Supreme Court of India Judgements

47195 Judgements hosted as on 27/04/2026 - Search (FREE), Subscribe, Read & Download

Category: Acquittal

Acquittal

High Court misdirected itself in finding support for conviction on such unclinching evidence – The innocence of the appellants is a distinct possibility in the present matter and when two views are possible the benefit must go to the accused-Evidence Act, 1872 – Section 106 – Burden of Proof – As the burden to prove the guilt is always on the prosecution and cannot be shifted to the accused by virtue of Section 106

Apr 25, 2021 sclaw

SUPREME COURT OF INDIA FULL BENCH SURENDRA KUMAR AND ANOTHER — Appellant Vs. STATE OF U.P. — Respondent ( Before : Rohinton Fali Nariman, B.R. Gavai and Hrishikesh Roy, JJ.…

Acquittal

(IPC) – Sections 302, 364-A, 376, 216 read with Section 120-B – Kidnapping Rape and Murder – Circumstancial evidence – Post-mortem report discloses that victim was sexually assaulted, the FSL Report on record does not establish any connection of accused with the sexual assault on the deceased victim – Record is again not clear as to when the present appellants were arrested and how and in what manner their disclosure statements led to the recovery of the dead body

Apr 10, 2021 sclaw

SUPREME COURT OF INDIA DIVISION BENCH YOGESH — Appellant Vs. STATE OF HARYANA — Respondent ( Before : Uday Umesh Lalit and Indira Banerjee, JJ. ) Criminal Appeal No. 1306,…

Acquittal

Appeal against acquittal – Dying declaration – the accused is able to create a doubt not only with regard to the dying declaration but also with regard to the nature and manner of death, the benefit of doubt shall have to be given to the accused – Therefore much shall depend on the facts of a case – There can be no rigid standard or yardstick for acceptance or rejection of a dying declaration.

Mar 29, 2021 sclaw

SUPREME COURT OF INDIA DIVISION BENCH NARESH KUMAR — Appellant Vs. KALAWATI AND OTHERS — Respondent ( Before : Navin Sinha and Krishna Murari, JJ. ) Criminal Appeal No. 35…

Acquittal

(IPC) – Ss 323, 504 & 506 – Voluntarily causing hurt -Trial courts have the power to not merely decide on acquittal or conviction of the accused person after the trial, but also the duty to nip frivolous litigations in the bud even before they reach the stage of trial by discharging the accused in fit cases

Mar 14, 2021 sclaw

SUPREME COURT OF INDIA DIVISION BENCH KRISHNA LAL CHAWLA AND OTHERS — Appellant Vs. STATE OF U.P. AND ANOTHER — Respondent ( Before : Mohan M. Shantanagouda and R. Subhash…

Acquittal

Murder – Post-Mortem Report – No marks on the body which would suggest violence or struggle – In any case, the medical expert himself has not ruled out the possibility of suicidal death – Post-Mortem Report shows, that the cause of death was ‘asphyxia due to hanging’ – Appellant acquitted.

Mar 7, 2021 sclaw

SUPREME COURT OF INDIA DIVISION BENCH SHIVAJI CHINTAPPA PATIL — Appellant Vs. STATE OF MAHARASHTRA — Respondent ( Before : R.F. Nariman and B. R. Gavai, JJ. ) Criminal Appeal…

Acquittal

Illegal gratification – presumption of innocence as would be there in the case of acquittal – High Court decision is based on totally erroneous view of law by ignoring the settled legal position – High Court in dealing/non – dealing with the evidence was patently illegal leading to grave miscarriage of justice – Matter deserves to be remanded

Feb 14, 2021 sclaw

SUPREME COURT OF INDIA FULL BENCH STATE OF GUJARAT — Appellant Vs. BHALCHANDRA LAXMISHANKAR DAVE — Respondent ( Before : Ashok Bhushan, R. Subhash Reddy and M. R. Shah, JJ.…

Acquittal

Possession of Indian Flap Shell Turtle — the Turtle which has been seized is not that which is included in Part II of Schedule I. In the facts of the present case, on the face of it, the Turtle seized is not included in Schedule I Part II and the Turtle having already been freed on the second day of its seizure, the High Court did not commit any error in quashing the criminal proceedings

Dec 15, 2020 sclaw

SUPREME COURT OF INDIA DIVISION BENCH TITTY ALIAS GEORGE KURIAN — Appellant Vs. THE DEPUTY RANGE FOREST OFFICER — Respondent ( Before : Ashok Bhushan and Indu Malhotra, JJ. )…

Acquittal

Acquittal – Dowry death – Presumption – Ingredients of the offence are well-settled – A marriage performed within seven years before the death of the wife – Death must be unnatural – Soon before the death, the deceased wife must have been at the receiving end of cruelty or harassment, on account of demand for dowry – It is described as dowry death – Relatives concerned, including husband, become liable – Section 113B of the Evidence Act comes to the rescue of the prosecutor by providing for a presumption that a person has caused dowry death

Dec 4, 2020 sclaw

SUPREME COURT OF INDIA FULL BENCH SANDEEP KUMAR AND OTHERS — Appellant Vs. STATE OF UTTARAKHAND AND ANOTHER — Respondent ( Before : Rohinton Fali Nariman, K.M. Joseph and Aniruddha…

Acquittal

Food Adulteration – Complaint filed against Directors of the Company – Held Therefore, in the absence of the Company, the Nominated Person cannot be convicted or vice versa -to convict the Company renders the entire conviction of the Nominated Person as unsustainable – Complaint dismissed.

Nov 22, 2020 sclaw

SUPREME COURT OF INDIA FULL BENCH HINDUSTAN UNILEVER LIMITED — Appellant Vs. THE STATE OF MADHYA PRADESH — Respondent ( Before : L. Nageswara Rao, Hemant Gupta and Ajay Rastogi,…

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Anticipatory Bail Cr P C

Criminal Procedure Code, 1973 (CrPC) — Anticipatory Bail — Power of Court to Direct Surrender — When an anticipatory bail application is rejected, the court does not have the jurisdiction to direct the petitioner to surrender — The rejection of anticipatory bail means that an application for pre-arrest bail has been denied, and the subsequent steps regarding arrest and regular bail should follow the normal procedure as per law.

Apr 27, 2026 sclaw
I B C

Insolvency and Bankruptcy Code, 2016 (IBC) — Sections 7, 3(10), 5(7), 5(8) — Corporate Insolvency Resolution Process (CIRP) — Admission of petition — Appeal against NCLAT order setting aside NCLT order and directing admission of Section 7 petition — Held, IBC is not a debt recovery legislation but for reorganisation and insolvency resolution — Initiation of CIRP as a substitute for execution of a civil court decree is an abuse of process.

Apr 27, 2026 sclaw
Arbitration

Arbitration and Conciliation Act, 1996 — Section 9 — Petition under Section 9 at post-award stage by unsuccessful party — Maintainability — Bombay, Delhi, Madras and Karnataka High Courts held such petitions not maintainable — Telangana, Gujarat and Punjab & Haryana High Courts held such petitions maintainable — Supreme Court held that any party to an arbitration agreement, including an unsuccessful party, can invoke Section 9 at the post-award stage, overruling the former judgments.

Apr 27, 2026 sclaw
C P C Rent

Civil Procedure Code, 1908 — Order 6 Rule 17 — Amendment of pleadings — Permissibility while considering grant of leave to amend a plaint — Court can examine the merits/demerits of the case — Landlord filed suit for eviction based on bonafide need and other grounds — During appeal, landlord died — Legal heirs sought to amend plaint to incorporate their bonafide need, including that of appellant’s wife and son — Trial Court dismissed the suit — Appellate Bench allowed amendment, directing issue of bonafide requirement to be sent back to Trial Court for evidence — High Court, in writ petition, set aside amendment allowing fresh suit — Supreme Court held that High Court erred in interfering with the discretion of Appellate Bench under Article 227, as amendment was permissible.

Apr 27, 2026 sclaw