I P C Archives - Page 59 of 63 - Supreme Court of India Judgements

May 22, 2026 5:23 pm

Penal Code, 1860 (IPC) – Section – 302, 307, 149 – Transfer the case

Apr 16, 2017 sclaw

(1997) 8 JT 379 : (1997) 6 SCALE 364 : (1997) 8 SCC 164 : (1997) 4 SCR 401 Supp SUPREME COURT OF INDIA SUKHBIR SINGH AND OTHERS —…

I P C

Confiscation of gold – Learned Additional Solicitor General submits that the proceedings for confiscation of gold had been initiated by the authorities and an order has already been made confiscating the said bars.

Apr 16, 2017 sclaw

(1999) 66 ECC 579 : (1999) 85 ECR 839 : (1999) 113 ELT 377 : (2000) 10 SCC 164 SUPREME COURT OF INDIA COMMISSIONER OF CUSTOMS, AIR CARGO, N.D.…

I P C

Murder—Natural witness—Blood Group found on weapon as also of the appellant matched with the blood group of PW1.

Apr 15, 2017 sclaw

2007(2) LAW HERALD (SC) 1835 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. 704 of…

I P C

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…

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Constitution I P C

Criminal Law — Murder and Conspiracy — Appreciation of Evidence — Supreme Court’s Role in Appeals Against Acquittal — The Supreme Court reiterated that its role in an appeal against an acquittal is to examine whether the High Court committed an error in disturbing the Trial Court’s findings, especially when two competent courts have reached opposite conclusions on the same evidence — The Court must re-appreciate the evidence to deliver a final finding.

May 21, 2026 sclaw

Service

[Uttar Pradesh Higher Education Services Commission Act, 1980, S. 13(4)] – [A waitlisted candidate cannot claim appointment to an alternative post after failing to join the initially recommended post, particularly after the repeal of the Old Act.] A. Uttar Pradesh Higher Education Services Commission Act, 1980 (Old Act) vs. Uttar Pradesh Education Service Selection Commission Act, 2023 (New Act) — Comparative Analysis — Held, the New Act does not prescribe a power to the Director akin to Section 13(4) of the Old Act — After the commencement of the New Act, the validity of the list/panel under the Old Act lapses, and authorities are bound to follow the procedure under Sections 10 and 11 of the New Act.

May 21, 2026 sclaw

Cr P C

Criminal Procedure Code, 1973 (CrPC) — Sections 439 and 483 BNSS — Bail Jurisdiction — Power to issue directions — High Court, while exercising bail jurisdiction, cannot issue directions that extend beyond the scope of the bail application and impinge upon the statutory powers of other authorities or create new systems for accountability, as this would amount to an error of jurisdiction.

May 21, 2026 sclaw

State Laws

[MPID Act, S. 2(c) & 2(d)] – Amounts advanced with promise of return and interest qualify as “deposit” accepted by “financial establishment” under the Act. – Maharashtra Protection of Interest of Depositors (in Financial Establishments) Act, 1999 Section 2(c) and Section 2(d) — Deposit and Financial Establishment — Amounts advanced to individuals with promise of repayment with interest constitute a “deposit” under Section 2(c) and the recipients are “financial establishments” under Section 2(d) of the MPID Act, irrespective of the transaction being termed as a “loan” — The nomenclature of the transaction is not determinative; the essential attributes of the transaction are key.

May 17, 2026 sclaw

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