Supreme Court of India Judgements

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Criminal Law–Rape–Kidnapping and Rape–Consent – Acquittal –

Bysclaw

Jan 17, 2021

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I P C

Penal Code, 1860 (IPC) — Sections 405 and 406 — Criminal Breach of Trust — Entrustment — Refundable security deposit paid under Joint Development Agreement (JDA) — Held, mere payment of refundable security deposit as consideration for GPA does not amount to “entrustment” of property — FIR and chargesheet silent on manner of misappropriation/conversion — Bald, omnibus allegation of dishonest retention, unsupported by cogent material, insufficient to sustain charge under S. 405 — Mere non-refund of money does not constitute criminal breach of trust.

Aug 2, 2026 sclaw
Bharatiya Nyaya Sanhita I P C

Penal Code, 1860 — Sections 45, 53 — Bharatiya Nyaya Sanhita, 2023 — Sections 2(17), 4 — “Life imprisonment” — Meaning — Life imprisonment under Section 53 read with Section 45 IPC (and correspondingly under the BNS) means imprisonment for the rest of the convict’s natural life, terminable only by commutation or remission by competent authority, and not a fixed term of 14 years.

Jul 30, 2026 sclaw
I P C

Multiple FIRs across States cannot be quashed or clubbed under Article 32 where they relate to distinct transactions, victims, and offences despite similar modus operandi. A. Cyber Fraud — Multiple FIRs across States — Clubbing declined — Clubbing/consolidation of FIRs registered in different States was declined where each FIR was lodged by a different complainant induced to part with money on separate occasions, with distinct victims, amounts and transactions, notwithstanding a common bank account and similar modus operandi; clubbing at a nascent investigation stage involving complex cyber-forensic tracing would impede fair investigation and cause hardship to complainants.

Jul 25, 2026 sclaw

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Environment

Environment Law — Environmental Clearance — Prior clearance — Mandatory character — Prior environmental clearance under EIA Notification, 2006 is mandatory, being founded on the precautionary principle and couched in imperative terms — Word “prior” and the graded four-stage screening, scoping, public consultation and appraisal process render an anterior assessment the sine qua non of the clearance regime — Decriminalisation of contraventions under Jan Vishwas (Amendment of Provisions) Act, 2023 does not alter this mandatory character.

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Bhartiya Nagrik Suraksha Sanhita Cr P C

Bharatiya Nagarik Suraksha Sanhita, 2023 — Section 415 — Appeal — Maintainability — Conviction recorded for first time by appellate court reversing acquittal — An appeal under Section 374 CrPC (Section 415 BNSS) is not maintainable against a judgment of conviction recorded by a Sessions Court while exercising appellate jurisdiction and reversing an order of acquittal passed by the Trial Court — No such second appeal is contemplated under CrPC or BNSS — The only remedy available is revision under Section 397 r/w 401 CrPC (Section 438 r/w 442 BNSS)

Aug 2, 2026 sclaw
Direct Taxation Income Tax Act

Income Tax Act, 1961 — Section 44B — “Carriage” of passengers — Meaning and scope of — Cruise operations by non-resident shipping entity — Held, the word “carriage” under Section 44B cannot be restrictively construed to mean movement only from Port A to Port B. A round-trip cruise voyage, where passengers have the option to disembark at intermediate ports without compulsion to return to the originating port, constitutes carriage of passengers within the meaning of Section 44B. Provision of incidental on-board entertainment and hospitality does not alter the essential character of the activity as carriage of passengers.

Aug 2, 2026 sclaw
Cr P C

Criminal Procedure Code, 1973 (CrPC) — Section 482 — Quashing of FIR — Scope of inquiry — Mini-trial impermissible — At the stage of considering quashing of an FIR, the Court’s inquiry is confined to whether the allegations, taken at face value, prima facie disclose commission of a cognizable offence — Court cannot conduct a “mini-trial” by sifting evidence, assessing probabilities, or evaluating witness credibility — High Court exceeding these limits by examining trap proceedings, absence of personal recovery, and departmental enquiry findings, held impermissible.

Aug 2, 2026 sclaw