Supreme Court of India Judgements

47060 Judgements hosted as on 04/03/2026 - Search (FREE), Subscribe, Read & Download

Month: June 2019

Arbitration

Doctrine of Incorporation by reference-Arbitration agreement- -Application for appointment of arbitrator rejected on ground that Sale orders did not contain an arbitration clause-Sale orders specifically state that they would be governed by guidelines, circulars; arbitration clause in 2007 Scheme-Arbitration clause contained in the 2007 Scheme, would stand incorporated by reference in each of the sale orders- Clause 7 in the sale orders falls under the ‘single contract case’ where the arbitration clause is contained in a standard form document i.e. the 2007 Scheme, to which there is a reference in the individuals sale orders issued by the Company-Impugned order rejecting application set aside-Arbitrator appointed

Jun 9, 2019 sclaw

2019(2) Law Herald (SC) 1333 : 2019 LawHerald.Org 927 : (2019) AIR(SC) 1015 : (2019) 2 ArbiLR 69 : (2019) 4 SCALE 406 IN THE SUPREME COURT OF INDIA Before…

Acquittal

ACQUITTAL :: Murder- -Culpable Homicide-Right of Private Defence-Acquittal-Appellant being a forest ranger had every reason to believe that due to suspicious moment of deceased party in the forest, they were trying to smuggle the sandal wood from the forest—Deceased party was aggressor as they first pelted stones and damaged the appellant’s vehicle shouting “fire them”–

Jun 9, 2019 sclaw

2019(2) Law Herald (SC) 1322 : 2019 LawHerald.Org 925 : (2019) AIR(SC) 1389 : (2019) 2 RCR(Criminal) 325 : (2019) 4 SCALE 490 IN THE SUPREME COURT OF INDIA Before…

Murder

Indian Penal Code, 1908, S.302, 304 Part-II and S.34–Murder–Common Intention–Conviction–Accused nos.l and 2 after first incident, in which there was altercation with the informant and deceased, returned back on motorcycle and came back after 10 minutes alongwith deadly weapon and stabbed the deceased-Common intention of the accused nos.l and 2 fully established by the circumstances and events unfolded in the prosecution story, duly corroborated by PWs. and weapon used

Jun 9, 2019 sclaw

2019(2) Law Herald (SC) 1294 : 2019 LawHerald.Org 923 IN THE SUPREME COURT OF INDIA Before HonTile Mr. Justice Ashok Bhushan Hon’ble Mr. Justice K. M. Joseph Criminal Appeal Nos.…

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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.

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Electricity Act

Power Purchase Agreement (PPA) / Power Supply Agreement (PSA) — Interpretation of Contract — Surrounding Circumstances — Evidence Act, 1872, Sections 92, 94, 95 — Contractual terms can be clarified by attending circumstances and conduct of parties, even if contract is reduced to writing, to give meaning to terms that may otherwise be meaningless or unworkable.

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Arbitration

Arbitration and Conciliation Act, 1996 — Section 31(7)(a) — Interest awarded by Arbitral Tribunal — Contractual bar — Where a contract expressly prohibits the award of pre-award and pendente lite interest, an Arbitral Tribunal cannot award such interest, even if termed as compensation, as the arbitrator is bound by the terms of the contract.

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Corporate Tenders & Contracts

Contract Act, 1872 — Section 133 — Discharge of surety by variance in terms of contract — A variance made without the surety’s consent in the terms of the contract between the principal debtor and the creditor discharges the surety only with respect to transactions occurring subsequent to the variance. The surety remains liable for the original amount guaranteed.

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