Supreme Court of India Judgements

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Category: C P C

C P C

Civil Procedure Code, 1908 (CPC) – Section 47 – Questions to be determined by the Court executing decree –Property Dispute – Suit for specific performance – A compromise was reached in 1978, and a decree was passed in 1979 – The main issue is the executability of the 1979 decree, challenged by the respondents claiming it to be a nullity and questioning the jurisdiction – The petitioner, as the decree holder, argues that the decree is executable and that the objections under Section 47 CPC by the respondents are not maintainable – The respondents contend that the decree is without jurisdiction and a nullity, and that the property was jointly owned, thus the compromise with only one defendant is invalid – The Supreme Court allowed the appeal, set aside the High Court’s judgment, and restored the Executing Court’s order, rejecting the objections under Section 47 CPC – The Court found that the property was solely owned by Defendant No. 1, and the compromise was valid – The procedural requirements were met, and the objections by the respondents were an abuse of the legal process – The Court reasoned that the compromise was properly recorded and verified, fulfilling the requirements of Order XXIII, Rule 3 of the CPC, and the execution of the decree was contingent upon the fulfillment of conditions by Defendant No. 1. – The Supreme Court concluded that the Executing Court was correct in rejecting the objections and that the decree dated 09.05.1979 was based on a valid compromise – The opinion by Justice Vikram Nath emphasized the validity of the compromise and the decree, and the need to prevent abuse of the legal process by the respondents.

Apr 28, 2024 sclaw

2024 INSC 329 SUPREME COURT OF INDIA DIVISION BENCH REHAN AHMED (D) THR. LRS. — Appellant Vs. AKHTAR UN NISA (D) THR. LRS. — Respondent ( Before : Vikram Nath…

C P C

Civil Procedure Code, 1908 – Section 96 – Appeal from original decree -The core issue revolves around the validity of the agreement and the Arbitrator’s award, given that the original ex-parte decree in favor of the plaintiff was set aside and the suit was to proceed from the stage of the State filing its written statement – The Supreme Court allowed the appeal, set aside the High Court’s order, and directed the Trial Court to proceed with the suit on merits based on evidence – The Court reasoned that the agreement dated 30.07.1991 lost its credibility as the basis of the agreement, the ex-parte decree, was set aside, and the suit was to be continued from a specific stage.

Apr 27, 2024 sclaw

(2024) INSC 315 SUPREME COURT OF INDIA DIVISION BENCH THE STATE OF MADHYA PRADESH — Appellant Vs. SATISH JAIN (DEAD) BY LRS AND OTHERS — Respondent ( Before : Vikram…

C P C

Easements Act, 1882 – Sections 4, 13 and 15 – Easements of necessity and quasi-easements – The court reasons that the Appellant ‘s failed to prove uninterrupted use of the road for over 20 years and that there is an alternative way to access their land – The court examines the Indian Easements Act, 1882, and relevant case law to determine the absence of easementary rights by prescription, necessity, or agreement – The court concludes that the Appellant ‘s have not acquired any easementary rights over the disputed road and upholds the decisions of the appellate courts and the High Court.

Apr 14, 2024 sclaw

SUPREME COURT OF INDIA DIVISION BENCH MANISHA MAHENDRA GALA AND OTHERS — Appellant Vs. SHALINI BHAGWAN AVATRAMANI AND OTHERS — Respondent ( Before : Pankaj Mithal and Prashant Kumar Mishra,…

C P C

Civil Procedure Code, 1908 – Sections 10, 16 and 20 – Suits to be instituted where subject-matter situate – The court refers to Section 16 and Section 20 of the CPC, emphasizing that suits related to immovable property should be instituted where the property is located – The court analyzes the provisions of the CPC and prior case law to determine jurisdiction and the applicability of Section 10 of the CPC – The court dismisses the petitioner’s transfer petition and allows the respondent’s petition, ordering the transfer of the petitioner’s suit to Sehore, Madhya Pradesh.

Mar 26, 2024 sclaw

SUPREME COURT OF INDIA DIVISION BENCH M/S ACME PAPERS LTD. AND OTHERS — Appellant Vs. M/S. CHINTAMAN DEVELOPERS PVT. LTD. AND OTHERS — Respondent ( Before : Sudhanshu Dhulia and…

C P C

The court dismissed the appeal and held that the filing of the suit for asserting the rights of the plaintiffs/respondents did not amount to contempt of court – The court distinguished the case of Skipper Construction and observed that the facts were totally different – The court also stated that its observations were only restricted to the maintainability of the contempt proceedings and would have no bearing on the merits of the suit.

Mar 9, 2024 sclaw

SUPREME COURT OF INDIA FULL BENCH M/S SHAH ENTERPRISES THR. PADMABEN MANSUKHBHAI MODI — Appellant Vs. VAIJAYANTIBEN RANJITSINGH SAWANT AND OTHERS — Respondent ( Before : B.R. Gavai, Rajesh Bindal…

C P C

Civil Procedure Code, 1908 (CPC) – Order 8 Rule 10 – Failure to file written statement – Provision of Rule 10 of Order VIII, CPC is by no means mandatory in the sense that a court has no alternative but to pass a judgment in favour of the plaintiff – Since facts are required to be pleaded in a plaint and not the evidence, which can be adduced in course of examination of witnesses, mere failure or neglect of a defendant to file a written statement controverting the pleaded facts in the plaint, in all cases, may not entitle him to a judgment in his favour unless by adducing evidence he proves his case/claim.

Jan 14, 2024 sclaw

SUPREME COURT OF INDIA FULL BENCH ASMA LATEEF AND ANOTHER — Appellant Vs. SHABBIR AHMAD AND OTHERS — Respondent ( Before : B.R. Gavai, Dipankar Datta and Aravind Kumar, JJ.…

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State Laws

Bombay Public Trusts Act, 1950 – The case involves the acceptance of Change Reports for the Vahiwatdar (Administrator) and Trustees of Shri Mallikarjun Devasthan, a Public Trust – The High Court invalidated the acceptance and remanded the matters for reconsideration – The main issue was the delay in filing the Change Report for the new Vahiwatdar of the Trust, which was submitted 17 years after the previous Vahiwatdar’s death – The Supreme Court set aside the High Court’s judgment, confirming the acceptance of Change Report Nos. 899 of 2015 and 1177 of 2017, allowing the civil appeals – The Court found that the delay in filing the Change Report was a curable defect and did not impact the legitimacy of the new Vahiwatdar’s assumption of office – The Court emphasized a liberal approach to condonation of delay, citing precedents.

Apr 28, 2024 sclaw
Service

Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 – Sections 7, 8 and 9 – Procedure for resignation by employees of private schools – The appellant challenged his termination from, which was set aside by the Tribunal but reinstated by the High Court – The main issues were whether the appellant’s resignation was lawfully withdrawn and if the documents related to his resignation were fabricated – The appellant argued that his resignation withdrawal was not considered and that the school committee’s resolutions were fabricated – The respondents contended that the resignation was accepted by the management committee and the school committee, and the appellant was informed accordingly – The Supreme Court upheld the High Court’s decision, dismissing the appeal and affirming that the appellant’s resignation was voluntary and lawfully accepted – The Court found no evidence of fabricated documents and determined that the management committee’s acceptance of the resignation was valid – The Court referenced the MEPS Act and Rules, concluding that non-communication of resignation acceptance does not invalidate the termination – The Supreme Court concluded that the appellant’s resignation was accepted before his attempted withdrawal, and thus the termination was lawful.

Apr 28, 2024 sclaw
I B C

Insolvency and Bankruptcy Code, 2016 – Section 5(7) – “financial creditor” – The appeals challenge judgments related to the status of certain creditors of M/s. Mount Shivalik Industries Limited under the Insolvency and Bankruptcy Code, 2016 (IBC) – The primary issue is whether the respondents are financial creditors or operational creditors within the meaning of the IBC – The appellants argue that the respondents are operational creditors, as the agreements indicate services rendered to promote the corporate debtor’s products – The respondents contend that the agreements were a means to raise finance, making them financial creditors due to the interest-bearing security deposits – The Court upheld the NCLAT’s decision, recognizing the respondents as financial creditors based on the commercial effect of the transactions – The Court examined the true nature of the transactions and found that the arrangements had the commercial effect of borrowing, satisfying the criteria for financial debt under the IBC – The Court applied the definition of financial debt and operational debt from the IBC, emphasizing the disbursal against the consideration for the time value of money – The appeals were dismissed, confirming the respondents’ status as financial creditors and allowing the resolution process to continue accordingly – The Court’s detailed analysis affirmed the NCLAT’s interpretation of the IBC provisions.

Apr 28, 2024 sclaw
Family Court I P C

“Husband Has No Right On Wife’s Stridhan” Matrimonial Law – The appeal concerns a matrimonial dispute involving misappropriation of gold jewellery and monetary gifts – The appellant, a widow, married the first respondent, a divorcee, and alleged misappropriation of her jewelry and money by the respondents – The core issue is whether the appellant established the misappropriation of her gold jewellery by the respondents and if the High Court erred in its judgment – The appellant claimed that her jewellery was taken under the pretext of safekeeping on her wedding night and misappropriated by the respondents to settle their financial liabilities – The respondents denied the allegations, stating no dowry was demanded and that the appellant had custody of her jewellery, which she took to her paternal home six days after the marriage – The Supreme Court set aside the High Court’s judgment, upheld the Family Court’s decree, and awarded the appellant Rs. 25,00,000 as compensation for her misappropriated stridhan – The Court found the High Court’s approach legally unsustainable, criticizing it for demanding a criminal standard of proof and basing findings on assumptions not supported by evidence – The Court emphasized the civil standard of proof as the balance of probabilities and noted that the appellant’s claim for return of stridhan does not require proof of acquisition – The Supreme Court concluded that the appellant had established a more probable case and directed the first respondent to pay the compensation within six months, with a 6% interest per annum in case of default.

Apr 28, 2024 sclaw