Supreme Court of India Judgements

46448 Judgements hosted as on 05/05/2024 - Search (FREE), Subscribe, Read & Download

Category: Consumer

Consumer

Medical Negligence–When a patient consults a medical practitioner, consent given for diagnostic surgery, cannot be construed as consent for performing additional or further surgical procedure – either as conservative treatment or as radical treatment – without the specific consent for such additional or further surgery.

Dec 5, 2017 sclaw

2008(1) LAW HERALD (SC) 337 IN THE SUPREME COURT OF INDIA Before The Hon’ble Mr. Justice B. N. Agarwal The Hon’ble Mr. Justice P. P. Naolekar The Hon’ble Mr. Justice…

Consumer

Consumer–Interest–Housing–As per clause in allotment letter complainant agreed to refund of amount with 24% interest if required approvals are not got sanction within 12 months-Exorbitant rate of interest in allotment letter, is a strong indicator that the complainant in fact was an investor or financier in the project

Aug 14, 2017 sclaw

2017(1) Law Herald (SC) 379 (NCDRC) : 2017 LawHerald.Org 596 IN THE NATIONAL CONSUMER DISPUTES REDRESSAL COMMISSION Before The Hon’ble Mr. Presiding Member V.K. Jain Consumer Case No. 43 of…

Consumer

Consumer Protection Act, 1986, S.12–Education–Misleading advertisement-Institute did not file any documentary evidence that it was recognized by the Government in any manner and was affiliated with any state or central university-Contention that Diploma Course in Veterinary pharmacy is not governed by any statute; not accepted-Order directing refund of fee with interest upheld.

Aug 10, 2017 sclaw

2017(1) Law Herald (SC) 371 (NCDRC) : 2016 LawHeiald.Org 2450 IN THE NATIONAL CONSUMER DISPUTES REDRESSAL COMMISSION Before  The Hon’ble Mrs. Presiding Member M. Shreesha Revision Petition No. 1662 of…

Consumer

Consumer Protection Act, 1986, S.12–lnsurance–Theft of Vehicle-Delay of 21/2 months in giving intimation of theft by insured to insurer-It amounts to breach of policy-­Insured was obligated to give intimation immediately after theft came to his knowledge-Mere intimating the police or lodging FIR does not amount to sufficient compliance-Claim held to be rightly repudiated.

Jul 11, 2017 sclaw

2017(1) Law Herald (SC) 558 (NCDRC) : 2017 LawHerald.Org 598 IN THE NATIONAL CONSUMER DISPUTES REDRESSAL COMMISSION Before The Hon’ble Mr. Presiding Member V.K. Jain Revision Petition No. 176 of…

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Child Custody

Custody of the minor child – The case involves a custody dispute over a minor child ‘G’ after his mother went missing and was later found deceased – The child’s father and maternal grandmother are contesting custody – Whether the writ of habeas corpus is maintainable in child custody matters? – The High Court erred in entertaining the habeas corpus petition under Article 226 of the Constitution of India – The writ of habeas corpus is maintainable in child custody matters only if the detention of the child is illegal and without any authority of law – In child custody matters, the ordinary remedy lies under the Hindu Minority and Guardianship Act or the Guardians and Wards Act – The High Court should have directed the parties to approach the civil court for a detailed enquiry – The welfare of the child is paramount, and the child’s custody should be decided in accordance with law.

May 11, 2024 sclaw
Bail Granted

A. Prevention of Money Laundering Act, 2002 – Section 19 – Arvind Kejriwal, the appellant, is challenging his arrest by the Directorate of Enforcement on 21.03.2024, which was upheld by the trial court and the High Court of Delhi – The case involves legal pleas concerning the scope and violation of Section 19 of the Prevention of Money Laundering Act, 2002 – The Court is considering granting interim bail to Kejriwal due to the ongoing 18th Lok Sabha General Elections and the importance of his participation as a political leader – The Court is taking a holistic view given the elections and Kejriwal’s role as Chief Minister and a national party leader, despite the serious accusations against him – The Court refers to case law on the power to grant interim bail and emphasizes the peculiarities of the case and the surrounding circumstances – The Court grants interim bail to Arvind Kejriwal until 1st of June 2024, with specific conditions, and states that this should not be seen as an opinion on the merits of the case – Kejriwal is to surrender on 2nd of June 2024 on the following conditions (a) he shall furnish bail bonds in the sum of Rs.50,000/- with one surety of the like amount to the satisfaction of the Jail Superintendent; (b) he shall not visit the Office of the Chief Minister and the Delhi Secretariat; (c) he shall be bound by the statement made on his behalf that he shall not sign official files unless it is required and necessary for obtaining clearance/ approval of the Lieutenant Governor of Delhi; (d) he will not make any comment with regard to his role in the present case; and (e) he will not interact with any of the witnesses and/or have access to any official files connected with the case. B. Bail – The power to grant interim bail is an inherent power of the court, which can be exercised under compelling circumstances and grounds, even when regular bail would not be justified. This power is commonly exercised in a number of cases, including cases involving politicians. C. Bail – The court must consider the peculiarities of each case and the surrounding circumstances when granting interim bail. In this case, the court considered the fact that the appellant, Arvind Kejriwal, was the Chief Minister of Delhi and a leader of one of the national parties, had no criminal antecedents, and was not a threat to society. D. Bail – The court rejected the argument that granting interim bail to politicians sets a precedent for special treatment – The court noted that the decision was based on the peculiarities of the case and the fact that the 18th Lok Sabha General Elections were being held. E. Bail – The court held that imposing conditions on interim bail, such as prohibiting the accused from participating in political activities, directly or indirectly, would breach their fundamental rights – The court deleted the condition imposed by the High Court in a similar case, stating that the appellant shall not be involved in any political activities, directly or indirectly. F. Bail – The court clarified that the grant of interim bail does not express an opinion on the merits of the case or the criminal appeal which is pending consideration before the court.

May 11, 2024 sclaw
I P C

Penal Code, 1860 (IPC) – Sections 120-B read with Section 420 – Cheating – The case involves fraudulent transactions by accused in connivance with Indian Bank officials resulting in interest-free advances to the petitioners – The main issue is whether the petitioners were involved in cheating the bank and if they availed any undue benefit from the fraudulent transactions – The petitioners argued that they were not involved in the cheating, had not availed any undue benefit, and that the transactions were normal business dealings – The court dismissed the Special Leave Petitions, upholding the Trial Court’s conviction of the petitioners for cheating the bank through unauthorized transactions.

May 5, 2024 sclaw
Limitation

Limitation Act, 1963 – Section 5 – Condonation of Delay – Delay of 1663 days – The State of U.P. filed a SLP against an order dated 13.11.2009 by the Allahabad High Court, with a delay of 1,633 days – The main issue was the condonation of the significant delay in filing the SLP – The State argued that the delay was due to the time taken for obtaining legal opinion and permissions, and later, the realization that the appeal was not filed initially – The application for condonation of delay was dismissed, and consequently, the SLP was also dismissed – The court found the explanation for the delay unsatisfactory, especially since the State was aware of the High Court’s order when it was passed – The court did not find sufficient cause to condone the delay, leading to the dismissal of the SLP.

May 5, 2024 sclaw