March 2025 - Supreme Court of India Judgements

April 10, 2025 8:17 am

In a case involving cross-FIRs (alleging offences u/s 294(b), 323, 506(1) IPC) arising from a dispute between two practicing advocates pending since 2017, the Supreme Court, in the exercise of its jurisdiction under Article 142 of the Constitution, quashed the FIR against the appellants and also quashed the connected proceedings

Mar 29, 2025 sclaw

2025 INSC 405 SUPREME COURT OF INDIA DIVISION BENCH RAMESH KUMARAN AND ANOTHER Vs. STATE THROUGH THE INSPECTOR OF POLICE AND ANOTHER ( Before : Abhay S Oka and Ujjal…

I P C

Conviction under Section 302 requires proof of premeditation or intention to kill; absence of such elements may lead to reduced charges, such as under Section 304 IPC, with sentencing considerations potentially based on time already served

Mar 25, 2025 sclaw

2025 INSC 378 SUPREME COURT OF INDIA DIVISION BENCH SUDAM PRABHAKAR ACHAT Vs. THE STATE OF MAHARASHTRA ( Before : B.R. Gavai and Augustine George Masih, JJ. ) Criminal Appeal…

I P C

Mere presence at a crime scene, without evidence of an overt act or specific role, is insufficient to convict an individual as a member of an unlawful assembly, especially in cases involving large crowds and public disturbances

Mar 25, 2025 sclaw

2025 INSC 381 SUPREME COURT OF INDIA DIVISION BENCH DHIRUBHAI BHAILALBHAI CHAUHAN AND ANOTHER Vs. STATE OF GUJARAT AND OTHERS ( Before : Pamidighantam Sri Narasimha and Manoj Misra, JJ.…

Limitation

Limitation Act, 1963 — Section 5 — Extension of period of limitation in certain circumstances — Courts may liberally condone delays in appeals, especially by the State

Mar 25, 2025 sclaw

2025 INSC 382 SUPREME COURT OF INDIA DIVISION BENCH INDER SINGH Vs. THE STATE OF MADHYA PRADESH ( Before : Sudhanshu Dhulia and Ahsanuddin Amanullah, JJ. ) Civil Appeal No…..of…

Cr P C

Criminal Procedure Code, 1973 (CrPC) — Section 154 — Registration of FIR — Mandatory under Section 154 of the CrPC if information discloses commission of a cognizable offense; no preliminary inquiry permissible in such cases.

Mar 25, 2025 sclaw

2025 INSC 384 SUPREME COURT OF INDIA DIVISION BENCH AMIT KUMAR AND OTHERS Vs. UNION OF INDIA AND OTHERS ( Before : J.B. Pardiwala and R. Mahadevan, JJ. ) Criminal…

State Laws

Andhra Pradesh (Record of Rights in Land and Pattadar Pass Books) Act, 1971— A Pattadar is essentially a landowner who holds a land deed (Patta) directly from the government, is registered in the land revenue accounts as the holder or occupant of the land, and is liable to pay land revenue — The issuance of a Pattadar Passbook raises a presumption in favor of the holder having a right in the land.

Mar 25, 2025 sclaw

2025 INSC 383 SUPREME COURT OF INDIA DIVISION BENCH YERIKALA SUNKALAMMA AND ANOTHER Vs. STATE OF ANDHRA PRADESH, DEPARTMENT OF REVENUE AND OTHERS ( Before : J.B. Pardiwala and R.…

Cr P C

Criminal Procedure Code, 1973 (CrPC) — Sections 161 and 439 — Directions for CBI Investigation in Bail Applications — High Courts cannot issue directions for CBI investigation in bail applications, as it exceeds their jurisdiction under Section 439 of the CrPC

Mar 25, 2025 sclaw

2025 INSC 385 SUPREME COURT OF INDIA DIVISION BENCH STATE OF UTTAR PRADESH Vs. DR. RITU GARG AND OTHERS ( Before : Sudhanshu Dhulia and K. Vinod Chandran, JJ. )…

I P C

Penal Code, 1860 (IPC) — Sections 90 and 376 — Promise of Marriage and Consent — A promise of marriage made after the act of intercourse does not constitute inducement for consent, and repeated willing accompaniment to hotel rooms undermines allegations of coercion

Mar 25, 2025 sclaw

2025 INSC 386 SUPREME COURT OF INDIA DIVISION BENCH JOTHIRAGAWAN Vs. STATE REP. BY THE INSPECTOR OF POLICE AND ANOTHER ( Before : Sudhanshu Dhulia and K. Vinod Chandran, JJ.…

Evidence Act

Evidence Act, 1872 — Section 151 — Minor Discrepancies in Witness Statements — Minor and immaterial inconsistencies in witness statements do not harm the prosecution’s case, especially when explained by the circumstances of the case

Mar 25, 2025 sclaw

2025 INSC 387 SUPREME COURT OF INDIA FULL BENCH FIROZ KHAN AKBARKHAN Vs. THE STATE OF MAHARASHTRA ( Before : Abhay S. Oka, Ahsanuddin Amanullah and Augustine George Masih, JJ.…

Property Matters

Gift vs. Settlement vs. Will — A document conveying property with consideration (love and affection), imposing conditions, and reserving a life interest is a Gift by Settlement

Mar 25, 2025 sclaw

2025 INSC 388 SUPREME COURT OF INDIA DIVISION BENCH N.P. SASEENDRAN Vs. N.P. PONNAMMA AND OTHERS ( Before : J.B. Pardiwala and R. Mahadevan, JJ. ) Civil Appeal No. 4312…

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Service

Supreme Court Rejects UCO Bank’s Plea That Employee Dismissed For Misconduct Wasn’t Entitled To Pension Despite 10 Yrs Service

Apr 6, 2025 sclaw

Constitution

Conviction under Section 302 requires proof of premeditation or intention to kill; absence of such elements may lead to reduced charges, such as under Section 304 IPC, with sentencing considerations potentially based on time already served

Mere presence at a crime scene, without evidence of an overt act or specific role, is insufficient to convict an individual as a member of an unlawful assembly, especially in cases involving large crowds and public disturbances

Limitation Act, 1963 — Section 5 — Extension of period of limitation in certain circumstances — Courts may liberally condone delays in appeals, especially by the State

Criminal Procedure Code, 1973 (CrPC) — Section 154 — Registration of FIR — Mandatory under Section 154 of the CrPC if information discloses commission of a cognizable offense; no preliminary inquiry permissible in such cases.

Criminal Procedure Code, 1973 (CrPC) — Sections 161 and 439 — Directions for CBI Investigation in Bail Applications — High Courts cannot issue directions for CBI investigation in bail applications, as it exceeds their jurisdiction under Section 439 of the CrPC

Penal Code, 1860 (IPC) — Sections 90 and 376 — Promise of Marriage and Consent — A promise of marriage made after the act of intercourse does not constitute inducement for consent, and repeated willing accompaniment to hotel rooms undermines allegations of coercion

Evidence Act, 1872 — Section 151 — Minor Discrepancies in Witness Statements — Minor and immaterial inconsistencies in witness statements do not harm the prosecution’s case, especially when explained by the circumstances of the case

Gift vs. Settlement vs. Will — A document conveying property with consideration (love and affection), imposing conditions, and reserving a life interest is a Gift by Settlement

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IBC | Difference Between ‘Avoidance Transactions’ & ‘Fraudulent Or Wrongful Trading’

Wife Can Be Affected By Defamation Of Husband; Apart From Individual Reputations, Spouses Share Common Family Reputation

Supreme Court of India Judgements

Month: March 2025

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