Supreme Court of India Judgements

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Category: I P C

I P C

(IPC) – Section 376 – Rape – Testimony of the victim is vital and unless there are compelling reasons which necessitate looking for corroboration of her statement, the courts should find no difficulty to act on the testimony of the victim of sexual assault alone to convict an accused where her testimony inspires confidence and is found to be reliable – No reason to doubt the credibility and/or trustworthiness of the prosecutrix. She is found to be reliable and trustworthy – Therefore, without any further corroboration, the conviction of the accused relying upon the sole testimony of the prosecutrix can be sustained

Dec 5, 2021 sclaw

SUPREME COURT OF INDIA DIVISION BENCH PHOOL SINGH — Appellant Vs. THE STATE OF MADHYA PRADESH — Respondent ( Before : M.R. Shah and Sanjiv Khanna, JJ. ) Criminal Appeal…

I P C

Penal Code, 1860 (IPC) – Sections 302 and 449 read with Section 34 – Murder of five persons – Death sentence – Review Petition – Possibility of reformation and rehabilitation of the convict is an important factor which has to be taken into account as a mitigating circumstance before sentencing him to death – There is a bounden duty cast on the Courts to elicit information of all the relevant factors and consider those regarding the possibility of reformation, even if the accused remains silent – Court convert the sentence imposed on the Petitioners from death to life

Nov 29, 2021 sclaw

SUPREME COURT OF INDIA FULL BENCH MOFIL KHAN AND ANOTHER — Appellant Vs. THE STATE OF JHARKHAND — Respondent ( Before : L. Nageswara Rao, B.R. Gavai and B.V. Nagarathna,…

I P C

Indian Penal Code (“IPC”) Sections 147, 302 read with 149, 323 read with 149, 324 read with Section 149 and 201 read with Section 149 and Section 3(3)(10) of the Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989- HELD The ghastly murders of three youngsters which are honour killings squarely falls under the head of anti-social and abhorrent nature of the crime as mentioned in Machhi Singh v. State of Punjab (1983) 3 SCC 470

Nov 29, 2021 sclaw

SUPREME COURT OF INDIA FULL BENCH HARI AND ANOTHER — Appellant Vs. THE STATE OF UTTAR PRADESH — Respondent ( Before : L. Nageswara Rao, Sanjiv Khanna and B.R. Gavai,…

I P C

Even the version of a single witness, if his testimony is found reliable by the Court, can be the foundation of the order of conviction – HELD Order of conviction and sentence recorded against original accused A1, A6, A7, A8, A10 and A13 by the Trial Court is thus restored – Appeals partly allowed.

Nov 28, 2021 sclaw

SUPREME COURT OF INDIA DIVISION BENCH STATE OF RAJASTHAN — Appellant Vs. BABLU @ OM PRAKASH — Respondent ( Before : Uday Umesh Lalit and Ajay Rastogi, JJ. ) Criminal…

I P C

Penal Code, 1860 (IPC) – 147, 149, 302, 325, 324 and 323 – Murder – Voluntarily causing hurt – Reduction of sentence – There is a contradiction between the oral testimony of the witnesses and the medical evidence – HELD This Court convert the conviction under Sections 302/149 to 326/149 and sentence from life imprisonment to seven years.

Nov 28, 2021 sclaw

SUPREME COURT OF INDIA DIVISION BENCH VIRAM @ VIRMA — Appellant Vs. THE STATE OF MADHYA PRADESH — Respondent ( Before : L. Nageswara Rao and B.V. Nagarathna, JJ. )…

I P C

(IPC) – S 307 read with S 34 – Attempt to murder – Appeal against conviction and sentence – When the deadly weapon – dagger has been used, there was a stab injury on the stomach and near the chest which can be said to be on the vital part of the body and the nature of injuries caused, it is rightly held that the appellants have committed the offence under Section 307 IPC

Nov 13, 2021 sclaw

SUPREME COURT OF INDIA DIVISION BENCH SADAKAT KOTWAR AND ANOTHER — Appellant Vs. THE STATE OF JHARKHAND — Respondent ( Before : M.R. Shah and S. Bopanna, JJ. ) Criminal…

I P C

(IPC) – Ss 302, 376, 364, 366A, and 201 – Rape and Murder – Death Sentence converted to life imprisonment -Incarceration for life will serve as sufficient punishment and penitence for his actions, in the absence of any material to believe that if allowed to live he poses a grave and serious threat to the society, and the imprisonment for life in our opinion would also ward off any such threat – There is hope for reformation, rehabilitation, and thus the option of imprisonment for life is certainly not foreclosed and therefore acceptable – Conviction and sentences of appellant for offences under Sections 302, 376, 364, 366A and 201 of the Code uphold

Nov 10, 2021 sclaw

SUPREME COURT OF INDIA FULL BENCH IRAPPA SIDDAPPA MURGANNAVAR — Appellant Vs. STATE OF KARNATAKA — Respondent ( Before : L. Nageswara Rao, Sanjiv Khanna and B.R. Gavai, JJ. )…

Acquittal I P C

Penal Code, 1860 (IPC) – Sections 392 and 397 – Disclosure statement – where the prosecution fails to inspire confidence in the manner and/or contents of the recovery with regard to its nexus to the alleged offence, the Court ought to stretch the benefit of doubt to the accused – Its nearly three centuries old cardinal principle of criminal jurisprudence that “it is better that ten guilty persons escape, than that one innocent suffer”. The doctrine of extending benefit of doubt to an accused, notwithstanding the proof of a strong suspicion, holds its fort on the premise that “the acquittal of a guilty person constitutes a miscarriage of justice just as much as the conviction of the innocent” .

Nov 9, 2021 sclaw

SUPREME COURT OF INDIA FULL BENCH BIJENDER @ MANDAR — Appellant Vs. STATE OF HARYANA — Respondent ( Before : N.V. Ramana, CJI, Surya Kant and Hima Kohli, JJ. )…

I P C

Penal Code, 1860 (IPC) – Sections 391, 395 and 397 – Mere acquittal of some of the accused on the same evidence by itself does not lead to a conclusion that all deserve to be acquitted in case appropriate reasons have been given on appreciation of evidence both in regard to acquittal and conviction of the accused – Conviction of accused for offence punishable under Section 397 IPC is hereby set aside and the appellants–accused are convicted for the offences under Section 391 IPC punishable under Section 395 IPC – Appeal partly allowed.

Nov 4, 2021 sclaw

SUPREME COURT OF INDIA DIVISION BENCH GANESAN AND OTHER — Appellant Vs. STATE REP. BY STATION HOUSE OFFICER AND OTHER — Respondent ( Before : Dr. Dhananjaya Y. Chandrachud and…

I P C

Penal Code, 1860 (IPC) – Sections 300 and 304-II – Culpable homicide not amounting to murder – The incident was stated to have occurred when initially there was an exchange of words between the ladies which then got converted into an incident where blows were exchanged – matter would be covered by Exception fourthly to Section 300 IPC and as such, the crime in question would not be “murder” but “culpable homicide not amounting to murder” – All the accused would be principally guilty of the offences under Section 304-II and Section 304-II read with Section 149 of the IPC.

Nov 4, 2021 sclaw

SUPREME COURT OF INDIA FULL BENCH SITA RAM AND OTHERS — Appellant Vs. STATE OF RAJASTHAN — Respondent ( Before : Uday Umesh Lalit, S. Ravindra Bhat and Bela M.…

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Education

Right to Education Act, 2009 — Section 12 — Uttar Pradesh Right of Children to Free and Compulsory Education Rules, 2011 — Rule 8 — Neighbourhood School Obligation — A neighbourhood school has a constitutional and statutory duty to admit students forwarded by the State Government without delay, as mandated by Article 21A of the Constitution and relevant provisions of the RTE Act and UP RTE Rules — The school cannot question the eligibility of a student once the government has completed the admission process and forwarded the list.

Apr 30, 2026 sclaw
I B C

Insolvency and Bankruptcy Code, 2016 — Section 5(8) — Financial Debt — Corporate Guarantees — A liability arising from corporate guarantee for money borrowed against interest qualifies as financial debt — The execution of corporate guarantees, even if challenged on grounds of timing or non-disclosure, are considered valid and enforceable if their execution is admitted or demonstrably proven, making the appellants entitled to recognition as financial creditors.

Apr 30, 2026 sclaw
Service

Civil Services — Tenure Curtailment — Not Punitive Unless Stigmatic — Curtailment of tenure and reversion to a lower post is not punitive or stigmatic merely because it is premature or based on unsatisfactory performance reports, as long as the order itself does not impute misconduct or stigma beyond unsuitability for the role.

Apr 30, 2026 sclaw
I B C Limitation

Insolvency and Bankruptcy Code, 2016 (IBC) — Section 7 — Application under — Limitation period — Calculation — Default date — Right to file application under Section 7 of IBC accrues on the date of default, which is when the corporate debtor first fails to discharge its repayment obligations — Limitation begins to run from the date of classification of the account as Non — Performing Asset (NPA) — Application filed beyond the prescribed period of limitation, even after considering extensions due to CIRP and Covid — 19 pandemic, is barred by limitation — NCLT and NCLAT orders admitting the application are quashed and set aside.

Apr 30, 2026 sclaw