Supreme Court of India Judgements

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Motor Vehicles Act, 1988 — Section 168 — Notional income of skilled worker — Carpenter — Assessment — The appellant, a carpenter aged 38 years, suffered amputation of his right leg below the knee in a road accident in November 2004 — The Claims Tribunal assessed his monthly income at Rs. 3,000/- and the High Court enhanced it to Rs. 5,000/- relying on minimum wages. Held — A carpenter is a skilled artisan who works with precision and manual dexterity — His income cannot be equated with that of an unskilled worker — Where the appellant’s unrefuted evidence showed earnings of Rs. 8,000/- to Rs. 10,000/- per month, and a skilled job always has the potentiality to fetch higher income, the High Court erred in restricting the figure to Rs. 5,000/- — Considering the date of accident, decisions in comparable cases and the fact of the appellant being a skilled worker, his notional monthly income is assessed at Rs. 9,000/- per month. Criminal Procedure Code, 1973 (CrPC) — Penal Code, 1860 (IPC) — Section 304 Part II — Culpable Homicide not Amounting to Murder — Conviction and sentence — Appeal against — Abatement of appeal due to death of co-accused — Death of two appellants during pendency of appeal — Appeal survives only for the third appellant. Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 154 — Transfer of land in contravention of ceiling limit — Not void ipso facto — Capable of ratification — Legality of transfer to be judged by law on date of execution — Sale deed executed on 04.06.1957 — Ceiling limit then was 30 acres, subsequently amended to 12.5 acres retrospectively from 01.07.1952 — Transfer in contravention of Section 154 not void but voidable at instance of Gaon Sabha coupled with liability for ejectment of transferee under Section 163 — No suit filed for ejectment within limitation period. Specific Relief Act, 1963 — Section 16(c) — “Readiness and Willingness” — Relief of specific performance is equitable and discretionary — Plaintiff must specifically aver and prove continuous readiness and willingness to perform obligations — Failure to do so disentitles plaintiff to relief — “Readiness” refers to financial capacity, “Willingness” to conduct and intention — Both cumulatively must be seen — Conduct of plaintiff prior and subsequent to suit, along with attending circumstances, must be considered — Availability of funds must be proved with reference to relevant time, not by documents created much later. Motor Vehicles Act, 1988 — Section 166 and 140 — Compensation for death in motor vehicular accident — Negligence — Truck stationed on road at night without warning lights or indicators — Wagon-R car collided from behind — Held, truck driver was negligent in leaving the vehicle unattended on the road without adequate precautionary measures, which was the proximate cause of the accident.
Accident

Motor Vehicles Act, 1988 — Section 168 — Notional income of skilled worker — Carpenter — Assessment — The appellant, a carpenter aged 38 years, suffered amputation of his right leg below the knee in a road accident in November 2004 — The Claims Tribunal assessed his monthly income at Rs. 3,000/- and the High Court enhanced it to Rs. 5,000/- relying on minimum wages. Held — A carpenter is a skilled artisan who works with precision and manual dexterity — His income cannot be equated with that of an unskilled worker — Where the appellant’s unrefuted evidence showed earnings of Rs. 8,000/- to Rs. 10,000/- per month, and a skilled job always has the potentiality to fetch higher income, the High Court erred in restricting the figure to Rs. 5,000/- — Considering the date of accident, decisions in comparable cases and the fact of the appellant being a skilled worker, his notional monthly income is assessed at Rs. 9,000/- per month.

Jun 26, 2026 sclaw
Motor Vehicles Act, 1988 — Section 168 — Notional income of skilled worker — Carpenter — Assessment — The appellant, a carpenter aged 38 years, suffered amputation of his right leg below the knee in a road accident in November 2004 — The Claims Tribunal assessed his monthly income at Rs. 3,000/- and the High Court enhanced it to Rs. 5,000/- relying on minimum wages. Held — A carpenter is a skilled artisan who works with precision and manual dexterity — His income cannot be equated with that of an unskilled worker — Where the appellant’s unrefuted evidence showed earnings of Rs. 8,000/- to Rs. 10,000/- per month, and a skilled job always has the potentiality to fetch higher income, the High Court erred in restricting the figure to Rs. 5,000/- — Considering the date of accident, decisions in comparable cases and the fact of the appellant being a skilled worker, his notional monthly income is assessed at Rs. 9,000/- per month.
Accident
Motor Vehicles Act, 1988 — Section 168 — Notional income of skilled worker — Carpenter — Assessment — The appellant, a carpenter aged 38 years, suffered amputation of his right leg below the knee in a road accident in November 2004 — The Claims Tribunal assessed his monthly income at Rs. 3,000/- and the High Court enhanced it to Rs. 5,000/- relying on minimum wages. Held — A carpenter is a skilled artisan who works with precision and manual dexterity — His income cannot be equated with that of an unskilled worker — Where the appellant’s unrefuted evidence showed earnings of Rs. 8,000/- to Rs. 10,000/- per month, and a skilled job always has the potentiality to fetch higher income, the High Court erred in restricting the figure to Rs. 5,000/- — Considering the date of accident, decisions in comparable cases and the fact of the appellant being a skilled worker, his notional monthly income is assessed at Rs. 9,000/- per month.
Criminal Procedure Code, 1973 (CrPC) — Penal Code, 1860 (IPC) — Section 304 Part II — Culpable Homicide not Amounting to Murder — Conviction and sentence — Appeal against — Abatement of appeal due to death of co-accused — Death of two appellants during pendency of appeal — Appeal survives only for the third appellant.
Cr P C
Criminal Procedure Code, 1973 (CrPC) — Penal Code, 1860 (IPC) — Section 304 Part II — Culpable Homicide not Amounting to Murder — Conviction and sentence — Appeal against — Abatement of appeal due to death of co-accused — Death of two appellants during pendency of appeal — Appeal survives only for the third appellant.
Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 154 — Transfer of land in contravention of ceiling limit — Not void ipso facto — Capable of ratification — Legality of transfer to be judged by law on date of execution — Sale deed executed on 04.06.1957 — Ceiling limit then was 30 acres, subsequently amended to 12.5 acres retrospectively from 01.07.1952 — Transfer in contravention of Section 154 not void but voidable at instance of Gaon Sabha coupled with liability for ejectment of transferee under Section 163 — No suit filed for ejectment within limitation period.
State Laws
Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 154 — Transfer of land in contravention of ceiling limit — Not void ipso facto — Capable of ratification — Legality of transfer to be judged by law on date of execution — Sale deed executed on 04.06.1957 — Ceiling limit then was 30 acres, subsequently amended to 12.5 acres retrospectively from 01.07.1952 — Transfer in contravention of Section 154 not void but voidable at instance of Gaon Sabha coupled with liability for ejectment of transferee under Section 163 — No suit filed for ejectment within limitation period.
Specific Relief Act, 1963 — Section 16(c) — “Readiness and Willingness” — Relief of specific performance is equitable and discretionary — Plaintiff must specifically aver and prove continuous readiness and willingness to perform obligations — Failure to do so disentitles plaintiff to relief — “Readiness” refers to financial capacity, “Willingness” to conduct and intention — Both cumulatively must be seen — Conduct of plaintiff prior and subsequent to suit, along with attending circumstances, must be considered — Availability of funds must be proved with reference to relevant time, not by documents created much later.
Specific Performance
Specific Relief Act, 1963 — Section 16(c) — “Readiness and Willingness” — Relief of specific performance is equitable and discretionary — Plaintiff must specifically aver and prove continuous readiness and willingness to perform obligations — Failure to do so disentitles plaintiff to relief — “Readiness” refers to financial capacity, “Willingness” to conduct and intention — Both cumulatively must be seen — Conduct of plaintiff prior and subsequent to suit, along with attending circumstances, must be considered — Availability of funds must be proved with reference to relevant time, not by documents created much later.
Acquittal Cheque Dishonour

Negotiable Instruments Act, 1881 – Section 138 – Dishonour of Cheque – Acquittal -The High Court’s judgment, which upheld the acquittal, was based on the absence of valid documentary evidence of any enforceable debt or liability – Both appellate courts found no evidence of an “enforceable debt or other liability,” which is crucial for the petitioner’s case under Section 138 – The courts applied the principle of balance of probabilities and concluded that the respondent’s defence was plausible – The Supreme Court dismissed the petitions, finding no perversity in the appellate courts’ findings and no point of law warranting interference.

Apr 14, 2024 sclaw

2024 INSC 288 SUPREME COURT OF INDIA DIVISION BENCH M/S RAJCO STEEL ENTERPRISES — Appellant Vs. KAVITA SARAFF AND ANOTHER — Respondent ( Before : Aniruddha Bose and Sanjay Kumar,…

Election Laws

Representation of the People Act, 1951 – Section 100(1)(d)(iv) – The Court discussed the definition of ‘owner’ under the Motor Vehicles Act, 1988, and the Sale of Goods Act, 1930, to determine the impact of non-disclosure – The Court concluded that non-disclosure of the vehicles did not amount to undue influence and that Kri’s wealth declaration was not significantly affected by the non-disclosed assets – The final decision on the appeals is pending.

Apr 14, 2024 sclaw

2024 INSC 289 SUPREME COURT OF INDIA DIVISION BENCH KARIKHO KRI — Appellant Vs. NUNEY TAYANG AND ANOTHER — Respondent ( Before : Aniruddha Bose and Sanjay Kumar, JJ. )…

Accident

Motor Accident Claim – Enhancment of Compensation -The court found errors in the tribunal’s assessment of disability and income, leading to an increase in compensation for loss of future income and other damages – The court relied on precedents that emphasize the importance of adequate compensation for physical and emotional suffering caused by accidents – The appeal was allowed, enhancing the total compensation to Rs.2,42,120/- with directions for the insurance company to pay the balance amount with interest.

Apr 14, 2024 sclaw

SUPREME COURT OF INDIA DIVISION BENCH AABID KHAN — Appellant Vs. DINESH AND OTHERS — Respondent ( Before : Sanjay Karol and Aravind Kumar, JJ. ) Civil Appeal No….of 2024…

Acquittal Narcotics

Narcotic Drugs and Psychotropic Substances Act, 1985 – Sections 29 read with 20(b)(ii)(c) and 25, 67, 41 to 44 – The court discussed the applicability of Section 67 statements and the compliance with Sections 41 to 44 of the NDPS Act – By virtue of the decision in Tofan Singh, the benefit is to be granted to the appellants herein in regard to the inadmissibility of their statements under Section 67 of the NDPS Act 1985 – These appeals are allowed by setting aside the impugned judgment of the High Court as well as that of the Trial Court – The appellants are acquitted of the charges framed against them by giving benefit of doubt.

Apr 14, 2024 sclaw

2024:INSC:290 SUPREME COURT OF INDIA DIVISION BENCH SMT. NAJMUNISHA SOLE APPELLANT IN CRIMINAL APPEAL NO. 2319 OF 2009 AND ABDUL HAMID CHANDMIYA ALIAS LADOO BAPU SOLE APPELLANT IN CRIMINAL APPEAL…

Limitation

Civil Procedure Code, 1908 – Order 9 Rule 7 – Limitation Act, 1963 – Section 5 –The Court found no satisfactory explanation for the delay, noting the appellant’s negligence and inconsistency in statements – The Supreme Court dismissed the appeal, upholding the orders of the lower courts and refusing to condone the inordinate delay.

Apr 13, 2024 sclaw

2024 INSC 281 SUPREME COURT OF INDIA DIVISION BENCH K.B. LAL (KRISHNA BAHADUR LAL) — Appellant Vs. GYANENDRA PRATAP AND OTHERS — Respondent ( Before : Sudhanshu Dhulia and Prasanna…

Election Laws

Representation of the People’s Act, 1951 – Sections 83(1)(a), 100(1)(b) and 100(1)(d)(i) – False declaration of educational qualifications and suppression of financial information – The court examined the legal requirements for an Election Petition under the RP Act and concluded that the respondent’s petition lacked concise statements of material facts and full particulars of alleged corrupt practices – The court dismissed the Election Petition, finding it deficient in terms of the mandatory requirements of material facts and particulars needed to constitute a cause of action.

Apr 13, 2024 sclaw

2024 INSC 282 SUPREME COURT OF INDIA DIVISION BENCH KARIM UDDIN BARBHUIYA — Appellant Vs. AMINUL HAQUE LASKAR AND OTHERS — Respondent ( Before : Aniruddha Bose and Bela M.…

Evidence Act

Evidence Act, 1872 – Sections 32(3) and 32(5) – Cases in which statement of relevant fact by person who is dead or cannot be found, etc., is Relevant -The Court found inconsistencies in the respondents’ arguments and relied on evidence indicating a joint family business – The Court applied the principle of preponderance of probability and the Indian Evidence Act to assess the joint nature of the business – The Supreme Court concluded that the properties were joint family assets and should be partitioned accordingly. Cases Referred

Apr 13, 2024 sclaw

2024 INSC 283 SUPREME COURT OF INDIA DIVISION BENCH VITTHALRAO MAROTIRAO NAVKHARE — Appellant Vs. NANIBAI (DEAD), THROUGH LRS, AND OTHERS — Respondent ( Before : Aniruddha Bose and Sanjay…

CBI I P C

Criminal Procedure Code, 1973 – Section 482 – Penal Code, 1860 (IPC) – Sections 420 and 120B – Cheating in Land Mortgage -Court found no evidence of intentional deceit or conspiracy by the appellants, as the AICTE was aware of the mortgage from the first application – The Court referenced legal definitions of cheating and criminal conspiracy, emphasizing the lack of dishonest inducement and absence of AICTE’s complaint – The appellants were discharged from the alleged offences, with the Court concluding that the essential elements of cheating were not present.

Apr 13, 2024 sclaw

2024 INSC 284 SUPREME COURT OF INDIA DIVISION BENCH VIPIN SAHNI AND ANOTHER — Appellant Vs. CENTRAL BUREAU OF INVESTIGATION — Respondent ( Before : Aniruddha Bose and Sanjay Kumar,…

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,…

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 :…

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Accident

Motor Vehicles Act, 1988 — Section 168 — Notional income of skilled worker — Carpenter — Assessment — The appellant, a carpenter aged 38 years, suffered amputation of his right leg below the knee in a road accident in November 2004 — The Claims Tribunal assessed his monthly income at Rs. 3,000/- and the High Court enhanced it to Rs. 5,000/- relying on minimum wages. Held — A carpenter is a skilled artisan who works with precision and manual dexterity — His income cannot be equated with that of an unskilled worker — Where the appellant’s unrefuted evidence showed earnings of Rs. 8,000/- to Rs. 10,000/- per month, and a skilled job always has the potentiality to fetch higher income, the High Court erred in restricting the figure to Rs. 5,000/- — Considering the date of accident, decisions in comparable cases and the fact of the appellant being a skilled worker, his notional monthly income is assessed at Rs. 9,000/- per month.

Jun 26, 2026 sclaw
Cr P C

Criminal Procedure Code, 1973 (CrPC) — Penal Code, 1860 (IPC) — Section 304 Part II — Culpable Homicide not Amounting to Murder — Conviction and sentence — Appeal against — Abatement of appeal due to death of co-accused — Death of two appellants during pendency of appeal — Appeal survives only for the third appellant.

Jun 26, 2026 sclaw
State Laws

Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 154 — Transfer of land in contravention of ceiling limit — Not void ipso facto — Capable of ratification — Legality of transfer to be judged by law on date of execution — Sale deed executed on 04.06.1957 — Ceiling limit then was 30 acres, subsequently amended to 12.5 acres retrospectively from 01.07.1952 — Transfer in contravention of Section 154 not void but voidable at instance of Gaon Sabha coupled with liability for ejectment of transferee under Section 163 — No suit filed for ejectment within limitation period.

Jun 24, 2026 sclaw
Specific Performance

Specific Relief Act, 1963 — Section 16(c) — “Readiness and Willingness” — Relief of specific performance is equitable and discretionary — Plaintiff must specifically aver and prove continuous readiness and willingness to perform obligations — Failure to do so disentitles plaintiff to relief — “Readiness” refers to financial capacity, “Willingness” to conduct and intention — Both cumulatively must be seen — Conduct of plaintiff prior and subsequent to suit, along with attending circumstances, must be considered — Availability of funds must be proved with reference to relevant time, not by documents created much later.

Jun 24, 2026 sclaw