I P C Archives - Page 16 of 64 - Supreme Court of India Judgements

June 13, 2026 9:37 pm

Penal Code, 1860 (IPC) – Sections 341, 302 read with 34 – Murder – Common intention – Accused persons had assembled in the morning and surrounded (gheraoed) the deceased with deadly weapons is sufficient indication to infer that they had surrounded (gheraoed) in a pre-planned manner with a pre-determined mind – the nature of injuries which have been caused on the head of the deceased with the deadly weapons proves that they had assembled with the common intention and not merely to threaten her or to deter her from practicing witchcraft

Sep 26, 2023 sclaw

SUPREME COURT OF INDIA DIVISION BENCH BHAKTU GORAIN AND ANOTHER — Appellant Vs. THE STATE OF WEST BENGAL — Respondent ( Before : Abhay S. Oka and Pankaj Mithal, JJ.…

I P C

Penal Code, 1860 (IPC) – Sections 409 and 120B – Quashing of criminal proceedings – DBS Bank not responsible for any criminal acts committed by former employees of Lakshmi Vilas Bank before the merger – Criminal proceedings quashed.

Sep 23, 2023 sclaw

SUPREME COURT OF INDIA DIVISION BENCH RELIGARE FINVEST LIMITED — Appellant Vs. STATE OF NCT OF DELHI AND ANOTHER — Respondent ( Before : S. Ravindra Bhat and Aravind Kumar,…

Circumstantial Evidence I P C

Circumstantial evidence, it’s essential to establish a complete chain of circumstances to prove the accused’s guilt and rule out alternative explanations – Sustaining a conviction based on incomplete evidence is deemed unsafe – Additionally, the legal presumption favors the accused, and in cases of doubt, the benefit goes to the accused, not the prosecution

Sep 23, 2023 sclaw

SUPREME COURT OF INDIA DIVISION BENCH R. SREENIVASA — Appellant Vs. STATE OF KARNATAKA — Respondent ( Before : Vikram Nath and Ahsanuddin Amanullah, JJ. ) Criminal Appeal No. 859…

I P C

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.…

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SARFAESI

Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Auction Sale — Compliance with Rule 9 — Mandatory Nature — Payment of Balance 75% Beyond 15-Day Period — No Written Agreement for Extension — Sale Set Aside — Article 142 — Redemption Opportunity Granted to Legal Heirs of Deceased Guarantor.

Jun 12, 2026 sclaw

Cr P C

Third Judge under S. 392 CrPC cannot disturb unanimous Division Bench findings; reference confined to disagreed accused only.–Criminal Procedure Code, 1973 (CrPC) — Section 392 — Third Judge — Power to give independent opinion — Options available — When an appeal is heard by a Division Bench and the Judges are divided in opinion, the appeal is laid before a third Judge under S. 392 — The third Judge is not confined to choosing between the two views expressed by the Division Bench Judges — The third Judge may: (i) agree with either of the two opinions expressed; (ii) form an independent view at divergence with both opinions; or (iii) where warranted, receive additional evidence under S. 391 before forming an opinion — The opinion of the third Judge governs and the judgment follows therefrom.

Jun 12, 2026 sclaw

Constitution Service

Constitution of India, 1950 — Article 226(1) — Territorial jurisdiction — Writ petition by CAPF personnel — Delhi High Court — Jurisdiction based on situs of respondent’s office —The Delhi High Court has territorial jurisdiction under Art. 226(1) of the Constitution to entertain a writ petition preferred by any enrolled member of the Border Security Force or any Central Armed Police Force (CAPF) who is aggrieved by an administrative order of termination of service, by reason of the situs of the offices of the Union of India and the Director General of the concerned CAPF in New Delhi — and this jurisdictional competence subsists notwithstanding that the impugned order of termination was issued from a place outside the territorial limits of the Delhi High Court and that no part of the cause of action arose within such limits — The Union of India and the Director General, BSF are necessary parties to such a writ petition by virtue of Ss. 4 and 5 of the BSF Act and the requirement under R. 22(4) of the BSF Rules that every order of dismissal/removal be reported to the Director General; there is, moreover, a presumption that official acts have been regularly performed.

Jun 12, 2026 sclaw

Accident

Motor Vehicles Act, 1988 — Section 168 — Compensation — Death of homemaker — New head of ‘Loss of Domestic Care’ — Basis and quantum — The conventional method of computing compensation upon the death of a homemaker suffers from an inherent disadvantage — Notional income, as assigned by earlier decisions, fails to capture the economic, emotional and managerial contributions that a homemaker makes to the household and to nation-building at large — In recognition of the multifarious yet unquantified roles of a homemaker — (i) contribution towards smooth functioning of the household; (ii) loss of maternal support to children; and (iii) loss of spousal/parental support — a composite sum of Rs. 30,000/- per month shall be added under the head ‘Loss of Domestic Care’ — This sum shall serve as the stand-in monthly income where the homemaker has no conventional monetary income — It shall be revised cumulatively by 10% every three years — Where the homemaker is part of the paid workforce, this head shall be in addition to the proved monthly income.

Jun 12, 2026 sclaw

Category: I P C

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