Supreme Court of India Judgements

46735 Judgements hosted as on 16/02/2025 - Search (FREE), Subscribe, Read & Download

Month: January 2025

Child Custody

Custody and visitation — Appellant and Respondent married in 2007 and separated in 2016, have been in a custody dispute over their daughter, who has lived with mother since the separation — The father sought joint custody or expanded visitation, while the mother raised safety concerns due to alleged abusive behavior — The Family Court granted sole custody to the mother with limited visitation for the father — The High Court expanded visitation rights, including more frequent visits, shared vacations, and video calls, while retaining sole custody with the mother — The Supreme Court upheld most arrangements but reduced vacation visits to one day initially and mandated a female court commissioner’s presence during physical visits in public places — The decision aims to balance the child’s safety, stability, and the father’s involvement, pending a full hearing.

Jan 26, 2025 sclaw

2025 INSC 99 SUPREME COURT OF INDIA DIVISION BENCH RUHI AGRAWAL AND ANOTHER Vs. NIMISH S. AGRAWAL ( Before : Vikram Nath and Prasanna B. Varale, JJ. ) Special Leave…

Constitution Corporate

Writ jurisdiction under Article 226 of the Constitution is not absolutely barred by the statutory arbitration mechanism under the MSMED Act and can be exercised in exceptional cases, such as violations of fundamental rights, natural justice, or jurisdictional errors, despite the availability of alternative remedies

Jan 26, 2025 sclaw

2025 INSC 91 SUPREME COURT OF INDIA FULL BENCH M/S TAMIL NADU CEMENTS CORPORATION LIMITED Vs. MICRO AND SMALL ENTERPRISES FACILITATION COUNCIL AND ANOTHER ( Before : Sanjiv Khanna, CJI,…

Stamp Act State Laws

Maharashtra Stamp Act, 1958 — Section 48(1) — Refund of stamp duty — The appellants sought a refund of stamp duty paid for a property transaction that was later cancelled — The High Court dismissed their claim, holding that the amended six-month limitation period applied — The Supreme Court allowed the appeal, holding that the unamended two-year limitation period applied, and the appellants were entitled to a refund.

Jan 26, 2025 sclaw

2025 INSC 104 SUPREME COURT OF INDIA FULL BENCH HARSHIT HARISH JAIN AND ANOTHER — Appellant Vs. STATE OF MAHARASHTRA AND OTHERS — Respondent ( Before : Vikram Nath, Sanjay…

I P C

Civil Dispute vs. Criminal Offence — The court emphasized that the dispute was essentially civil in nature (related to employment termination) and that initiating criminal proceedings was an abuse of the legal process. – Civil Dispute vs. Criminal Offence — The court emphasized that the dispute was essentially civil in nature (related to employment termination) and that initiating criminal proceedings was an abuse of the legal process.

Jan 26, 2025 sclaw

2025 INSC 105 SUPREME COURT OF INDIA DIVISION BENCH MADHUSHREE DATTA AND OTHERS — Appellant Vs. STATE OF KARNATAKA AND ANOTHER — Respondent ( Before : Dipankar Datta and Prashant…

Dowry Death

Penal Code, 1860 (IPC) — Section 498A — Dowry Prohibition Act, 1961 — Section 4 — The appellant was convicted for harassing his wife for dowry — The High Court modified the sentence from three years to two years imprisonment — The Supreme Court upheld the conviction but reduced the sentence to the period already undergone (approximately 3 months) and directed the appellant to pay Rs. 3,00,000 as compensation to the wife.

Jan 26, 2025 sclaw

2025 INSC 106 SUPREME COURT OF INDIA DIVISION BENCH M. VENKATESWARAN — Appellant Vs. STATE REP. BY THE INSPECTOR OF POLICE — Respondent ( Before : K.V. Viswanathan and S.V.…

You missed

C P C

A suit in representative capacity (Order 1, Rule 8 CPC) is not maintainable if lacking locus standi, and a prior decree (res judicata) bars subsequent suits on the same subject matter, notwithstanding varying reliefs.

Feb 16, 2025 sclaw
Stamp Act State Laws

Agreement to sell immovable property incurs stamp duty as deemed conveyance via implied/symbolic possession transfer, with duty applying to the agreement (instrument), not the sale (transaction).

Feb 16, 2025 sclaw
Accident

The Supreme Court emphasized that the goal is to ensure just and fair compensation, even if it exceeds the claimed amount. It recalculated the compensation, considering the claimant’s monthly income, future prospects, 40% permanent disability, medical expenses, attendant charges, special diet and transportation, pain and suffering, and loss of income during treatment. The final compensation was determined to be Rs. 17,82,825, modifying the awards of the MACT and High Court. The Civil Appeal was allowed, with interest as awarded by the Tribunal. This decision underscores the principle of providing fair compensation to accident victims based on comprehensive assessment of their losses and suffering.

Feb 9, 2025 sclaw
Child Custody

In child custody cases, the lawpoint is that the welfare of the minor child is the paramount consideration, and a Habeas Corpus writ petition is maintainable only when the child’s detention is proven illegal or without legal authority

Feb 9, 2025 sclaw