Supreme Court of India Judgements

46720 Judgements hosted as on 05/02/2025 - Search (FREE), Subscribe, Read & Download

Category: Juvenile Justice

Juvenile Justice

Juvenile Justice (Care and Protection) Act, 2000 – Subsection (2) of Section 7A provided that if after holding an inquiry, the Court found the accused to be juvenile on the date of commission of the offence, the Court was under a mandate to forward the juvenile to the Juvenile Justice Board for passing appropriate orders. Subsection (2) of Section 7A further provided that in such a case, the sentence passed by Criminal Court shall be deemed to have no effect in such a case. Accused shall be forthwith set at liberty

Apr 17, 2022 sclaw

SUPREME COURT OF INDIA DIVISION BENCH SANJAY PATEL AND ANOTHER — Appellant Vs. THE STATE OF UTTAR PRADESH — Respondent ( Before : A.M. Khanwilkar and Abhay S. Oka, JJ.…

Juvenile Justice

Plea of juvenility has to be raised in a bonafide and truthful manner. If the reliance is on a document to seek juvenility which is not reliable or dubious in nature, the appellant cannot be treated to be juvenile keeping in view that the Act is a beneficial legislation – Appellant cannot be given benefit of juvenility – HELD birth certificate issued by corporation or municipal authority or a panchayat is a relevant document to prove the juvenility -Appeal dismissed.

Feb 26, 2022 sclaw

SUPREME COURT OF INDIA DIVISION BENCH MANOJ @ MONU @ VISHAL CHAUDHARY — Appellant Vs. STATE OF HARYANA AND ANOTHER — Respondent ( Before : Hemant Gupta and V. Ramasubramanian,…

Juvenile Justice

Juvenile – HELD The age recorded by the Committee or the Board to be the age of the person so brought before it shall for the purpose of the JJ Act, 2015 be deemed to be the true age of the person. The deeming provision in sub-section (3) of section 94 of the JJ Act, 2015 is also significant inasmuch as the controversy or the doubt regarding the age of the child brought before the Committee or the JJ Board is sought to be set at rest at the level of the JJ Board or the Committee itself – Appeal dismissed

Nov 21, 2021 sclaw

SUPREME COURT OF INDIA DIVISION BENCH RISHIPAL SINGH SOLANKI — Appellant Vs. STATE OF UTTAR PRADESH AND OTHERS — Respondent ( Before : Dr. Dhananjaya Y. Chandrachud and B.V. Nagarathna,…

Juvenile Justice

No adoption of affected children should be permitted contrary to the provisions of the JJ Act, 2015 – Invitation to persons for adoption of orphans is contrary to law as no adoption of a child can be permitted without the involvement of CARA – Stringent action shall be taken by the State Governments/Union Territories against agencies / individuals who are responsible for indulging in this illegal activity

Jun 21, 2021 sclaw

SUPREME COURT OF INDIA DIVISION BENCH IN RE CONTAGION OF COVID 19 VIRUS IN CHILDREN PROTECTION HOMES ( Before : L. Nageswara Rao and Aniruddha Bose, JJ. ) SMW (C) No.…

Juvenile Justice

Juvenile Justice (Care and Protection of Children) Act, 2000- In all cases where the accused was above 16 years but below 18 years of age on the date of occurrence, the proceedings pending in the court would continue and be taken to the logical end subject to an exception that upon finding the juvenile to be guilty, the court would not pass an order of sentence

Oct 18, 2020 sclaw

SUPREME COURT OF INDIA DIVISION BENCH SATYA DEO @ BHOOREY — Appellant Vs. STATE OF UTTAR PRADESH — Respondent ( Before : S. Abdul Nazeer and Sanjiv Khanna, JJ. )…

Juvenile Justice

Death Penalty Cannot Be Imposed By Giving Retrospective Effect To POCSO Amendment To An Offence Committed Prior To Amendment HELD “The punishment of not being released till his last breath is punitive enough to send a signal to the society and it cannot be that only the death sentence can send a right signal”

Jun 17, 2020 sclaw

Death Penalty Cannot Be Imposed By Giving Retrospective Effect To POCSO Amendment To An Offence Committed Prior To Amendment: SC [Read Order] Mehal Jain 17 Jun 2020 12:08 PM “The…

Juvenile Justice

A Child In Conflict With Law Cannot Be Kept In Jail Or Police Lockup At Any Circumstances: SC HELD “We make it clear that the Juvenile Justice Boards are not meant to be silent spectators and pass orders only when a matter comes before them. They can take note of the factual situation if it comes to the knowledge of the JJBs

Feb 12, 2020 sclaw

A Child In Conflict With Law Cannot Be Kept In Jail Or Police Lockup At Any Circumstances: SC [Read Order] Akshita Saxena 12 Feb 2020 5:13 PM “We make it…

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Consumer

The complainant contended that the basis of valuation as mentioned in clause-4.3 of the policy was “All exports-CIF + 10%”. This meant that the complainant had an insurable interest in the consignments until they were delivered to the buyer – The insurer argued that the basis of valuation was “FOB” and that the insurance coverage terminated on delivery of the consignment to the port of New York – The NCDRC rejected the review application, holding that the complainant had not proved that the basis of valuation was “All exports-CIF + 10%” – The NCDRC also held that the NCDRC had not erred in holding that the insurance coverage terminated on delivery of the consignment to the warehouse.

Feb 5, 2025 sclaw
I P C

Penal Code, 1860 (IPC) — Section 307 — Attempt to Murder — The complainant was abused and beaten by the accused, leading to an FIR under various IPC sections —Whether the injuries sustained by the complainant justify framing charges under Section 307 IPC — Petitioner argues that the injuries and the act of throttling indicate an intention to kill, warranting charges under Section 307 IPC — Respondent states that the injuries were minor, and the medical report did not conclusively support the charge of attempt to murder —The Supreme Court set aside the High Court’s order, directing the trial court to frame charges under Section 307 IPC —The intent to kill can be inferred from the circumstances and the doctor’s report suggesting the possibility of throttling —The extent of injuries is irrelevant if the intent to cause death is present, as per established legal precedents —The trial court must proceed with charges under Section 307 IPC, and the trial should be expedited.

Feb 5, 2025 sclaw
Environment

The polluter is absolutely and continuously liable for environmental damage until the damage is reversed, and the government must enforce environmental laws, ensure compensation, and implement restoration measures.

Feb 4, 2025 sclaw
Labour Cases Municipal Laws

Employers cannot terminate workers during industrial disputes without permission, and workers performing equal duties are entitled to equal pay and potential regularization.

Feb 4, 2025 sclaw