Supreme Court of India Judgements

46720 Judgements hosted as on 05/02/2025 - Search (FREE), Subscribe, Read & Download

Month: January 2025

I P C

Minor inconsistencies in witness testimony do not invalidate the entire testimony, the principle of falsus in uno, falsus in omnibus is not applicable in Indian law, a faulty investigation does not automatically lead to acquittal, and testimony of interested witnesses can be relied upon if it is credible

Jan 11, 2025 sclaw

2025 INSC 28 SUPREME COURT OF INDIA DIVISION BENCH EDAKKANDI DINESHAN @ P. DINESHAN AND OTHERS Vs. STATE OF KERELA ( Before : Sudhanshu Dhulia and Prasanna B. Varale, JJ.…

I P C

Penal Code, 1860 (IPC) — Section 326 — Compromise Despite Non-Compoundability — Even though section 326 is a non-compoundable offense under the Criminal Procedure Code, the Court can still allow the compounding of such an offense when there is a genuine and voluntary settlement between the parties — This is an exception to the general rule and is invoked in special circumstances.

Jan 11, 2025 sclaw

2025 INSC 37 SUPREME COURT OF INDIA DIVISION BENCH H. N. PANDAKUMAR — Appellant Vs. STATE OF KARNATAKA — Respondent ( Before : Vikram Nath and Prasanna B. Varale, JJ.…

Accident

Motor Vehicles Act, 1988 — Section 162 — Scheme for golden hour — Obligation of Central Government — The court emphasizes the statutory obligation of the Central Government to create a scheme for cashless treatment of accident victims during the golden hour as mandated by Section 162(2) of the Motor Vehicles Act, 1988 (MV Act) — This obligation is not discretionary but a legal requirement.

Jan 11, 2025 sclaw

2025 INSC 45 SUPREME COURT OF INDIA DIVISION BENCH S. RAJASEEKARAN — Appellant Vs. UNION OF INDIA AND OTHERS — Respondent ( Before : Abhay S. Oka and Augustine George…

Anticipatory Bail Bail Granted

Penal Code, 1860 (IPC) — Section 306 —Abetment of Suicide — The appellant sought anticipatory bail after the High Court rejected her plea — The State of Punjab acknowledged her participation in the investigation and stated no further custodial interrogation was needed — The Supreme Court granted her anticipatory bail, considering the State of Punjab’s submission that she cooperated with the investigation — The decision was based on the recognition that custodial interrogation was no longer necessary and that anticipatory bail would be appropriate — The Supreme Court concluded that appellant should be granted anticipatory bail, subject to any conditions imposed by the Trial Court — The State would retain the right to seek bail cancellation if conditions were violated.

Jan 11, 2025 sclaw

2025 INSC 49 SUPREME COURT OF INDIA DIVISION BENCH MAMTA KAUR Vs. STATE OF PUNJAB ( Before : Bela M. Trivedi and Prasanna B. Varale, JJ. ) Criminal Appeal No….of…

I P C

Railways Act, 1989 — Section 143 — The creation of multiple user IDs is not explicitly criminalized under Section 143, but unauthorized procurement and supply of tickets is — The court stated that penal provisions must be read strictly and narrowly and since the act does not mention multiple IDs, it cannot be penalized — The court found that while an authorized agent who engages in unauthorized actions would not be penalized under this law, an unauthorized person who engages in such actions would be penalized.

Jan 11, 2025 sclaw

2025 INSC 51 SUPREME COURT OF INDIA DIVISION BENCH INSPECTOR, RAILWAY PROTECTION FORCE, KOTTAYAM Vs. MATHEW K CHERIAN AND ANOTHER ( Before : Dipankar Datta and Prashant Kumar Mishra, JJ.…

You missed

Consumer

The complainant contended that the basis of valuation as mentioned in clause-4.3 of the policy was “All exports-CIF + 10%”. This meant that the complainant had an insurable interest in the consignments until they were delivered to the buyer – The insurer argued that the basis of valuation was “FOB” and that the insurance coverage terminated on delivery of the consignment to the port of New York – The NCDRC rejected the review application, holding that the complainant had not proved that the basis of valuation was “All exports-CIF + 10%” – The NCDRC also held that the NCDRC had not erred in holding that the insurance coverage terminated on delivery of the consignment to the warehouse.

Feb 5, 2025 sclaw
I P C

Penal Code, 1860 (IPC) — Section 307 — Attempt to Murder — The complainant was abused and beaten by the accused, leading to an FIR under various IPC sections —Whether the injuries sustained by the complainant justify framing charges under Section 307 IPC — Petitioner argues that the injuries and the act of throttling indicate an intention to kill, warranting charges under Section 307 IPC — Respondent states that the injuries were minor, and the medical report did not conclusively support the charge of attempt to murder —The Supreme Court set aside the High Court’s order, directing the trial court to frame charges under Section 307 IPC —The intent to kill can be inferred from the circumstances and the doctor’s report suggesting the possibility of throttling —The extent of injuries is irrelevant if the intent to cause death is present, as per established legal precedents —The trial court must proceed with charges under Section 307 IPC, and the trial should be expedited.

Feb 5, 2025 sclaw
Environment

The polluter is absolutely and continuously liable for environmental damage until the damage is reversed, and the government must enforce environmental laws, ensure compensation, and implement restoration measures.

Feb 4, 2025 sclaw
Labour Cases Municipal Laws

Employers cannot terminate workers during industrial disputes without permission, and workers performing equal duties are entitled to equal pay and potential regularization.

Feb 4, 2025 sclaw