I P C Archives - Page 15 of 61 - Supreme Court of India Judgements

November 20, 2025 4:51 pm

False promise of marriage – Horoscope Examination of Rape Victim – Prosecutrix is mangali, therefore, marriage could not be solemnized and the same has been refused – Order passed by the Allahabad High Court which directed the Head of Department (Astrology Department), Lucknow may decide the matter whether the girl is mangali or not is stayed.

Jun 11, 2023 sclaw

SUPREME COURT OF INDIA VACATION BENCH GOBIND RAI @ MONU — Appellant Vs. STATE OF UTTAR PRADESH — Respondent ( Before : Sudhanshu Dhulia and Pankaj Mithal, JJ. ) Suo…

I P C

Evidence – Psychological Evaluation test report only may not be sufficient to convict an accused but certainly a material piece of evidence.

May 28, 2023 sclaw

SUPREME COURT OF INDIA DIVISION BENCH CAPTAIN MANJIT SINGH VIRDI (RETD.) — Appellant Vs. HUSSAIN MOHAMMED SHATTAF AND OTHERS — Respondent ( Before : Abhay S. Oka and Rajesh Bindal,…

Corruption I P C

Prevention of Corruption Act – IPC – The directions issued in the said original petition for de novo investigation are set aside. The Investigation Officer shall proceed with further investigation in all cases by including the offences under the PC Act – writ petitions challenging the initiation of proceedings by ED shall stand dismissed.

May 23, 2023 sclaw

SUPREME COURT OF INDIA DIVISION BENCH Y. BALAJI — Appellant Vs. KARTHIK DESARI & ANR. ETC. — Respondent ( Before : Krishna Murari and V. Ramasubramanian, JJ. ) Criminal Appeal…

I P C

Essential Commodities Act, 1955 – Section 7 – Probation of Offenders Act, 1958 – Section 4 – Probation – Even if minimum sentence is provided in the EC Act, 1955 the same will not be a hurdle for invoking the applicability of provisions of the Probation of Offenders Act, 1958

May 14, 2023 sclaw

SUPREME COURT OF INDIA DIVISION BENCH TARAK NATH KESHARI — Appellant Vs. STATE OF WEST BENGAL — Respondent ( Before : Abhay S. Oka and Rajesh Bindal, JJ. ) Criminal…

I P C

Murder of Children by administrating poison – Illicit Relationship – Benefit of Premature Release – It cannot be simply bracketed as a ‘cruel and brutal’ offence as the Appellant herself was trying to end her life but was prevented by her niece in the nick of time – Appeal Allowed.

May 7, 2023 sclaw

SUPREME COURT OF INDIA DIVISION BENCH NAGARATHINAM — Appellant Vs. STATE THROUGH THE INSPECTOR OF POLICE — Respondent ( Before : Ajay Rastogi and Ahsanuddin Amanullah, JJ. ) Criminal Appeal…

Corporate I P C

UOI directing to Serious Fraud Investigation Office (SFIO) against respondents – protection sought u/section 140(5) Companies Act being ultra vires – HELD application/proceedings under section 140(5) of the Companies Act, 2013 are maintainable even after the resignation of the concerned auditors – Appeal accepted against Deloitte Haskins & Sells LLP

May 7, 2023 sclaw

SUPREME COURT OF INDIA DIVISION BENCH UNION OF INDIA AND ANOTHER — Appellant Vs. DELOITTE HASKINS AND SELLS LLP AND ANOTHER — Respondent ( Before : M.R. Shah and M.M.…

Acquittal I P C

Complainant has attempted to turn a purely contractual dispute between the parties into a criminal case – Not only that, there is an inordinate delay in lodging the complaint – Complaint does not disclose that any of the ingredients of the offence complained of have been made out – Complaint bearing filed before the trial court under Section 403, 406, 420 and 120B of the IPC is dismissed.

May 7, 2023 sclaw

SUPREME COURT OF INDIA DIVISION BENCH PRAKASH AGGARWAL — Appellant Vs. GANESH BENZOPLAST LIMITED AND ANOTHER — Respondent ( Before : B.R. Gavai and Vikram Nath, JJ. ) Criminal Appeal…

I P C

(IPC) – Sections 420, 465, 466, 467, 468, 471 read with 120B – False document – Gurudwara Election – Quashing of summoning order – Making a false claim and creating and producing the false document both are different and distinct – Summoning order is set aside – Appeal allowed.

May 7, 2023 sclaw

SUPREME COURT OF INDIA DIVISION BENCH SHRI SUKHBIR SINGH BADAL — Appellant Vs. BALWANT SINGH KHERA AND OTHERS — Respondent ( Before : M.R. Shah and C.T. Ravikumar, JJ. )…

I P C

Medical evidence would further reveal that the appellants have not acted in a brutal manner, inasmuch as there is only single injury inflicted on both the deceased – Conviction under Section 302 IPC is maintained, the sentence of capital punishment is commuted to life imprisonment –

May 7, 2023 sclaw

SUPREME COURT OF INDIA FULL BENCH DIGAMBAR — Appellant Vs. THE STATE OF MAHARASHTRA — Respondent ( Before : B.R. Gavai, Vikram Nath and Sanjay Karol, JJ. ) Criminal Appeal…

I P C

(IPC) – Sections 376, 377 and 506 – Rape of 9-year-old girl – Quantum of sentence – Ends of justice would be sufficiently served if the life imprisonment of the appellant is for a minimum of 20 years of actual incarceration before he can seek remissions

Apr 30, 2023 sclaw

SUPREME COURT OF INDIA DIVISION BENCH RAVINDER SINGH — Appellant Vs. THE STATE GOVT. OF NCT OF DELHI. — Respondent ( Before : Abhay S. Oka and Sanjay Kumar, JJ.…

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Acquittal

Penal Code, 1860 (IPC) — Sections 302, 449, 376, 394 — Appeal against High Court’s upholding of conviction and sentence — Case based on circumstantial evidence — Absence of direct evidence connecting appellant to offense — Falsely implicated — Prosecution failed to establish guilt beyond reasonable doubt — No scientific evidence linking appellant — Important witnesses not associated in investigation or produced in court — Appeal allowed, conviction and sentence set aside.

Nov 2, 2025 sclaw

Cheque Dishonour

Negotiable Instruments Act, 1881 — Section 138 — Dishonour of cheque — Quashing of proceedings — Cheques issued as security and not for consideration — Memorandum of Understanding (MOU) clearly stated cheques were for security purposes to show banks and not for deposit — Complainant failed to read the complete terms of MOU in isolation and misinterpreted it to claim cheques were converted into debt — Court empowered to consider unimpeachable documents at pre-trial stage to prevent injustice — Complaints under Section 138 NI Act liable to be quashed.

Nov 2, 2025 sclaw

General Insurance

Insurance Law — Fire Insurance — Accidental Fire — Cause of fire is immaterial if the insured is not the instigator and there is no fraud. The objective of fire insurance is to indemnify the insured against loss by fire.

Nov 2, 2025 sclaw

Tenders

Tender Conditions — Interpretation — Ambiguity — The terms of a tender must be clear and unambiguous — If a tendering authority intends for a specific document to be issued by a particular authority, it must be clearly stated in the tender conditions — Failure to do so may lead to rejection of the bid being deemed arbitrary and dehors the tender terms.

Nov 2, 2025 sclaw

Category: I P C

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