SC allows jailed UP MLA Abbas Ansari to attend his father Mukhtar Ansari’s fatiha ceremony
Abbas Ansari taken to Ghazipur with police security at 5 PM on April 09 to attend the ritual.
Supreme Court
SC dismisses Centre’s plea to condone delay of 12 years and 158 days for filing restoration of suit; calls it a ‘mockery of justice’
“The length of the delay is a relevant matter which the court must take into consideration while considering whether the delay should be condoned or not.”
Supreme Court restores YouTuber Sattai Duraimurugan’s bail in 2021 derogatory speech against Chief Minister MK Stalin case
In 2021 Madras High Court granted bail to Sattai. Later, a Division Bench of High Court cancelled the bail. However, in 2022, the Supreme Court granted interim bail to him, and he has been out on bail since then.
Never Reported Judgment| Purchaser cannot be said to be ready and willing to perform his part of contract, if he does not treat the contract as subsisting [(1953) 1 SCC 234]
This report covers the Supreme Court’s Never Reported Judgment dating back to the year 1953 on personal bars to relief in specific performance of contract.
SC stays Allahabad HC decision holding UP Board of Madarsa Education Act as unconstitutional
In Anshuman Singh Rathore v. Union of India, 2024 SCC OnLine All 857, U.P. Board of Madarsa Education Act, 2004 was held as unconstitutional for being violative of the principle of secularism, Articles 14, 21 and 21-A of the Constitution and violative of Section 22 of the University Grants Commission Act, 1956.
Supreme Court grants bail to Shoma Sen in Bhima Koregaon Elgar Parishad case
Supreme Court granted her bail subject to the conditions that she will not leave the State of Maharashtra without the permission of the Special Court and have to surrender her passport and furnish her address and mobile number to the investigating officer.
Supreme Court acquits murder convicts; reverses High Court findings based on conjectures and surmises
Supreme Court said that the elaborate exercise of the trial Judge has been washed away by the High Court in a totally cursory manner.
SC directs NMC to submit details of stipend paid to MBBS Interns by medical colleges in all States
Clause 3 of Schedule IV of the National Medical Commission (Compulsory Rotating Medical Internship) Regulations, 2021 provides for payment of stipend to all the interns, as fixed by the appropriate authority applicable to the institution/ University or State.
Inside Supreme Court order on EVM-VVPAT Verification
The petitioner sought for verifying the count in EVMs with votes that have been verifiably ‘recorded as cast’ and to ensure that he is able to verify through the paper slip of VVPATs that his vote as recorded on the paper slip has been ‘counted as recorded’.
SC upholds Amravati MP Navneet Kaur Rana’s Scheduled Caste Certificate
Supreme Court set aside Bombay High Court’s 2021 decision whereby, Navneet Kaur Rana’s Scheduled Caste Certificate was cancelled for systematic fraud and fabrication of records.
Supreme Court upholds Calcutta HC order issuing MR Distributorship license to National Consumers Co-operative Stores in West Bengal
Supreme Court has also vacated the stay order passed on 07-11-2023.
Can a company file a consumer complaint under Consumer Protection Act, 1986? SC clarifies
In the Consumer Protection Act, 2019, a body corporate was brought within the definition of ‘person’, indicating that the legislature realized the incongruity in the unamended provision and rectified the anomaly by including the word ‘company’ in the definition of ‘person’.
‘Dishonest inducement is sine qua non to attract Sections 415 and 420 of IPC’; SC quashes FIR against man in Rs. 16 crores cheating case
“For attracting the provision of Section 420 of the IPC, the FIR/complaint must show that the ingredients of Section 415 of the IPC are made out.”
Waiver of Penalty Under GST Laws: Building a Case for the Taxpayers
by Tarun Jain*
Cite as: 2024 SCC OnLine Blog Exp 27
SC grants bail to AAP’s Sanjay Singh in Delhi Liquor Excise Policy Scam
It was alleged that a cartel was formed by violating provisions and the spirit of liquor policy, and all the conspirators had played an active role, causing huge losses to the Government exchequer and undue pecuniary benefits to the public servants.
SC upholds Karnataka HC order quashing proceedings against man accused of rape on false promise to marry due to inconsistent Prosecutrix testimonies
Supreme Court: In a criminal appeal filed against the order passed by the Karnataka High Court, wherein the Court allowed the petition
2016 Cash-for-votes sting operation| SC stays defamation case against Journalists Rajdeep Sardesai, Shiv Aroor and India Today founder Aroon Purie
India Today in a sting operation had disclosed that certain lawmakers from Karnataka were bribed in exchange for votes.
S. 143-A NI Act| Factors laid down by SC for exercising discretion in payment of interim compensation in cheque dishonour cases
“If the word ‘may’ is read as ‘shall’, it will have drastic consequences, as in every complaint under Section 138, the accused will have to pay interim compensation up to 20 per cent of the cheque amount and such an interpretation will be unjust and contrary to the well-settled concept of fairness and justice, exposing the provision to the vice of manifest arbitrariness.”
Supreme Court maintains status-quo concerning prayers being offered in ‘Vyas Ji Tehkhana’ inside Gyanvapi mosque
“There is a ‘Tehkhana’ in the southern side of the Gyanvapi Mosque which is the principal seat of hereditary pujari of Vyas family from time immemorial. Thus, a suit was filed seeking relief of declaration, injunction for the property in dispute alleged as ‘Vyas Ji Tehkhana’.”
SC refuses to stay scientific survey of Bhojshala Temple cum Kamal Maula Mosque complex in MP’s Dhar
The Madhya Pradesh High Court on plea by Hindu Front for Justice, had directed for complete scientific investigation, survey and excavation of the Bhojshala complex.