I P C Archives - Page 49 of 63 - Supreme Court of India Judgements

March 27, 2026 9:27 am

Indian Penal Code, 1860, S.306 & S.498-A—Abetment to Suicide-Cruelty to Wife—Dowry Demand—Reduction in Sentence—Deceased died within 6 months of marriage by consuming poison

Apr 30, 2018 sclaw

(2018) 1 AICLR 888 : (2018) AIR(SCW) 673 : (2018) AIR(SC) 673 : (2018) AllSCR(Crl) 202 : (2018) 1 ALT(Crl) 257 : (2018) CriLR 136 : (2018) 1 DMC 483…

I P C

Attempt to murder — Accused fired gunshots without pre-meditation on non vital parts of body — Intention to kill not proved– Accused acquitted under S 307 convicted under 324 IPC– Sentence already undergone.

Apr 16, 2018 sclaw

(2017) 4 LawHerald(SC) 2613 : (2017) 4 Crimes 163 : (2017) 4 BomCR(Cri) 794 : (2017) 4 BLJud 170 : (2017) 68 OrissaCriR 993 : (2017) AllSCR(Crl) 1866 : (2017) 4 CalCriLR 366 :…

I P C

MCOCA—Continuing unlawful Activity—Charge Sheets filed in competent courts outside the National Capital Territory of Delhi can be taken into account for purpose of constituting a “continuing unlawful activity” and it would be merely for the purpose of determining the antecedents of the accused.

Apr 8, 2018 sclaw

(2017) 101 ACrC 965 : (2017) 180 AIC 135 : (2017) 3 AllCrlRulings 3233 : (2017) 10 SCC 779 : (2017) AIR(SCW) 4888 : (2017) 3 AIRBomR(Cri) 818 :…

I P C

Rape—Sexual intercourse by husband with his own wife below 18 years of age is rape—Exception 2 to Section 375 IPC is to be read down accordingly.

Apr 2, 2018 sclaw

(2017) 10 SCC 800 : (2017) 4 BomCR(Cri) 599 : (2017) 3 ALT(Crl) 379 : (2017) 101 ACrC 630 : (2017) 179 AIC 1 : (2017) AIR(SCW) 4904 :…

I P C

Causing disappearance of evidence—It is mandatory for the prosecution to prove that the accused actively participated in the matter of disappearance of evidence and with an intention to screen the offender-Accused can never be convicted on the basis of probabilities or on assumptions and presumptions.

Mar 25, 2018 sclaw

(2017) 3 BBCJ 381 : (2017) CriLR 917 : (2017) 3 Crimes 222 : (2017) 3 JCC 1956 : (2017) 7 JT 225 : (2017) 3 LawHerald(SC) 2408 : (2018) 1 NCC 342 :…

I P C

Indian Penal Code, 1860, S.326 & S.456–Grievous Hurt-Lurking Trespass- Reduction in Sentence—Victim must be adequately compensated while reducing the quantum of sentence of imprisonment to certain extent

Mar 25, 2018 sclaw

(2017) 101 ACrC 263 : (2017) 178 AIC 143 : (2017) 4 AICLR 429 : (2017) AIR(SCW) 3570 : (2017) 4 AIRJharR 547 : (2017) AIR(SC) 3570 : (2017) ALLMR(Cri)…

I P C

Indian Penal Code, 1860, S.304 Part 2–Culpable Homicide—Sudden Fight-Reduction in Sentence—There was a pre-existing property dispute between the two families

Mar 18, 2018 sclaw

(2017) 100 ACrC 996 : (2017) 177 AIC 31 : (2017) 4 AICLR 546 : (2017) AIR(SCW) 3847 : (2017) AIR(SC) 3847 : (2017) AllSCR(Crl) 1361 : (2017) 3 ALT(Crl)…

I P C

These facts manifest abuse of appellant’s position as public servant obtaining valuable thing and pecuniary advantage for himself–Co-accused appellant Neera Yadav is associated in each and every aspect of these events which clearly bring home the charge of conspiracy of both the accused-Conviction upheld.

Mar 9, 2018 sclaw

(2017) 100 ACrC 960 : (2017) 177 AIC 79 : (2017) 4 AICLR 201 : (2017) AIR(SCW) 3772 : (2017) AIR(SC) 3772 : (2017) AllSCR(Crl) 1537 : (2017) CriLJ…

I P C

Petition for framing additional charge-Held; that it is just and proper for the Sessions Court before whom the case is pending to consider framing of an additional charge under Section 302 of the IPC–No need for issuing specific directions for that

Feb 25, 2018 sclaw

(2017) 100 ACrC 911 : (2017) 176 AIC 259 : (2017) 3 AICLR 373 : (2017) AllSCR(Crl) 1247 : (2017) 2 BBCJ 173 : (2017) 2 Crimes 108 :…

I P C

Babri Masjid Demolition Case—Earlier charges were dropped against instigators of offence on technical grounds regarding framing of charges— Since a joint charge sheet had already been filed in which instigators were already charged for criminal conspiracy—Appeal of CBI allowed—Directions issued to proceed trial against instigators of crime.

Feb 22, 2018 sclaw

(2017) 100 ACrC 310 : (2017) 175 AIC 172 : (2017) AIR(SCW) 2020 : (2017) AIR(SC) 2020 : (2017) 2 AllCrlRulings 1350 : (2017) 4 AllLJ 114 : (2017)…

You missed

Service

Indian Air Force — Short Service Commission Officers (SSCOs) — Reinstatement and consideration for Permanent Commission (PC) — Dismissal of appeal challenging AFT order — Delay in approaching legal forum.

Mar 26, 2026 sclaw

Service

Short Service Commission Women Officers (SSCWOs) — Eligibility for Permanent Commission (PC) and pensionary benefits — Applicability of Air Force Human Resource Policy — Refusal of benefits due to not meeting minimum average Annual Confidential Report (ACR) grading of 6.5 — Court’s refusal to grant benefits where minimum criteria not met and no demonstrated mitigating circumstances exist compared to other successful applicants.

Mar 26, 2026 sclaw

Service

Air Force Act, 1950 — Short Service Commission Women Officers (SSCWOs) — Permanent Commission (PC) — Denial of PC — Assessment of performance and eligibility — HRP 01/2019 — Minimum Performance Criteria — ACR gradings — Mandatory In-Service Courses (MISCs) — Categorisation — Arbitrariness — Hurried implementation — Inadequate opportunity to meet criteria — Pregnancy — Deemed qualifying service for pension — One-time measure.

Mar 26, 2026 sclaw

Service

Army Act, 1950 — Short Service Commission Officers (SSCOs) — Permanent Commission (PC) — Annual Vacancy Cap — The Supreme Court examined the annual cap of 250 vacancies for PC, finding it not to be an immutable rule and that it had been breached historically for exigencies of service and policy changes, thus it should not act as an absolute bar to corrective relief, especially when the method of assessment was found to be unfair.

Mar 26, 2026 sclaw

Category: I P C

You missed