Supreme Court of India Judgements

467750 Judgements hosted as on 14/05/2025 - Search (FREE), Subscribe, Read & Download

Month: April 2025

Service Matters
Service

The 18-month Diploma in Elementary Education (D. El. Ed.) programme conducted by the National Institute of Open Schooling (NIOS) through Open Distance Learning (ODL) mode, pursuant to the NCTE Recognition Order dated 22.09.2017, was a specific, one-time measure necessitated by the Right of Children to Free and Compulsory Education (Amendment) Act, 2017

Apr 15, 2025 sclaw

2025 INSC 448 SUPREME COURT OF INDIA DIVISION BENCH KOUSIK DAS AND OTHERS Vs. STATE OF WEST BENGAL AND OTHERS ( Before : B.R. Gavai and Augustine George Masih, JJ.…

I B C Limitation

The statutory limitation period for filing an appeal before the National Company Law Appellate Tribunal (NCLAT) under Section 61(2) of the Insolvency and Bankruptcy Code, 2016 (IBC) is thirty days, commencing from the date of pronouncement of the order by the National Company Law Tribunal (NCLT) — The NCLAT possesses discretion to condone delay for a further period not exceeding fifteen days, upon satisfaction of sufficient cause

Apr 14, 2025 sclaw

2025 INSC 447 SUPREME COURT OF INDIA FULL BENCH A RAJENDRA Vs. GONUGUNTA MADHUSUDHAN RAO AND OTHERS ( Before : Abhay S. Oka, Ahsanuddin Amanullah and Augustine George Masih, JJ.…

I P C

Penal Code, 1860 — Sections 498A & 306 — Cruelty & Abetment of Suicide — Allegations supporting charges under Sections 498A and 306 IPC must be specific and substantiated — Vague complaints about the deceased being lazy or sick, without evidence of physical violence or persistent harassment meeting the threshold of cruelty likely to drive suicide, are insufficient for conviction under these sections.

Apr 14, 2025 sclaw

2025 INSC 460 SUPREME COURT OF INDIA DIVISION BENCH JAGDISH GOND Vs. THE STATE OF CHHATTISGARH AND OTHERS ( Before : Sudhanshu Dhulia and K. Vinod Chandran, JJ. ) Criminal…

Cr P C

An FIR registered under the Prevention of Corruption Act and S. 120-B IPC concerning a decades-old land transaction was rightly quashed under S. 482 Cr.P.C. against the Managing Director of the beneficiary cooperative society where the allegations amounted merely to a “bland allegation of connivance” with state officials, without specifying his role in the alleged criminal conspiracy or corruption, and where no personal benefit was alleged to have accrued to him.

Apr 14, 2025 sclaw

2025 INSC 461 SUPREME COURT OF INDIA DIVISION BENCH UNION TERRITORY OF JAMMU AND KASHMIR Vs. BRIJ BHUSHAN ( Before : Sudhanshu Dhulia and K. Vinod Chandran, JJ. ) Special…

I P C

Where the complainant was aware that the accused was married at the inception of the relationship, and the relationship was prolonged (spanning several years, even after both parties obtained divorces from their respective spouses), the consent given by a mature complainant is deemed reasoned and conscious, negating the element of “misconception of fact” — A subsequent breach of promise does not automatically convert the initial consent into one obtained by deceit under S. 375 IPC.

Apr 14, 2025 sclaw

2025 INSC 457 SUPREME COURT OF INDIA DIVISION BENCH JASPAL SINGH KAURAL Vs. THE STATE OF NCT OF DELHI AND ANOTHER ( Before : B. V. Nagarathna and Satish Chandra…

I P C

Penal Code, 1860 — Section 376 — Rape — Consent — Misconception of Fact — Promise to Marry — Consent to sexual intercourse given by a mature individual, fully aware from the outset that the promisor is already married (though separated), cannot be deemed to be vitiated by a “misconception of fact” under Section 375 IPC merely based on a promise to marry after obtaining a divorce

Apr 13, 2025 sclaw

2025 INSC 458 SUPREME COURT OF INDIA DIVISION BENCH BISWAJYOTI CHATTERJEE Vs. STATE OF WEST BENGAL AND ANOTHER ( Before : B. V. Nagarathna and Satish Chandra Sharma, JJ. )…

Registration Act State Laws

Registration Act, 1908 — Tamil Nadu Registration Rules — Rule 55A(i) — Validity — Ultra Vires — Rule 55A(i) of the Tamil Nadu Registration Rules, which empowers a registering officer to refuse registration of a document relating to immovable property unless the presentant produces the previous original title deed of the executant or other specified proof of the executant’s right/title, is declared ultra vires the Registration Act, 1908

Apr 13, 2025 sclaw

2025 INSC 462 SUPREME COURT OF INDIA DIVISION BENCH K. GOPI Vs. THE SUB-REGISTRAR AND OTHERS ( Before : Abhay S. Oka and Ujjal Bhuyan, JJ. ) Civil Appeal No.…

Accident

Motor Vehicles Act, 1988 — Claim Petitions — Standard of Proof — In motor accident claim proceedings, the standard of proof required to establish the involvement of a vehicle and negligence is based on the preponderance of probabilities, not proof beyond a reasonable doubt as required in criminal cases

Apr 13, 2025 sclaw

2025 INSC 452 SUPREME COURT OF INDIA DIVISION BENCH KUNCHAM LAVANYA AND OTHERS Vs. BAJAJ ALLIANZ GENERAL INSURANCE CO. LTD. AND ANOTHER ( Before : Sudhanshu Dhulia and Ahsanuddin Amanullah,…

You missed

Arbitration

A dispute resolution clause lacking clear intent to arbitrate, an independent adjudicator, and an adversarial process is not a valid arbitration agreement under Indian law.

May 18, 2025 sclaw
Constitution

Valid State legislation under List II prevails over Central legislation under List I; MPID Act overrides SARFAESI/RDB Act for attached properties. MPID Act prevails over IBC for properties attached pre-moratorium.

May 18, 2025 sclaw
Commercial Courts Act

Section 12A of the Commercial Courts Act, 2015 is mandatory; non-compliance necessitates plaint rejection for suits filed post 20.08.2022, while pre-existing suits without urgent relief may be referred to mediation.

May 18, 2025 sclaw
Electricity Act

CERC’s Section 79(1) regulatory powers allow addressing consequences of delay not covered by Section 178 regulations or contracts; such orders are appealable under Section 111, not typically High Court writ. Dismissal of writ petitions by High Court despite alternative remedy is warranted when set exceptions are not met.

May 18, 2025 sclaw