Cr P C Archives - Page 41 of 61 - Supreme Court of India Judgements

October 26, 2026 5:19 am

Criminal Appeal—Not to be decided on merits in absence of appellant or his counsel

Aug 24, 2019 sclaw

2019(3) Law Herald (SC) 1881 : 2019 LawHerald.Org 1235 IN THE SUPREME COURT OF INDIA Before Honble Mrs. Justice R. Banumathi Honble Mr. Justice A.S. Bopanna Criminal Appeal No. 1106…

Cr P C

Summoning as Additional Accused—Murder—Contradictory statements of witnesses about the presence of respondent—Courts rightly refuse to summon respondent as an additional accused

Aug 23, 2019 sclaw

2019(3) Law Herald (SC) 1807 : 2019 LawHerald.Org 1222 IN THE SUPREME COURT OF INDIA Before Hontile Mrs. Justice R. Banumathi Honble Mr. Justice A.S. Bopanna Criminal Appeal No. 1105…

Cr P C

Quashing—Compounding of non-compoundable Offences—Not appropriate to order compounding of non-compoundable offence on basis of compromise between the parties—However, factum of compromise is relevant consideration for deciding the quantum of sentence

Aug 23, 2019 sclaw

2019(3) Law Herald (SC) 1800 : 2019 LawHerald.Org 1220 IN THE SUPREME COURT OF INDIA Before Honble Mrs. Justice R. Banumathi Hon’ble Mr. Justice A.S. Bopanna Criminal Appeal No(S). 1090…

Cr P C

Bail—Re-Arrest—Addition of Offences—In a case where an accused has already been granted bail, the investigating authority on addition of an offence or offences may not proceed to arrest the accused, but for arresting the accused on such addition of offence or offences it need to obtain an order to arrest the accused from the Court which had granted the bail

Aug 23, 2019 sclaw

2019(3) Law Herald (SC) 1765 : 2019 LawHerald.Org 1217 IN THE SUPREME COURT OF INDIA Before Honble Mr. Justice Ashok Bhushan Hon’ble Mr. Justice K.M. Joseph Criminal Appeal Nos. 816-817…

Cr P C

Allowing Victims to conduct Criminal Prosecution: What Supreme Court held, case remanded to magistrate court

Aug 9, 2019 sclaw

Allowing Victims to conduct Criminal Prosecution: What Supreme Court held Meera Emmanuel August 8 2019 In a judgment passed on Wednesday, the Supreme Court made note of the principles to be borne in mind while granting…

Cr P C

Filing Criminal Complaint for settling Civil Dispute is abuse of process of law, Supreme Court

Aug 9, 2019 sclaw

Filing Criminal Complaint for settling Civil Dispute is abuse of process of law, Supreme Court Shruti Mahajan August 8 2019 Initiating criminal proceedings and filing a criminal complaint for settling a civil dispute is nothing but…

Cr P C

Examination of Witness—Video Conferencing—In a criminal trial, where the witness was found residing/situate outside India and whose evidence was essential for the case set up by the prosecution then evidence of witness can be recorded through video conferencing Examination of Witness—Mere long pendency of trial by itself cannot be a ground for declining an application for examination of material witness

Jul 14, 2019 sclaw

2019(2) Law Herald (SC) 1716 : 2019 LawHerald.Org 1030 IN THE SUPREME COURT OF INDIA Before Hon’ble Mr. Justice Abhay Manohar Sapre Honble Mr. Justice Dinesh Maheshwari Criminal Appeal No.…

Cr P C

Summoning of additional accused—Whether the trial court issue summons u/s 319 CrPC when the trial with respect to other co-accused has ended—Question referred to larger bench

Jul 6, 2019 sclaw

2019(2) Law Herald (SC) 1565 : 2019 LawHerald.Org 1012 IN THE SUPREME COURT OF INDIA Before Hon’ble Mr. Justice N.V. Ramana Hon’ble Mr. Justice Mohan M. Shantanagoudar Criminal Appeal No.…

Cr P C

Final Report—Magistrate cannot issue direction to police to file charge sheet—Such a direction is wholly unsustainable

Jul 5, 2019 sclaw

2019(2) Law Herald (SC) 1556 : 2019 LawHerald.Org 1007 IN THE SUPREME COURT OF INDIA Before Hon’ble Mr. Justice Uday Umesh Lalit Hon’ble Mrs. Justice Indu Malhotra Criminal Appeal No.614…

Cr P C

Further Investigation—Once the Magistrate u/s 227 CrPC discharge the accused thereafter, it will not be open for the Magistrate to suo moto order for further investigation and direct the investigating officer to submit the report

Jul 5, 2019 sclaw

2019(2) Law Herald (SC) 1539 : 2019 LawHerald.Org 1006 (2019) 4 JT 281 : (2019) 2 RCR(Criminal) 898 : (2019) 6 Scale 481 IN THE SUPREME COURT OF INDIA Before…

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C P C

Criminal Appeal—Not to be decided on merits in absence of appellant or his counsel

Summoning as Additional Accused—Murder—Contradictory statements of witnesses about the presence of respondent—Courts rightly refuse to summon respondent as an additional accused

Quashing—Compounding of non-compoundable Offences—Not appropriate to order compounding of non-compoundable offence on basis of compromise between the parties—However, factum of compromise is relevant consideration for deciding the quantum of sentence

Allowing Victims to conduct Criminal Prosecution: What Supreme Court held, case remanded to magistrate court

Filing Criminal Complaint for settling Civil Dispute is abuse of process of law, Supreme Court

Summoning of additional accused—Whether the trial court issue summons u/s 319 CrPC when the trial with respect to other co-accused has ended—Question referred to larger bench

Final Report—Magistrate cannot issue direction to police to file charge sheet—Such a direction is wholly unsustainable

Further Investigation—Once the Magistrate u/s 227 CrPC discharge the accused thereafter, it will not be open for the Magistrate to suo moto order for further investigation and direct the investigating officer to submit the report

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Mere Suit Seeking Recovery Of Possession Not Sufficient When Plaintiff’s Title Is Disputed

Supreme Court Quashes Blacklisting Of Drug Supplier Over Quality Failure As Retesting Opportunity Denied

Motor Accident Claims | Victim Requiring Lifelong Attendant Can Be Considered 100% Functionally Disabled

Precedents Barring Recovery Of Excess Payments Have Not Considered Section 72 Contract Act

Supreme Court of India Judgements

Category: Cr P C

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