May 2025 - Page 2 of 8 - Supreme Court of India Judgements

Constitution National Highways Authority Act

Enforcement of highway safety and encroachment removal under the 2002 Act necessitates establishing effective inspection teams, grievance redressal mechanisms, and surveillance, requiring a continuing mandamus.

May 25, 2025 sclaw

2025 INSC 753 SUPREME COURT OF INDIA DIVISION BENCH GYAN PRAKASH Vs. UNION OF INDIA AND OTHERS ( Before : Abhay S Oka and Augustine George Masih, JJ. ) Writ…

Constitution

Air Force Schools, under pervasive IAF control, performing public duty of education with public funding elements, are amenable to writ jurisdiction under Article 226.

May 25, 2025 sclaw

2025 INSC 749 SUPREME COURT OF INDIA DIVISION BENCH DILEEP KUMAR PANDEY Vs. UNION OF INDIA AND OTHERS ( Before : Abhay S. Oka and Augustine George Masih, JJ. )…

Service

In Armed Forces promotion cases, the Chief of Army Staff’s inherent authority to reconsider gradings necessitates consideration of similarly situated individuals for fairness.

May 24, 2025 sclaw

2025 INSC 750 SUPREME COURT OF INDIA DIVISION BENCH LT. COL NK GHAI (RETD.) Vs. UNION OF INDIA AND ANOTHER ( Before : Abhay S. Oka and Ujjal Bhuyan, JJ.…

Cr P C

At discharge stage, court must consider only prosecution material; defence documents cannot be relied upon to quash charges.

May 24, 2025 sclaw

2025 INSC 758 SUPREME COURT OF INDIA DIVISION BENCH STATE REPRESENTED BY INSPECTOR OF POLICE, CBI, ACB, VISAKHAPATNAM Vs. ELURI SRINIVASA CHAKRAVARTHI AND OTHERS ( Before : Pankaj Mithal and…

Customs & Excise

A clarificatory customs circular is retrospective, ensuring uniform benefits by clarifying the scope of existing notifications, notwithstanding a stated prospective effective date.

May 24, 2025 sclaw

2025 INSC 755 SUPREME COURT OF INDIA DIVISION BENCH M/S SURAJ IMPEX (INDIA) PVT. LTD Vs. UNION OF INDIA AND OTHERS ( Before : B. V. Nagarathna and Satish Chandra…

Service

Discharge of a judicial service probationer based on misconduct predating appointment or minor omissions unrelated to judicial performance, without fair inquiry, violates natural justice and can be set aside.

May 24, 2025 sclaw

2025 INSC 756 SUPREME COURT OF INDIA DIVISION BENCH PINKY MEENA Vs. THE HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR AND ANOTHER ( Before : B.V. Nagarathna and Satish…

Cheque Dishonour

For invoking vicarious liability under Section 141 of the NI Act, a complaint must contain factual averments demonstrating that the accused was in charge of and responsible for the company’s business, not necessarily using the exact words of the statute.

May 24, 2025 sclaw

2025 INSC 759 SUPREME COURT OF INDIA DIVISION BENCH HDFC BANK LIMITED Vs. STATE OF MAHARASHTRA AND ANOTHER ( Before : Manoj Misra and K. V. Viswanathan, JJ. ) Criminal…

Contempt

Wilful disobedience of court orders relating to compensation payment attracts contempt, not excused by raising extraneous issues or challenging concluded matters in contempt proceedings.

May 24, 2025 sclaw

2025 INSC 762 SUPREME COURT OF INDIA DIVISION BENCH CHADURANGA KANTHARAJ URS Vs. S.V. RANGANATH AND OTHERS ( Before : M.M. Sundresh and Aravind Kumar, JJ. ) Contempt Petition (C)…

Cr P C

At the stage of framing charge, courts must solely examine chargesheet material to assess prima facie case, independent of disciplinary proceedings outcomes.

May 22, 2025 sclaw

2025 INSC 745 SUPREME COURT OF INDIA DIVISION BENCH K. H. KAMALADINI Vs. STATE ( Before : Abhay S. Oka and Augustine George Masih, JJ. ) Criminal Appeal No. 5380…

Service

Performance appraisal authorities for All India Service officers must generally be superior officers within the same service, as established by All India Services Rules and Supreme Court precedents, rendering contrary state government orders invalid. .

May 22, 2025 sclaw

2025 INSC 748 SUPREME COURT OF INDIA DIVISION BENCH IN RE: PERFORMANCE APPRAISAL REPORTS OF THE OFFICERS OF THE INDIAN FOREST SERVICE ( Before : B.R. Gavai, CJI and Augustine…

Enforcement of highway safety and encroachment removal under the 2002 Act necessitates establishing effective inspection teams, grievance redressal mechanisms, and surveillance, requiring a continuing mandamus.

Air Force Schools, under pervasive IAF control, performing public duty of education with public funding elements, are amenable to writ jurisdiction under Article 226.

In Armed Forces promotion cases, the Chief of Army Staff’s inherent authority to reconsider gradings necessitates consideration of similarly situated individuals for fairness.

At discharge stage, court must consider only prosecution material; defence documents cannot be relied upon to quash charges.

A clarificatory customs circular is retrospective, ensuring uniform benefits by clarifying the scope of existing notifications, notwithstanding a stated prospective effective date.

Discharge of a judicial service probationer based on misconduct predating appointment or minor omissions unrelated to judicial performance, without fair inquiry, violates natural justice and can be set aside.

For invoking vicarious liability under Section 141 of the NI Act, a complaint must contain factual averments demonstrating that the accused was in charge of and responsible for the company’s business, not necessarily using the exact words of the statute.

Wilful disobedience of court orders relating to compensation payment attracts contempt, not excused by raising extraneous issues or challenging concluded matters in contempt proceedings.

At the stage of framing charge, courts must solely examine chargesheet material to assess prima facie case, independent of disciplinary proceedings outcomes.

Performance appraisal authorities for All India Service officers must generally be superior officers within the same service, as established by All India Services Rules and Supreme Court precedents, rendering contrary state government orders invalid. .

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Appellate court should decide on merits based on document interpretation when possible, rather than unnecessarily remanding, particularly when area and boundaries are consistent.

Determination of ‘change in law’ compensation and carrying cost at LPS rates is governed by PPA restitutionary principles, effective from the event date, requiring supplementary billing after competent forum adjudication.

Fundamental right under Article 22(1) requires meaningful communication of valid arrest grounds for lawful detention, failure vitiates arrest.

Supreme Court of India Judgements

Month: May 2025

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