I P C Archives - Page 31 of 64 - Supreme Court of India Judgements

June 13, 2026 5:25 pm

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…

I P C

Criminal Law–Rape–Kidnapping and Rape–Consent – Acquittal –

Jan 17, 2021 sclaw

Stats of H.P. v. Suresh Kumar @ Chhotu 2009(2) LAW HERALD (SC) 731 IN THE SUPREME COURT OF INDIA Before The Hon’ble Mr. Justice Arijit Pasayat The Hon’ble Mr. Justice…

I P C

Common intention is evident from the accused persons coming to the lands of PW1 armed and intimidating him to return the lands followed by assault upon him and those who came to his rescue HELD Number and nature of hard blunt injuries on the two deceased make it apparent that the assailants were more than one

Jan 17, 2021 sclaw

SUPREME COURT OF INDIA DIVISION BENCH ASHARAM TIWARI — Appellant Vs. STATE OF MADHYA PRADESH — Respondent ( Before : R.F. Nariman and Navin Sinha, JJ. ) Criminal Appeal No…….of…

I P C

Kidnapping – Consensual Affair – Defence of – HELD the consent of the minor would be no defence to a charge of kidnapping

Jan 17, 2021 sclaw

SUPREME COURT OF INDIA FULL BENCH ANVERSINH @ KIRANSINH FATESINH ZALA — Appellant Vs. STATE OF GUJARAT — Respondent ( Before : N.V. Ramana, S. Abdul Nazeer and Surya Kant,…

I P C

Injuries were simple in nature caused by hard blunt object – Accused persons guilty of committing offence under Section 324 of the Code – This Court impose sentence of three years rigorous imprisonment – Conviction and sentence under sections 341, 307, 325, and 302 read with 34 set aside –

Jan 17, 2021 sclaw

1/8 SUPREME COURT OF INDIA FULL BENCH MIHIR GOPE ETC. — Appellant Vs. THE STATE OF JHARKHAND — Respondent ( Before : N.V. Ramana, Surya Kant and Aniruddha Bose, JJ.…

I P C

Triple Talaq- Relatives Of Husband Cannot Be Accused Of Offence Under Muslim Women (Protection of Rights on Marriage) Act – Anticipatory bail application maintainable

Jan 1, 2021 sclaw

On a preliminary analysis, it is clear that the appellant as the mother-in-law of the second respondent cannot be accused of the offence of pronouncem The provisions of Section 7(c)…

I P C

Argument of the accused that he has only one hand, as a result of which it would be physically impossible to have committed an act of rape – Petition dismissed

Dec 17, 2020 sclaw

SUPREME COURT OF INDIA FULL BENCH SEELAN @ JEYASEELAN — Appellant Vs. THE INSPECTOR OF POLICE — Respondent ( Before : Rohinton Fali Nariman, Navin Sinha and K.M. Joseph, JJ.…

I P C

Since the appeal arises out of conviction of Accused No. 2, the applicant herein who was accused No. 3 and was acquitted, is not a necessary party. Hence, the application for deletion of respondent no. 2 is allowed.

Dec 16, 2020 sclaw

SUPREME COURT OF INDIA SINGLE BENCH GOPI RAM — Appellant Vs. THE STATE OF RAJASTHAN AND ANOTHER — Respondent ( Before : V. Ramasubramanian, J. ) I.A. No. 124145 of…

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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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