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
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.…
Sole circumstance of recovery of blood-stained weapon cannot form the basis of conviction unless the same was connected with the murder of the deceased by the accused – Only on the basis of sole circumstance of recovery of blood-stained weapon, it cannot be said that the prosecution has discharged its burden of proving the case beyond reasonable doubt – Merely on the basis of suspicion, conviction would not be tenable
SUPREME COURT OF INDIA DIVISION BENCH RAJA NAYKAR — Appellant Vs. STATE OF CHHATTISGARH — Respondent ( Before : B.R. Gavai and Sandeep Mehta, JJ. ) Criminal Appeal No. 902…
Chargesheet having been filed against the accused within the prescribed time limit and the cognizance having been taken by the Special Court of the offences allegedly committed by them, the accused could not have claimed the statutory right of default bail under Section 167(2) on the ground that the investigation qua other accused was pending – Order granting default bail is set-aside – Appeal allowed.
SUPREME COURT OF INDIA DIVISION BENCH CENTRAL BUREAU OF INVESTIGATION — Appellant Vs. KAPIL WADHAWAN AND ANOTHER — Respondent ( Before : Bela M. Trivedi and Pankaj Mithal, JJ. )…
Identification of Private Forests – Modification of criteria – Existing criteria for identification of private forests in the State of Goa are adequate and valid, hence, they require no alteration
SUPREME COURT OF INDIA FULL BENCH T.N. GODAVARMAN THIRUMULPAD AND OTHERS — Appellant Vs. UNION OF INDIA AND OTHERS — Respondent ( Before : B.R.Gavai, Aravind Kumar and Prashant Kumar…
A clear reading and interpretation of the proviso to Section 15 of the Societies Registration Act, 1860 would disentitle such defaulting members from being given any notice even if their membership was not terminated or ceased
SUPREME COURT OF INDIA DIVISION BENCH ADV BABASAHEB WASADE AND OTHERS — Appellant Vs. MANOHAR GANGADHAR MUDDESHWAR AND OTHERS — Respondent ( Before : Vikram Nath and Ahsanuddin Amanullah, JJ.…
Income Tax Act, 1961 – Sections 139 and 147 – A return filed without the regular balance sheet and profit and loss account may be a defective one but certainly not invalid – A defective return cannot be regarded as an invalid return –
SUPREME COURT OF INDIA DIVISION BENCH M/S MANGALAM PUBLICATIONS, KOTTAYAM — Appellant Vs. COMMISSIONER OF INCOME TAX, KOTTAYAM — Respondent ( Before : B.V. Nagarathna and Ujjal Bhuyan, JJ. )…
Criminal Procedure Code, 1973 (CrPC) – Section 482 – Penal Code, 1860 (IPC) – Sections 420, 468, 471 read with Section 34 – Passports Act, 1967 – Section 12(b) – Quashing of FIR – Wife forged her husband’s signatures in order to obtain a passport for their minor child – In order to attract the provisions of Section 420 IPC, the prosecution has to not only prove that the accused has cheated someone but also that by doing so, he has dishonestly induced the person who is cheated to deliver property – FIR quashed – Appeal allowed.
SUPREME COURT OF INDIA DIVISION BENCH MARIAM FASIHUDDIN AND ANOTHER — Appellant Vs. STATE BY ADUGODI POLICE STATION AND ANOTHER — Respondent ( Before : Surya Kant and Dipankar Datt,…
Mandatorily mention in a application for grant of bail: 1. Details and copies of order(s) passed in the earlier bail application(s) filed by the petitioner which have been already decided. 2. Details of any bail application(s) filed by the petitioner, which is pending either in any court, below the court in question or the higher court, and if none is pending, a clear statement to that effect has to be made 3. The registry of the court should also annex a pending bail application(s) in the crime case in question -4. It should be the duty of the Investigating Officer/any officer assisting the State Counsel in court to apprise him of the order(s), if any, passed by the court with reference to different bail applications or other proceedings in the same crime case
SUPREME COURT OF INDIA DIVISION BENCH KUSHA DURUKA — Appellant Vs. THE STATE OF ODISHA — Respondent ( Before : Vikram Nath and Rajesh Bindal, JJ. ) Criminal Appeal No.…
Hindu Succession Act, 1955 – Section 16 – Partition Suit – Entitlement of share to the children of void or voidable marriages – If a marriage is considered void or invalid, the children born from that marriage still have a legal right to inherit their parent’s property
SUPREME COURT OF INDIA DIVISION BENCH RAJA GOUNDER AND OTHERS — Appellant Vs. M. SENGODAN AND OTHERS — Respondent ( Before : M.M. Sundresh and S.V.N. Bhatti, JJ. ) Civil…
Anticipatory Bail – Breach of contract – Civil Dispute – Mere breach of contract does not amount to an offence under Section 420 or Section 406 of the Indian Penal Code, 1860, unless fraudulent or dishonest intention is shown right at the beginning of the transaction – Any effort to settle civil disputes and claims, which do not involve any criminal offence, by applying pressure through criminal prosecution should be deprecated and discouraged – Anticipatory bail granted.
SUPREME COURT OF INDIA DIVISION BENCH JAY SHRI AND ANOTHER — Appellant Vs. STATE OF RAJASTHAN — Respondent ( Before : Sanjiv Khanna and Dipankar Datta, JJ. ) Criminal Appeal…