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2018 SCC Vol. 7 September 7, 2018 Part 4

Arbitration Act, 1940 — Ss. 29 and 13 — Pendente lite interest: An arbitrator has the power to award interest unless specifically barred from awarding it; and the bar must be clear and specific. [Raveechee & Co. v. Union of India, (2018) 7 SCC 664]

Arbitration and Conciliation Act, 1996 — S. 34 r/w S. 5 — Award — Interference with, when the same causes injustice to either of the parties, contrary to terms of contract — When permissible: The parties are free to decide their own terms and conditions in case of a contract. Once respondent voluntarily agreed that no escalation would be reimbursed even in case of regulation before accepting the contract, respondent could not claim reimbursement of excess of minimum wages on account of hike due to the notification of Government. Further, any departure from the terms and conditions of the contract, unless such condition is arbitrary, would destroy the basic purpose of the contract. [Union of India v. Varindera Constructions Ltd., (2018) 7 SCC 794]

Companies Act, 2013 — S. 59 — RTI Circular No. 1 dt. 9-5-2001: Rectification of register, as opposed to filing of a civil suit to prove title over shares, permissible when fraud is perpetuated on the shareholder in possession of original share certificates by issuance of duplicate shares, without following proper procedure, in favour of impersonator. [Adesh Kaur v. Eicher Motors Ltd., (2018) 7 SCC 709]

Constitution of India — Arts. 26, 32, 35, 38, 49 and 51-A(f) & (g) — Jagannath Temple, Puri — Mismanagement and difficulties by visitors — Directions: Interim directions issued for management and upkeep of Shri Jagannath Temple at Puri. [Mrinalini Padhi v. Union of India, (2018) 7 SCC 785]

Criminal Procedure Code, 1973 — S. 438 — Anticipatory bail — Whether should be for a limited period of time: Due to conflicting opinions of different Benches of Supreme Court, matter referred to larger Bench of Supreme Court for authoritative decision. [Sushila Aggarwal v. State (NCT of Delhi), (2018) 7 SCC 731]

Criminal Procedure Code, 1973 — Ss. 211 to 213 — Framing of charge — Proper framing of charge — Cardinality and necessity of — Explained: Accused persons are entitled to know with precision what charge they are required to defend. [Vinubhai Ranchhodbhai Patel v. Rajivbhai Dudabhai Patel, (2018) 7 SCC 743]

Criminal Procedure Code, 1973 — Ss. 482 and 245: Rejection of application under S. 482 CrPC for quashment, when discharge application already stood rejected, proper. [Nayan Prasad v. State of Bihar, (2018) 7 SCC 713]

Employees’ Compensation Act, 1923 — Ss. 3 and 4 — Accident arising out of and in course of employment: As deceased driver was treated as employee and his death treated on duty and there was consistency in statement of dependants and there were no contradictions, compensation awarded to claimants. [Tebha Bai v. Raj Kumar Keshwani, (2018) 7 SCC 705]

Family and Personal Laws — Hindu Law — Joint Hindu Family/Hindu Undivided Family (HUF)/Coparcenary/Co-owner/Survivorship: Property inherited by a male Hindu from his father, father’s father or father’s father’s father is an ancestral property. Essential feature of ancestral property, according to Mitakshara Law, is that the sons, grandsons, and great grandsons of the person who inherits it, acquire an interest and rights attached to such property at the moment of their birth. Share which a coparcener obtains on partition of ancestral property is ancestral property as regards his male issue. After partition, property in hands of a son continues to be ancestral property and son of that son (whether natural or adopted) takes interest in it and is entitled to it by survivorship. [Shyam Narayan Prasad v. Krishna Prasad, (2018) 7 SCC 646]

Government Contracts and Tenders — Conduct of auction/Evaluation/Acceptance/ Rejection of Bid/Tender/Scope of judicial review: Directions to Evaluation Committee qua valuation and bids and conditions required to be met by bidders for revival of Super Bazar at New Delhi, issued. [Super Bazar Karamchari Dalit Sangh v. Union of India, (2018) 7 SCC 617]

Importance of maintaining sanctity of DNA samples: This article is primarily intended to emphasise upon the importance of maintaining sanctity of forensic samples by timely conducting forensic medical examination (FME) of individuals or relevant spots to maintain sanctity and reliability of samples. [Management of DNA Sampling in Rape Incidents by G.K. Goswami and Siddhartha Goswami, (2018) 7 SCC (J-4)]

Income Tax Act, 1961 — S. 11 [as existing prior to amendment made in S. 11(6) of the Act vide Finance Act 2 of 2014]: Regarding grant of depreciation claimed by charitable institutions on capital assets, even when the expenditure on acquisition of the assets had been treated earlier as application of income for charitable purposes, approving the ruling in Institute of Banking, Personnel Selection, 2003 SCC OnLine Bom 642, wherein the Court rejecting the view that S. 32 was the only section granting benefit of deduction on account of depreciation, had inter alia held that the income of the Trust is required to be computed under S. 11 on commercial principles after providing for allowance for normal depreciation and deduction thereof from gross income of the Trust, in the present case, orders of the High Courts granting benefit of depreciation on the assets acquired by the respondents assessees/charitable institutions upheld. Further held, the amendment made in S. 11(6) of the Act vide Finance Act 2 of 2014 effective from Assessment Year 2015-16, was prospective in nature. Also, held, that once the assessee is allowed depreciation, he shall be entitled to carry forward the depreciation as well. [CIT v. Rajasthani and Gujarati Charitable Foundation, (2018) 7 SCC 810]

Income Tax Act, 1961 — S. 194-H (w.e.f. 1-6-2001) r/w S. 201 — Tax at source — Deduction of, on payments made by appellants (Prasar Bharati Doordarshan Kendra) to advertising agencies: Payments made by appellants (Prasar Bharati Doordarshan Kendra) to advertising agencies is to be construed as commission to agents not as payments between principal-to- principal. [Prasar Bharati v. CIT, (2018) 7 SCC 800]

Land Acquisition Act, 1894 — S. 11-A — Object of — Re-emphasised: Exclusion of time spent in stay has to be considered based on facts of each case. [Raj Kumar Gandhi v. Chandigarh Administration, (2018) 7 SCC 763]

Language of the Law: In this article the author emphasis the need to simplify the language of the law in India. [Whereof They’re Ipso Facto Words: India Needs to Simplify the “Language of the Law” by Jyoti Sagar, (2018) 7 SCC (J-1)]

Limitation Act, 1963 — S. 5 — Sufficient cause for condonation of delay in filing appeal — What is: Aggrieved persons not made a party before court against whose order they had appealed, is sufficient cause for condonation of delay in filing appeal. [Hetal Chirag Patel v. State of Gujarat, (2018) 7 SCC 703]

Motor Vehicles Act, 1988 — S. 166 — Fatal accident — Compensation of — Income of deceased: There is nothing in law which requires Tribunal to assess income of deceased only on basis of a salary certificate for arriving at a just and fair compensation to be paid to claimants for loss of life. [United India Insurance Co. Ltd. v. Indiro Devi, (2018) 7 SCC 715]

Motor Vehicles Act, 1988 — Ss. 166 and 165, 2(28), 2(44) and Statement of Objects and Reasons — Compensation claims under the Act — Maintainability: “Use of motor vehicle”, includes non-traffic use. However, causal relationship should exist between the violation and the accident caused. There has to be some act done by the person concerned in causing the accident. The commission or omission must have some nexus with the accident, though the “use” of the motor vehicle concerned need not have an intimate and direct nexus with the accident. [Kalim Khan v. Fimidabee, (2018) 7 SCC 687]

Penal Code, 1860 — S. 302 or S. 304 Pt. II [S. 300 Exception 4]: As ingredients of S. 300 Exception 4 were present, conviction converted from S. 302 to S. 304 Pt. II. [Tularam v. State Of M.P., (2018) 7 SCC 777]

Penal Code, 1860 — S. 306 — Abetment of suicide — Ingredients for invoking of S. 306 — Not made out: As allegations in FIR, relating to mental torture of deceased at the hands of his higher officers, in this case, were completely inadequate not satisfying requirements under S. 306, proceedings initiated against accused quashed. [Vaijnath Kondiba Khandke v. State of Maharashtra, (2018) 7 SCC 781]

Penal Code, 1860 — Ss. 302, 498-A and 506: In this case appellant-accused was convicted for murder of his wife. It was held by the Supreme Court that the due to some extenuating circumstances like, after killing his wife, appellant tried to kill himself, etc., portion of impugned order, prescribing life sentence for minimum period of 30 yrs, deleted, making it a case of life imprisonment simpliciter. [Nitin Balkisan Gaikwad v. State of Maharashtra, (2018) 7 SCC 685]

Penal Code, 1860 — Ss. 302/149 — Murder trial: In this case due to rivalry between two factions in village led to attack using country-made bombs, hunting sickles and iron pipes and there was death of four persons but all respondent-accused were acquitted by High Court. It was held by the Supreme Court that the High Court erred in eschewing testimonies of witnesses in toto. Minor contradictions and omissions in evidence of witnesses were to be ignored. All eyewitnesses including one who turned hostile consistently spoke about attack on one deceased and his supporters. Witness who gave vivid description of incident was corroborated by other witnesses. However, on oral evidence of witnesses and medical evidence, High Court rightly acquitted some respondents giving them benefit of doubt but acquittal of other respondents by High Court, set aside, convicting them under S. 302 IPC and sentencing them to undergo life imprisonment. [State of A.P. v. Pullagummi Kasi Reddy Krishna Reddy, (2018) 7 SCC 623]

Penal Code, 1860 — Ss. 84, 302 and 324 — Murder trial — Applicability of S. 84: Reasonable doubt regarding mental condition of accused at the time of incident was created in the mind of court from materials and evidence available. As prosecution failed to lead any evidence in rebuttal and was not able to establish its case beyond reasonable doubt, conviction of accused under Ss. 302 and 324 IPC, reversed. [Devidas Loka Rathod v. State of Maharashtra, (2018) 7 SCC 718]

Registration Act, 1908 — Ss. 17(1-A) and 49 proviso — Requirement of registration: If document containing contract to transfer right, title or interest in immovable property for consideration is not registered but exhibited, it will bear an endorsement that it is admissible only as evidence of agreement to sell in suit for specific performance under Specific Relief Act and shall not have any effect for purposes of S. 53-A of TP Act. Genuineness, validity and binding nature of document or whether it is hit by any provisions of TP Act or Stamp Act, will have to be adjudicated at appropriate stage after parties adduce oral and documentary evidence. [Ameer Minhaj v. Dierdre Elizabeth (Wright) Issar, (2018) 7 SCC 639]

Service Law — Allowances — Special (duty) allowance — Entitlement to — Special duty allowance to CRPF personnel posted in North-Eastern region — Date of reckoning: Respondents are entitled to special (duty) allowance for period during which they were posted in North-Eastern region not w.e.f. 3-8-2005 when office memorandum was issued by Government to that effect. [CRPF v. Janardan Singh, (2018) 7 SCC 656]

Service Law — Departmental Enquiry — Natural justice — Noncompliance — Inference — When warranted: There is no requirement of appointment of Presenting Officer in each and every case, whether statutory rules enable authorities to make appointment or are silent. When statutory rules are silent with regard to applicability of any facet of principles of natural justice, applicability of principles of natural justice which are not specifically excluded in statutory scheme are not prohibited and can be made applicable in given case to advance cause of justice. Furthermore, Enquiry Officer has to be independent and not representative of disciplinary authority. If he starts acting in any other capacity and proceeds to act in manner as if he is interested in eliciting evidence to punish employee, principle of bias comes into play. [Union of India v. Ram Lakhan Sharma,, (2018) 7 SCC 670]

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