Supreme Court of India Judgements

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Service

Advocate—In Summary Court Martial proceedings, accused can take assistance of a lawyer

Bysclaw

Mar 24, 2019
Service Matters

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By sclaw

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Service

Air Force Act, 1950 — Section 19 — Air Force Rules, 1969 — Rule 16 — Administrative action after discharge from criminal court — Initiation of administrative action for disciplinary purposes is not permissible if the matter has already been decided by a criminal court by way of discharge, as discharge signifies no sufficient grounds for proceeding, placing the individual on a better footing than acquittal and thus ending the matter.

Apr 16, 2026 sclaw
Service

Uttar Pradesh Civil Services (Extraordinary Pension) Rules, 1981 — Rule 4 — Sanction of Governor for award — Extraordinary pension award requires sanction of the Governor, who exercises administrative discretion based on the rules — The Supreme Court held that the authority on whom the power to take a decision is conferred should be the one to take it, especially when the rules enumerate the considerations — The Court would be slow to substitute its own decision unless the authority has refused to decide or the decision is arbitrary — In such cases, a direction to the authority to decide afresh would be more appropriate than the Court substituting its own decision.

Apr 12, 2026 sclaw
Service

Uttar Pradesh Public Services (Reservation for Economically Weaker Sections) Act, 2020 — Advertisement dated 15.12.2021 for 9212 posts of Health Worker (Female) — Economically Weaker Section (EWS) reservation — Clause 8.3 of advertisement requiring candidates to submit EWS certificate issued till the last date of application or advertisement — Prescribed proforma requires certificate to be for the financial year preceding the year of application — Certificates submitted by appellants were not in respect of the correct financial year or were issued before the closure of the relevant financial year — Certificates thus invalid for claiming EWS reservation — High Court rightly dismissed the claim — Appeals dismissed.

Apr 12, 2026 sclaw

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Constitution Corporate

Sick Industrial Companies (Special Provisions) Act, 1985 (SICA) — Insolvency and Bankruptcy Code, 2016 (IBC) – Repeal of SICA and Abatement of Proceedings – Companies whose proceedings were pending before BIFR/AAIFR could approach NCLT within 180 days of IBC enactment – Failure to do so results in abatement and revival of earlier orders, like winding up recommendation.

Apr 16, 2026 sclaw
Corruption

Prevention of Corruption Act, 1988 — Sections 7 and 13(1)(d) read with 13(2) — Demand and Acceptance of Bribe — Ingredients for establishing guilt of public servant under Section 7 and 13(1)(d) include proof of demand and acceptance of illegal gratification, which are sine qua non — While acceptance of bribe was admitted, the proof of demand was the crucial aspect in this case.

Apr 16, 2026 sclaw
Consumer

Consumer Protection Act, 1986 — Deficiency in Service — Banking — Cheque Presentation — Bank’s failure to re-present cheques within their validity period after they were returned due to a bank strike constitutes negligence and a deficiency in service, as banks have a duty of due diligence in handling customer deposits.Consumer Protection Act, 1986 — Deficiency in Service — Banking — Cheque Presentation — Bank’s failure to re-present cheques within their validity period after they were returned due to a bank strike constitutes negligence and a deficiency in service, as banks have a duty of due diligence in handling customer deposits.

Apr 16, 2026 sclaw
Service

Air Force Act, 1950 — Section 19 — Air Force Rules, 1969 — Rule 16 — Administrative action after discharge from criminal court — Initiation of administrative action for disciplinary purposes is not permissible if the matter has already been decided by a criminal court by way of discharge, as discharge signifies no sufficient grounds for proceeding, placing the individual on a better footing than acquittal and thus ending the matter.

Apr 16, 2026 sclaw