Supreme Court of India Judgements

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Category: Narcotics

Narcotics

N D P S Act, 1985 – S 58 – Accused not entitled to acquittal just because complainant probed case – There cannot be any general proposition of law to be laid down that in every case where the informant is the investigator, the trial is vitiated and the accused is entitled to acquittal. Mohan Lal vs. State of Punjab, (2018) 17 SCC 627 overruled.

Sep 1, 2020 sclaw

  SUPREME COURT OF INDIA CONSTITUTION BENCH MUKESH SINGH — Appellant Vs. STATE (NARCOTIC BRANCH OF DELHI) — Respondent ( Before : Arun Mishra, Indira Banerjee, Vineet Saran, M.R. Shah…

Narcotics

Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) – Sections 2(viia), 2(xxiiia) and 21 – Mixture of narcotic drugs or psychotropic substance – Determination of Small quantity or commercial quantity – HELD In case of seizure of mixture of Narcotic Drugs or Psychotropic Substances with one or more neutral substance(s), the quantity of neutral substance(s) is not to be excluded and to be taken into consideration along with actual content by weight of the offending drug, while determining the “small or commercial quantity” of the Narcotic Drugs or Psychotropic Substances.

Apr 23, 2020 sclaw

  SUPREME COURT OF INDIA FULL BENCH HIRA SINGH AND ANOTHER — Appellant Vs. UNION OF INDIA AND ANOTHER — Respondent ( Before : Arun Mishra, Indira Banerjee and M.R.…

Narcotics

Liberal Approach In Granting Bail In NDPS Uncalled For, Says SC HELD “Underlying object of Section 37 is that in addition to the limitations provided under the CrPC, or any other law for the time being in force, regulating the grant of bail, its liberal approach in the matter of bail under the NDPS Act is indeed uncalled for.”

Jan 24, 2020 sclaw

Liberal Approach In Granting Bail In NDPS Uncalled For, Says SC [Read Judgment] Ashok Kini 24 Jan 2020 5:39 PM “The jurisdiction of the Court to grant bail is circumscribed…

Narcotics

Narcotic Drugs and Psychotropic Substances Act, 1985 – Sections 18 and 50 – Criminal Procedure Code, 1973 (CrPC) – Section 313 – Possession of 1kg 750 grams of opium – Conviction and sentence – Appeal against – Merely because prosecution has not examined any independent witness, same would not necessarily lead to the conclusion that the appellant has been falsely implicated.

Jan 6, 2020 sclaw

SUPREME COURT OF INDIA FULL BENCH SURINDER KUMAR — Appellant Vs. STATE OF PUNJAB — Respondent ( Before : N.V. Ramana, R. Subhash Reddy and B.R. Gavai, JJ. ) Criminal…

Narcotics

Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) – Sections 8, 15, 42 and 52 – Non-production of contraband – Appeal against acquittal – If the seizure of the material is proved on record and is not even doubted or disputed the entire contraband material need not be placed before this Court.

Sep 29, 2019 sclaw

SUPREME COURT OF INDIA DIVISION BENCH  STATE OF RAJASTHAN — Appellant Vs. SAHI RAM — Respondent ( Before : Uday Umesh Lalit and Vineet Saran, JJ. ) Criminal Appeal No.…

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Constitution

Constitution of India, 1950 — Article 32 — Criminal Procedure Code, 1973 (CrPC) — Sections 154, 173 — Clubbing/Transfer of FIRs — Multiple FIRs registered against petitioners in different jurisdictions arising from same set of transactions relating to a real estate project — Held, multiplicity of FIRs and parallel investigations on same facts leads to avoidable multiplicity of proceedings, conflicting findings and serious prejudice to the accused — Principle laid down in T.T — Antony v — State of Kerala, (2001) 6 SCC 181, that there cannot be multiple FIRs for the same occurrence or transaction, squarely applies — FIR No. 30/2019 (EOW, Delhi) directed to be transferred and clubbed with FIR No. 439/2024 (Gurugram, Haryana) for investigation — Blanket direction restraining coercive steps in future FIRs declined, but petitioners permitted to avail remedies in law if future FIRs are based on the same transaction.

May 24, 2026 sclaw
Cr P C

Criminal Procedure Code, 1973 (CrPC) — Section 482 — Abuse of Process of Court — Discharge of Accused — Vague Allegations — Where allegations in FIR and charge sheet are general and do not specify the role of the accused, continuation of criminal proceedings amounts to abuse of process of court and may cause prejudice.

May 24, 2026 sclaw
C P C

Civil Procedure Code, 1908 (CPC) — Section 2(2), Order 20 Rule 18 — Preliminary vs. Final Decree — A Preliminary Decree declares rights and liabilities, leaving actual results to be worked out in further proceedings — A Final Decree is passed after further inquiries, completely disposing of the suit — A Preliminary Decree cannot be executed directly unless it is partly final — Provisions of Order 20 Rule 18 allow a court to pass a Preliminary Decree declaring rights and giving further directions if partition cannot be conveniently made without further inquiry in suits for partition of immovable property — The Supreme Court noted that the High Court erred by focusing on the nomenclature of the decree rather than its executable portions, especially when the property was not divisible by metes and bounds.

May 24, 2026 sclaw
Constitution Narcotics Unlawful Activities (Prevention) Act

Unlawful Activities (Prevention) Act, 1967 — Section 43-D(5) — Bail — Constitutional Courts’ power to grant bail — The Supreme Court reiterated that statutory restrictions on bail under the UAP Act do not oust the power of constitutional courts to grant bail on grounds of violation of fundamental rights, particularly the right to a speedy trial under Article 21 of the Constitution — The Court emphasized that the rigors of Section 43-D(5) can “melt down” when there is no likelihood of trial completion within a reasonable time and the period of incarceration is substantial.

May 24, 2026 sclaw