“Supreme Court Clarifies State’s Power to Levy Stamp Duty on Insurance Policies” Stamp Act, 1899 – Rajasthan Stamp Law (Adaptation) Act, 1952 – Power to levy and collect stamp duty – The primary issues are the legislative competence of the State to levy stamp duty on insurance policies and the applicability of the Rajasthan Stamp Law (Adaptation) Act, 1952 or the 1998 Act – LIC contends that the state lacks legislative competence to impose stamp duty on insurance policies and challenges the demand for stamp duty payment for policies issued using stamps purchased from Maharashtra – The State of Rajasthan argues that it has the power to collect stamp duty on insurance policies under Entry 44 of List III, as per the rate prescribed by the Parliament under Entry 91 of List I – The Supreme Court dismissed the appeals, upheld the High Court’s judgment, and affirmed the state’s power to levy stamp duty. However, it directed that the state shall not demand and collect the stamp duty as per the orders dated between 1993-94 and 2001-02 – The Court reasoned that the state has the legislative competence to impose and collect stamp duty on insurance policies, and the 1952 Act applies to the case – The Court analyzed the constitutional provisions and previous judgments to conclude that the state can impose stamp duty using rates prescribed by the Parliament – The Supreme Court concluded that while the state’s power to levy stamp duty is upheld, the specific demands for stamp duty payment in this case were set aside due to the circumstances presented.
2024 INSC 358 SUPREME COURT OF INDIA DIVISION BENCH LIFE INSURANCE CORPORATION OF INDIA — Appellant Vs. THE STATE OF RAJASTHAN AND OTHERS — Respondent ( Before : Pamidighantam Sri…
“Supreme Court Overturns Lower Courts, Orders Trial for Alleged Marriage Fraud and Conspiracy (IPC Sections 420 & 120-B)” Penal Code, 1860 (IPC) – Sections 420 read with Section 120-B – The appellant challenged lower courts’ orders regarding the summoning of respondents for alleged dishonest inducement in a marriage – The appellant claimed he was deceived into marrying a married respondent and that all respondents conspired to induce him into marriage and leave him with a significant sum of money – The respondents argued that there was no concealment or cheating, as all facts were disclosed to the appellant from the beginning – The Supreme Court allowed the appeal, set aside the orders of the High Court and Sessions Court, and restored the Magistrate’s order for the respondents to face trial – The court found that a prima facie case was made out for issuing process against the respondents, and the lower courts’ approach was not legally sustainable – The court concluded that the respondents should face trial for the alleged offences, and the case will be decided on its merits based on the evidence presented by the parties.
2024 INSC 342 SUPREME COURT OF INDIA DIVISION BENCH ANIRUDDHA KHANWALKAR — Appellant Vs. SHARMILA DAS AND OTHERS ( Before : C.T. Ravikumar and Rajesh Bindal, JJ. ) Criminal Appeal…
Specific Relief Act, 1963 – Section 6 – Suit by person dispossessed of immovable property – The appellants, owner of the property, allegedly evicted the respondent illegally and by force – The main issue was the maintainability of the suit under Section 6 of the Specific Relief Act, 1963, and the illegal dispossession – The appellants contended voluntary handover of possession and challenged the maintainability of the suit – The respondent filed a suit within six months of dispossession under Section 6 of the Act – The Trial Court decreed in favor of the respondent, and the High Court dismissed the appellant’s revision – The High Court concurred with the Trial Court on the illegal dispossession and maintainability of the suit – The appeal was dismissed based on concurrent findings and evidence on record – The Supreme Court found no merit in the appeal and upheld the decisions of the lower courts.
2024 INSC 345 SUPREME COURT OF INDIA DIVISION BENCH SANJAY MARUTI JADHAV AND ANOTHER — Appellant Vs. AMIT TATOBA SAWANT — Respondent ( Before : Vikram Nath and Satish Chandra…
“Sudden Fight, Not Murderous Intent: Supreme Court Reclassifies Conviction, Reduces Sentenc” Penal Code, 1860 – Sections 302 and 304 – The appeal challenges the High Court’s decision to uphold the appellant’s conviction for murder, arguing that the conviction under Section 302 can be converted to Part I or Part II of Section 304 of the IPC, which pertains to culpable homicide not amounting to murder – The appellant argued that the incident occurred in a sudden fight without premeditation and there was no intention to cause death, suggesting the offense falls under Section 304 – The respondent-State maintained that the concurrent findings of the courts below were correct and warranted no interference – The Supreme Court altered the conviction from Section 302 to Part I of Section 304, sentencing the appellant to rigorous imprisonment for eight years and a fine – The Court found that the incident occurred in a sudden fight, in the heat of passion, without undue advantage or cruelty by the appellant – The appeal was partly allowed, modifying the conviction to Part I of Section 304 with a reduced sentence and fine, considering the time already served by the appellant.
2024 INSC 338 SUPREME COURT OF INDIA DIVISION BENCH MOHD. AHSAN — Appellant Vs. STATE OF HARYANA — Respondent ( Before : B.R. Gavai, Aravind Kumar and Sandeep Mehta, JJ.…
Bombay Public Trusts Act, 1950 – The case involves the acceptance of Change Reports for the Vahiwatdar (Administrator) and Trustees of Shri Mallikarjun Devasthan, a Public Trust – The High Court invalidated the acceptance and remanded the matters for reconsideration – The main issue was the delay in filing the Change Report for the new Vahiwatdar of the Trust, which was submitted 17 years after the previous Vahiwatdar’s death – The Supreme Court set aside the High Court’s judgment, confirming the acceptance of Change Report Nos. 899 of 2015 and 1177 of 2017, allowing the civil appeals – The Court found that the delay in filing the Change Report was a curable defect and did not impact the legitimacy of the new Vahiwatdar’s assumption of office – The Court emphasized a liberal approach to condonation of delay, citing precedents.
2024 INSC 339 SUPREME COURT OF INDIA DIVISION BENCH SHRI MALLIKARJUN DEVASTHAN, SHELGI — Appellant Vs. SUBHASH MALLIKARJUN BIRAJDAR AND OTHERS — Respondent ( Before : A.S. Bopanna and Sanjay…
Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 – Sections 7, 8 and 9 – Procedure for resignation by employees of private schools – The appellant challenged his termination from, which was set aside by the Tribunal but reinstated by the High Court – The main issues were whether the appellant’s resignation was lawfully withdrawn and if the documents related to his resignation were fabricated – The appellant argued that his resignation withdrawal was not considered and that the school committee’s resolutions were fabricated – The respondents contended that the resignation was accepted by the management committee and the school committee, and the appellant was informed accordingly – The Supreme Court upheld the High Court’s decision, dismissing the appeal and affirming that the appellant’s resignation was voluntary and lawfully accepted – The Court found no evidence of fabricated documents and determined that the management committee’s acceptance of the resignation was valid – The Court referenced the MEPS Act and Rules, concluding that non-communication of resignation acceptance does not invalidate the termination – The Supreme Court concluded that the appellant’s resignation was accepted before his attempted withdrawal, and thus the termination was lawful.
2024 INSC 337 SUPREME COURT OF INDIA DIVISION BENCH SHRIRAM MANOHAR BANDE — Appellant Vs. UKTRANTI MANDAL AND OTHERS — Respondent ( Before : Pamidighantam Sri Narasimha and Aravind Kumar,…
Insolvency and Bankruptcy Code, 2016 – Section 5(7) – “financial creditor” – The appeals challenge judgments related to the status of certain creditors of M/s. Mount Shivalik Industries Limited under the Insolvency and Bankruptcy Code, 2016 (IBC) – The primary issue is whether the respondents are financial creditors or operational creditors within the meaning of the IBC – The appellants argue that the respondents are operational creditors, as the agreements indicate services rendered to promote the corporate debtor’s products – The respondents contend that the agreements were a means to raise finance, making them financial creditors due to the interest-bearing security deposits – The Court upheld the NCLAT’s decision, recognizing the respondents as financial creditors based on the commercial effect of the transactions – The Court examined the true nature of the transactions and found that the arrangements had the commercial effect of borrowing, satisfying the criteria for financial debt under the IBC – The Court applied the definition of financial debt and operational debt from the IBC, emphasizing the disbursal against the consideration for the time value of money – The appeals were dismissed, confirming the respondents’ status as financial creditors and allowing the resolution process to continue accordingly – The Court’s detailed analysis affirmed the NCLAT’s interpretation of the IBC provisions.
2024 INSC 340 SUPREME COURT OF INDIA DIVISION BENCH GLOBAL CREDIT CAPITAL LIMITED AND ANOTHER — Appellant Vs. SACH MARKETING PVT. LTD. AND ANOTHER — Respondent ( Before : Abhay…