Supreme Court of India Judgements

47295 Judgements hosted as on 23/10/2026 - Search (FREE), Subscribe @ Rs 99/- for 6 months, sclaw@sclaw.in, WA +91 9417245693.

Category: Cr P C

Cr P C

Penal Code, 1860 (IPC) – Sections 120-B 418, 420, 448 and 380 – Criminal Procedure Code, 1973 (CrPC) – Sections 156(3) and 482 – Forgery and fabricationWhere the uncontroverted allegations in the FIR and the evidence collected in support of the same do not disclose any offence and make out a case against the accused, the court would be justified in quashing the proceedings.

Oct 21, 2019 sclaw

SUPREME COURT OF INDIA DIVISION BENCH M. SRIKANTH — Appellant Vs. STATE OF TELANGANA AND ANOTHER — Respondent ( Before : Navin Sinha and B.R. Gavai, JJ. ) Criminal Appeal…

Cr P C

Terrorist and Disruptive Activities (Prevention) Act, 1987 – Sections 3, 5 and 20-A, 20­A(1) – Arms Act, 1959 – Section 25(1B)(a) and 27 – Criminal Procedure Code, 1973 (CrPC) – Sections 154 and 154(1) – Recovery of arms – The bar under Section 20­A(1) of TADA Act applies to information recorded under Section 154 of CrPC. This bar will not apply to a rukka or a communication sent by the police official to the District Superintendent of Police seeking his sanction. Otherwise, there could be no communication seeking sanction, which could not have been the purpose of TADA Act.

Oct 19, 2019 sclaw

SUPREME COURT OF INDIA DIVISION BENCH EBHA ARJUN JADEJA AND OTHERS Vs. THE STATE OF GUJARAT — Respondent ( Before : Deepak Gupta and Aniruddha Bose, JJ. ) Criminal Appeal…

Cr P C

Criminal Procedure Code, 1973 (CrPC) – Sections 161, 164, 319 – Penal Code, 1860 (IPC) – Section 376(2) – Protection of Children from Sexual Offences Act, 2012 – Sections 5 and 6 – Sexual harassment – Order of summoning – The statement of the child so as to involve a person wearing spectacles as an accused does not inspire confidence disclosing more than prima facie to make him to stand trial of the offences. Therefore, This Court hold that the order of summoning the appellant under Section 319 of the Code is not legal

Oct 19, 2019 sclaw

SUPREME COURT OF INDIA DIVISION BENCH MANI PUSHPAKJOSHI — Appellant Vs. STATE OF UTTARAKHAND AND ANOTHER — Respondent ( Before : L. Nageswara Rao and Hemant Gupta, JJ. ) Criminal…

Cr P C

Criminal Procedure Code, 1973 (CrPC) – Section 482 – Foreign Contribution (Regulation) Act, 2010 – Section 35 read with Section 3 – Foreign Contribution (Regulation) Act, 1976 – Section 23, 23(1) read with Section 4 and 4(1) – Cognizance of offence – The very fact that the High Court, in this case, went into the most minute details, on the allegtions made by the appellant-C.B.I., and the defence put-forth by the respondent, led us to a conclusion that the High Court has exceeded its power, while exercising its inherent jurisdiction under Section 482 Cr.P.C.

Oct 19, 2019 sclaw

SUPREME COURT OF INDIA DIVISION BENCH CENTRAL BUREAU OF INVESTIGATION — Appellant Vs. ARVIND KHANNA — Respondent ( Before : R. Banumathi and R. Subhash Reddy, JJ. ) Criminal Appeal…

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