Supreme Court of India Judgements

46800 Judgements hosted as on 29/06/2025 - Search (FREE), Subscribe, Read & Download

Month: June 2025

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…

I P C

Five golden principles for cases based on circumstantial evidence reiterated: (1) circumstances establishing conclusion of guilt must be fully established; (2) facts established consistent only with hypothesis of guilt; (3) circumstances conclusive in nature; (4) exclude every possible hypothesis except guilt; (5) complete chain of evidence leaving no reasonable ground for innocence

Jun 3, 2025 sclaw

2025 INSC 793 SUPREME COURT OF INDIA DIVISION BENCH CHETAN Vs. THE STATE OF KARNATAKA ( Before : Surya Kant and Nongmeikapam Kotiswar Singh, JJ. ) Criminal Appeal No. 1568…

State Laws

Appellant Trust’s contentions regarding non-demarcation, encroachment, and non-delivery of possession are baseless; demarcation was done and acknowledged, alleged encroachment is not proven by evidence, and delivery of possession was contingent on execution of lease deed, a condition appellant failed to meet — Respondent Corporation’s actions were in accordance with prescribed procedures and allotment terms

Jun 3, 2025 sclaw

2025 INSC 791 SUPREME COURT OF INDIA DIVISION BENCH KAMLA NEHRU MEMORIAL TRUST AND ANOTHER Vs. U.P. STATE INDUSTRIAL DEVELOPMENT CORPORATION LIMITED AND OTHERS ( Before : Surya Kant and…

Environment Municipal Laws

Environmental Law — Public Trust Doctrine — MCGM’s mandate to develop recreational spaces providing legal foundation for project — Prior condition of water body suggested degradation, not functional lake — Completed park providing substantial public benefit, including green space and recreational amenities utilized by community — Post facto sanction restricting land use to recreational purposes providing legal safeguard — Delay in filing petition undermining challenge — Direction to maintain park in perpetuity for public use, explore alternative water body, and restore other deteriorated water bodies by MCGM.

Jun 3, 2025 sclaw

2025 INSC 792 SUPREME COURT OF INDIA DIVISION BENCH MUNICIPAL CORPORATION OF GREATER MUMBAI AND OTHERS Vs. PANKAJ BABULAL KOTECHA AND OTHERS ( Before : Surya Kant and Nongmeikapam Kotiswar…

You missed

POCSO

Protection of Children from Sexual Offences Act, 2012 — Section 4 — Section 376 (3) IPC — Rape — Conviction upheld — Evidence of victim’s mother and medical evidence — Reliability of victim’s mother’s testimony confirmed despite lengthy cross-examination, finding it natural and trustworthy and corroborated by other witnesses and medical evidence — Medical evidence, though partially presented by defense, conclusively supported sexual assault, citing perineal tear and abrasions around anus

Jun 29, 2025 sclaw
Joint Family Property Will & Succession

Hindu Succession Act, 1956 — Section 6 (as amended by Amendment Act, 2005) — Retrospective application — Validity of pre-amendment sale deeds — The prohibition contained in the amended Section 6 of the Hindu Succession Act, 1956, does not affect registered sale deeds executed prior to December 20, 2004 (date of introduction of the amending provision) — This principle aligns with the judgment in Vineeta Sharma v. Rakesh Sharma, (2020) 9 SCC 1.

Jun 28, 2025 sclaw
Anticipatory Bail Cr P C

Judicial Process — Misuse of process — Challenging bail conditions previously offered voluntarily — Accused offering substantial deposits to secure bail and subsequently challenging the onerous nature of conditions or the counsel’s authority to make such offers — This practice is condemned for undermining the judicial process and preventing consideration of bail applications on their merits — Such conduct leads to setting aside of bail orders and remittal for fresh consideration.

Jun 28, 2025 sclaw
Cr P C

Social Media Posts — Content-Related Offenses — Retaliatory Action — Quashing of Proceedings — While the court made no final determination on the nature of the petitioner’s social media posts, it acknowledged the petitioner’s counsel’s submission that the tweets were ‘retaliatory’ and were made in response to an incident involving a social media influencer. This assertion formed part of the petitioner’s argument for quashing or consolidating the numerous FIRs, suggesting a motive beyond simple offensive content.

Jun 28, 2025 sclaw