I P C Archives - Page 27 of 61 - Supreme Court of India Judgements

December 10, 2025 10:10 pm

Sexual harassment – Using rakhi tying as a condition for bail, transforms a molester into a brother, by a judicial mandate is wholly unacceptable, and has the effect of diluting and eroding the offence of sexual harassment –

Mar 21, 2021 sclaw

SUPREME COURT OF INDIA DIVISION BENCH APARNA BHAT AND OTHERS — Appellant Vs. STATE OF MADHYA PRADESH AND ANOTHER — Respondent ( Before : A. M. Khanwilkar and S. Ravindra…

I P C

Section 195(1)(b)(i) CrPC does not bar prosecution by the investigating agency for offence punishable under Section 193 IPC, which is committed during the stage of investigation – This is provided that the investigating agency has lodged complaint or registered the case under Section 193, IPC prior to commencement of proceedings and production of such evidence before the trial court

Mar 21, 2021 sclaw

SUPREME COURT OF INDIA DIVISION BENCH BHIMA RAZU PRASAD — Appellant Vs. STATE, REP. BY DEPUTY SUPERINTENDENT OF POLICE, CBI/SPE/ACU-II — Respondent ( Before : Mohan M. Shantanagoudar and Vineet…

I P C

Cheating – Criminal breach of trust – Simply because there is a remedy provided for breach of contract or arbitral proceedings initiated at the instance of the appellants, that does not by itself clothe the court to come to a conclusion that civil remedy is the only remedy, and the initiation of criminal proceedings, in any manner, will be an abuse of the process of the court

Mar 14, 2021 sclaw

SUPREME COURT OF INDIA DIVISION BENCH PRITI SARAF AND ANOTHER — Appellant Vs. STATE OF NCT OF DELHI AND ANOTHER — Respondent ( Before : Indu Malhotra and Ajay Rastogi,…

I P C

Necessary Ingredients to constitute an offence under Section 420 (IPC) are as follows: (i) a person must commit the offence of cheating under Section 415; and (ii) the person cheated must be dishonestly induced to (a) deliver property to any person; or (b) make, alter or destroy valuable security or anything signed or sealed and capable of being converted into valuable security.

Mar 7, 2021 sclaw

SUPREME COURT OF INDIA DIVISION BENCH ARCHANA RANA — Appellant Vs. STATE OF UTTAR PRADESH AND ANOTHER — Respondent ( Before : Dr. Dhananjaya Y. Chandrachud and M.R. Shah, JJ.…

I P C

Ossification Test Conducted On An Accused Aged Around 40-55 Years Cannot Be Conclusive To Declare Him As A Juvenile On The Date Of The Incident

Feb 28, 2021 sclaw

Since there is a document signed by the appellant much before the date of occurrence, therefore, we are of the opinion that the appellant 7 (2020) 7 SCC 1 cannot…

I P C

Punishment of life imprisonment for remainder of natural life- It is true that the punishment of remainder of natural life could not have been imposed by the learned trial Judge but after looking into the entire case – It appropriate to confirm the sentence of imprisonment for life to mean the remainder of natural life while upholding the conviction under Section 302 IPC – Appeal dismissed.

Feb 23, 2021 sclaw

SUPREME COURT OF INDIA DIVISION BENCH GAURI SHANKAR — Appellant Vs. STATE OF PUNJAB — Respondent ( Before : Indu Malhotra and Ajay Rastogi, JJ. ) Criminal Appeal No. 135…

I P C

Dacoity with murder – Reduction in sentence – – the accused shall undergo 22 years of compulsory imprisonment – Accused still young about 38 years of age – He may improve his conduct after coming from jail – Maintaining the conviction under Sections 396 and 307 read with Section 34 of the IPC – reduce the sentence to 22 years actual imprisonment .

Feb 23, 2021 sclaw

SUPREME COURT OF INDIA DIVISION BENCH SHIVALINGA @ SHIVALINGAYYA — Appellant Vs. STATE OF KARNATAKA — Respondent ( Before : Mohan M. Shantanagoudar and Vineet Saran, JJ. ) Criminal Appeal…

I P C

Injuries were inflicted without premeditation in a sudden fight in the heat of passion upon a sudden quarrel and without the offender having taken advantage or acted cruelly or unusually – Appellant has served more than 18years of his jail sentence – This Court convict the appellant for an offence under Section 304 Part I IPC and sentence him to the sentence already undergone

Feb 14, 2021 sclaw

SUPREME COURT OF INDIA DIVISION BENCH PARDESHIRAM — Appellant Vs. STATE OF M.P. (NOW CHHATTISGARH) — Respondent ( Before : Hemant Gupta and S. Ravindra Bhat, JJ. ) Criminal Appeal…

I P C

IPC S 228 A – Disclosure of identity of Rape victim – No person can print or publish in print, electronic, social media, etc. the name of the victim or even in a remote manner disclose any facts which can lead to the victim being identified and which should make her identity known to the public at large.

Jan 24, 2021 sclaw

SUPREME COURT OF INDIA FULL BENCH MS. X — Appellant Vs. THE STATE OF JHARKHAND AND OTHERS — Respondent ( Before : Ashok Bhushan, R. Subhash Reddy and M. R.…

I P C

Second Complaint—There is no provision in the Criminal Procedure Code or any other statute which debars a complainant from making a second complaint on the same allegations, when the first complaint did not lead to conviction, acquittal or discharge

Jan 17, 2021 sclaw

2019(1) Law Herald (SC) 134 : 2018 LawHerald.Org 2049 IN THE SUPREME COURT OF INDIA Before Hon’ble Mrs. Justice R. Banumathi Hon’ble Mrs. Justice Indira Banerjee Criminal Appeal No. Ill…

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Arbitration

Arbitration and Conciliation Act, 1996 — Section 11(4) — Appointment of Arbitrator — Existence of Arbitration Agreement — Non-Signatory/Third Party — The Referral Court (Appointing Authority) is required to inspect and scrutinize the dealings between the parties to prima facie examine the existence of an arbitration agreement, including whether a non-signatory is a “veritable party” to the agreement. (Paras 24, 25, 27, 28, 35)

Dec 10, 2025 sclaw

Cr P C

Criminal Procedure Code, 1973 (CrPC) — Section 482 — Quashing of First Information Report (FIR) — Abuse of process of law — When civil dispute is masked as criminal complaint — Allegations in FIR (claiming criminal conspiracy, forcible occupation, and caste abuse) found inconsistent with contemporaneous civil suit filed by the informant regarding the same property and on the same day — Suit’s cause of action traced to earlier dates and did not mention the specific criminal incident alleged in the FIR — Absence of relief to set aside primary sale deeds in the suit suggests the criminal allegations are an afterthought or exaggerated — FIR quashed as a clear abuse of the process of law. (Paras 3, 6, 8, 9, 10)

Dec 10, 2025 sclaw

Service

Service Law — Resignation — Forfeiture of past service — Central Civil Service (Pension) Rules, 1972 — Rule 26(1) — Distinction between Resignation and Voluntary Retirement — An employee who resigns from service forfeits past service as per Rule 26(1) of the 1972 Rules, regardless of the length of service completed (20 years or more) — The act of resignation cannot be re-classified as voluntary retirement to claim pensionary benefits, as this would nullify the distinction between the two concepts and render Rule 26 nugatory — Claim for pension correctly denied where the employee resigned from service. (Paras 3, 4, 6, 9, 9.1, 9.5, 9.6, 12)

Dec 10, 2025 sclaw

State Laws

Uttar Pradesh Revenue Code, 2006 — Section 30 — Maintenance of Map and Field Book — Correction of Revenue Map — Scope of Section 30 — Section 30 allows the Collector to record annual changes in boundaries or correct errors or omissions detected in the map or field book (khasra) — It does not permit reopening an issue settled previously between parties regarding the location or extent of plots, especially when the earlier decision attained finality and was based on determined possession and ownership — Efforts to change the location of a purchased plot, which has already been subject to final determination under the predecessor law (Uttar Pradesh Land Revenue Act, 1901), do not fall within the scope of “correction of errors or omissions” under Section 30. (Paras 5.1, 8, 9, 10, 12, 13, 14, 15)

Dec 10, 2025 sclaw

Category: I P C

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