Supreme Court of India Judgements

46670 Judgements hosted as on 9/12/2024 - Search (FREE), Subscribe, Read & Download

Category: Compensation

Compensation Labour Cases

Employees Compensation Act, 1923 – Compensation – the driver was consistently driving the vehicle, there is every reason to assume that long spells of driving was a material contributory factor, if not the sole cause that accelerated his unexpected death at a young age – Such an untoward mishap can reasonably be described as an accident, only attributable to the nature of employment – Compensation granted.

Aug 27, 2023 sclaw

SUPREME COURT OF INDIA DIVISION BENCH SMT. DARIYAO KANWAR & OTHERS — Appellant Vs. M/S UNITED INDIA INSURANCE CO. LTD. & ANOTHER — Respondent ( Before : Hima Kohli and…

Compensation Labour Cases

Determination of disability – the disablement would be taken as total for the purposes of award of compensation under section 4(1)(b) of the Act regardless of the injury sustained being not one as specified in Part I of Schedule I of the Act – The proviso to clause (l) of sub-section (1) of Section 2 of the Act does not dilute the import of the substantive clause – Rather, it adds to it by specifying categories wherein it shall be deemed that there is permanent total disablement.

Jul 20, 2023 sclaw

SUPREME COURT OF INDIA DIVISION BENCH INDRA BAI — Appellant Vs. ORIENTAL INSURANCE COMPANY LTD. & ANOTHER — Respondent ( Before : J.B. Pardiwala and Manoj Misra, JJ. ) Civil…

Service Matters
Compensation Service

Employees Compensation – Death in accident – Relationship of employer and employee has not been proved before the Commissioner – Same being the basic requirement to be fulfilled for claiming compensation under the Employees Compensation Act, 1923, the appellants may not be entitled to receive any compensation.

Jul 18, 2023 sclaw

SUPREME COURT OF INDIA DIVISION BENCH SHANTABAI ANANDA JAGTAP AND ANOTHER — Appellant Vs. JAYRAM GANPATI JAGTAP AND ANOTHER — Respondent ( Before : Abhay S. Oka and Rajesh Bindal,…

Compensation Constitution

BURDEN OF PROVING A VALID TICKET LIES ON THE RAILWAY ADMINISTRATION FOR COMPENSATION – Railway Administration shall be liable to pay compensation as prescribed – Appellants are held entitled for compensation to the tune of Rs. 4,00,000/- along with interest @ 7% p.a. from the date of filing the claim application till its realisation.

May 23, 2023 sclaw

SUPREME COURT OF INDIA DIVISION BENCH KAMUKAYI AND OTHERS — Appellant Vs. UNION OF INDIA AND OTHERS — Respondent ( Before : Surya Kant and J.K. Maheshwari, JJ. ) Civil…

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Constitution Service

Classification of Military casualties and the eligibility for Liberalised Family Pension — Battle Casualty —Illness Caused by Extreme Climatic Conditions as Battle Casualty — The Court establishes that a soldier’s death due to illness resulting from extreme climatic conditions while on duty near a sensitive border area (such as the Line of Control) can be categorized as a ‘Battle Casualty’ — This expands the interpretation of what constitutes a battle casualty under military regulations. – Liberalised Family Pension (LFP) — Application of Category E (f) — The judgment clarifies that deaths occurring in war-like situations, including those near international borders or lines of control due to environmental stresses, fall under clause (f) of category E of the relevant military order — This broadens the scope of eligibility for LFP under such circumstances.

Dec 8, 2024 sclaw
Constitution

Temple Bye Laws — Oachira Parabrahma Temple — Ancient structure without a building or deity, governed by Bye-laws with three-tier elected committees — Appellants, elected Secretary and President, challenged two High Court orders (2020 and 2023) that removed their committee and appointed an unelected one under an Administrative Head, citing violations of the temple’s Bye-laws and customs —Legality of appointing an unelected committee and removing the elected one contrary to the temple’s Bye-laws — Petitioner argues that the High Court overstepped its jurisdiction and violated the temple’s governance structure by appointing an unelected committee and removing the elected one without proper legal basis — The High Court’s actions were necessary for the efficient administration of the temple until a scheme could be framed and new elections held — The Supreme Court modified the High Court orders, appointing a new retired Judge as Administrative Head to conduct fair elections within four months, while directing all parties to cooperate — The Court emphasized the need to preserve temple properties and governance as per established customs and laws — The Supreme Court struck down the High Court’s order appointing an unelected committee, appointed a new Administrative Head to conduct elections, and directed all parties to cooperate, emphasizing the importance of adhering to the temple’s established governance structure and Bye-laws.

Dec 8, 2024 sclaw
Acquittal

Evidence Act, 1872 — Section 27 — Penal Code, 1860 (IPC) — Sections 384, 364, 302 and 201 — Murder — Circumstantial Evidence — The Supreme Court acquitted the appellant of murder charges as the prosecution failed to prove the crucial link of the accused’s disclosure leading to the discovery of skeletal remains under Section 27 and the DNA evidence was also found to be inconclusive due to lack of proper collection of samples. – Proof of Disclosure Statements under Section 27 — Voluntariness and Uninfluenced Nature — The Court reiterates that the information provided by an accused under Section 27 must be voluntary and uninfluenced by threat, duress, or coercion.

Dec 8, 2024 sclaw
Acquittal

Arms Act, 1959 — Sections 25, 54 and 59 — Buttondar knife — Specific Intent Required — The court clarifies that mere possession of a knife covered by a notification like the DAD Notification is not sufficient to constitute an offense under the Arms Act — There must be specific intent to use it for the prohibited purposes such as “manufacture, sale, or possession for sale or test.” – The prosecution must clearly allege and prove the intent of the accused to use the weapon for the specified prohibited purposes — Absence of such allegation in the charge-sheet renders the proceedings defective.

Dec 8, 2024 sclaw