Supreme Court of India Judgements

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Category: Matrimonial

Joint Family Property Matrimonial Property Matters

Suit for Partition – The Court found that ‘C’ remarriage extinguished her rights to her first husband’s property, and she could not pass on any title to the plaintiff – The Court applied the Hindu Widow’s Remarriage Act, 1856, and relevant case law to determine the impact of Chiruthey’s remarriage on her property rights – The Supreme Court concluded that the plaintiff could not inherit the property through ‘C’, as her rights were nullified upon remarriage, and the deeds did not confer valid title.

Apr 14, 2024 sclaw

2024 INSC 287 SUPREME COURT OF INDIA DIVISION BENCH KIZHAKKE VATTAKANDIYIL MADHAVAN (DEAD) THR. LRS. — Appellant Vs. THIYYURKUNNATH MEETHAL JANAKI AND OTHERS — Respondent ( Before : Aniruddha Bose…

Matrimonial

Hindu Marriage Act, 1955 – Section 9 and 13(1) (ia) – Divorce – The Supreme Court finds merit in the appellant/husband’s willingness to undergo the test and partially upholds the Trial Court’s order – The Supreme Court modifies the High Court’s order, directing the appellant/husband to undergo the medical test as per the Trial Court’s direction.

Apr 7, 2024 sclaw

SUPREME COURT OF INDIA DIVISION BENCH DEEP MUKERJEE — Appellant Vs. SREYASHI BANERJEE — Respondent ( Before : Vikram Nath and Prashant Kumar Mishra, JJ. ) Civil Appeal No(S). of…

Constitution Matrimonial

Irretrievable breakdown of marriage – Exercise of jurisdiction under Article 142(1) of the Constitution of India is clearly permissible to do ‘complete justice’ to a ’cause or matter’ and this Court can pass an order or decree which a family court, trial court or High Court can pass and when such power is exercised, the question or issue of lack of subject-matter jurisdiction does not arise

Feb 4, 2024 sclaw

SUPREME COURT OF INDIA DIVISION BENCH PRAKASHCHANDRA JOSHI — Appellant Vs. KUNTAL PRAKASHCHANDRA JOSHI @ KUNTAL VISANJI SHAH — Respondent ( Before : B.R. Gavai and Prashant Kumar Mishra, JJ.…

Matrimonial

Irretrievable breakdown of marriage – Divorce – Husband was about 89 years old and wife aged about 82 years – One should not be oblivious to the fact that the institution of marriage occupies an important place and plays an important role in the society – it would not be desirable to accept the formula of “irretrievable break down of marriage” as a strait-jacket formula for the grant of relief of divorce under Article 142 of the Constitution of India – Appeal dismissed.

Oct 15, 2023 sclaw

SUPREME COURT OF INDIA DIVISION BENCH DR. NIRMAL SINGH PANESAR — Appellant Vs. MRS. PARAMJIT KAUR PANESAR @AJINDER KAUR PANESAR — Respondent ( Before : Aniruddha Bose and Bela M.…

Matrimonial

Hindu Marriage Act, 1955 – Sections 13(1) and 13(1A) – Grant of Decree of divorce – Denial of – The parties in question have been living apart for fifteen years -there is no reason to prolong the distress of maintaining a marital status when they are not living together – In light of the mentioned reasons, the judgment of the Trial Court and the subsequent confirmation by the High Court is hereby overturned – As a result, the appeal is accepted, and a divorce decree is granted.

Sep 19, 2023 sclaw

SUPREME COURT OF INDIA DIVISION BENCH SMT. ROOPA SONI — Appellant Vs. KAMALNARAYAN SONI — Respondent ( Before : Sanjiv Khanna and M. M. Sundresh, JJ. ) Civil Appeal No.…

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,…

Matrimonial

Parties have suffered an irretrievable breakdown of marriage and hence, in order provide complete justice, the this Court exercised the power under Article 142 of the Constitution of India to grant mutual consent divorce to the parties and also closed all cases filed by the parties against each other.

Jun 3, 2023 sclaw

SUPREME COURT OF INDIA DIVISION BENCH MANSI KHATRI — Appellant Vs. GAURAV KHATRI — Respondent ( Before : Sanjay Kishan Kaul and Ahsanuddin Amanullah, JJ. ) Transfer Petition (Civil) No.…

Constitution Matrimonial

IMPORTANT – Constitution of India, 1950 – Article 142(1) – Irretrievable Breakdown of Marriage – In exercise of power under Article 142(1) of the Constitution of India, has the discretion to dissolve the marriage on the ground of its irretrievable breakdown

May 7, 2023 sclaw

SUPREME COURT OF INDIA CONSTITUTION BENCH SHILPA SAILESH — Appellant Vs. VARUN SREENIVASAN — Respondent ( Before : Sanjay Kishan Kaul, Sanjiv Khanna, Abhay S. Oka, Vikram Nath and J.K.…

Matrimonial

Hindu Marriage Act, 1955 – Section 13(1)(ia) – Divorce – Relationship must end as its continuation is causing cruelty on both the sides – Long separation and absence of cohabitation and the complete breakdown of all meaningful bonds and the existing bitterness between the two, has to be read as cruelty under Section 13(1) (ia) of the 1955 Act

Apr 30, 2023 sclaw

SUPREME COURT OF INDIA DIVISION BENCH SHRI RAKESH RAMAN — Appellant Vs. SMT. KAVITA — Respondent ( Before : Sudhanshu Dhulia and J. B. Pardiwala, JJ. ) Civil Appeal No.…

You missed

Arbitration Constitution

Arbitration and Conciliation Act 1996 – Sections 34 and 37 – Curative petition – The Court found that the arbitral tribunal’s decision was not perverse or irrational and that the CMRS certificate did not conclusively prove that defects were cured within the cure period – The Court emphasized the tribunal’s domain to interpret the contract and the limited scope of judicial interference in arbitral awards – The Supreme Court concluded that the curative petition was maintainable and that there was no miscarriage of justice in restoring the arbitral award.

Apr 14, 2024 sclaw
Acquittal

Penal Code, 1860 (IPC) – Section 302, read with 34 – Murder – The Supreme Court found that the High Court did not properly address whether the Trial Court’s acquittal was a plausible conclusion from the evidence – The Supreme Court emphasized that the burden of proof lies with the prosecution and that the accused do not have to prove their innocence unless there is a statutory reverse onus – The Supreme Court concluded that the evidence did not warrant overturning the acquittal, as the Trial Court’s view was possible and not perverse.

Apr 14, 2024 sclaw
I P C

Penal Code, 1860 (IPC) – Section 302 – Murder – Dispute over a blocked pathway – The Court found no evidence of provocation by the deceased that would justify the appellants’ brutal attack, nor any exercise of the right to private defence – The Court applied principles from previous judgments to determine the lack of private defence and the presence of intention to cause harm – The Supreme Court concluded that the appellants’ actions were not in self-defence and that their intention was to inflict harm, affirming the lower courts’ decisions.

Apr 14, 2024 sclaw
Consumer

Consumer Law – Insurance Act, 1938 – Section 45 – Policy not to be called in question on ground of mis-statement after two years – The Court found no suppression of material facts and criticized the NCDRC for not requiring proper evidence from the respondent – The judgment discusses the principles of ‘uberrimae fidei’ (utmost good faith) and the burden of proof in insurance contracts – The Court concluded that the insurance company failed to prove the alleged suppression of facts, thus the repudiation was unjustified.

Apr 14, 2024 sclaw