LATEST SUPREME COURT NEWS ROUND-UP – July 11, 2024

New Delhi, July 10, 2024: The Supreme Court has disposed of a batch of 117 petitions filed by transporters and tour operators challenging the legality of various state governments levying and collecting Authorization Fee/Border Tax on vehicles with All India Tourist Permits.

New Delhi, July 10, 2024: The Supreme Court has dismissed appeals filed by the Commissioner of Central Excise, Jaipur-II against M/s. Miraj Products Pvt. Ltd in a case related to the applicability of excise duty on chewing tobacco packages.

New Delhi, July 10, 2024: The Supreme Court has dismissed an appeal filed by the State of West Bengal against an arbitration award in favour of Rajpath Contractors and Engineers Ltd, holding that the state was not entitled to the benefit of Section 4 of the Limitation Act. The case arose from a dispute between the two parties over the construction of a bridge, for which the state had appointed Rajpath Contractors.

New Delhi, July 10, 2024: The Supreme Court has allowed an appeal by Thankamma George and upheld the implied revocation of a power of attorney executed in favour of her sister Lilly Thomas. The case pertains to a property dispute between two sisters.

New Delhi, July 10, 2024: The Supreme Court has partially allowed appeals filed by Shashidhar and others against a Karnataka High Court judgment in a property partition case.

New Delhi, July 11, 2024: The Supreme Court has set aside the orders of the High Court and the First Appellate Court which had granted specific performance of a property sale agreement to the respondent-plaintiff. The apex court restored the judgment of the trial court which had refused the relief of specific performance.

New Delhi, July 11, 2024: The Supreme Court has delivered a landmark judgment deciding several important legal questions related to compensation under the Land Acquisition Act, 1894. The judgment deals with various civil appeals filed by landowners and the Maharashtra government challenging orders of the Bombay High Court.

New Delhi, July 11, 2024: The Supreme Court has acquitted a man who was convicted for the brutal murder of a 14-year-old girl in Salem, Tamil Nadu, in 2014. The court found that the prosecution failed to prove the identity of the accused beyond a reasonable doubt.

New Delhi, July 10, 2024: The Supreme Court has overturned the conviction of a man, already incarcerated for 11 years, who was given the life sentenceby the trial court for murdering his stepmother in the year 2013. The Top Court found that the prosecution had failed to prove the petitioner’s guilt beyond a reasonable doubt and acquitted him of the charges.

New Delhi, July 10, 2024: The Supreme Court has acquitted two Gujarat police officials who were accused of causing the custodial death of a suspect in the year 1992. Both officers had passed away during the pendency of the case.

New Delhi, July 11, 2024: The Supreme Court has dismissed an appeal filed by a man convicted of killing a member of his extended family during an altercation over unpaid electricity charges. The top court rejected the defence’s argument that the accused had no motive to kill the deceased and that there was sudden provocation, thereby upholding his conviction for the offences punishable under Sections 294(b) and 302 of the Indian Penal Code (IPC).

New Delhi, July 11, 2024: In a significant order, the Supreme Court has rejected the preliminary objections raised by the Central government and permitted the State of West Bengal to proceed with its original suit challenging the jurisdiction of the Central Bureau of Investigation (CBI) in the state after withdrawal of general consent.

New Delhi, July 10, 2024: The Supreme Court has set aside the orders of the Madhya Pradesh High Court and Sessions Court, thereby quashing rape charges against a man accused by a woman of sexual exploitation on the pretext of marriage.