Supreme Court of India Judgements

46800 Judgements hosted as on 11/06/2025 - Search (FREE), Subscribe, Read & Download

Month: May 2025

Cr P C

Criminal Procedure Code, 1973 — Section 482 — Discretionary power — Exercise of — Quashing of proceedings at advanced stage of trial — Even if trial advanced, where dispute purely commercial, fully settled with no outstanding dues, and no continuing public interest, continuation of criminal proceedings amounts to abuse of process and can be quashed.

May 30, 2025 sclaw

2025 INSC 787 SUPREME COURT OF INDIA DIVISION BENCH N.S. GNANESHWARAN ETC. Vs. THE INSPECTOR OF POLICE AND ANOTHER ( Before : Vikram Nath and Sandeep Mehta, JJ. ) Criminal…

Constitution

High Court directing construction of a verandah and laying of green paver blocks for parking in a World Heritage Site area — Challenged by Chandigarh Administration citing threat to heritage status and environmental impact — Court to strike a just balance between environment and development, resorting to mitigating measures where required if legitimate development is possible in harmony with environmental protection and preservation, including sustainable development

May 30, 2025 sclaw

2025 INSC 786 SUPREME COURT OF INDIA DIVISION BENCH CHANDIGARH ADMINISTRATION Vs. REGISTRAR GENERAL, HIGH COURT OF PUNJAB AND HARYANA, CHANDIGARH AND OTHERS ( Before : Vikram Nath and Sandeep…

Constitution Cr P C

Fake encounters constitute extra-judicial killings and must undergo strict legal scrutiny — Cannot be treated as justified solely on police self-defence claim — Use of excessive or unlawful force by public servants cannot be condoned or legitimised on any pretext — Derogation from due process erodes democratic society foundation.

May 30, 2025 sclaw

2025 INSC 785 SUPREME COURT OF INDIA DIVISION BENCH ARIF MD. YEASIN JWADDER Vs. STATE OF ASSAM AND OTHERS ( Before : Surya Kant and Nongmeikapam Kotiswar Singh, JJ. )…

Constitution Contempt

Contempt of Courts Act, 1971 — Section 2(c) — Criminal Contempt — Obstruction of administration of justice — Conscious non-disclosure of material facts before the Court that contaminates judicial sanctity and causes irreparable prejudice amounts to grave contempt and obstruction of justice, falling within criminal contempt.

May 30, 2025 sclaw

2025 INSC 784 SUPREME COURT OF INDIA DIVISION BENCH BINDU KAPUREA Vs. SUBHASHISH PANDA AND OTHERS ( Before : Surya Kant and Nongmeikapam Kotiswar Singh, JJ. ) Contempt Petition (Civil)…

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Consumer

Developer liable for refund with agreed interest for delayed possession; interest on allottee’s loan not developer’s direct liability, though loan financing can be a factor in awarding general compensation

Jun 12, 2025 sclaw
Constitution

Constitution of India — Article 20(3) — Right Against Self-Incrimination — Constitutional Validity of Narco-Analysis Test — Forced Tests Raise Serious Questions — Involuntary Administration Hit by Article 20(3) – Involuntary Narco-Analysis Test — Contravention of Rights — Results Not ‘Material Evidence’ — Violates ‘Substantive Due Process’ — Breaches Privacy Boundaries.

Jun 11, 2025 sclaw
C P C Railways Act

Demand notices for misdeclaration of goods under Section 66 of the Railways Act, 1989 are valid even if raised after delivery of goods, unlike punitive charges for overloading which must be recovered before delivery.

Jun 10, 2025 sclaw
Cr P C

High Court’s power under Section 482 CrPC is limited to determining a prima facie case from the FIR, without appreciating defence evidence or conducting a mini-trial.

Jun 10, 2025 sclaw