Supreme Court of India Judgements

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

Month: August 2024

Service Matters
Service

Service Law — Removal from Service — Respondent appointed as Inspector in 1960 and later as Assistant Registrar, faced multiple charges of misconduct, including unauthorized appointments and financial irregularities —The main issue was whether the disciplinary proceedings and the subsequent removal of from service were justified —The State of Rajasthan argued that respondent’s actions demonstrated insubordination and financial misconduct, justifying his removal — Respondent contended that the disciplinary proceedings were flawed and that there was no substantial evidence to support the charges against him —Supreme Court quashed the High Court’s decision, reinstating the removal order against respondent —The Court found that the disciplinary proceedings were conducted fairly and that there was sufficient evidence to support the charges —The Court emphasized that it is not the role of the High Court to reappraise evidence in disciplinary matters unless there is a clear violation of natural justice —The Supreme Court restored the removal order, finding no procedural impropriety or lack of evidence in the disciplinary proceedings.

Aug 11, 2024 sclaw

2024 INSC 592 SUPREME COURT OF INDIA DIVISION BENCH THE STATE OF RAJASTHAN AND OTHERS — Appellant Vs. BHUPENDRA SINGH — Respondent ( Before : Hima Kohli and Ahsanuddin Amanullah,…

Acquittal

Penal Code, 1860 (IPC) — Sections 302, 323 read with Section 120B — Murder —Dispute over water supply — They were sentenced to life imprisonment by the trial court, and the conviction was upheld by the High Court — The main issue was whether the appellants were rightly convicted based on the evidence presented — The appellants argued that the evidence was unreliable, key witnesses were not credible, and there were procedural lapses in the investigation — The State argued that the evidence was sufficient, the FIR was lodged promptly, and the injuries and recoveries corroborated the prosecution’s case —The Supreme Court acquitted the appellants, finding the evidence insufficient and the investigation flawed — The Court found inconsistencies in witness testimonies, procedural lapses, and lack of credible evidence linking the appellants to the crime —The Court emphasized the importance of reliable evidence and proper investigation procedures, citing previous judgments to support its decision —The appeals were allowed, and the appellants were acquitted, with the Court highlighting the need for credible evidence and proper investigation.

Aug 11, 2024 sclaw

2024 INSC 590 SUPREME COURT OF INDIA DIVISION BENCH ALLARAKHA HABIB MEMON ETC. — Appellant Vs. STATE OF GUJARAT — Respondent ( Before : B.R. Gavai and Sandeep Mehta, JJ.…

Service Matters
Service

Service Law — Pay fixation error — The appellant, a retired government employee, was promoted and received a revised pay scale — Years after retirement, the government sought to recover excess payments due to a pay fixation error — Whether the government can retrospectively reduce the appellant’s pay scale and recover excess payments after retirement — The appellant argued that the government resolution protecting promotions before a certain date was misinterpreted, and the recovery was arbitrary and violated natural justice —The State of Bihar contended that the resolution applied uniformly and the recovery was justified due to the error in pay fixation —The Supreme Court quashed the government’s order to reduce the pay scale and recover excess payments, ruling it illegal and arbitrary —The court emphasized that the appellant’s promotion was valid and protected by the resolution, and the recovery was unjustified after such a long period —The court cited precedents where recovery of excess payments was deemed inequitable if not promptly addressed and without employee fault —The appellant’s pay scale and pension were restored, and any recovered amounts were to be reimbursed with interest.

Aug 11, 2024 sclaw

2024 INSC 591 SUPREME COURT OF INDIA DIVISION BENCH JAGDISH PRASAD SINGH — Appellant Vs. STATE OF BIHAR AND OTHERS — Respondent ( Before : Sandeep Mehta and R. Mahadevan,…

Municipal Laws

Gujarat Provincial Municipal Corporation Act, 1949 — Sections 139 and 140 — Primary responsibility for property taxes on whom to rest —Supreme Court upheld the High Court decision to refund a portion of property tax paid by Respondent No. 2 the Appellant — The dispute concerned tax arrears for a period before Respondent No. 2 acquired ownership of the property on September 3, 2015 — The Court ruled that under the Gujarat Provincial Municipal Corporations Act, 1949, the liability for property tax lies with the owner of the property at the time of assessment — Since Respondent No. 2 became the owner after the arrears had accrued, it was not liable for those taxes — The Court also noted that the previous owner had deposited a significant portion of the disputed tax in ongoing legal proceedings, further supporting the refund to Respondent No — 2. This decision clarifies that property tax liability is tied to ownership and cannot be automatically transferred to new owners for periods prior to their ownership.

Aug 11, 2024 sclaw

2024 INSC 596 SUPREME COURT OF INDIA DIVISION BENCH RAJKOT MUNICIPAL CORPORATION — Appellant Vs. STATE OF GUJARAT AND OTHERS — Respondent ( Before : Abhay S. Oka and Augustine…

Accident

Motor Accident Claims — Accurate Disability assessment — Supreme Court addressed the issue of compensation for a motor accident victim who sustained injuries to both hands requiring surgery and resulting in permanent disability — The Motor Accident Claims Tribunal (Tribunal) initially awarded Rs.5,38,872/- as compensation, considering a 25% disability — The insurance company appealed, and the High Court reduced the compensation to Rs.4,74,072/-, adjusting the disability percentage to 20% — The Supreme Court upon reviewing the medical records and testimony of doctor, who certified a 50% disability, set aside the High Court’s judgment — It restored the Tribunal’s decision, which had assessed a 25% disability — The Court directed the insurance company to deposit the full compensation amount, as determined by the Tribunal — The appeal was thus allowed, emphasizing the importance of accurate disability assessment in determining fair compensation for accident victims.

Aug 11, 2024 sclaw

2024 INSC 598 SUPREME COURT OF INDIA DIVISION BENCH RAHUL — Appellant Vs. NATIONAL INSURANCE COMPANY LTD. AND ANOTHER — Respondent ( Before : Sudhanshu Dhulia and R. Mahadevan, JJ.…

Bail Granted

Prevention of Corruption Act, 1988 — Sections 7, 7A, 8 and 12 — Penal Code, 1860 — Sections 420, 201 and 120B — Prevention of Money Laundering Act, 2002 — Section 3 — Manish Sisodia’s bail applications were rejected by the High Court of Delhi — He is involved in cases registered by the CBI and ED related to alleged irregularities in Delhi’s Excise Policy for 2021-22 —Whether the appellant is entitled to bail considering the prolonged incarceration and the right to a speedy trial — Petitioner argues that the trial is delayed, and the appellant has been in custody for a long time — The prosecution has not completed the investigation, and the trial is proceeding at a snail’s pace — ED Contends that the appellant is influential and may tamper with evidence or influence witnesses — The trial delay is due to the appellant’s actions — The Supreme Court granted bail to Manish Sisodia, emphasizing the right to a speedy trial and noting the prolonged incarceration — The trial has not commenced despite assurances, and the appellant’s prolonged detention violates the right to liberty — The right to a speedy trial is fundamental, and bail should not be withheld as punishment — The court also considered the large volume of documents and witnesses involved — The appellant is granted bail with conditions to ensure his presence at trial and prevent tampering with evidence.

Aug 11, 2024 sclaw

2024 INSC 595 SUPREME COURT OF INDIA DIVISION BENCH MANISH SISODIA — Appellant Vs. DIRECTORATE OF ENFORCEMENT — Respondent ( Before : B.R. Gavai and K.V. Viswanathan, JJ. ) Criminal…

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