Supreme Court of India Judgements

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Month: June 2025

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

2025 INSC 810 SUPREME COURT OF INDIA DIVISION BENCH AMLESH KUMAR Vs. THE STATE OF BIHAR ( Before : Sanjay Karol and Prasanna B. Varale, JJ. ) Criminal Appeal No…..of…

Labour Cases

Industrial Disputes Act, 1947 — Section 25-O — Procedure for closing down an undertaking — Right to close down business is integral to right to carry on business under Article 19(1)(g) but subject to reasonable restrictions — Section 25-O provides a detailed procedure for obtaining prior permission for closure — Appropriate Government must conduct an enquiry and grant a hearing before passing a reasoned order — If no order is communicated within 60 days, permission is deemed to be granted.

Jun 8, 2025 sclaw

2025 INSC 801 SUPREME COURT OF INDIA DIVISION BENCH HARINAGAR SUGAR MILLS LTD. (BISCUIT DIVISION) AND ANOTHER Vs. STATE OF MAHARASHTRA AND OTHERS ( Before : Sanjay Karol and Prashant…

Evidence Act

Criminal Law — Circumstantial Evidence — Admitted Facts — Cause of death by gunshot from a specific weapon in appellant’s home undisputed — Appellant admitted removing the body and cleaning the scene — Discovery of articles linked to the incident from appellant’s disclosure relevant for Section 201 IPC.

Jun 8, 2025 sclaw

2025 INSC 800 SUPREME COURT OF INDIA DIVISION BENCH VAIBHAV Vs. THE STATE OF MAHARASHTRA ( Before : B.V. Nagarathna and Satish Chandra Sharma, JJ. ) Criminal Appeal No. 1643…

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C P C

Res Judicata Principle Applies To Different Stages Of Same Proceedings As Well

Jun 24, 2025 sclaw
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