I P C Archives - Page 37 of 64 - Supreme Court of India Judgements

June 2, 2026 8:41 am

Penal Code, 1860 (IPC) – Section 304B and Section 498A – Evidence Act, 1872 – Section 113A – Cruelty – Suicide – Presumption – Merely because an accused is found guilty of an offence punishable under Section 498A of the IPC and the death has occurred within a period of seven years of the marriage, the accused cannot be automatically held guilty for the offence punishable under Section 306 of the IPC by employing the presumption under Section 113A of the Evidence Ac

Nov 26, 2019 sclaw

SUPREME COURT OF INDIA DIVISION BENCH GURJIT SINGH — Appellant Vs. STATE OF PUNJAB — Respondent ( Before : Navin Sinha and B.R. Gavai, JJ. ) Criminal Appeal Nos. 1492-1493…

I P C

Not A Murder’: ‘Short- Tempered’ Retd. Army Officer Who Shot A Boy For Plucking Fruits From His Compound Gets Relief From SC

Nov 23, 2019 sclaw

‘Not A Murder’: ‘Short- Tempered’ Retd. Army Officer Who Shot A Boy For Plucking Fruits From His Compound Gets Relief From SC [Read Order] “We are of the opinion that…

I P C

Section 376 R/w 511 IPC: Offence Of Attempt To Rape Can Be Attracted Even If Accused Had Not Undressed Himself held “The attempt to commit an offence begins when the accused commences to do an act with the necessary intention.”

Nov 21, 2019 sclaw

Section 376 R/w 511 IPC: Offence Of Attempt To Rape Can Be Attracted Even If Accused Had Not Undressed Himself: SC [Read Judgment] BY: LIVELAW NEWS NETWORK20 Nov 2019 9:35…

I P C

Penal Code, 1860 (IPC) – Section 354, 511 and 376 – Criminal force on the victim -Rape attempt – Delay in registering the FIR HELD Husband of the complainant victim (P.W.3) was staying in Nandprayag while the incident occurred in the remote village of Salna – Subsequent to the incident, the complainant victim first travelled to meet her husband (P.W.3) – After narrating the said incident to him, she further travelled to register a complaint before Chief Judicial Magistrate, Chamoli, which is again far off from the place of occurrence

Nov 20, 2019 sclaw

SUPREME COURT OF INDIA DIVISION BENCH CHAITU LAL — Appellant Vs. STATE OF UTTARAKHAND — Respondent ( Before : N.V. Ramana and Ajay Rastogi, JJ. ) Criminal Appeal No. 2127…

I P C

SEction 149 IPC – the fact that all of them had entered the house around midnight and further fact that two out of those five accused used their deadly weapons to cause the death of the deceased was sufficient to attract the principles of vicarious liability under Section 149 IPC.

Nov 20, 2019 sclaw

SUPREME COURT OF INDIA DIVISION BENCH STATE OF MADHYA PRADESH — Appellant Vs. KILLU @ KAILASH AND OTHERS — Respondent ( Before : Uday Umesh Lalit and Indu Malhotra, JJ.…

I P C

Proceedings U/s 218 IPC Against IO, Witnesses Cannot Be Initiated Merely Because Prosecution Failed To Establish Its Case

Nov 13, 2019 sclaw

Proceedings U/s 218 IPC Against IO, Witnesses Cannot Be Initiated Merely Because Prosecution Failed To Establish Its Case: SC [Read Order] BY: ASHOK KINI12 Nov 2019 1:14 PM The Supreme…

I P C

Penal Code, 1860 (IPC) – Section 302 read with 34, 148 and 149 – Murder – Delay in registration of FIR – Accused persons denied their involvement in the commission of the offence – High Court, on reappreciation of the evidence on record, affirmed the finding of guilt against the appellants “R” (Accused No. 1) and “S” (Accused No. 2) but acquitted “R1” (Accused No. 4) and “D” (Accused No. 6) by giving them benefit of doubt. Appeal dismissed

Nov 10, 2019 sclaw

SUPREME COURT OF INDIA DIVISION BENCH ROHTAS AND ANOTHER — Appellant Vs. THE STATE OF HARYANA — Respondent ( Before : A.M. Khanwilkar and Dinesh Maheshwari, JJ. ) Criminal Appeal…

I P C

[ Rape & Murder ] “In our considered opinion, merely because extra judicial confession is proved which is a weak type of circumstance, the accused cannot be convicted for the offence of rape and murder. The prosecution has failed to prove other circumstances relied upon by it beyond reasonable doubt.

Nov 5, 2019 sclaw

[ Rape & Murder ] Accused Cannot Be Convicted Merely Because Extra Judicial Confession Is Proved: SC [Read Order] “It is unfortunate that the appellant has remained in jail for…

I P C

Inconvenience Of Accused To Approach Court Seeking Permission To Travel Abroad Not A Reason To Dilute Such Bail Condition: SC

Oct 30, 2019 sclaw

Inconvenience Of Accused To Approach Court Seeking Permission To Travel Abroad Not A Reason To Dilute Such Bail Condition: SC BY: LIVELAW NEWS NETWORK29 Oct 2019 5:40 PM The Supreme…

I P C

Penal Code, 1860 (IPC) – Sections 326, 452 and 34 – Voluntarily causing grievous hurt by dangerous weapons – Enhancement of sentence – -This Court note that under the crime test, seriousness needs to be ascertained. The seriousness of the crime may be ascertained by (i) bodily integrity of the victim; (ii) loss of material support or amenity; (iii) extent of humiliation; and (iv) privacy breach.

Oct 28, 2019 sclaw

SUPREME COURT OF INDIA FULL BENCH STATE OF MADHYA PRADESH — Appellant Vs. UDHAM AND OTHERS — Respondent ( Before : N.V. Ramana, Mohan M. Shantanagoudar and Ajay Rastogi, JJ.…

You missed

Constitution

Constitution of India, 1950 — List II, Entry 34 — “Betting and gambling” — Whether confined to games of chance — The expression “betting and gambling” in Entry 34 cannot be split to mean that the staking angle alone constitutes “betting” and the chance element alone constitutes “gambling” — Both betting and gambling involve the aspect of staking money on an uncertain outcome — Merely because the risk element is commonly perceived as “taking a chance”, it cannot mean the expression covers only games of chance — The expression is a set composite expression and cannot be rewritten by Courts to read as “betting on gambling” — Such a judicial rewriting would constitute a clear constitutional aberration — State of Bombay v. R.M.D. Chamarbaugwala, AIR 1957 SC 699 (RMDC-I) and R.M.D. Chamarbaugwala v. Union of India, AIR 1957 SC 628 (RMDC-II), explained and distinguished.

May 31, 2026 sclaw

Constitution

Constitution of India — Articles 246A, 366(12), 366(12A), 265 — Central Goods and Services Tax Act, 2017 (CGST Act) — Sections 2(1), 2(31), 2(52), 7, 9, 15 — Central Goods and Services Tax Rules, 2017 — Rules 31A, 31B, 31C — Schedule III, Entry 6 — Actionable claims arising from betting and gambling — Constitutional validity of levy of GST — Legislative competence of Parliament — Whether online gaming, fantasy sports and casino transactions involve betting and gambling — Whether actionable claims arise therefrom — Valuation of taxable supply.

May 31, 2026 sclaw

Constitution

Betting and Gambling — Essential ingredients — The essential element of “betting and gambling” lies in staking money or money’s worth upon uncertain outcomes — The character of betting and gambling does not depend exclusively upon whether the underlying activity is a game of skill or a game of chance, but upon the existence of stakes placed upon uncertain future contingencies — Consequently, even where the underlying activity involves substantial elements of skill, once participation is conditioned upon staking money or money’s worth upon uncertain outcomes, the resulting transaction acquires the character of betting and gambling within the framework of the GST legislation — Accordingly, online gaming activities, including fantasy sports and other games played on digital platforms involving staking upon uncertain outcomes, constitute betting and gambling for purposes of the GST framework.

May 31, 2026 sclaw

Anticipatory Bail Bail Declined

Criminal Procedure Code, 1973 (CrPC) — Section 438 — Grant of Anticipatory Bail — Abuse of Authority by Law Enforcers — Supreme Court set aside the High Court’s order granting anticipatory bail to police officers accused of misusing their authority, extorting money, and causing stress to a citizen and his minor daughter — The Court emphasized that in cases where there is a clear abuse of authority by law enforcement officials, the normal presumptions applicable to ordinary accused persons may not apply, and greater caution is warranted — Observations made by the Supreme Court were held to be prima facie and not to govern the trial

May 31, 2026 sclaw

Category: I P C

You missed