Supreme Court of India Judgements

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Category: State Laws

State Laws

Gujarat Prohibition Act, 1949 Sections 65(a)(e),81,98(2) and 116(2) and Penal Code, 1860 (IPC) – Sections 465, 468, 471 and 114 – Court reasoned that the appellant should have approached the criminal court under Section 451 Cr.P.C instead of directly filing a Special Criminal Application under Article 226/227 of the Constitution – The Court applied the doctrine of harmonious construction to interpret Section 98 of the Gujarat Prohibition Act in conjunction with the Cr.P.C – The appeal was dismissed, with the Court stating that the appellant is free to approach the concerned court regarding the custody of the vehicle.

Apr 13, 2024 sclaw

2024 INSC 285 SUPREME COURT OF INDIA DIVISION BENCH KHENGARBHAI LAKHABHAI DAMBHALA — Appellant Vs. THE STATE OF GUJARAT — Respondent ( Before : Bela M. Trivedi and Pankaj Mithal,…

Stamp Act State Laws

Bombay Stamp Act, 1958 – Section 9 – Refund of stamp duty paid for an increase in share capital – The Supreme Court examined whether Form No. 5 is an “instrument” under the Stamp Act and if the notice of increased share capital materially alters the Articles of Association, requiring fresh stamp duty – The Court upheld the High Court’s decision, stating that the Articles of Association are the only instruments liable for stamp duty and that the maximum cap applies as a one-time measure – The appellants were directed to refund the stamp duty with interest.

Apr 7, 2024 sclaw

SUPREME COURT OF INDIA DIVISION BENCH STATE OF MAHARASHTRA AND ANOTHER — Appellant Vs. NATIONAL ORGANIC CHEMICAL INDUSTRIES LTD. — Respondent ( Before : Sudhanshu Dhulia and Prasanna B. Varale,…

State Laws

Maharashtra Hereditary Offices Act, 1874 Sections 5, 11, 11A and 77- Maharashtra Tenancy and Agricultural Lands Act, 1948 – Section 32 – Maharashtra Revenue Patels (Abolition of Offices) Act, 1962 – The Tenancy Act’s provisions were still applicable to the subject lands, and the legal heirs of the original Watandar could not have taken lawful possession of the lands – The revisionary order dated 03.05.1982 was invalid, and the Bombay High Court justified it – The tenancy was lawfully subsisting on 01.04.1957, and tenants were entitled to exercise their right of statutory purchase under Section 32 of the Tenancy Act – This right became operational on 27.11.1964, when the Watan lands were regranted to the original Watandar’s heirs.

Mar 23, 2024 sclaw

SUPREME COURT OF INDIA DIVISION BENCH BABAN BALAJI MORE (DEAD) BY LRS. AND OTHERS — Appellant Vs. BABAJI HARI SHELAR (DEAD) BY LRS. AND OTHERS — Respondent ( Before :…

State Laws

Andhra Pradesh (Agricultural Produce and Livestock) Markets Act, 1966 – Section 2(v), 3 and 4 – Whether “ghee” is a “product of livestock” under the Act and if the government notification regarding “ghee” followed proper procedure – The court upheld that “ghee” is indeed a “product of livestock” and the 1994 government notification was valid – The court ruled that market fees must be paid for “ghee” from 1994 to 2009, with provisions for installment payments.

Mar 9, 2024 sclaw

SUPREME COURT OF INDIA DIVISION BENCH SANGAM MILK PRODUCER COMPANY LTD. — Appellant Vs. THE AGRICULTURAL MARKET COMMITTEE AND OTHERS — Respondent ( Before : Sudhanshu Dhulia and S.V.N. Bhatti,…

State Laws

Maharashtra Slum Areas (Improvement, Clearance and Redevelopment) Act, 1971 – Private agreements cannot be enforced in Slum Rehabilitation Schemes as against the statutory mandate of Slum Rehabilitation Authority (SRA) – Slum society or private Developer cannot dictate terms to the Slum Rehabilitation Authority (SRA) and it must act in terms of its own policies and circulars – Slum Rehabilitation Authority (SRA) has to act in terms of its own policies and circulars without allowing private or contractual interests to prevail over public policy especially a policy which is welfare based.

Dec 17, 2023 sclaw

SUPREME COURT OF INDIA DIVISION BENCH SAYUNKTA SANGARSH SAMITI AND ANOTHER — Appellant Vs. THE STATE OF MAHARASHTRA AND OTHERS — Respondent ( Before : Aniruddha Bose and Sudhanshu Dhulia,…

State Laws

West Bengal Scheduled Castes and Scheduled Tribes (Identification) Act, 1994 – Section 8A – Cancellation of caste certificate – Jurisdiction of State Scrutiny Committee – HELD the fact remains that it being a procedural law and the matter being still pending before the Committee to be decided on merits after it had opined that the Committee had jurisdiction to deal with even the cases of caste certificate, it could very well be examined by the Committee at this stage – In the view of that matter, it should have been sent back to the Committee only

Dec 17, 2023 sclaw

SUPREME COURT OF INDIA DIVISION BENCH M/S DARVELL INVESTMENT AND LEASING (INDIA) PVT. LTD. AND OTHERS — Appellant Vs. THE STATE OF WEST BENGAL AND OTHERS — Respondent ( Before…

State Laws

Gujarat Prevention of Fragmentation and Consolidation of Holdings Act, 1947 – Sections 2(4) and 31(2) – Eviction – having purchased the land in the year 2007 after parting with valuable consideration, the appellant cannot be condemned without providing him a full opportunity to put forth his case with supporting evidence – Accordingly, This Court allow this appeal and set aside the orders passed by the Gujarat High Court as well as the orders passed by the authorities and remand the matter for consideration afresh on facts and law.

Dec 10, 2023 sclaw

SUPREME COURT OF INDIA DIVISION BENCH KANAIYALAL MAFATLAL PATEL — Appellant Vs. THE STATE OF GUJARAT AND OTHERS — Respondent ( Before : C.T. Ravi Kumar and Sanjay Kumar, JJ.…

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