Supreme Court of India Judgements

46400 Judgements hosted as on 14/04/2024 - Search (FREE), Subscribe, Read & Download

Category: Cheque Dishonour

Acquittal Cheque Dishonour

Negotiable Instruments Act, 1881 – Section 138 – Dishonour of Cheque – Acquittal -The High Court’s judgment, which upheld the acquittal, was based on the absence of valid documentary evidence of any enforceable debt or liability – Both appellate courts found no evidence of an “enforceable debt or other liability,” which is crucial for the petitioner’s case under Section 138 – The courts applied the principle of balance of probabilities and concluded that the respondent’s defence was plausible – The Supreme Court dismissed the petitions, finding no perversity in the appellate courts’ findings and no point of law warranting interference.

Apr 14, 2024 sclaw

2024 INSC 288 SUPREME COURT OF INDIA DIVISION BENCH M/S RAJCO STEEL ENTERPRISES — Appellant Vs. KAVITA SARAFF AND ANOTHER — Respondent ( Before : Aniruddha Bose and Sanjay Kumar,…

Cheque Dishonour

“Civil vs. Criminal Standards: Supreme Court Overturns Dishonoured Cheque Conviction” – Supreme Court noted the difference in standards of proof in civil and criminal proceedings and emphasized that the criminal court should not be bound by the civil court’s decree in this case – The Supreme Court allowed the appeal, quashed the criminal proceedings, and ordered the return of damages imposed by the lower courts to the appellant.

Apr 3, 2024 sclaw

SUPREME COURT OF INDIA DIVISION BENCH PREM RAJ — Appellant Vs. POONAMMA MENON AND ANOTHER — Respondent ( Before : Sanjay Karol and Aravind Kumar, JJ. ) Criminal Appeal No.…

Cheque Dishonour

Negotiable Instruments Act, 1881 (NI) – Sections 138 and 141 – Dishonour of cheque – Insufficient funds – Liability – According to Sections 138 and 141 of the Negotiable Instruments Act, a director who resigns from a company before a cheque is issued cannot be held responsible for cheque bouncing offenses.

Feb 25, 2024 sclaw

SUPREME COURT OF INDIA DIVISION BENCH RAJESH VIREN SHAH — Appellant Vs. REDINGTON (INDIA) LIMITED — Respondent ( Before : B.R. Gavai and Sanjay Karol, JJ. ) Criminal Appeal No…2024…

Cheque Dishonour

Negotiable Instruments Act, 1881 (NI) – Section 138 – Evidence Act, 1872 – Section 73 – Cheque Bounce – Comparison of signature – In an appropriate case, the certified copy of the specimen signature maintained by the Bank can be procured with a request to the Court to compare the same with the signature appearing on the cheque by exercising powers under Section 73 of the Evidence Act, 1872.

Feb 4, 2024 sclaw

SUPREME COURT OF INDIA DIVISION BENCH AJITSINH CHEHUJI RATHOD — Appellant Vs. STATE OF GUJARAT AND ANOTHER — Respondent ( Before : B.R. Gavai and Sandeep Mehta, JJ. ) Criminal…

Cheque Dishonour

Negotiable Instruments Act, 1881 – Section 138 – Cheque Bounce – Default in payment of agreed amount – Violation of undertaking given before the High Court and further violated the condition contained in the order granting extension of time to comply – Order cancelling the order of suspension of sentence and bail is upheld.

Jan 11, 2024 sclaw

SUPREME COURT OF INDIA DIVISION BENCH SATISH P. BHATT — Appellant Vs. THE STATE OF MAHARASHTRA AND ANOTHER — Respondent ( Before : Vikram Nath and Rajesh Bindal, JJ. )…

Cheque Dishonour

Negotiable Instruments Act, 1881 (NI) – Sections 138 and 139 – Dishonour of cheque – Appeal against acquittal – Rebuttal of rebuttal – Once the presumption under Section 139 was given effect to, the Courts ought to have proceeded on the premise that the cheque was, indeed, issued in discharge of a debt/liability. The entire focus would then necessarily have to shift on the case set up by the accused, since the activation of the presumption has the effect of shifting the evidential burden on the accused. The nature of inquiry would then be to see whether the accused has discharged his onus of rebutting the presumption. If he fails to do so, the Court can straightaway proceed to convict him – Order of acquittal set aside – Appeal allowed.

Oct 18, 2023 sclaw

SUPREME COURT OF INDIA DIVISION BENCH RAJESH JAIN — Appellant Vs. AJAY SINGH — Respondent ( Before : Aravind Kumar and S.V.N. Bhatti, JJ. ) Criminal Appeal No. of 2023…

Cheque Dishonour

Dishonour of cheque – Quashing of complaint – Merely because somebody is managing the affairs of the company, per se, he would not become in charge of the conduct of the business of the company or the person responsible to the company for the conduct of the business of the company – Person liable is in charge of and was responsible to the company for the conduct of the business of the company – Complaint quashed

Oct 15, 2023 sclaw

SUPREME COURT OF INDIA DIVISION BENCH SIBY THOMAS — Appellant Vs. M/S. SOMANY CERAMICS LTD. — Respondent ( Before : C.T. Ravikumar and Sanjay Kumar, JJ. ) Criminal Appeal No.…

You missed

Arbitration Constitution

Arbitration and Conciliation Act 1996 – Sections 34 and 37 – Curative petition – The Court found that the arbitral tribunal’s decision was not perverse or irrational and that the CMRS certificate did not conclusively prove that defects were cured within the cure period – The Court emphasized the tribunal’s domain to interpret the contract and the limited scope of judicial interference in arbitral awards – The Supreme Court concluded that the curative petition was maintainable and that there was no miscarriage of justice in restoring the arbitral award.

Apr 14, 2024 sclaw
Acquittal

Penal Code, 1860 (IPC) – Section 302, read with 34 – Murder – The Supreme Court found that the High Court did not properly address whether the Trial Court’s acquittal was a plausible conclusion from the evidence – The Supreme Court emphasized that the burden of proof lies with the prosecution and that the accused do not have to prove their innocence unless there is a statutory reverse onus – The Supreme Court concluded that the evidence did not warrant overturning the acquittal, as the Trial Court’s view was possible and not perverse.

Apr 14, 2024 sclaw
I P C

Penal Code, 1860 (IPC) – Section 302 – Murder – Dispute over a blocked pathway – The Court found no evidence of provocation by the deceased that would justify the appellants’ brutal attack, nor any exercise of the right to private defence – The Court applied principles from previous judgments to determine the lack of private defence and the presence of intention to cause harm – The Supreme Court concluded that the appellants’ actions were not in self-defence and that their intention was to inflict harm, affirming the lower courts’ decisions.

Apr 14, 2024 sclaw
Consumer

Consumer Law – Insurance Act, 1938 – Section 45 – Policy not to be called in question on ground of mis-statement after two years – The Court found no suppression of material facts and criticized the NCDRC for not requiring proper evidence from the respondent – The judgment discusses the principles of ‘uberrimae fidei’ (utmost good faith) and the burden of proof in insurance contracts – The Court concluded that the insurance company failed to prove the alleged suppression of facts, thus the repudiation was unjustified.

Apr 14, 2024 sclaw