Supreme Court of India Judgements

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Category: Accident

Accident

Motor Vehicles Act, 1988, Section 166, 140 and 141—Accident—Compensation—In case of the death of an infant, there may have been no actual pecuniary benefit derived by its parents during the child’s life-time. But this will not necessarily bar the parent’s claim and prospective loss will find a valid claim

May 15, 2017 sclaw

  2007(4) LAW HERALD (SC) 2874 IN THE SUPREME COURT OF INDIA Before The Hon’ble Mr. Justice Arijit Pasayat The Hon’ble Mr. Justice Lokeshwar Singh Panta Civil Appeal No. 2479…

Accident

The truck driven by the respondent No. 2 almost came to the centre of the road and the appellant must have been put in a dilemma and in the agony of that moment, the appellant’s failure to swerve to the extreme left to the road did not amount to negligence. Thus, there was no contributory negligence on his part especially when the respondent No. 2, the truck driver had no case that the appellant was negligent. Motor Vehicles Act, 1939 – Section 110-B – Contributory negligence –

May 14, 2017 sclaw

(2002) ACJ 1720 : AIR 2002 SC 2864 : (2002) 6 JT 380 : (2002) 3 PLR 467 : (2002) 5 SCALE 493 : (2002) 6 SCC 455 : (2002)…

Accident

The negligence of the first respondent and the liability of the second respondent as the insurer are beyond dispute at the present juncture. The only arena is to figure out what should be the correct compensation awardable to the claimants – The Tribunal had awarded interest at the rate of 6% per annum from the date of the award but the High Court chose to curb it to 3% per annum.

May 12, 2017 sclaw

(1999) ACJ 1299 : (1998) 9 JT 191 : (1998) 8 SCC 421 SUPREME COURT OF INDIA DR K.R. TANDON (MRS) — Appellant Vs. OM PRAKASH AND ANOTHER — Respondent…

Accident

Award of compensation – Appeal has been filed on behalf of the Karnataka State-Road Transport Corporation challenging the validity of the award given by the Motor Accidents Claims Tribunal-V, Bangalore City in a motor accident case which has been affirmed by the High Court – The respondent filed a cross-objection and sought enhancement of the amount of compensation including the rate of interest.

May 12, 2017 sclaw

  (1999) ACJ 1278 : (1998) 9 JT 198 : (1998) 8 SCC 424 SUPREME COURT OF INDIA KARNATAKA STATE ROAD TRANSPORT CORPORATION — Appellant Vs. R. SETHURAM AND ANOTHER…

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I P C

Penal Code, 1860 (IPC) — Section 498A — Cruelty by husband or relatives of husband — For the conviction under Section 498A, the prosecution must prove beyond reasonable doubt that the accused caused mental or physical cruelty to the woman. In this case, the evidence presented by the prosecution regarding dowry demands and cruelty was found to be contradictory and uncorroborated by independent witnesses. Therefore, the conviction of the appellant under Section 498A IPC was set aside.

May 1, 2026 sclaw
C P C

Civil Procedure Code, 1908 (CPC) — Section 89 — Compromise Decree — Interpretation of — Memorandum of Settlement (MOS) forming basis of decree — Clause (xiii) specifying conditional obligations for exchange of immovable properties or payment of guideline value upon failure to transfer — Held, obligation to pay monetary compensation triggered by failure to transfer agreed ‘B Schedule’ land, not discretionary option.

May 1, 2026 sclaw
Education

Right to Education Act, 2009 — Section 12 — Uttar Pradesh Right of Children to Free and Compulsory Education Rules, 2011 — Rule 8 — Neighbourhood School Obligation — A neighbourhood school has a constitutional and statutory duty to admit students forwarded by the State Government without delay, as mandated by Article 21A of the Constitution and relevant provisions of the RTE Act and UP RTE Rules — The school cannot question the eligibility of a student once the government has completed the admission process and forwarded the list.

Apr 30, 2026 sclaw
I B C

Insolvency and Bankruptcy Code, 2016 — Section 5(8) — Financial Debt — Corporate Guarantees — A liability arising from corporate guarantee for money borrowed against interest qualifies as financial debt — The execution of corporate guarantees, even if challenged on grounds of timing or non-disclosure, are considered valid and enforceable if their execution is admitted or demonstrably proven, making the appellants entitled to recognition as financial creditors.

Apr 30, 2026 sclaw