Supreme Court of India Judgements

46830 Judgements hosted as on 05/08/2025 - Search (FREE), Subscribe, Read & Download

Month: July 2025

Accident

Motor Vehicles Act, 1988 — Section 10(2)(d) & 2(21) — Driving Licence for Light Motor Vehicle (LMV) — Validity for driving commercial vehicle with Gross Vehicle Weight not exceeding 7500 kg — Driver possessing LMV license can drive transport vehicle up to 7500 kg without additional endorsement — Constitutional Bench decision in Bajaj Alliance General Insurance Co. Ltd. v. Rambha Devi affirmed Mukund Dewangan v. Oriental Insurance Co. Ltd.

Jul 20, 2025 sclaw

2025 INSC 867 SUPREME COURT OF INDIA DIVISION BENCH SUNITA AND OTHERS Vs. UNITED INDIA INSURANCE CO. LTD. AND OTHERS ( Before : Sanjay Karol and Joymalya Bagchi, JJ. )…

Corruption

Prevention of Corruption Act, 1988 — Sections 7, 13(1)(d), 13(2) read with Section 120B of Indian Penal Code, 1860 — Demand and acceptance of bribe — Essential to prove demand and acceptance by public servant — Mere acceptance of illegal gratification without demand is not an offence — Prosecution must prove foundational facts through oral or documentary evidence — Presumption under Section 20 is mandatory and subject to rebuttal; presumption of fact is discretionary — High Court erred in reversing acquittal based on inferences and conjectures, ignoring glaring contradictions in prosecution evidence.

Jul 20, 2025 sclaw

2025 INSC 868 SUPREME COURT OF INDIA DIVISION BENCH M SAMBASIVA RAO Vs. THE STATE OF ANDHRA PRADESH ( Before : Pankaj Mithal and Ahsanuddin Amanullah, JJ. ) Criminal Appeal…

I P C

Penal Code, 1860 — Sections 406 and 420 — Cheating and Criminal Breach of Trust — FIR registered based on a property dispute, with conflicting allegations between FIR and civil suit pleadings — Discrepancies in alleged sale consideration and property descriptions indicate manipulation to create a criminal case out of a civil transaction.

Jul 20, 2025 sclaw

2025 INSC 870 SUPREME COURT OF INDIA DIVISION BENCH MALA CHOUDHARY AND ANOTHER Vs. STATE OF TELANGANA AND ANOTHER ( Before : Vikram Nath and Sandeep Mehta, JJ. ) Criminal…

Constitution

Constitution of India, 1950 — Article 227 — Penal Code, 1860 — Sections 147, 323, 341, 325, 307, 427, 149 — Criminal Procedure Code, 1973 — Sections 439, 439(2) — Supreme Court’s Role and Judicial Restraint — High Courts should generally refrain from passing strictures against judicial officers. Strictures should only be passed in exceptional circumstances and after providing an opportunity to the officer to explain — The proper procedure is to report such matters to the Chief Justice for administrative action — Supreme Court expunged strictures against a judicial officer due to lack of opportunity and reversal of a key judgment cited by the High Court.

Jul 20, 2025 sclaw

2025 INSC 871 SUPREME COURT OF INDIA FULL BENCH KAUSHAL SINGH Vs. THE STATE OF RAJASHTAN ( Before : Vikram Nath, Sanjay Karol and Sandeep Mehta, JJ. ) Criminal Appeal…

Arbitration

Arbitration and Conciliation Act, 1996 — Section 11 — Appointment of Arbitrator — Existence of arbitration agreement — High Court dismissed appellant’s application under Section 11 on the ground that no arbitration agreement existed — Clause 13 of contract relied upon as arbitration agreement — Clause stated that for parties other than Govt. Agencies, redressal of disputes “may be sought” through arbitration — Supreme Court held that use of “may be sought” indicates no subsisting agreement to use arbitration — Clause was an enabling provision if parties agreed, not a binding agreement.

Jul 20, 2025 sclaw

2025 INSC 874 SUPREME COURT OF INDIA DIVISION BENCH BGM AND M-RPL-JMCT (JV) Vs. EASTERN COALFIELDS LIMITED ( Before : Pamidighantam Sri Narasimha and Manoj Misra, JJ. ) Civil Appeal…

C P C

Civil Procedure Code, 1908 — Order 22 Rules 3 & 4 — Abatement of appeal — Joint and indivisible decree — Non-substitution of LRs of deceased co-appellant — Fatal to the entire appeal — Possibility of conflicting and contradictory decrees — Defence based on common ground — joint claim.

Jul 20, 2025 sclaw

2025 INSC 873 SUPREME COURT OF INDIA DIVISION BENCH SURESH CHANDRA (DECEASED) THR. LRS. AND OTHERS Vs. PARASRAM AND OTHERS ( Before : Pamidighantam Sri Narasimha and Manoj Misra, JJ.…

You missed

Education

Haryana School Education Act, 1995, Section 22 — Civil Court Jurisdiction — Ouster of jurisdiction by statute must be express or implied — Section 22 only ousts jurisdiction where Government or its officers have power to adjudicate — Recovery of fees by a school is not a power conferred on Government/authorities — Civil court jurisdiction not ousted in matters of reasonable fee recovery.

Aug 9, 2025 sclaw
Cr P C I P C

Penal Code, 1860 — Section 498A — Cruelty by husband or relatives of husband — Allegations in FIR were vague, general, and filed one year after admitted separation of the parties — No specific instances of cruelty were mentioned — Criminal proceedings are liable to be quashed. Criminal Procedure Code, 1973 — Section 482 — Quashing of FIR — Court can quash FIR if allegations, taken at face value, do not constitute any offence — Vague and general allegations of marital discord, without specific instances, do not prima facie constitute an offence under Section 498A IPC.

Aug 9, 2025 sclaw
I P C POCSO

Penal Code, 1860 — Sections 376(2), 450 — Protection of Children from Sexual Offences Act, 2012 — Section 4 — Sexual assault on a minor — Evidence of prosecutrix — Conviction can be based solely on the prosecutrix’s testimony if it inspires confidence — Corroboration of testimony of prosecutrix is not a requirement of law, but a guidance of prudence — Minor contractions or small discrepancies should not be a ground for throwing out the evidence of the prosecutrix.

Aug 9, 2025 sclaw
C P C

State Financial Corporations Act, 1951 — Section 29 — Liability of Financial Corporation taking possession of industrial unit for dues — Corporation acts as a trustee, liable only to the extent of funds in its hands after settling its dues, not personally liable. Civil Procedure Code, 1908 — Section 80 — Notice to Government or public officer — Mandatory requirement before instituting suit — Failure to issue notice or obtain leave renders suit not maintainable and decree a nullity, even if impleaded later.

Aug 9, 2025 sclaw