Supreme Court of India Judgements

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Category: Election Laws

Election Laws

Representation of the People Act, 1951 – Section 100(1)(d)(iv) – The Court discussed the definition of ‘owner’ under the Motor Vehicles Act, 1988, and the Sale of Goods Act, 1930, to determine the impact of non-disclosure – The Court concluded that non-disclosure of the vehicles did not amount to undue influence and that Kri’s wealth declaration was not significantly affected by the non-disclosed assets – The final decision on the appeals is pending.

Apr 14, 2024 sclaw

2024 INSC 289 SUPREME COURT OF INDIA DIVISION BENCH KARIKHO KRI — Appellant Vs. NUNEY TAYANG AND ANOTHER — Respondent ( Before : Aniruddha Bose and Sanjay Kumar, JJ. )…

Election Laws

Representation of the People’s Act, 1951 – Sections 83(1)(a), 100(1)(b) and 100(1)(d)(i) – False declaration of educational qualifications and suppression of financial information – The court examined the legal requirements for an Election Petition under the RP Act and concluded that the respondent’s petition lacked concise statements of material facts and full particulars of alleged corrupt practices – The court dismissed the Election Petition, finding it deficient in terms of the mandatory requirements of material facts and particulars needed to constitute a cause of action.

Apr 13, 2024 sclaw

2024 INSC 282 SUPREME COURT OF INDIA DIVISION BENCH KARIM UDDIN BARBHUIYA — Appellant Vs. AMINUL HAQUE LASKAR AND OTHERS — Respondent ( Before : Aniruddha Bose and Bela M.…

Constitution Election Laws

– The Appellant claimed ‘Mochi’ caste, which was validated and granted by the Scrutiny Committee – The Respondents’ argument that a reserved category in one state cannot be granted reservation in another state has no relevance in this case, as the Appellant’s claim was based on her forefathers’ genealogical caste history – The Scrutiny Committee verified the Appellant’s claim as applicable to Maharashtra – Considering the peculiar facts and circumstances, the instant appeals stand allowed.

Apr 7, 2024 sclaw

SUPREME COURT OF INDIA DIVISION BENCH NAVNEET KAUR HARBHAJANSING KUNDLES @ NAVNEET KAUR RAVI RANA — Appellant Vs. STATE OF MAHARASHTRA AND OTHERS — Respondent ( Before : J.K. Maheshwari…

Election Laws

Election Commissioners (Appointment, Conditions of Service, and Term of Office) Act, 2023 – Section 7(1) – Selection Committee – The Court analyzes the 2023 Act in light of the Constitution and previous judgments, particularly focusing on the principle of proportionality and the power of judicial review – The Court declines to grant a stay, citing the importance of maintaining the election schedule and the assumption that constitutional post holders will adhere to their roles in accordance with the Constitution – The observations are tentative as the matter is sub-judice. ORDE

Mar 26, 2024 sclaw

SUPREME COURT OF INDIA DIVISION BENCH DR. JAYA THAKUR AND OTHERS — Appellant Vs. UNION OF INDIA AND ANOTHER — Respondent ( Before : Sanjiv Khanna and Dipankar Datta, JJ.…

Election Laws

Court reasons that transfers are an administrative matter and judicial intervention is limited to cases of statutory violation or proven malafide intent – The Court analyzes precedents stating that transfers should not be interfered with unless they are prejudicial to public interest or violate norms – The Court concludes by setting aside the Division Bench’s judgment, reinstating the Single Judge’s order, and dismissing the writ petition.

Mar 23, 2024 sclaw

SUPREME COURT OF INDIA DIVISION BENCH SRI PUBI LOMBI Vs. THE STATE OF ARUNACHAL PRADESH AND OTHERS — Respondent ( Before : J.K. Maheshwari and Sanjay Karol, JJ. ) Civil…

Constitution Election Laws

Chandigarh Mayor Election: Supreme Court quashed the election result and declared the appellant as the validly elected candidate for the post of Mayor – It also issued a notice to the presiding officer to show cause why criminal proceedings should not be initiated against him under Section 340 of the Code of Criminal Procedure 1973.

Mar 3, 2024 sclaw

SUPREME COURT OF INDIA FULL BENCH KULDEEP KUMAR — Appellant Vs. — Respondent U.T. CHANDIGARH AND OTHERS ( Before : Dr. Dhananjaya Y Chandrachud, CJI., J B Pardiwala and Manoj…

Election Laws

Representation of the People Act, 1951 – Sections 80, 81, 83, 84, 100, 101 and 123 – Corrupt practice – Use of picture of Lord Ayyappa in voting slips – Maintainability of election petition – Non-compliance with the requirements of Section 83 of the Act of 1951 is not fatal, as Section 86(1) thereof only speaks of non-compliance with Sections 81, 82 or 117 being the basis for dismissal of an election petition at the outset

Feb 25, 2024 sclaw

SUPREME COURT OF INDIA DIVISION BENCH K. BABU — Appellant Vs. M. SWARAJ AND OTHERS — Respondent ( Before : Aniruddha Bose and Sanjay Kumar, JJ. ) Civil Appeal No.…

Election Laws

Disqualification of Candidate as a Member of Panchayat – Candidate stood automatically disqualified as a Member since he failed to produce the Validity Certificate within 12 months from the date of his election – The protective umbrella of Section 3 of the Temporary Extension Act, 2023 will not be available to candidate since he is hit by Section 3(2)(b), for the reason that there was no valid application pending on the date of the commencement of the said Act.

Feb 25, 2024 sclaw

SUPREME COURT OF INDIA DIVISION BENCH SUDHIR VILAS KALEL AND OTHERS — Appellant Vs. BAPU RAJARAM KALEL AND OTHERS — Respondent ( Before : Vikram Nath and K.V. Viswanathan, JJ.…

Election Laws

Representation of the People Act, 1951 – Sections 33, 36(2)(b) and 100(1)(d)(i) – Election – Rejection of nomination – Appeal – Non-disclosure of properties belonging to deceased husband former Arunachal Pradesh Chief Minister (CM) who had three wives – Appellant was not the legal heir to properties and that only the first wife who would succeed to the properties of the husband if the deceased at the time of death had more than one wife and as such the appellant had no claim whatsoever over the said properties – Legal heir certificate issued in favour of the first wife – Therefore, neither as on the date of the death of the spouse nor on the date of filing the nomination for the election at the first instance in the year 2016 or at the point when the nomination was filed on 22.03.2019, the property left behind by the deceased was claimed by the appellant – Rejection of nomination set aside – Appeal allowed.

Oct 22, 2023 sclaw

SUPREME COURT OF INDIA DIVISION BENCH DASANGLU PUL — Appellant Vs. LUPALUM KRI — Respondent ( Before : A.S. Bopanna and Pamidighantam Sri Narasimha, JJ. ) Civil Appeal No. 3710…

Election Laws

JK NC was entitled to the “plough” symbol and set aside the LADHC election notification S.O.53 published vide No.Secy/Election/2023/290-301 dated 05.08.2023 – A fresh Notification shall be issued within seven days from today for elections to constitute the 5th Ladakh Autonomous Hill Development Council, Kargil – R1 is declared entitled to the exclusive allotment of the Plough symbol for candidates proposed to be put up by it.

Sep 23, 2023 sclaw

SUPREME COURT OF INDIA DIVISION BENCH UNION TERRITORY OF LADAKH AND OTHERS — Appellant Vs. JAMMU AND KASHMIR NATIONAL CONFERENCE AND ANOTHER — Respondent ( Before : Vikram Nath and…

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Arbitration Constitution

Arbitration and Conciliation Act 1996 – Sections 34 and 37 – Curative petition – The Court found that the arbitral tribunal’s decision was not perverse or irrational and that the CMRS certificate did not conclusively prove that defects were cured within the cure period – The Court emphasized the tribunal’s domain to interpret the contract and the limited scope of judicial interference in arbitral awards – The Supreme Court concluded that the curative petition was maintainable and that there was no miscarriage of justice in restoring the arbitral award.

Apr 14, 2024 sclaw
Acquittal

Penal Code, 1860 (IPC) – Section 302, read with 34 – Murder – The Supreme Court found that the High Court did not properly address whether the Trial Court’s acquittal was a plausible conclusion from the evidence – The Supreme Court emphasized that the burden of proof lies with the prosecution and that the accused do not have to prove their innocence unless there is a statutory reverse onus – The Supreme Court concluded that the evidence did not warrant overturning the acquittal, as the Trial Court’s view was possible and not perverse.

Apr 14, 2024 sclaw
I P C

Penal Code, 1860 (IPC) – Section 302 – Murder – Dispute over a blocked pathway – The Court found no evidence of provocation by the deceased that would justify the appellants’ brutal attack, nor any exercise of the right to private defence – The Court applied principles from previous judgments to determine the lack of private defence and the presence of intention to cause harm – The Supreme Court concluded that the appellants’ actions were not in self-defence and that their intention was to inflict harm, affirming the lower courts’ decisions.

Apr 14, 2024 sclaw
Consumer

Consumer Law – Insurance Act, 1938 – Section 45 – Policy not to be called in question on ground of mis-statement after two years – The Court found no suppression of material facts and criticized the NCDRC for not requiring proper evidence from the respondent – The judgment discusses the principles of ‘uberrimae fidei’ (utmost good faith) and the burden of proof in insurance contracts – The Court concluded that the insurance company failed to prove the alleged suppression of facts, thus the repudiation was unjustified.

Apr 14, 2024 sclaw