Acquittal Archives - Page 23 of 42 - Supreme Court of India Judgements

April 27, 2026 10:06 pm

(IPC) – S 302, 34 – Refusal to undergo Test Identification Parade (TIP) – Guilt cannot be based purely on the refusal to undergo a (TIP) – Ballistics evidence connecting the empty cartridges & the bullets recovered from the body of the deceased with an alleged weapon of offence is contradictory and suffers from serious infirmities. Appeal allowed.

Nov 3, 2020 sclaw

SUPREME COURT OF INDIA FULL BENCH RAJESH @ SARKARI AND ANOTHER — Appellant Vs. STATE OF HARYANA — Respondent ( Before : Dr. Dhananjaya Y Chandrachud, Indu Malhotra and Indira…

Acquittal

If two views are possible on the evidence adduced in a case, one pointing to the guilt of the accused and the other to their innocence, the view favourable to the accused should be adopted

Nov 2, 2020 sclaw

SUPREME COURT OF INDIA FULL BENCH CHUNTHURAM — Appellant Vs. STATE OF CHHATTISGARH — Respondent ( Before : Sanjay Kishan Kaul, Krishna Murari and Hrishikesh Roy, JJ. ) Criminal Appeal…

Acquittal

Following (1976) 4 SCC 343. Wherein on an appreciation of evidence the prosecution story was found highly improbable and inconsistent of ordinary course of human nature concurrent findings of guilt recorded by the two Courts below was set aside. Appeal allowed.

Oct 18, 2020 sclaw

SUPREME COURT OF INDIA FULL BENCH AMAR SINGH AND OTHERS — Appellant Vs. THE STATE (NCT OF DELHI) — Respondent ( Before : Sanjay Kishan Kaul, Aniruddha Bose and Krishna…

Acquittal

Mens Rea For Section 306 IPC Cannot Be Assumed To Be Ostensibly Present But Has To Be Visible And Conspicuous: SCOI Acquits Husband Accused Of Driving Wife To Suicide

Oct 2, 2020 sclaw

“What might have been the level of expectation of the deceased from her husband and in-laws and the degree of her frustration, if any, is not found through any evidence…

Acquittal

False promise of marriage – Acquittal -Prosecutrix aware of the obstacles in relationship being different religious beliefs – Appellant did not ever and had fraudulently misrepresented only in order to establish physical relation with her – Appeal allowed.

Sep 29, 2020 sclaw

SUPREME COURT OF INDIA FULL BENCH MAHESHWAR TIGGA — Appellant Vs. THE STATE OF JHARKHAND — Respondent ( Before : R.F. Nariman, Navin Sinha and Indira Banerjee, JJ. )…

Acquittal

Criminal Law–Unlawful assembly–Common object–Mere presence in an unlawful assembly cannot render a person liable unless there was a common object and he was actuated by that common object and that object is one of those set out in Section 141–Where common object of an unlawful assembly is not proved, the accused persons cannot be convicted with the help of Section 149–|Penal Code, 1860, Section

Aug 23, 2020 sclaw

2009(3) LAW HERALD (SC) 1652 IN THE SUPREME COURT OF INDIA Before The Hon’ble Mr. Justice Arijit Pasayat The Hon’ble Mr. Justice Asok Kumar Ganguly Criminal Appeal No. 472 of…

Acquittal

The stringent provisions of the Narcotics Drugs and Psychotropic Substances Act, Act do not dispense with the requirements of prosecution to establish a prima facie case beyond reasonable doubt. HELD appeal allowed against conviction.

Aug 5, 2020 sclaw

“The presumptive provision with reverse burden of proof, does not sanction conviction on basis of preponderance of probability. “ The stringent provisions of the Narcotics Drugs and Psychotropic Substances…

Acquittal

Prevention of Food Adulteration Act, 1954, Section 16(1A) and Section 16(1)(a)(ii) – Adulterated Haldi Powder HELD the report of the public analyst does not mention that the sample was either “insect infested” or was “unfit for human consumption”, in the absence of such an opinion, the prosecution has failed to establish the requirements of Section 2 (1a)(f) of the Act

Jul 30, 2020 sclaw

IN THE SUPREME COURT OF INDIA CRIMINAL APPELLATE JURISDICTION CRIMINAL APPEAL No. 2255 OF 2010 PREM CHAND …APPELLANT Versus STATE OF HARYANA …RESPONDENT JUDGMENT N. V. RAMANA, J. 1.…

Acquittal

IPC, 1860 – Sections 366A and 506 – CrPC , 1973 – S. 313 – Illicit intercourse HELD Important links of the story, including what happened in the crucial five minutes when the girl was locked inside the room or how the male tenant reacted, are missing – Similarly, other links of the story are grossly inconsistent – once a plausible version put forth in defence U/Section 313 CrPC stage, it is for the prosecution to negate such defense plea – Appeal allowed. DOD 28/7/2020

Jul 28, 2020 sclaw

SUPREME COURT OF INDIA FULL BENCH PARMINDER KAUR @ P.P. KAUR @ SONI — Appellant Vs. STATE OF PUNJAB — Respondent ( Before : N.V. Ramana, Surya Kant and…

Acquittal

Criminal Law–Rape–Kidnapping and Rape–Consent – Acquittal – Prosecutrix stayed for 5 days in house of co – accused. Accompanied the accused of her own accord and the sexual intercourse alleged to have been committed was done with her consent

Jul 8, 2020 sclaw

2009(2) LAW HERALD (SC) 731 IN THE SUPREME COURT OF INDIA Before The Hon’ble Mr. Justice Arijit Pasayat The Hon’ble Mr. Justice P. Sathasivam The Hon’ble Mr. Justice Aftab…

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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

Category: Acquittal

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