Supreme Court of India Judgements

47060 Judgements hosted as on 14/03/2026 - Search (FREE), Subscribe, Read & Download

Constitution

Judge’s record, as is well known, must be accepted as correct.

Bysclaw

Nov 8, 2017

This content is restricted to site members. If you are an existing user, please log in. New users may register below.

Existing Users Log In
   
Forgot password? Click here to reset
New User? Click here to register

By sclaw

Related Post

Constitution Service

Rights of Persons with Disabilities Act, 2016 (RPwD Act) — Disability — Mental Illness and Specific Learning Disability — Post of Auditor in CAG — Identified as not suitable for persons with benchmark disabilities suffering from mental illness, but later identified as suitable for Group C posts of Assistant (Audit) and Auditor-II through Notification dated 4th January, 2021 — Court directs accommodation in suitable Group C posts.

Mar 14, 2026 sclaw
Constitution Service

Constitution of India, 1950 — Article 311(2) second proviso (b) — Dismissal from service without departmental inquiry — Requirement of reasonable practicability — Mere presumption or belief by disciplinary authority not sufficient — Must be based on objective facts and material on record. Article 311(2) second proviso (b) — Dispensing with departmental inquiry — Decision of disciplinary authority not binding on courts; subject to judicial review — Reasons for dispensing must be plausible and based on definite material.

Mar 14, 2026 sclaw
Artificial Intelligence Constitution

Artificial Intelligence (AI) — Use in Legal Proceedings — Reliance on AI-generated judgments by a court is a serious matter concerning the integrity of the judicial process — Such judgments, if non-existent or fake, amount to misconduct rather than a simple error of judgment — Supreme Court orders examination of consequences and accountability for such practices — Notice issued to the Attorney General, Solicitor General, and Bar Council of India to address this institutional concern.

Mar 4, 2026 sclaw

You missed

Arbitration

Arbitration and Conciliation Act, 1996 – Section 34 and 37 – Challenge to arbitral award – Improper constitution of arbitral tribunal – Interpretation of Clause 8.3(b) of the agreement – Co-arbitrators’ power to appoint the presiding arbitrator after 30 days – High Court’s upholding of arbitral tribunal’s decision – Appeals dismissed.

Mar 14, 2026 sclaw
Service

Police Recruitment — Criminal Antecedents — Suitability for Appointment — A candidate with criminal antecedents, even if acquitted by giving benefit of doubt, can be deemed unsuitable for police service by the screening committee, as the employer has the right to assess character and integrity for a disciplined force.

Mar 14, 2026 sclaw
Service

Tamil Nadu Electricity Board Service Regulations, 1967 — Regulations 10(9), 87, and 97 — Seniority of direct recruits — Determination of date of appointment — A person is considered on ‘duty’ when performing duties of a post or undergoing probation or training — Appointed to a class of service when discharging duties or commencing probation or training — Seniority is determined by rank in the approved list; probation starts from joining duty — Training is part of service, not a reason to exclude it from seniority calculation. — Division Bench misinterpreted Regulations by stating seniority commences from probation start date — Appeals allowed, High Court judgment set aside.

Mar 14, 2026 sclaw
Companies Act I B C

Companies Act, 2013 — Sections 241, 242, 244, 59 — Oppression and mismanagement — Interim protection — Supreme Court’s role is to preserve the subject matter of the dispute until the competent forum adjudicates the matter — Interim measures should ensure that the subject matter remains protected while allowing the statutory forum to proceed with adjudication.

Mar 14, 2026 sclaw