice was justified The Supreme Court set aside the impugned order and allowed the appeal, granting additional time to plant 500 trees —The anticipatory bail granted to is revived, and he must deposit the cost of saplings with the Forest authorities.

Aug 29, 2024 sclaw

SUPREME COURT OF INDIA FULL BENCH EZHILARASAN — Appellant Vs. THE STATE REPRESENTED BY INSPECTOR OF POLICE AND ANOTHER — Respondent ( Before : Sanjiv Khanna, Sanjay Kumar and R.…

Anticipatory Bail Bail Granted

Penal Code, 1860 (IPC) — Sections 420 and 34 — Nature of Offence —The Court’s decision to grant bail in a case involving Sections 420 and 34 IPC indicates that while these sections pertain to serious offenses (cheating and criminal conspiracy, respectively), bail may still be granted if the circumstances of the case, such as the nature of the transaction and the relationship between the parties, warrant it.

Aug 29, 2024 sclaw

SUPREME COURT OF INDIA DIVISION BENCH DILHARAN LAL DEWANGAN — Appellant Vs. STATE OF CHHATTISGARH AND ANOTHER — Respondent ( Before : Bela M. Trivedi and Satish Chandra Sharma, JJ.…

Tenders & Contracts

Power Purchase Agreement (PPA) — PPA between Bangalore Electricity Supply Company Limited, and the Hirehalli Solar Power Project LLP — The respondent sought an extension of the scheduled commissioning date (SCD) under the force majeure clause of the PPA due to delays in obtaining necessary approvals and licenses —The Karnataka Electricity Regulatory Commission (KERC) rejected the force majeure claim, but the Appellate Tribunal for Electricity (APTEL) reversed the decision, finding that the delay was not attributable to the respondent and that the force majeure clause was applicable — The Supreme Court agreed with the APTEL’s findings and dismissed the appeals — The court also rejected the appellant’s contention that the APTEL’s direction to pay late payment surcharge to the respondent was unjustified, as it was rooted in the PPA and in furtherance of the intention of the parties.

Aug 29, 2024 sclaw

2024 INSC 631 SUPREME COURT OF INDIA DIVISION BENCH BANGALORE ELECTRICITY SUPPLY COMPANY LIMITED — Appellant Vs. HIREHALLI SOLAR POWER PROJECT LLP AND OTHERS — Respondent ( Before : Pamidighantam…

Bail Granted

Prevention of Money-Laundering Act, 2002 — Sections 45(1) — Application of Proviso to Section 45(1) — The Supreme Court clarified that the proviso to Section 45(1) of the PMLA, which grants special treatment to certain categories of accused including women, should be applied without automatically denying bail based on the accused’s social or political status — The Court emphasized that the provision is intended to protect vulnerable individuals, including women, who may be misused in criminal activities Bail granted- The Court clarified the interpretation of its previous judgment in Saumya Chaurasia v. Directorate of Enforcement (2024) 6 SCC 401, which discussed the sensitivity required in dealing with bail applications of women and vulnerable individuals under the PMLA — The Court clarified that Saumya Chaurasia did not limit the application of the proviso to Section 45(1) to only “vulnerable women” but emphasized the need for courts to be sensitive and sympathetic towards all categories of persons mentioned in the provision, including women of all backgrounds.

Aug 29, 2024 sclaw

2024 INSC 632 SUPREME COURT OF INDIA DIVISION BENCH KALVAKUNTLA KAVITHA — Appellant Vs. DIRECTORATE OF ENFORCEMENT — Respondent ( Before : B.R. Gavai and K.V. Viswanathan, JJ. ) Criminal…

Service

NDMC contended that DSGMC’s closure of the school without approval made DSGMC responsible for the staff’s pay and benefits — The Supreme Court dismissed DSGMC’s appeals, upheld the High Court’s decision, and directed NDMC to pay the remaining dues to the staff — The closure was invalid as it lacked prior approval, making DSGMC responsible for the staff’s pay and benefits — Rule 46 of the Delhi Education Rules requires prior approval for school closure, which DSGMC did not obtain —

Aug 29, 2024 sclaw

2024 INSC 635 SUPREME COURT OF INDIA DIVISION BENCH NEW DELHI MUNICIPAL COUNCIL AND ANOTHER — Appellant Vs. MANJU TOMAR AND OTHERS — Respondent ( Before : Hima Kohli and…

Bail Declined

The Supreme Court set aside the High Court’s order granting bail to respondent no.1 —The High Court’s decision was not in line with established principles for granting bail — The material on record indicates respondent no.1’s involvement in the scam — The Court emphasized the need to consider the nature of the accusation, the role of the accused, and the potential impact on the trial when granting bail —

Aug 29, 2024 sclaw

2024 INSC 636 SUPREME COURT OF INDIA DIVISION BENCH MANIK MADHUKAR SARVE AND OTHERS Vs. VITTHAL DAMUJI MEHER AND OTHERS — Respondent ( Before : Hima Kohli and Ahsanuddin Amanullah,…

I P C Prevention of Money Laundering

Penal Code, 1860 (IPC) — Sections 406, 420, 467, 468, 447, 504, 506, 341, 323 and 34 — Prevention of Money Laundering Act, 2002 — Sections 3, 4 and 45 ——The Supreme Court granted bail to the appellant, emphasizing that bail is the rule and jail is the exception — The Court found that the prosecution failed to establish a prima facie case of money laundering against the appellant

Aug 29, 2024 sclaw

2024 INSC 637 SUPREME COURT OF INDIA DIVISION BENCH PREM PRAKASH — Appellant Vs. UNION OF INDIA THROUGH THE DIRECTORATE OF ENFORCEMENT — Respondent ( Before : B.R. Gavai and…

Constitution Service

Service Law — Employment — Caste Certificate — The court cannot question the validity of caste certificates issued by the competent authority after following the due process of law, even if the caste is later de-scheduled or de-notified – The court cannot alter or amend the Presidential Orders issued under Articles 341 and 342 of the Constitution of India, as it has no power to do so within the meaning, content, and scope of these articles.

Aug 29, 2024 sclaw

2024 INSC 634 SUPREME COURT OF INDIA DIVISION BENCH K. NIRMALA AND OTHERS — Appellant Vs. CANARA BANK AND ANOTHERS — Respondent ( Before : Hima Kohli and Sandeep Mehta,…

Bail Declined Prevention of Money Laundering Act

Bharatiya Nagarik Suraksha Sanhita, 2023 — Section 483(3) — Prevention of Money Laundering Act, 2002 — Sections 4 and 44(1)(b) — The Supreme Court has set aside orders of the Delhi High Court that stayed the bail granted to appellant accused in a money laundering case — The court observed that the power to grant an interim stay of an order granting bail can only be exercised in exceptional cases where a strong prima facie case of the existence of grounds for cancellation of bail is made out — The court further clarified that as a normal rule, ex parte stay of an order granting bail should not be granted and the court must record brief reasons for coming to the conclusion that the case was an exceptional one — The appeals were allowed on these terms, and the findings recorded in the judgment were only for considering the legality and validity of the order of stay on the order granting bail.

Aug 18, 2024 sclaw

2024 INSC 546 SUPREME COURT OF INDIA DIVISION BENCH PARVINDER SINGH KHURANA — Appellant Vs. DIRECTORATE OF ENFORCEMENT — Respondent ( Before : Abhay S. Oka and Augustine George Masih,…

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

Month: August 2024

You missed