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Protection of Children from Sexual Offences Act, 2012 — Section 4 — Section 376 (3) IPC — Rape — Conviction upheld — Evidence of victim’s mother and medical evidence — Reliability of victim’s mother’s testimony confirmed despite lengthy cross-examination, finding it natural and trustworthy and corroborated by other witnesses and medical evidence — Medical evidence, though partially presented by defense, conclusively supported sexual assault, citing perineal tear and abrasions around anus Hindu Succession Act, 1956 — Section 6 (as amended by Amendment Act, 2005) — Retrospective application — Validity of pre-amendment sale deeds — The prohibition contained in the amended Section 6 of the Hindu Succession Act, 1956, does not affect registered sale deeds executed prior to December 20, 2004 (date of introduction of the amending provision) — This principle aligns with the judgment in Vineeta Sharma v. Rakesh Sharma, (2020) 9 SCC 1. Judicial Process — Misuse of process — Challenging bail conditions previously offered voluntarily — Accused offering substantial deposits to secure bail and subsequently challenging the onerous nature of conditions or the counsel’s authority to make such offers — This practice is condemned for undermining the judicial process and preventing consideration of bail applications on their merits — Such conduct leads to setting aside of bail orders and remittal for fresh consideration. Social Media Posts — Content-Related Offenses — Retaliatory Action — Quashing of Proceedings — While the court made no final determination on the nature of the petitioner’s social media posts, it acknowledged the petitioner’s counsel’s submission that the tweets were ‘retaliatory’ and were made in response to an incident involving a social media influencer. This assertion formed part of the petitioner’s argument for quashing or consolidating the numerous FIRs, suggesting a motive beyond simple offensive content. Legal Profession — Autonomy and Independence — Administration of Justice — Role of Lawyers — Article 19(1)(g) of the Constitution of India — Impact of direct summons to defence counsel by Investigating Agencies on the autonomy of the legal profession and the independence of the administration of justice — Need for judicial oversight.
Service Matters

Appointment of appellant can only be construed as irregular and not illegal – Appellant is held entitled to be regularized with all consequential benefits – Appeal allowed. Finding recorded by the Division Bench of the High Court in respect of nature of the appointment of the appellant being illegal is thus not liable to be sustained – Her rejection of the claim for regularization on the ground of her appointment being illegal by the impugned order is patently erroneous.

SUPREME COURT OF INDIA DIVISION BENCH NEELIMA SRIVASTAVA — Appellant Vs. THE STATE OF UTTAR PRADESH AND OTHERS — Respondent ( Before : S.Abdul Nazeer and Krishna Murari, JJ. )…

Improper To Quash FIR U/s 482 CrPC When There Are Serious Triable Allegations – the contents of FIR and prima facie material, if any, requiring no proof. At such stage, the High Court cannot appreciate evidence nor can it draw its own inferences from contents of FIR and material relied on. HELD the High Court cannot act like the Investigating agency nor can exercise the powers like an Appellate Court.

REPORTABLE IN THE SUPREME COURT OF INDIA CRIMINAL APPELLATE JURISDICTION CRIMINAL APPEAL NO. 787 OF 2021 Kaptan Singh …Appellant Versus The State of Uttar Pradesh and others …Respondents J U…

Suit for redemption – Limitation – Suit for redemption can be filed within 30 years from the date fixed for redemption.- Advance of loan and return thereof are part of the same document which creates a relationship of debtor and creditor – Thus, it would be covered by proviso in Section 58(c) of the Act – Order of First Appellate Court accepting the appeal of the defendants and dismissing the suit for redemption is not sustainable in law, so as the order passed by the High Court – Appeal allowed.

SUPREME COURT OF INDIA DIVISION BENCH BHIMRAO RAMCHANDRA KHALATE (DECEASED) THROUGH LRS. — Appellant Vs. NANA DINKAR YADAV (TANPURA) AND ANOTHER — Respondent ( Before : Hemant Gupta and A.S.…

Service Matters

Determination of seniority – High Court by which it was resolved that the merit of candidates in LCE would not be relevant for altering inter se seniority in the feeder cadre – Seniority of the Petitioners which has been determined prior to the 2017 Rules cannot be disturbed – Petitioners will not be adversely affected by Rule 11 (4) (b) of the 2017 Rules which alters the criteria for determination of seniority from merit to inter se seniority in the lower cadre – Resolution set aside – Petition allowed.

SUPREME COURT OF INDIA DIVISION BENCH PREM NARAYAN SINGH AND OTHERS — Appellant Vs. HON’BLE HIGH COURT OF MADHYA PRADESH — Respondent ( Before : L. Nageswara Rao and Aniruddha…

There can be no rational for NCTE or its Regional Committee to deny the recognition from the Academic Year 2021-2022 and insist on recognition for Academic Session 2022-2023 – Petition Allowed – The petitioners would be entitled to admit the students for Academic Session 2021-2022 as per the sanction granted by NCTE for the Academic Session 2022-2023

SUPREME COURT OF INDIA DIVISION BENCH DEVENDRA PATHAK SARVODAYA COLLEGE OF EDUCATION — Appellant Vs. NATIONAL COUNCIL FOR TEACHER EDUCATION AND OTHERS — Respondent ( Before : R.F. Nariman and…

Income Tax Act, 1961 – Section 43B Explanation 3C – Explanation 3C, which was introduced for the “removal of doubts” , only made it clear that interest that remained unpaid and has been converted into a loan or borrowing shall not be deemed to have been actually paid

SUPREME COURT OF INDIA DIVISION BENCH M.M. AQUA TECHNOLOGIES LIMITED — Appellant Vs. COMMISSIONER OF INCOME TAX, DELHI-III — Respondent ( Before : Rohinton Fali Nariman and B.R. Gavai, JJ.…

(CPC) – Order 7 Rule 11(d) – Guwahati Municipal Corporation Act, 1971- High Court without taking note of these aspects of the matter has wrongly invoked the provisions contained in Order VII Rule 11 (d) of the Civil Procedure Code to reject the plaint, when in the instant facts there is neither express nor implied bar under any law – On the other hand, the learned Munsif was justified in passing the order holding the suit to be maintainable

SUPREME COURT OF INDIA DIVISION BENCH RATUL MAHANTA — Appellant Vs. NIRMALENDU SAHA — Respondent ( Before : Hemant Gupta and A.S. Bopanna, JJ. ) Civil Appeal No. 4627 of…

(IPC) – Ss 302 and 436 – Murder by pouring kerosene in house and around the deceased and children – Circumstantial Evidence – Appellant not being injured alone cannot be held as a circumstance to hold one guilty of having set fire to the house – Since the other circumstances in the chain are not established, the same cannot be held against the appellant

SUPREME COURT OF INDIA DIVISION BENCH PARUBAI — Appellant Vs. THE STATE OF MAHARASHTRA — Respondent ( Before : Hemant Gupta and A.S. Bopanna, JJ. ) Criminal Appeal No. 1154…

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