I P C Archives - Page 13 of 61 - Supreme Court of India Judgements

December 14, 2025 6:55 am

Incident is of the year 1995, almost 28 years old, awarding death sentence would not be appropriate and as such we award imprisonment for life to respondent no.2 under Section 302 IPC along with fine of Rs.20 lacs.

Sep 19, 2023 sclaw

SUPREME COURT OF INDIA FULL BENCH HARENDRA RAI — Appellant Vs. THE STATE OF BIHAR AND OTHERS — Respondent ( Before : Sanjay Kishan Kaul, Abhay S. Oka and Vikram…

I P C

It can be seen that 39 years have passed since the date of offence and both the other accused persons have come to be acquitted – There are no criminal antecedents of accused-appellant that have been brought on record – Further, from the record, it cannot be said that the accused-appellant acted in a premeditated manner, whatsoever – Sentence reduced to 3 years from 5 years

Sep 12, 2023 sclaw

SUPREME COURT OF INDIA DIVISION BENCH PRAMOD KUMAR MISHRA — Appellant Vs. THE STATE OF U.P. — Respondent ( Before : Abhay S. Oka and Sanjay Karol, JJ. ) Criminal…

I P C

Murder – Advocate appointed to represent accused was not granted even a reasonable time to prepare herself – Therefore, the impugned judgment insofar as relates to the appeal preferred by the appellant is concerned will have to be set aside and the appeal will have to be remanded to the High Court

Sep 3, 2023 sclaw

SUPREME COURT OF INDIA DIVISION BENCH NIRANJAN DAS @ NIRU DAS @ MAHANTO — Appellant Vs. THE STATE OF WEST BENGAL — Respondent ( Before : Abhay S.Oka and Pankaj…

Dying Declaration I P C

Statement by an injured person recorded as FIR can be treated as a dying declaration and such a statement is admissible under Section 32 of the Indian Evidence Act – A dying declaration can be the sole basis for conviction – Accused convicted under Sections 302 and 307 IPC

Aug 25, 2023 sclaw

SUPREME COURT OF INDIA FULL BENCH HARENDRA RAI — Appellant Vs. THE STATE OF BIHAR & ORS. — Respondent ( Before : Sanjay Kishan Kaul, Abhay S. Oka and Vikram…

Cr P C I P C

Held, in view of the decision rendered by the Constitution Bench in Lalita Kumari’s case (2014) 2 SCC 1, registration of FIR is mandatory u/s 154 of CrPC, if the information discloses commission of cognizable offence — Appeal allowed and direction given to concerned respondents to proceed further with the complaints filed by the appellant in accordance with law.

Aug 17, 2023 sclaw

SUPREME COURT OF INDIA Before: Bela M. Trivedi & Dipankar Datta, JJ. SLP (Crl.) No. 5883 of 2020) Decided on: 08.08.2023 Sindhu Janak Nagargoje – Appellant(s) Versus The State of…

Constitution I P C

Firings at Delhi Courts – Preserving the sanctity of a court as a space where justice is administered and the rule of law upheld being non-negotiable, it is critical that judicial institutions take comprehensive steps to safeguard the well-being of all stakeholders

Aug 17, 2023 sclaw

SUPREME COURT OF INDIA DIVISION BENCH PRADYUMAN BISHT — Appellant Vs. UNION OF INDIA AND OTHERS — Respondent ( Before : S. Ravindra Bhat and Dipankar Datta, JJ. ) Writ…

I P C

Complaint to SDM — Held, no case is made out to put the appellant to trial for the alleged offence — No defamation as such — Exception 8 to Section 499 clearly indicates that it is not a defamation to prefer in good faith an accusation against any person to any of those who have lawful authority over that person with regard to the subject-matter of accusation.

Aug 15, 2023 sclaw

SUPREME COURT OF INDIA Before: J.B. Pardiwala & Manoj Misra, JJ. Criminal Appeal No.2291 of 2011 Decided on: 02.08.2023 Kishore Balkrishna Nand – Appellant(s) Versus State of Maharashtra & Anr.…

I P C

Abkari Act – Offence in question is 2003, Final report after delayed investigation was submitted in 2006, Accused-appellant was convicted in 2008, and that more than 20 years have passed since the commission of the offence – It fit to modify the sentence of the Accused-appellant to serve a period of three months – Appeal partly allowed.

Aug 13, 2023 sclaw

SUPREME COURT OF INDIA DIVISION BENCH SATHYAN — Appellant Vs. STATE OF KERALA — Respondent ( Before : Abhay S. Oka and Sanjay Karol, JJ. ) Criminal Appeal No. 2363…

Cr P C I P C

Release of rosewood logs and lorry – Illicit rosewood logs. 37 such logs were found beneath 92 bunches of bananas and 26 bags of rice husk – Lorry nor the rosewood logs are available as both have been sold by the state and the amount is lying with the exchequer, hence cannot be returned back – Release order upheld.

Aug 12, 2023 sclaw

SUPREME COURT OF INDIA DIVISION BENCH ASSISTANT WILD LIFE WARDEN AND ANOTHER — Appellant Vs. K. K. MOIDEEN AND ANOTHER — Respondent ( Before : Abhay S. Oka and Rajesh…

Cr P C I P C

Quashing of FIR – Rape – Victim has not furnished any information in regard to the date and time of the commission of the alleged offence – Investigation is over and charge sheet is ready to be filed before the competent court – Although the allegations levelled in the FIR do not inspire any confidence more particularly in the absence of any specific date, time, etc. of the alleged offences – Quashed

Aug 10, 2023 sclaw

SUPREME COURT OF INDIA DIVISION BENCH IQBAL @ BALA AND OTHERS — Appellant Vs. STATE OF U.P. AND OTHERS — Respondent ( Before : B.R. Gavai and J.B. Pardiwala, JJ.…

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Contempt

Contempt of Courts Act, 1971 — Sections 2(c), 12, 19 — Criminal Contempt — Power to Punish and Forgive — The power to punish for contempt carries the concomitant power to forgive when the contemnor demonstrates genuine remorse and repentance, making the extension of mercy an integral part of judicial conscience — Contempt jurisdiction is neither a personal armour for Judges nor a sword to silence criticism — Court must treat the acknowledgment of contrition as a virtue and extend forgiveness where the contemnor sincerely acknowledges the lapse and seeks to atone for it. (Para 1)

Dec 13, 2025 sclaw

I B C

Insolvency and Bankruptcy Code, 2016 — Section 9 — Corporate Insolvency Resolution Process (CIRP) — Application by Operational Creditor — Pre-existing Dispute — Adjudicating authority must determine if operational debt exists, if non-payment has occurred, and if a dispute existed prior to the demand notice (Section 8) — Dispute must be genuine, substantial, and not spurious, hypothetical, or illusory (mere ‘moonshine’ or ‘bluster’) — Court is not required to examine the merits of the dispute or satisfy itself that the defence is likely to succeed. (Paras 15, 16, 19)

Dec 13, 2025 sclaw

I B C

Insolvency and Bankruptcy Code, 2016 (IBC) — Section 62 — Liquidation Process — Sale of Assets — Appeals against NCLAT majority decision confirming forfeiture of amount paid by bidder — Private sale requiring Adjudicating Authority’s prior approval — Regulation 33(2)(d) of IBBI (Liquidation Process) Regulations, 2016 — Where liquidator seeks NCLT approval for private sale after failed auctions and decision to sell at scrap value, the sale falls under Regulation 33(2)(d) and not Regulation 33(2)(c) (sale at price higher than reserve price of failed auction) — Contention that sale was purely a contract governed by Indian Contract Act, 1872, rejected. (Paras 12, 16, 19)

Dec 13, 2025 sclaw

Arbitration

Arbitration and Conciliation Act, 1996 — Sections 29A(1), 29A(4), 29A(6), 23(4) — Time limit for arbitral award — Termination of mandate — Substitution of Arbitrator — Section 29A aims for time-bound disposal of arbitration proceedings — An award in non-international commercial arbitration must be made within twelve months from completion of pleadings (Section 23(4)) — If the award is not made within the initial twelve months or the extended six months (by consent), the arbitrator’s mandate terminates unless the Court extends the period (Section 29A(4)). (Paras 9, 10, 11)

Dec 13, 2025 sclaw

Category: I P C

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