Insulting or Abusing SC-ST Person – Quantum of sentence – Appellant and his family members were insisting that the de facto complainant should vacate the shop in her possession – Reason for the incident appears to be the dispute over the said shop -Considering these facts and the fact that the appellant has already undergone a sentence for more than 9 months, this is a fit case where the substantive sentence should be reduced to rigorous imprisonment for 1 year – Appeal allowed.
SUPREME COURT OF INDIA DIVISION BENCH VETRIVEL — Appellant Vs. STATE REPRESENTED BY ITS DEPUTY SUPERINTENDENT OF POLICE AND ANOTHER — Respondent ( Before : Ajay Rastogi and Abhay S.…
Held, When it is found that there was no fault on the part of the respondent No.4 when he was appointed in the year 2018 and thereafter, he has been continued in service since last three years, to disturb him at this stage, would not be justifiable – In exercise of the powers under Article 142 of the Constitution of India, to do the substantial justice, direct that while appointing the appellant as per the present order on the post of Assistant Professor (History), the respondent No.4 may not be disturbed and direct the State Government to continue the respondent No.4 and he be accommodated on any other vacant post of Assistant Professor (History).
SUPREME COURT OF INDIA DIVISION BENCH NARENDER SINGH — Appellant Vs. THE STATE OF HARYANA AND OTHERS — Respondent ( Before : M.R. Shah and Sanjiv Khanna, JJ. ) Civil…
Civil Procedure Code, 1908 (CPC) – Order 37 Rule 3 – Leave to defend – Grant of leave to defend (with or without conditions) is the ordinary rule; and denial of leave to defend is an exception –
SUPREME COURT OF INDIA DIVISION BENCH B.L. KASHYAP AND SONS LIMITED — Appellant Vs. M/S JMS STEELS AND POWER CORPORATION AND ANOTHER — Respondent ( Before : Vineet Saran and…
If bail is granted in a casual manner, the prosecution or the informant has a right to assail the order before a higher forum. Propensity of accused tampering with the evidence and influencing the witnesses is an important factor to be borne in mind in such cases – High Court was not right in allowing the applications for bail filed by the accused – Appeal allowed.
SUPREME COURT OF INDIA DIVISION BENCH JAIBUNISHA — Appellant Vs. MEHARBAN AND ANOTHER — Respondent ( Before : M.R. Shah and B.V. Nagarathna, JJ. ) Criminal Appeal No. 76 of…
Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 – Section 3(1)(x) and 3(1)(xi) – Appeal against acquittal – Being the first appellate court, the High Court was required to reappreciate the entire evidence on record and also the reasoning given by the learned Trial Court – It is well settled that the court of appeal has as wide powers of appreciation of evidence in an appeal against an order of acquittal. Remanded
SUPREME COURT OF INDIA DIVISION BENCH GEETA DEVI — Appellant Vs. STATE OF U.P. AND OTHERS — Respondent ( Before : M.R. Shah and B.V. Nagarathna, JJ. ) Criminal Appeal…
High Court proceeded further with the hearing of the appeal as if the High Court was considering the appeal against the order passed on an application under Order IX Rule 13 CPC, whereas the appeal was against the order and decree passed by the Trial Court, which was affirmed by the First Appellate Court as barred by limitation. Appeal allowed
SUPREME COURT OF INDIA DIVISION BENCH MAMTAZ AND OTHERS — Appellant Vs. GULSUMA ALIAS KULUSUMA — Respondent ( Before : M.R. Shah and Sanjiv Khanna, JJ. ) Civil Appeal No.…
Finding recorded by the Trial Court against appellant that he also dragged the dead body and thrown into the courtyard of the deceased is not supported by any evidence – Trial Court as well as the High Court have committed a grave error in convicting appellant for the offences punishable under Section 302 read with Section 34 of the IPC – Appeal allowed
SUPREME COURT OF INDIA DIVISION BENCH MUKESH — Appellant Vs. THE STATE OF MADHYA PRADESH — Respondent ( Before : M.R. Shah and B.V. Nagarathna, JJ. ) Criminal Appeal No.…
For the monetary benefits accused-husband hatched a criminal conspiracy with other co-accused to kill his wife and tried to make out an accidental case – – looking to the seriousness of the offence and looking to the nature and gravity of the offence committed by accused-husband, the High Court ought not to have released accused-husband on bail – Appeal allowed.
SUPREME COURT OF INDIA DIVISION BENCH ISHWARJI NAGAJI MALI — Appellant Vs. STATE OF GUJARAT AND ANOTHER — Respondent ( Before : M.R. Shah and Sanjiv Khanna, JJ. ) Criminal…
Awarding death sentence is an exception, and life imprisonment is the rule. In deciding whether a case falls within the category of the rarest of rare, the brutality, and/or the gruesome and/or heinous nature of the crime is not the sole criterion – It is not just the crime which the Court is to take into consideration, but also the criminal, the state of his mind, his socio-economic background, etc.
SUPREME COURT OF INDIA FULL BENCH BHAGWANI — Appellant Vs. THE STATE OF MADHYA PRADESH — Respondent ( Before : L. Nageswara Rao, B.R. Gavai and B.V. Nagarathna, JJ. )…
Sand is also required for construction of public infrastructural projects as well as public and private construction activities – It was necessary to permit the mining activities so as to prevent illegal mining and also to prevent loss to the public exchequer and permitted the Corporation to carry out the mining activities, and further to employ the services of the contractor
SUPREME COURT OF INDIA DIVISION BENCH THE STATE OF BIHAR AND OTHERS — Appellant Vs. PAWAN KUMAR AND OTHERS — Respondent ( Before : L. Nageswara Rao and B.R. Gavai,…