March 2025 - Page 2 of 2 - Supreme Court of India Judgements

Criminal Procedure Code, 1973 (CrPC) — Sections 386 and 397 — Appeal against Conviction — Sentence Reduction — High Court may reduce sentence or convert conviction to lesser offence considering accused’s age and case circumstances.

Mar 23, 2025 sclaw

2025 INSC 377 SUPREME COURT OF INDIA FULL BENCH STATE OF MADHYA PRADESH Vs. SHYAMLAL AND OTHERS ( Before : Abhay S. Oka, Ahsanuddin Amanullah and Augustine George Masih, JJ.…

Service

“Antar Gramin Sadak Nirman Yojana” — Employees appointed under the “Antar Gramin Sadak Nirman Yojana” are entitled to pensionary benefits if the service rules applicable to equivalent posts in the Cane Development Department have been extended to them by government decisions

Mar 23, 2025 sclaw

2025 INSC 370 SUPREME COURT OF INDIA DIVISION BENCH STATE OF UTTAR PRADESH AND ANOTHER Vs. DINESH KUMAR SHARMA AND OTHERS ( Before : Abhay S. Oka and Augustine George…

Service

Supreme Court allowed an appeal by candidates holding Master’s degrees in Microbiology and Food Science and Technology who were disqualified for the post of Food Safety Officer by the Jharkhand Public Service Commission

Mar 23, 2025 sclaw

SUPREME COURT OF INDIA DIVISION BENCH CHANDRA SHEKHAR SINGH AND OTHERS Vs. THE STATE OF JHARKHAND AND OTHERS ( Before : Vikram Nath and Sandeep Mehta, JJ. ) Civil Appeal…

Consumer

The Supreme Court held that the respondent, who sold his flat to a borrower financed by the appellant, was not a ‘consumer’ of the appellant under the Act, 1986, due to the absence of a direct contractual relationship

Mar 23, 2025 sclaw

2025 INSC 371 SUPREME COURT OF INDIA DIVISION BENCH M/S CITICORP FINANCE (INDIA) LIMITED Vs. SNEHASIS NANDA ( Before : Sudhanshu Dhulia and Ahsanuddin Amanullah, JJ. ) Civil Appeal No.…

Uncategorized

A statutory board lacks the authority to unilaterally reverse a government land acquisition for a public purpose through a private agreement.

Mar 23, 2025 sclaw

2025 INSC 367 SUPREME COURT OF INDIA DIVISION BENCH DELHI AGRICULTURAL MARKETING BOARD, THROUGH ITS CHAIRMAN Vs. BHAGWAN DEVI (DEAD), THROUGH HER LR. ( Before : Sanjiv Khanna, CJI and…

I P C

Supreme Court partly allows an appeal, converting a conviction under Section 302 to Section 304, considering the lack of premeditation and the time already served by the appellant

Mar 23, 2025 sclaw

2025 INSC 378 SUPREME COURT OF INDIA DIVISION BENCH SUDAM PRABHAKAR ACHAT Vs. THE STATE OF MAHARASHTRA ( Before : B.R. Gavai and Augustine George Masih, JJ. ) Criminal Appeal…

Acquittal

Supreme Court sets aside the High Court’s conviction of six individuals for rioting and related offences, restoring their acquittal, as their mere presence at the crime scene amidst a large crowd was insufficient to prove membership in an unlawful assembly without evidence of specific roles or overt acts.

Mar 23, 2025 sclaw

2025 INSC 381 SUPREME COURT OF INDIA DIVISION BENCH DHIRUBHAI BHAILALBHAI CHAUHAN AND ANOTHER Vs. STATE OF GUJARAT AND OTHERS ( Before : Pamidighantam Sri Narasimha and Manoj Misra, JJ.…

Limitation

Supreme Court upholds the condonation of a 1537-day delay in the State’s second appeal, emphasizing a liberal approach when substantial justice is at stake

Mar 23, 2025 sclaw

2025 INSC 382 SUPREME COURT OF INDIA DIVISION BENCH INDER SINGH Vs. THE STATE OF MADHYA PRADESH ( Before : Sudhanshu Dhulia and Ahsanuddin Amanullah, JJ. ) Civil Appeal No…..of…

Consumer Limitation

Limitation in consumer protection cases should be interpreted holistically, considering the continuing cause of action and prioritizing substantive rights over strict procedural time bars.

Mar 3, 2025 sclaw

2025 INSC 294 SUPREME COURT OF INDIA DIVISION BENCH PUSHPA JAGANNATH SHETTY AND OTHERS Vs. M/S. SAHAJ ANKUR REALTORS AND OTHERS ( Before : Sanjay Karol and Manmohan, JJ. )…

Criminal Procedure Code, 1973 (CrPC) — Sections 386 and 397 — Appeal against Conviction — Sentence Reduction — High Court may reduce sentence or convert conviction to lesser offence considering accused’s age and case circumstances.

“Antar Gramin Sadak Nirman Yojana” — Employees appointed under the “Antar Gramin Sadak Nirman Yojana” are entitled to pensionary benefits if the service rules applicable to equivalent posts in the Cane Development Department have been extended to them by government decisions

Supreme Court allowed an appeal by candidates holding Master’s degrees in Microbiology and Food Science and Technology who were disqualified for the post of Food Safety Officer by the Jharkhand Public Service Commission

The Supreme Court held that the respondent, who sold his flat to a borrower financed by the appellant, was not a ‘consumer’ of the appellant under the Act, 1986, due to the absence of a direct contractual relationship

A statutory board lacks the authority to unilaterally reverse a government land acquisition for a public purpose through a private agreement.

Supreme Court partly allows an appeal, converting a conviction under Section 302 to Section 304, considering the lack of premeditation and the time already served by the appellant

Supreme Court upholds the condonation of a 1537-day delay in the State’s second appeal, emphasizing a liberal approach when substantial justice is at stake

Limitation in consumer protection cases should be interpreted holistically, considering the continuing cause of action and prioritizing substantive rights over strict procedural time bars.

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A buyer’s continuous readiness and willingness to perform their part of an Agreement to Sell, a prerequisite for seeking specific performance, is negated by their conduct of accepting and encashing a substantial portion of the refunded earnest money/advance

Supreme Court of India Judgements

Month: March 2025

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