Supreme Court of India Judgements

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

Month: January 2025

I P C

Probation of Offenders Act, 1958 — Probation of Offenders Act, 1958 can be applied even when a conviction has been upheld — Even though appellant’s conviction under Sections 326, 325, 452, and 323 of the IPC was affirmed by the High Court, the Supreme Court extended the benefit of the Probation Act — The fact that appellant was acquitted of more serious charges (Sections 307, 148, and 149 IPC) and that he had already served a significant portion of his sentence was also taken into consideration. — The age of the accused, the length of the criminal proceedings, and the absence of a prior criminal record can justify the application of the Probation Act — The court took into account appellant’s age (approximately 70 years old), the prolonged nature of the proceedings, and the fact that he had no prior convictions, in deciding to apply the Probation Act to him.

Jan 11, 2025 sclaw

2025 INSC 46 SUPREME COURT OF INDIA DIVISION BENCH RAMESH Vs. STATE OF RAJASTHAN ( Before : B.V. Nagarathna and Nongmeikapam Kotiswar Singh, JJ. ) Criminal Appeal No….of 2025 (@…

I P C

Penal Code, 1860 (IPC) — Sections 302 and 304 Part I — Murder — Appeal against conviction — Appellants were initially convicted of murder but the charge was later modified to culpable homicide not amounting to murder under Section 304 Part I IPC — The court upheld this modification, citing the lack of clear motive, premeditation, and definitive intent to kill, despite the fatal injuries inflicted — The judgment considered the credibility of the sole eyewitness, the timing of the FIR, and the overall weight of the evidence, ultimately reducing the sentence to the time already served and imposing a fine of Rs. 50,000 each.

Jan 11, 2025 sclaw

2025 INSC 47 SUPREME COURT OF INDIA FULL BENCH GOVERDHAN AND ANOTHER Vs. STATE OF CHHATTISGARH ( Before : B. R. Gavai, K.V. Viswanathan and Nongmeikapam Kotiswar Singh, JJ. )…

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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