Supreme Court of India Judgements

46740 Judgements hosted as on 02/03/2025 - Search (FREE), Subscribe, Read & Download

Month: February 2025

Accident

The Supreme Court emphasized that the goal is to ensure just and fair compensation, even if it exceeds the claimed amount. It recalculated the compensation, considering the claimant’s monthly income, future prospects, 40% permanent disability, medical expenses, attendant charges, special diet and transportation, pain and suffering, and loss of income during treatment. The final compensation was determined to be Rs. 17,82,825, modifying the awards of the MACT and High Court. The Civil Appeal was allowed, with interest as awarded by the Tribunal. This decision underscores the principle of providing fair compensation to accident victims based on comprehensive assessment of their losses and suffering.

Feb 9, 2025 sclaw

2025 INSC 165 SUPREME COURT OF INDIA DIVISION BENCH HARE KRUSHNA MAHANTA Vs. HIMADARI SAHU AND ANOTHER ( Before : Sanjay Karol and Prashant Kumar Mishra, JJ. ) Civil Appeal…

I P C

The judgment emphasizes that the accused’s intention to aid, instigate, or abet the deceased to commit suicide is essential for Section 306 IPC to apply — Furthermore, the alleged harassment should be so severe that the victim has no option but to end their life, and there must be evidence of direct or indirect incitement to commit suicide.

Feb 9, 2025 sclaw

2025 INSC 168 SUPREME COURT OF INDIA FULL BENCH AYYUB AND OTHERS Vs. STATE OF UTTAR PRADESH AND ANOTHER ( Before : Sanjiv Khanna, CJI., Sanjay Kumar and K.V. Viswanathan,…

Acquittal

The Supreme Court found the prosecution failed to prove guilt beyond a reasonable doubt, citing inconsistencies in recovery witness testimonies, discrepancies in the recovery process, and lack of corroboration for the “last seen” testimony — The Court emphasized that recovery memos prepared at the police station lacked sanctity — Granting the benefit of the doubt, the Court acquitted the Appellant, set aside the convictions, and ordered his release.

Feb 9, 2025 sclaw

2025 INSC 167 SUPREME COURT OF INDIA DIVISION BENCH RAJA KHAN Vs. STATE OF CHATTISGARH ( Before : Sanjay Karol and Manmohan, JJ. ) Criminal Appeal No. 70 of 2025…

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C P C

A suit in representative capacity (Order 1, Rule 8 CPC) is not maintainable if lacking locus standi, and a prior decree (res judicata) bars subsequent suits on the same subject matter, notwithstanding varying reliefs.

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Stamp Act State Laws

Agreement to sell immovable property incurs stamp duty as deemed conveyance via implied/symbolic possession transfer, with duty applying to the agreement (instrument), not the sale (transaction).

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Accident

The Supreme Court emphasized that the goal is to ensure just and fair compensation, even if it exceeds the claimed amount. It recalculated the compensation, considering the claimant’s monthly income, future prospects, 40% permanent disability, medical expenses, attendant charges, special diet and transportation, pain and suffering, and loss of income during treatment. The final compensation was determined to be Rs. 17,82,825, modifying the awards of the MACT and High Court. The Civil Appeal was allowed, with interest as awarded by the Tribunal. This decision underscores the principle of providing fair compensation to accident victims based on comprehensive assessment of their losses and suffering.

Feb 9, 2025 sclaw