Supreme Court of India Judgements

467730 Judgements hosted as on 20/04/2025 - Search (FREE), Subscribe, Read & Download

Category: I P C

I P C

HELD “Thus, for covering an offence under Section 364A (IPC) , apart from fulfillment of first condition, the second condition, i.e., “and threatens to cause death or hurt to such person” also needs to be proved in case the case is not covered by subsequent clauses joined by “or”.”

Jun 28, 2021 sclaw

Issues framed by the Supreme Court The Supreme Court considered the following issues : I.What are the essential ingredients of Section3 46A to be proved beyond reasonable doubt by the…

I P C

(IPC) – Sections 224, 302 and 511 – Murder of Police Constable and Attempt to Escape from Custody – Appeal against Conviction and Sentence – Accused was arrested for offences punishable under Sections 51 r/w 63, 52 A r/w 68-A and 65 of the Copyright Act, 1957 -it was for the accused to explain under what circumstances the deceased was dead – Accused has failed to offer any cogent explanation in this regard – Appeal dismissed

Apr 10, 2021 sclaw

SUPREME COURT OF INDIA FULL BENCH SHANMUGAM — Appellant Vs. STATE BY INSPECTOR OF POLICE, TAMIL NADU — Respondent ( Before : Ashok Bhushan, S. Abdul Nazeer and Hemant Gupta,…

I P C

Only contradictions in material particulars and not minor contradictions can be a ground to discredit the testimony of the witnesses – It is clear that the assault was intentional which resulted in the death of the deceased and all accused had a common object, as such the High Court has rightly convicted the accused for offence punishable under Section 302/149, IPC etc.

Mar 29, 2021 sclaw

SUPREME COURT OF INDIA DIVISION BENCH RAJENDRA @ RAJAPPA AND OTHERS — Appellant Vs. STATE OF KARNATAKA — Respondent ( Before : Sanjay Kishan Kaul and R. Subhash Reddy, JJ.…

I P C

Facebook post read in its entirety pleads for equality of non-tribals in the State of Meghalaya – There was no intention on the part of the Appellant to promote class/community hatred – As there is no attempt made by the Appellant to incite people belonging to a community to indulge in any violence, the basic ingredients of the offence under Sections 153 A and 505 (1) (c) have not been made out – Appeal allowed

Mar 29, 2021 sclaw

SUPREME COURT OF INDIA DIVISION BENCH PATRICIA MUKHIM — Appellant Vs. STATE OF MEGHALAYA AND OTHERS — Respondent ( Before : L. Nageswara Rao and S. Ravindra Bhat, JJ. )…

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I P C

Defamation — Imputation in Good Faith for Protection of Interests — Exception 9 to S. 499 IPC engrafts the principle of qualified privilege, stating it is not defamation to make an imputation on the character of another, provided it is made in good faith for the protection of the interest of the person making it, or of any other person, or for the public good

Apr 20, 2025 sclaw
Corporate

ESI – The definition of ‘principal employer’ under Section 2(17) is wide and includes not only the owner or occupier of a factory (or head of department in government establishments) but also the managing agent or any person responsible for the supervision and control of the establishment — Designation is immaterial if the person functions as a managing agent or supervises/controls the establishment

Apr 20, 2025 sclaw
Anticipatory Bail

Habitual Offender/Criminal Antecedents — Consideration of Nature of Current Offence — While the criminal antecedents and alleged status of an accused as a habitual offender are extremely relevant factors that ordinarily weigh against the grant of anticipatory bail, the High Court’s discretion in granting such bail may not warrant interference

Apr 20, 2025 sclaw
Circumstantial Evidence I P C

Murder (Filicide) vs. Suicide — In cases based on circumstantial evidence where the question is whether the death was homicidal (filicide) or suicidal, the prosecution must establish a complete chain of circumstances that points exclusively to the guilt of the accused and is inconsistent with any hypothesis of innocence

Apr 20, 2025 sclaw