Supreme Court of India Judgements

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Category: I P C

I P C

Penal Code, 1860 (IPC) – Sections 302, 307, 147, 148, 149 and 452 – Murder – Unlawful assembly – Common object – Appeal against acquittal – Medical evidence and ocular evidence – It is trite law that minor variations between medical evidence and ocular evidence do not take away the primacy of the latter.

Dec 22, 2019 sclaw

SUPREME COURT OF INDIA DIVISION BENCH STATE OF UTTAR PRADESH — Appellant Vs. RAVINDRA @ BABLOO AND OTHERS — Respondent ( Before : Ashok Bhushan and Navin Sinha, JJ. )…

I P C

Nirbhaya gang rape and murder case – IPC – Sections 376(2)(g), 120-B, 377, 365, 366, 395, 397, 302, 307, 412 – Unnatural sex and inserted iron rod in the private parts of the prosecutrixHELD Review Petition – In the judgment dated 05.05.2017, this Court held that the case is falling within “the rarest of rare cases”

Dec 22, 2019 sclaw

SUPREME COURT OF INDIA FULL BENCH AKSHAY KUMAR SINGH — Appellant Vs. STATE (NCT OF DELHI) — Respondent ( Before : R. Banumathi, Ashok Bhushan and A. S. Bopanna, JJ.…

I P C

Criminal Procedure Code, 1973 (CrPC) – Section 482 – Penal Code, 1860 (IPC) – Section 379 – Uttar Pradesh Minor Mineral (Concession) Rules, 1963 – Rules 3, 57 and 7 – Mines and Minerals (Development and Regulation) Act, 1957 – Sections 4 and 21 – Prevention of Damage to Public Property Act, 1984 – Sections 3 and 4 – Theft of mining sand – Quashing of complaint – Mere violation of Section 4 which is an offence cognizable only under Section 21 of the Mines Regulation Act and not under any other law – There is no bar on the Court from taking cognizance of the offence under Section 379 of the IPC

Dec 22, 2019 sclaw

SUPREME COURT OF INDIA DIVISION BENCH KANWAR PAL SINGH — Appellant Vs. THE STATE OF UTTAR PRADESH AND ANOTHER — Respondent ( Before : S. Abdul Nazeer and Sanjiv Khanna,…

I P C

Penal Code, 1860 (IPC) – Section 85 – Murder of Wife – Act of pouring kerosene – Influence of liquor -HELD merely establishing that his mind was affected by drink so that he more readily gave way to some violent passion, does not rebut the presumption that a man intends the natural consequences of his acts

Dec 14, 2019 sclaw

  SUPREME COURT OF INDIA DIVISION BENCH SURAJ JAGANNATH JADHAV — Appellant Vs. THE STATE OF MAHARASHTRA — Respondent ( Before : Ashok Bhushan and M. R. Shah, JJ. )…

I P C

Penal Code, 1860 (IPC) – Sections 302 and 323 – Murder – Acquittal – It appears from the records that the respondent as under trial had undergone 2 years 8 months 11 days of custody and after his conviction on 24.01.1995 by the Sessions Judge he remained in custody till 18.11.2006 completing 11 years 9 months 26 days. Thus, he has undergone total custody of 14 years 6 months 7 days – Not consider the present a fit case to interfere – Appeal dismissed.

Dec 11, 2019 sclaw

SUPREME COURT OF INDIA DIVISION BENCH STATE OF MADHYA PRADESH — Appellant Vs. AMARLAL — Respondent ( Before : Ashok Bhushan and Navin Sinha, JJ. ) Criminal Appeal No. 251…

I P C

Penal Code, 1860 (IPC) – Sections 147, 148, 149, 302 and 452 – Criminal Procedure Code, 1973 (CrPC) – Sections 157 and 173(2) – Murder – Appeal against conviction and Sentence – Medical evidence fully supports the ocular evidence and there is virtually no contradiction – Version of the two eye witnesses with regard to the injuries caused by the fire arms and sharp edged weapons, find corroboration from the medical report- Appeal dismissed Dt 11.12.2019

Dec 11, 2019 sclaw

SUPREME COURT OF INDIA DIVISION BENCH RAMJI SINGH AND OTHERS — Appellant Vs. THE STATE OF UTTAR PRADESH — Respondent ( Before : Mohan M. Shantanagoudar and Deepak Gupta, JJ.…

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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