Dishonour of cheque – Appeal against acquittal – Where the complainant had already been examined as a witness in the case, it would not be appropriate for the Court to pass an order of acquittal merely on non-appearance of the complainant
SUPREME COURT OF INDIA DIVISION BENCH M/S. BLS INFRASTRUCTURE LIMITED — Appellant Vs. M/S. RAJWANT SINGH AND OTHERS — Respondent ( Before : Sudhanshu Dhulia and Manoj Misra, JJ. )…
(IPC) – Sections 363 and 364A – demand originally was made to the person abducted and the mere fact that after making the demand the same could not be conveyed to some other person as the accused was arrested in the meantime does not take away the effect of conditions of Section 364A.
SUPREME COURT OF INDIA DIVISION BENCH RAVI DHINGRA — Appellant Vs. THE STATE OF HARYANA — Respondent ( Before : Sanjay Kishan Kaul and B.V. Nagarathna, JJ. ) Criminal Appeal…
HELD high courts must maintain a hands-off approach and not quash a first information report pertaining to “corruption” cases, specially at the stage of investigation, even though certain elements of strong-arm tactics of the ruling dispensation might be discernible.
SUPREME COURT OF INDIA DIVISION BENCH THE STATE OF CHATTISGARH AND ANOTHER — Appellant Vs. AMAN KUMAR SINGH AND OTHERS ETC. ETC. — Respondent ( Before : S. Ravindra Bhat…
A breach of contract does not give rise to criminal prosecution for cheating unless fraudulent or dishonest intention is shown right at the beginning of the transaction – FIR quashed.
SUPREME COURT OF INDIA DIVISION BENCH SARABJIT KAUR — Appellant Vs. THE STATE OF PUNJAB AND ANOTHER — Respondent ( Before : Abhay S. Oka and Rajesh Bindal, JJ. )…
(CrPC) – Section 319 – Summoning of additional accused – Only where strong and cogent evidence occurs against a person from the evidence laid before the court that such power should be exercised and not in a casual and cavalier manner.
SUPREME COURT OF INDIA DIVISION BENCH VIKAS RATHI — Appellant Vs. THE STATE OF U.P. AND ANOTHER — Respondent ( Before : Abhay S. Oka and Rajesh Bindal, JJ. )…
(IPC) – Sections 302/34 and 202 – Murder – Acquittal – Extra-judicial confession is a weak piece of evidence and especially when it has been retracted during trial
SUPREME COURT OF INDIA DIVISION BENCH INDRAJIT DAS — Appellant Vs. THE STATE OF TRIPURA — Respondent ( Before : B.R. Gavai and Vikram Nath, JJ. ) Criminal Appeal No.…
An employee who has been acquitted of criminal charges does not necessarily have the right to be reinstated
SUPREME COURT OF INDIA DIVISION BENCH IMTIYAZ AHMAD MALLA — Appellant Vs. THE STATE OF JAMMU AND KASHMIR AND OTHERS — Respondent ( Before : Ajay Rastogi and Bela M.…
Power under section 24 of the CPC can be exercised by the High Court even for inter-State transfer of a suit, appeal or other proceeding, if it is the common High Court for two or more States
SUPREME COURT OF INDIA DIVISION BENCH SHAH NEWAZ KHAN AND OTHERS — Appellant Vs. STATE OF NAGALAND AND OTHERS — Respondent ( Before : Hrishikesh Roy and Dipankar Datta, JJ.…
CBI Investigation – It is to be used very sparingly and in an exceptional circumstance where the Court on appreciating the facts and circumstance arrives at the conclusion that there is no other option of securing a fair trial
SUPREME COURT OF INDIA DIVISION BENCH ROYDEN HAROLD BUTHELLO AND ANOTHER — Appellant Vs. STATE OF CHHATTISGARH AND OTHERS — Respondent ( Before : A.S. Bopanna and Ahsanuddin Amanullah, JJ.…
National Institute of Rural Development (Service) Bye-laws – Bye-laws 48, 49 and 50 – Pension – There is a difference between appointing a contract employee on a regular basis and regularising the services of the contract employees
SUPREME COURT OF INDIA DIVISION BENCH NATIONAL INSTITUTE OF RURAL DEVELOPMENT — Appellant Vs. SHYAM SUNDER PRASAD SHARMA AND OTHERS — Respondent ( Before : Sanjay Kishan Kaul and Abhay…