I P C Archives - Page 58 of 62 - Supreme Court of India Judgements

February 25, 2026 2:58 am

Culpable Homicide— Only an unpremeditated assault committed in the heat of passion upon a sudden quarrel which would come within Exception 4 and it is necessary that all the three ingredients must be found.

Apr 14, 2017 sclaw

2007(2) LAW HERALD (SC) 1714 IN THE SUPREME COURT OF INDIA Before The Hon’ble Mr. Justice S.B. Sinha The Hon’ble Mr. Justice Markandey Katju Criminal Appeal No. 178 of…

I P C

Common Object—The question, as to whether in a given case common object has been made out or not, will depend upon the facts and circumstances thereof; Conduct of the parties and the manner in which the occurrence has taken place.

Apr 14, 2017 sclaw

2007(2) LAW HERALD (SC) 1689 IN THE SUPREME COURT OF INDIA Before The Hon’ble Mr. Justice S.B. Sinha The Hon’ble Mr. Justice Markandey Katju Criminal Appeal No. 431 of 2006…

I P C

Murder—Common Intention—Injuries on head of deceased—Guilt proved beyond doubt—Conviction upheld.

Apr 14, 2017 sclaw

2007(2) LAW HERALD (SC) 1626 IN THE SUPREME COURT OF INDIA Before The Hon’ble Mr. Justice S. B. Sinha The Hon’ble Mr. Justice Markandey Katju Civil Appeal No. 708…

I P C

Common Intention—Direct proof of common intention is seldom available and, therefore, such intention can only be inferred from the circumstances appearing from the proved facts of the case and the proved circumstances.

Apr 13, 2017 sclaw

2007(2) LAW HERALD (SC) 1587 IN THE SUPREME COURT OF INDIA Before The Hon’ble Mr. Justice S.B. Sinha The Hon’ble Mr. Justice Markandey Katju Criminal Appeal No. 634 of…

I P C

Murder—Culpable Homicide—For cases to fall within clause (3), it is not necessary that the offender intended to cause death, so long as the death ensues from the intentional bodily injury or injuries sufficient to cause death in the ordinary course of nature.

Apr 13, 2017 sclaw

2007(2) LAW HERALD (SC) 1583 IN THE SUPREME COURT OF INDIA Before The Hon’ble Mr. Justice S.B. Sinha The Hon’ble Mr. Justice Markandey Katju Criminal Appeal No. 637 of…

I P C

First Information Report—Not a substantive piece of evidence—It cannot contradict the testimony of the eye witnesses even though it may contradict its maker.

Apr 13, 2017 sclaw

2007(2) LAW HERALD (SC) 1561 IN THE SUPREME COURT OF INDIA Before The Hon’ble Mr. Justice S. H. Kapadia The Hon’ble Mr. Justice B. Sudershan Reddy Criminal Appeal No.…

I P C

Murder—Appeal against acquittal—Evidence not properly considered by Courts below—Appeal allowed for fresh decision.

Apr 13, 2017 sclaw

2007(2) LAW HERALD (SC) 1533 IN THE SUPREME COURT OF INDIA Before The Hon’ble Mr. Justice S.B. Sinha The Hon’ble Mr. Justice Markandey Katju Criminal Appeal No. 875 of…

I P C

Murder—Circumstantial Evidence— Minor contradictions will not shake the testimony.

Apr 13, 2017 sclaw

2007(2) LAW HERALD (SC) 1526 IN THE SUPREME COURT OF INDIA Before The Hon’ble Mr. Justice S. B. Sinha The Hon’ble Mr. Justice Markandey Katju Criminal Appeal No. 329…

I P C

Murder—Sole eye witness—Conviction can be based on the basis of the testimony of a sole eye witness.

Apr 13, 2017 sclaw

2007(2) LAW HERALD (SC) 1505 IN THE SUPREME COURT OF INDIA Before The Hon’ble Mr. Justice S. B. Sinha The Hon’ble Mr. Justice Markandey Katju Criminal Appeal No. 486…

I P C

Kidnapping for ransom–Any of the three ingredients can take place at one place or at different places. Place of inquiry or trial—Offence committed partly in one local area and partly in another—Trial could be conducted in any of the local jurisdiction where offence was committed.

Apr 10, 2017 sclaw

2007(2) LAW HERALD (SC) 1403 IN THE SUPREME COURT OF INDIA Before The Hon’ble Mr. Justice A.K. Mathur The Hon’ble Mr. Justice Lokeshwar Singh Panta Criminal Appeal No. 4516…

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I B C

Insolvency and Bankruptcy Code, 2016 — Section 14, Section 238 — Telecom laws — Spectrum — Nature of — Can spectrum, even if treated as an asset in corporate debtor’s books, be subjected to proceedings under IBC? — Held, No. Spectrum is a natural resource, the right to use which is granted by the Government under a licence, not ownership. The IBC cannot override the specific statutory regime governing telecommunications law.

Feb 22, 2026 sclaw

Constitution

. Cricket Association Rules — Applicability of Supreme Court Judgments — A district cricket association’s rules and bye-laws are not necessarily required to be identical to those of the national cricket governing body (BCCI) based on previous Supreme Court judgments, as the specific rulings in those cases did not mandate such precise conformity for district associations.

Feb 22, 2026 sclaw

Service

Service Law — Regularisation of Services — Casual Workers — Supreme Court held that casual workers who were similarly situated to those whose services had been regularised in previous judgments, should also have their services regularised. The Court noted that the work performed was perennial and fundamental to the functioning of the department, and that excluding these workers amounted to discrimination.

Feb 22, 2026 sclaw

Bail Declined

Criminal Procedure Code, 1973 (CrPC) — Section 438 — Anticipatory Bail — Absconding accused — General rule is that an absconder is not entitled to anticipatory bail, exception being when court is prima facie satisfied that no case is made out against the accused after perusing FIR, case diary, and other materials — Accused absconded for almost six and a half years, threatened victim, had criminal antecedents, and was not traceable — Acquittal of co-accused does not automatically entitle absconding accused to anticipatory bail, as prosecution is not expected to adduce evidence against absconding accused during trial of co-accused — Granting anticipatory bail to an absconding accused sets a bad precedent

Feb 22, 2026 sclaw

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