Supreme Court of India Judgements

46755 Judgements hosted as on 04/04/2025 - Search (FREE), Subscribe, Read & Download

Month: April 2025

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Arbitration

S. 34(3) Arbitration Act | Application Filed On Next Working Day After 90 Day Period Is Within Limitation

Apr 5, 2025 sclaw
Service

Teacher In-Service As On Aug 10, 2017 With 18-Month D.El.Ed. From NIOS Before Apr 1, 2019 ‘At Par’ With 2-Yr Diploma Holder

Apr 5, 2025 sclaw
Cr P C

In a case involving cross-FIRs (alleging offences u/s 294(b), 323, 506(1) IPC) arising from a dispute between two practicing advocates pending since 2017, the Supreme Court, in the exercise of its jurisdiction under Article 142 of the Constitution, quashed the FIR against the appellants and also quashed the connected proceedings

Mar 29, 2025 sclaw
I P C

Conviction under Section 302 requires proof of premeditation or intention to kill; absence of such elements may lead to reduced charges, such as under Section 304 IPC, with sentencing considerations potentially based on time already served

Mar 25, 2025 sclaw