Cr P C Archives - Page 58 of 60 - Supreme Court of India Judgements

May 31, 2026 7:57 pm

First Information Report—Non recording of—The modalities to be adopted are as set out in Sections 190 read with Section 200 of the Code.

Apr 22, 2017 sclaw

2007(3) LAW HERALD (SC) 2269 IN THE SUPREME COURT OF INDIA Before The Hon’ble Mr. Justice Dr. Arijit Pasayat The Hon’ble Mr. Justice P.K. Balasubramanyan The Hon’ble Mr.…

Cr P C

Criminal Procedure Code, 1973, Sections 95, 96—Forfeiture of publication—Provisions are clearly preventive nature—Designed to pre-empt any disturbance in public order—Section 95 of the code does not by itself create a criminal offence.

Apr 20, 2017 sclaw

2007(3) LAW HERALD (SC) 1959 IN THE SUPREME COURT OF INDIA Before The Hon’ble Mr. Justice B.P. Singh The Hon’ble Mr. Justice Harjit Singh Bedi Criminal Appeal No. 1228…

Cr P C

Criminal Procedure Code, 1973 (CrPC) – Section – 482, 397(2), 397 – Dismissal of petition – Appellant had moved the High Court of Delhi in a petition under Section 482 of the CrPC invoking its inherent jurisdiction – High Court failed to distinguish its separate powers under Section 397 of the CrPC as also under Section 482 of the said Code.

Apr 16, 2017 sclaw

(1998) 8 SCC 770 SUPREME COURT OF INDIA JITENDER KUMAR JAIN — Appellant Vs. STATE OF DELHI AND OTHERS — Respondent ( Before : M. M. Punchhi, J; K.…

Cr P C

Arraying other persons as accused—Such person even though had initially been named in the F.I.R. as an accused, but not charge sheeted, can also be added to face the trial

Apr 14, 2017 sclaw

2007(2) LAW HERALD (SC) 1710 IN THE SUPREME COURT OF INDIA Before The Hon’ble Mr. Justice Arijit Pasayat The Hon’ble Mr. Justice P.K. Balasubramanyan The Honb’le Mr. Justiec D.K. Jain…

Cr P C

Rape–Compromise between parties–Offence not compoundable.

Apr 10, 2017 sclaw

2007(2) LAW HERALD (SC) 1373 IN THE SUPREME COURT OF INDIA Before The Hon’ble Mr. Justice Dr. Arijit Pasayat The Hon’ble Mr. Justice D.K. Jain Criminal Appeal No. 554…

Cr P C

Criminal Procedure Code, 1973 (CrPC) – Sections 397 and 401 – Revision – Dismissal in absence of revisionist petitioner – Validity of – Counsel of petitioner had been appointed as counsel for State

Apr 9, 2017 sclaw

AIR 2007 SC 457 : (2007) CriLJ 309 : (2006) 11 SCALE 498 : (2006) 12 SCC 446 : (2006) 8 SCR 1172 Supp SUPREME COURT OF INDIA SATIN…

Cr P C

Appeal against Acquittal—Appellate Court could interfere with a judgment of acquittal

Apr 9, 2017 sclaw

2007(2) LAW HERALD (SC) 1196 IN THE SUPREME COURT OF INDIA Before The Hon’ble Mr. Justice S.B. Sinha The Hon’ble Mr. Justice Markandey Katju Criminal Appeal No. 731 of…

Cr P C

State filed an appeal for enhancement of the sentence. The accused attempted to argue before the High Court that he was entitled to be acquitted. Such argument was not permitted to be advanced

Apr 9, 2017 sclaw

(2006) 6 SCC 429 SUPREME COURT OF INDIA ARUN BALKRISHNA NIRMAL AND OTHERS — Appellant Vs. STATE OF MAHARASHTRA — Respondent ( Before : Tarun Chatterjee, J; B.N. Srikrishna,…

Cr P C

Judgment—Order of acquittal in order sheet without passing judgment and pronouncing it as provided under code—Such order will not tantamount to judgment.

Apr 9, 2017 sclaw

2017(1) Law Herald (SC) 77 ; 2017 LawHerald.Org 504 IN THE SUPREME COURT OF JNDIA Before The Hon’ble Mr. Justice Dipak Misra The Hon’ble Mr. Justice Amitava Roy Criminal Appeal…

Cr P C

Sanction for prosecution–Challenge to–Directions do decide question of maintainability and validity of sanction simultaneously.

Apr 8, 2017 sclaw

2007(2) LAW HERALD (SC) 1067 IN THE SUPREME COURT OF INDIA Before The Hon’ble Mr. Justice Dr. A.R. Lakshmanan The Hon’ble Mr. Justice Altamas Kabir Criminal Appeal No. 353…

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Service

Andaman & Nicobar Administration (Police Department) Group ‘C’ Post Recruitment Rules, 2008 — Amendment by Substitution — Effect of — Word “substituted” in amending legislation means deletion of old provision and making new one operative — The process of substitution has two steps: old rule ceases to exist, and new rule comes into existence — Unless legislature intends otherwise, substitution has effect of deleting old rule and making new rule operative, prospective in effect.

May 31, 2026 sclaw

Specific Performance Specific Relief Act

Specific Relief Act, 1963 — Section 16(c) — ‘Readiness and Willingness’ — Plaintiff must aver and prove continuous readiness and willingness to perform contract terms — Such readiness and willingness is gathered from totality of facts and circumstances, including conduct of parties before and after filing suit — Amount to be paid must be proved to be available — Plaintiff must prove readiness and willingness from date of contract till decree — Court can infer readiness and willingness from facts and circumstances.

May 31, 2026 sclaw

Accident Acquittal

Penal Code, 1860 (IPC) — Sections 279, 304A — Motor Vehicles Act, 1988 (MV Act) — Sections 134, 187 — Rash and negligent driving causing death — Driver acted on conductor’s signals for stopping and starting the bus — Driver cannot be held negligent when following conductor’s instructions — Death could be due to passenger’s own lack of care while alighting — Driver acquitted.

May 31, 2026 sclaw

Acquittal Corruption

Prevention of Corruption Act, 1988 — Section 7 & Section 13(1)(d) read with Section 13(2) — Demand and acceptance of bribe are essential ingredients for conviction — Mere recovery of tainted money is insufficient without proof of demand.

May 31, 2026 sclaw

Category: Cr P C

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