Constitution Archives - Page 70 of 71 - Supreme Court of India Judgements

June 5, 2025 1:06 pm

Contempt–The Majesty of the Court and the Rule of Law can never be maintained unless Supreme Court ensures meticulous compliance of its orders.

Apr 8, 2017 sclaw

2007(2) LAW HERALD (SC) 1052 IN THE SUPREME COURT OF INDIA Before The Hon’ble Mr. Justice B.N. Agrawal Dalveer Bhandari The Hon’ble Mr. Justice Lokeshwar Singh Panta Civil Appeal…

Constitution

Contempt Petition–An innovative defence that they did not realize the implications of the order passed by Supreme Court–Unacceptable.

Apr 8, 2017 sclaw

2007(2) LAW HERALD (SC) 1045 IN THE SUPREME COURT OF INDIA Before The Hon’ble Mr. Chief Justice of India The Hon’ble Mr. Justice Dr. A.R. Lakshmanan Contempt Petition Civil No.…

Constitution Cr P C

Transfer of case—Notification by State Government without consultation with High Court—Set-aside by High Court—It is for State Government to take appropriate steps—Review petition dismissed.

Apr 8, 2017 sclaw

2007(2) LAW HERALD (SC) 961 IN THE SUPREME COURT OF INDIA Before The Hon’ble Mr. Justice K.G. Balakrishnan, CJI The Hon’ble Mr. Justice G.P. Mathur The Hon’ble Mr. Justice…

Constitution

Appeal to Supreme Court–Article 136 does not confer a right of appeal upon any party but merely vests a discretion in the Supreme Court to interfere in exceptional cases. Appeal–Under the Constitutional scheme, ordinarily the last Court in the country in ordinary cases was meant to be the High Court.

Apr 8, 2017 sclaw

2007(1) LAW HERALD (SC) 881 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. 188 of…

Constitution

Member of Legislative Assembly—Disqualification for Membership—Leader of BSP party recommended dissolution of the Assembly—13 members of BSP giving a letter requesting the Governor to call upon the leader of Samajwadi Party to form a Government—The act itself would amount to an act of voluntarily giving up the membership of the party on the ticket they had got elected. Defection–Split in party–Mere claim is not enough–To be proved; prima facie, by relevant material.

Apr 7, 2017 sclaw

2007(1) LAW HERALD (SC) 717 IN THE SUPREME COURT OF INDIA Before The Hon’ble Mr. Chief Justice K.G. Balakrishnan The Hon’ble Mr. Justice Sema The Hon’ble Mr. Justice Dr. AR.…

Constitution

Freedom Fighter’s Pension—Claim based on secondary evidence—Pension should be granted from the date of order and not from the date of application.

Apr 7, 2017 sclaw

2007(1) LAW HERALD (SC) 716 IN THE SUPREME COURT OF INDIA Before The Hon’ble Mr. Justice S. B. Sinha The Hon’ble Mr. Justice Markandey Katju Civil Appeal No. 783 of…

Constitution

Review–Review of judgment in the guise of application for clarification; not to be entertained.

Apr 7, 2017 sclaw

2007(1) LAW HERALD (SC) 529 IN THE SUPREME COURT OF INDIA Before The Hon’ble Mr. Justice Dr. Arijit Pasayat The Hon’ble Mr. Justice H.K. Sema Civil Appeal No. 7797 of…

Constitution

Fundamental Rights–Enforcement of the rights conferred by Part III under Article 20 & 21 cannot be suspended even during emergencies.

Apr 7, 2017 sclaw

2007(1) LAW HERALD (SC) 479 IN THE SUPREME COURT OF INDIA Before The Hon’ble Mr. Chief Justice Y.K. Sabharwal The Hon’ble Mr. Justice Ashok Bhan The Hon’ble Mr. Justice Dr.…

Constitution

Compensation–Award of compensation in a proceeding under Article 32 or 226 of the Constitution is a remedy available in “public law” based on strict liability for contravention of fundamental right to which the principle of sovereign immunity does not apply.

Apr 6, 2017 sclaw

2007(1) LAW HERALD (SC) 329 IN THE SUPREME COURT OF INDIA Before The Hon’ble Mr. Justice Y.K. Sabharwal The Hon’ble Mr. Justice C.K. Thakker The Hon’ble Mr. Justice R.V. Raveendaran…

Constitution

Freedom of Speech and Expression—Obscene pictures published in newspapers—Rules of decency—Sufficient safe guards for children and general public avialble in terms of various legislations, norms, rules and regulation, there is no need to ban publication such pictures.

Apr 6, 2017 sclaw

2007(1) LAW HERALD (SC) 118 IN THE SUPREME COURT OF INDIA Before The Hon’ble Mr. Justice Dr. Ar. Lakshmanan The Hon’ble Mr. Justice Tarun Chatterjee Writ Petition (Civil) 384 of…

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Constitution

Maternity leave as a facet of reproductive rights and dignity is a constitutional guarantee, requiring service rules to be interpreted liberally, not restricting benefit based on children from a previous marriage not in the employee’s custody.

Jun 4, 2025 sclaw

Acquittal

A flawed investigation, suppression of material evidence in the form of contradictory witness affidavits, and failure to address glaring inconsistencies render prosecution evidence unreliable, necessitating acquittal to ensure a fair trial.

Jun 3, 2025 sclaw

I P C

Five golden principles for cases based on circumstantial evidence reiterated: (1) circumstances establishing conclusion of guilt must be fully established; (2) facts established consistent only with hypothesis of guilt; (3) circumstances conclusive in nature; (4) exclude every possible hypothesis except guilt; (5) complete chain of evidence leaving no reasonable ground for innocence

Jun 3, 2025 sclaw

State Laws

Appellant Trust’s contentions regarding non-demarcation, encroachment, and non-delivery of possession are baseless; demarcation was done and acknowledged, alleged encroachment is not proven by evidence, and delivery of possession was contingent on execution of lease deed, a condition appellant failed to meet — Respondent Corporation’s actions were in accordance with prescribed procedures and allotment terms

Jun 3, 2025 sclaw

Category: Constitution

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