Supreme Court of India Judgements

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Category: Land Acquisition

Land Acquisition

Incremental value of land from admitted or proved exemplars till the acquisition is evident – CLU certificate discharges the initial burden of establishing that the land under acquisition is not agricultural land – Therefore, apply the standard deduction 1/3 on exemplar value and are not persuaded to factor incremental increase on the exemplar – Market value of the lands Increased – Appeals allowed in part.

Aug 27, 2023 sclaw

SUPREME COURT OF INDIA DIVISION BENCH BESCO LIMITED — Appellant Vs. STATE OF HARYANA & OTHERS — Respondent ( Before : B.R. Gavai and S.V.N. Bhatti, JJ. ) Civil Appeal…

Land Acquisition

HELD the consent terms and the directions of High Court were silent as to within what period the appellant had to make such an application, it was required to be construed that appellant had to make application after it received the compensation awarded under Section 11 and after it handed over possession of the lands, which it did. Appeal allowed

Aug 27, 2023 sclaw

SUPREME COURT OF INDIA DIVISION BENCH SHRI NASHIK PANCHAVATI PANJARPOL TRUST AND OTHERS — Appellant Vs. THE CHAIRMAN AND ANOTHER — Respondent ( Before : Bela M. Trivedi and Dipankar…

Land Acquisition

Percentage of deduction or the extent of area required to be set apart has to be assessed by the courts having regard to the size, shape, situation, user etc. of the lands acquired – It is essentially a kind of guess work the courts are expected to undertake – A cut of one third was required to be imposed on the amount of compensation awarded by it – Assessment of market value so determined does not warrant any interference – Appeal dismissed.

Aug 23, 2023 sclaw

SUPREME COURT OF INDIA DIVISION BENCH MALA ETC. ETC. AND OTHERS — Appellant Vs. STATE OF PUNJAB AND OTHERS — Respondent ( Before : Bela M. Trivedi and Dipankar Datta,…

Land Acquisition

Land Acquisition – Percentage of deduction or the extent of area required to be set apart has to be assessed by the courts having regard to the size, shape, situation, user etc. of the lands acquired – It is essentially a kind of guess work the courts are expected to undertake – A cut of one third was required to be imposed on the amount of compensation awarded by it

Aug 18, 2023 sclaw

SUPREME COURT OF INDIA DIVISION BENCH  MALA ETC. ETC. AND OTHERS — Appellant Vs. STATE OF PUNJAB AND OTHERS — Respondent ( Before : Bela M. Trivedi and Dipankar Datta,…

Land Acquisition

HELD appellants cannot be worse off than the other affected landowners of the same village, i.e., Morlipura, who have been paid more compensation. In a welfare state like ours where we have promised all the citizens social and economic justice, it would be fair and just if the appellants are meted equal treatment as the other affected landowners

Aug 17, 2023 sclaw

SUPREME COURT OF INDIA DIVISION BENCH KALUBHAI KHATUBHAI ETC. ETC. — Appellant Vs. STATE OF GUJARAT & OTHERS — Respondent ( Before : Bela M. Trivedi and Dipankar Datta, JJ.…

Land Acquisition

Once the acquisition under Land Acquisition Act 1894 continues to be valid, the claimant is disentitled to claim compensation in terms of the Right to Fair Compensation Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 which was not applicable to the acquisition.

Jul 20, 2023 sclaw

SUPREME COURT OF INDIA DIVISION BENCH DELHI DEVELOPMENT AUTHORITY — Appellant Vs. JAGAN SINGH & OTHERS — Respondent ( Before : Abhay S. Oka and Sanjay Karol, JJ. ) Civil…

Land Acquisition National Highways Authority Act

National Highways Authority Act, 1956 – Section 3H – When it comes to resolving the dispute relating to apportionment of the amount determined towards compensation, it is only the Principal Civil Court of original jurisdiction which can do so – Principal Civil Court means the Court of the District Judge.

Jul 19, 2023 sclaw

SUPREME COURT OF INDIA DIVISION BENCH VINOD KUMAR AND OTHERS — Appellant Vs. DISTRICT MAGISTRATE MAU AND OTHERS — Respondent ( Before : B.R. Gavai and J.B. Pardiwala, JJ. )…

Land Acquisition

Land Acquisition Act, 1894 – Section 4 – Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 – Section 24(2) – Subsequent buyer of the property after issuance of the notification under Section 4 the 1894 Act has no locus to invoke Section 24(2) of the 2013 Act.

May 28, 2023 sclaw

SUPREME COURT OF INDIA DIVISION BENCH GOVERNMENT OF NCT OF DELHI — Appellant Vs. RAVINDER KUMAR JAIN AND OTHERS — Respondent ( Before : Abhay S. Oka and Rajesh Bindal,…

Land Acquisition

Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 – Section 24(2) – Lapse of acquisition proceedings – Subsequent purchaser has no locus to challenge the acquisition and/or pray for deemed lapse of acquisition.

May 9, 2023 sclaw

SUPREME COURT OF INDIA DIVISION BENCH DELHI DEVELOPMENT AUTHORITY — Appellant Vs. NARENDRA KUMAR JAIN AND OTHERS — Respondent ( Before : M.R. Shah and Ahsanuddin Amanullah, JJ. ) Civil…

Land Acquisition

Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 – Section 24(2) – Acquisition proceedings Lapse by High Court – Possession could not be taken due to stay order/pending litigation, the matters are required to be remanded to the High Court to decide the writ petitions afresh in accordance with law.

May 7, 2023 sclaw

SUPREME COURT OF INDIA DIVISION BENCH THE STATE OF HARYANA AND OTHERS — Appellant Vs. HIRA SINGH — Respondent ( Before : M.R. Shah and C.T. Ravikumar, JJ. ) Civil…

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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