Supreme Court of India Judgements

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Category: Land Acquisition

Land Acquisition

Land Acquisition Act, 1894 – Section 4(1) – Determination of fair market value – The appellants, land losers, sought enhanced compensation for their lands acquired for the Hippargi Barrage project in 2007 – The initial compensation was Rs.1,31,263 per acre – The main issue was the determination of fair market value for the acquired irrigated lands – The appellants argued for compensation at the rate of Rs.5,00,000 per acre, citing a precedent where the High Court awarded this amount for similar lands – The respondent contended that the High Court erred in interpreting an affidavit related to a different acquisition in 2009, where Rs.5,00,000 per acre was awarded – The Supreme Court modified the High Court’s order, fixing the market value at Rs.4,50,000 per acre with all statutory benefits, but upheld the denial of interest for delay in filing cross-objections – The Court considered the market value agreed upon for lands acquired in 2004-2005 and applied an escalation rate to determine the compensation for the appellants’ lands acquired in 2007 – The appeals were allowed in part, setting a new compensation rate, with the order not to be treated as a precedent.

May 12, 2024 sclaw

2024 INSC 386 SUPREME COURT OF INDIA DIVISION BENCH SHRIPAL AND ANOTHER — Appellant Vs. KARNATAKA NERAVARI NIGAM LTD. AND ANOTHER — Respondent ( Before : B.R. Gavai and Sandeep…

Land Acquisition Limitation

Land Acquisition Act, 1894 – Section 18 – Limitation Act, 1963 – Section 3 – The court emphasized the importance of the law of limitation, stating that litigation must have an end and cannot be prolonged indefinitely – The court discussed the mandatory nature of Section 3 of the Limitation Act and the discretionary nature of Section 5, which allows for condonation of delay if ‘sufficient cause’ is shown – The Supreme Court upheld the High Court’s decision, dismissing the Special Leave Petition due to the petitioners’ negligence and lack of due diligence in pursuing the matter.

Apr 13, 2024 sclaw

2024 INSC 286 SUPREME COURT OF INDIA DIVISION BENCH PATHAPATI SUBBA REDDY (DIED) BY L.RS. AND OTHERS — Appellant Vs. THE SPECIAL DEPUTY COLLECTOR (LA) — Respondent ( Before :…

Constitution Land Acquisition

In the facts and circumstances noted and more particularly the fact that the appellant still claims to be in possession of the land under acquisition, writ petition preferred by the appellant should have been heard and decided on merits – Matter is remitted to the High Court of Uttarakhand

Feb 4, 2024 sclaw

SUPREME COURT OF INDIA DIVISION BENCH J.N. PURI — Appellant Vs. STATE OF UTTAR PRADESH (NOW STATE OF UTTARAKHAND) AND OTHERS — Respondent ( Before : B.R. Gavai and Sandeep…

Land Acquisition

Land Acquisition Act, 1894 – Sections 4 and 6 – Acquisition of land – Compensation – Court for awarding annual increase to determine the just compensation varies from case to case and the period to be applied is a major factor to be considered – In the present case would be best determined if apply 8% annual increase with cumulative effect – This is for the reason that the gap is huge i.e. 11 years. For shorter period of 3-5 years, it could have been 10% or 12% – But in no case 15% would be justified for a period of 11 years as awarded by the High Court in the impugned order – In the present case, given the 11 years gap, 8% would be considered just and proper.

Oct 24, 2023 sclaw

SUPREME COURT OF INDIA DIVISION BENCH THE CENTRAL WAREHOUSING CORPORATION — Appellant Vs. THAKUR DWARA KALAN UL-MARUF BARAGLAN WALA (DEAD) AND OTHERS — Respondent ( Before : Vikram Nath and…

Land Acquisition

Land Acquisition Act, 1959 – Section 52(2) – Challenge to acquisition – Failure to serve notice under Section 52(2) of the Land Acquisition Act, 1959 – Jurisdiction of Civil Court – Maintainability – Difference of opinions and the distinguishing judgments – Registry is directed to place the matter before Hon’ble the Chief Justice of India for referring the matter to a larger Bench.

Oct 22, 2023 sclaw

SUPREME COURT OF INDIA DIVISION BENCH URBAN IMPROVEMENT TRUST, BIKANER — Appellant Vs. GORDHAN DASS (D) THROUGH LRS. AND OTHERS — Respondent ( Before : Manoj Misra and Hrishikesh Roy,…

Land Acquisition Limitation

Limitation Act, 1963 – Section 5 – Land Acquisition Act, 1894 – Section 18 – Condonation of delay of around 479 days in presentation of an appeal from the decision of the Reference Court under section 18 of the Land Acquisition Act, 1894 – High Court’s decision to condone the delay does not suffer from any error warranting interference, such an exercise of discretion does, at times, call for a liberal and justice-oriented approach by the Courts, where certain leeway could be provided to the State – A court of appeal should not ordinarily interfere with the discretion exercised by the courts below – An appellate power interferes not when the order appealed is not right but only when it is clearly wrong.

Oct 18, 2023 sclaw

SUPREME COURT OF INDIA DIVISION BENCH SHEO RAJ SINGH (DECEASED) THROUGH LRS. AND OTHERS — Appellant Vs. UNION OF INDIA AND ANOTHER — Respondent ( Before : Bela M. Trivedi…

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Direct Taxation Income Tax Act

Income Tax Act, 1961 — Section 147 and 148 — Reopening of assessment — Validity — Tangible material — Change of opinion — Assessing Officer has no power to review an assessment; reassessment must be based on tangible material, not a mere change of opinion — The discovery of fresh information during a survey, which reveals the true nature of a transaction and suggests income has escaped assessment, can form the basis for reopening an assessment, even if certain disclosures were made during the original assessment.

May 14, 2026 sclaw
Matrimonial

Wife’s pursuit of professional career and desire to provide safe environment for child are not grounds for cruelty or desertion. -Family Law — Divorce — Grounds — Cruelty and Desertion — Wife’s pursuit of professional career and desire to provide safe environment for child are not grounds for cruelty or desertion.

May 14, 2026 sclaw
Constitution Education

Constitution of India, 1950 — Article 19(1)(a) and Article 21A — Right to education — Medium of instruction — Freedom of speech and expression includes the right to receive information in a comprehensible manner — Education must be imparted in a language that the child understands best — Right to primary education in a language of choice is part of freedom of speech and expression — State cannot impose controls on such choice.

May 14, 2026 sclaw
Accident

Motor Vehicles Act, 1988 — Compensation — Enhancement — Deceased was an engineering student with good academic record and potential future earnings — High Court enhanced compensation but it was found to be on the lower side — The Supreme Court assessed the monthly income at Rs. 12,000/-, added 40% for future prospects, deducted half for personal expenses, and applied a multiplier of 18 — Compensation under conventional heads was also enhanced — The motorcycle damage was awarded as per the surveyor’s report.

May 14, 2026 sclaw