Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 – Section 3(1)(x) – Quashing of charge-sheet – Voluntarily causing hurt – There is no material worthy of consideration in this behalf except a bald statement that the complainant sustained multiple injuries “in his hand and other body parts” – If indeed the complainant’s version were to be believed, the IO ought to have asked for a medical report to support the same
SUPREME COURT OF INDIA DIVISION BENCH RAMESH CHANDRA VAISHYA — Appellant Vs. THE STATE OF UTTAR PRADESH AND ANOTHER — Respondent ( Before : S. Ravindra Bhat and Dipankar Datta,…
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.
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.…
Acquittal – Rape and murder of a six-year-old -There are, in fact, yawning gaps in the chain of circumstances rendering it far from being established- pointing to the guilt of the appellant – Needless to state, such responsibilities would be all the more heightened in cases of crimes involving severe punishments such as imprisonment for life or the sentence of death
SUPREME COURT OF INDIA FULL BENCH PRAKASH NISHAD @ KEWAT ZINAK NISHAD — Appellant Vs. STATE OF MAHARASHTRA — Respondent ( Before : B.R. Gavai, Vikram Nath and Sanjay Karol,…
Electricity Act 2003 – A condition enabling the distribution licensee to insist on the clearance of the arrears of electricity dues of the previous consumer before resuming electricity supply to the premises is valid and permissible under the scheme of the 2003 Act.
SUPREME COURT OF INDIA FULL BENCH K C NINAN — Appellant Vs. KERALA STATE ELECTRICITY BOARD AND OTHERS — Respondent ( Before : Dr Dhananjaya Y Chandrachud, CJI., Hima Kohli…
Fact That Co-Accused Has Not Surrendered Cannot Be A Ground To Deny Bail
“we are of the view that the fact that the co-accused who was released on bail has not surrendered cannot be a germane factor to decline bail to the co-accused”…
Election Law – Allegation of corrupt practice – As material facts regarding allegations of corrupt practice have not been pleaded, the election petition does not disclose any cause of action as far as the ground of corrupt practice is concerned.
SUPREME COURT OF INDIA DIVISION BENCH SENTHILBALAJI V. @APPELLLANT Vs. A.P. GEETHA AND OTHERS — Respondent ( Before : Abhay S. Oka and Rajesh Bindal, JJ. ) Civil Appeal Nos.…
Appointment to post of lecturer – High Court reserved the remedy to the appellants to approach the High Court, in the event, the Medical Council of India does not grant recognition – Not find any error in the impugned judgment and order of the High Court.
SUPREME COURT OF INDIA DIVISION BENCH K.J. SOMAIYA MEDICAL COLLEGE AND RESEARCH CENTRE AND ANOTHER — Appellant Vs. MAHARASHTRA UNIVERSITY OF HEALTH SCIENCES AND OTHERS ETC. — Respondent ( Before…
Judicial officers Pension – – SCOI vide Orders dated 27.07.2022 and 18.01.2023 already directed that all arrears of pay be cleared by 30.06.2023 – In this regard, it is directed that compliance affidavits must be filed by all States and Union Territories by 30.07.2023 that the arrears of pay have been positively credited into the accounts of the concerned officers
SUPREME COURT OF INDIA FULL BENCH ALL INDIA JUDGES ASSOCIATION — Appellant Vs. UNION OF INDIA AND OTHERS — Respondent ( Before : Dr Dhananjaya Y Chandrachud, CJI., V. Ramasubramanian…
‘Jallikattu’ and ‘Bullock Cart Race’ is upheld – Prevention of Cruelty to Animals (Tamil Nadu Amendment) Act, 2017 does not go contrary to the Articles 51-A (g) and 51-A(h) and it does not violate the provisions of Articles 14 and 21 of the Constitution of India – Tamil Nadu Amendment Act is not a piece of colourable legislation
SUPREME COURT OF INDIA CONSTITUTION BENCH THE ANIMAL WELFARE BOARD OF INDIA AND OTHERS — Appellant Vs. UNION OF INDIA AND ANOTHER — Respondent ( Before : K.M. Joseph, Ajay…
Provincial Small Cause Courts Act, 1887 – Section 17 – Security furnished in the form of the rented shop belonging to a third party cannot be accepted as security in law
SUPREME COURT OF INDIA DIVISION BENCH ARTI DIXIT AND ANOTHER — Appellant Vs. SUSHIL KUMAR MISHRA AND OTHERS — Respondent ( Before : K.M. Joseph and Hrishikesh Roy, JJ. )…