Supreme Court of India Judgements

46054 Judgements hosted as on 15/11/2023 - Search (FREE), Subscribe, Read & Download

Category: Joint Family Property

Adoption Joint Family Property

Hindu Adoptions and Maintenance Act, 1956 – Section 16 – Adoption Deed – Mere fact that a deed of adoption has been registered cannot be taken as evidence of proof of adoption, as an adoption deed never proves an adoption – Factum of adoption has to be proved by oral evidence of giving or taking of the child and that the necessary ceremonies, where they are necessary to be performed, were carried out in accordance with shastras.

Nov 25, 2023 sclaw

SUPREME COURT OF INDIA DIVISION BENCH MOTURU NALINI KANTH — Appellant Vs. GAINEDI KALIPRASAD (DEAD, THROUGH LRS.) — Respondent ( Before : C.T. Ravikumar and Sanjay Kumar, JJ. ) Civil…

Joint Family Property Property Matters Will & Succession

A combined reading of Section 15(1)(a) and Section 16 of the Act would make it manifest that the property of a female Hindu dying intestate shall devolve, firstly, upon the sons and daughters (including the children of any pre-deceased son or daughter) and the husband. Therefore, the plaintiff being the widow of the pre-deceased son does not have the first right or entitlement to receive any share in the share of her mother-inlaw.

Nov 12, 2023 sclaw

SUPREME COURT OF INDIA FULL BENCH SACHIDHANANDAM SINCE DEAD THROUGH HIS LRS. — Appellant Vs. E. VANAJA AND OTHERS — Respondent ( Before : B.R. Gavai, Hima Kohli and Prashant…

Joint Family Property Maintenance

Constitution of India, 1950 – Article 142 – (CrPC) – S 125(3) – Maintenance to wife – Fails to comply with the order for payment of maintenance – Husband abandoned the wife, and virtually fled to Australia – Recovery of arrears of maintenance on the ground that she lives with her widowed mother, on whom she is dependent expenses. for including litigation expenses – This Court is not powerless, but can issue appropriate directions, and even decrees, for doing complete justice between the parties – In other words, the power under Article 142 is meant to supplement the existing legal framework – Directions issued for sale of joint/coparcenary property

Nov 1, 2023 sclaw

SUPREME COURT OF INDIA DIVISION BENCH MANMOHAN GOPAL — Appellant Vs. THE STATE OF CHHATTISGARH AND ANOTHER — Respondent ( Before : S. Ravindra Bhat and Aravind Kumar, JJ. )…

Joint Family Property Will & Succession

Hindu Succession Act, 1956 – Section 6 – Devolution of interest in coparcenary property – In order to ascertain the shares of the heirs in the property of a deceased coparcener, the first step is to ascertain the share of the deceased himself in the coparcenary property and Explanation 1 to Section 6 provides a fictional expedient, namely, that his share is deemed to be the share in the property that would have been allotted to him if a partition had taken place immediately before his death

Sep 12, 2023 sclaw

SUPREME COURT OF INDIA DIVISION BENCH DERHA — Appellant Vs. VISHAL AND ANOTHER — Respondent ( Before : C.T. Ravikumar and Sanjay Kumar, JJ. ) Civil Appeal No. 4494 of…

Joint Family Property Matrimonial

Held, a child of a marriage which is null and void under Section 11 of HMA is statutorily conferred with legitimacy – Where a voidable marriage has been annulled by a decree of nullity under Section 12, of HMA a child ‘begotten or conceived’ before the decree has been made, is deemed to be their legitimate child notwithstanding the decree, if the child would have been legitimate to the parties to the marriage if a decree of dissolution had been passed instead of a decree of nullity

Sep 12, 2023 sclaw

SUPREME COURT OF INDIA FULL BENCH REVANASIDDAPPA AND ANOTHER — Appellant Vs. MALLIKARJUN AND OTHERS — Respondent ( Before : Dhananjaya Y Chandrachud, CJI., J B Pardiwala and Manoj Misra,…

Joint Family Property

Hindu Succession Act 1956 – Essential ingredient of Section 14 subsection (1) is possession over the property – Possession being a prerequisite to sustain a claim under subsection (1) of Section 14 of the 1956 Act – Admittedly the plaintiff was never in possession of the property – Appeal dismissed.

Sep 3, 2023 sclaw

SUPREME COURT OF INDIA DIVISION BENCH M. SIVADASAN (DEAD) THROUGH LRS. AND OTHERS — Appellant Vs. A. SOUDAMINI (DEAD) THROUGH LRS. AND OTHERS — Respondent ( Before : C.T. Ravikumar…

Joint Family Property

Hindu Succession Act, 1956 – Section 29A – Coparcenary rights – Partition and separate possession of one-third in the plaint schedule property – Property is not available partition as of the date of coming into force of Section 29A – There is no prohibition to effect a partition otherwise than through an instrument in writing by duly complying with the requirement of law – Division may also be effected under a settlement or oral understanding

Aug 17, 2023 sclaw

SUPREME COURT OF INDIA DIVISION BENCH H. VASANTHI — Appellant Vs. A. SANTHA (DEAD) THROUGH LRS. AND OTHERS — Respondent ( Before : Bela M. Trivedi and S.V.N. Bhatti, JJ.…

Joint Family Property

Joint Family Property – Gift deed – A Hindu father or any other managing member of a HUF has power to make a gift of ancestral property only for a ‘pious purpose’ and what is understood by the term ‘pious purpose’ is a gift for charitable and/or religious purpose. Therefore, a deed of gift in regard to the ancestral property executed ‘out of love and affection’ does not come within the scope of the term ‘pious purpose’

Apr 21, 2022 sclaw

SUPREME COURT OF INDIA DIVISION BENCH K.C. LAXMANA — Appellant Vs. K.C. CHANDRAPPA GOWDA AND ANOTHER — Respondent ( Before : S. Abdul Nazeer and Krishna Murari, JJ. ) Civil…

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I P C

(CrPC) – Sections 482, 378 and 407 – Penal Code, 1860 (IPC) – Sections 448, 454 and 380 – Theft – Discharge application – When coupled with the fact that the police did not find any offences having been made out against the appellants under Sections 454 and 380, IPC, the case against the appellants under Section 448, IPC finds itself on shaky ground – There is no suspicion, much less strong or grave suspicion that the appellants are guilty of the offence alleged

Nov 29, 2023 sclaw
Service

Promotion by selection through LDCE vis-à-vis competitive examination is a facility or a chance given for out of their promotion without waiting for the normal course of promotion – It in effect is selection through competitive examination within the limited category of candidates and cannot be equated with normal promotion – This being the position, the argument that regular promotion criteria had to be applied with regard to medical fitness even in the matter of selection through LDCE is not acceptable

Nov 29, 2023 sclaw
Education

Right of Children to Free and Compulsory Education Act, 2009 – Section 23(1) – Appointment of teachers for Class I to VIII – Government cannot amend or supersede statutory rules by administrative instructions, but if the rules are silent on any particular point, it can fill up the gaps and supplement the rules and issue instructions not inconsistent with the rules already framed – An authority cannot issue orders/office memorandum/executive instructions in contravention of the statutory rules

Nov 29, 2023 sclaw
I P C

(IPC) – Sections 307, 323 and 324 – Attempt to murder – Intention of the accused can be ascertained from the actual injury, if any, as well as from surrounding circumstances – the injuries on complainant and his mother have been found to be simple in nature, which is an additional point in the appellants’ favour – Only offences under Sections 323 and 324 of the IPC can be made out – Conviction under Section 307, IPC is unsustainable

Nov 29, 2023 sclaw