Supreme Court of India Judgements

46915 Judgements hosted as on 26/10/2025 - Search (FREE), Subscribe, Read & Download

Month: August 2025

Corporate G S T

Andhra Pradesh Motor Vehicles Taxation Act, 1963 — Section 3 — Levy of tax — Requirement of motor vehicle being used or kept for use in a ‘public place’ — ‘Public place’ defined under Section 2(34) of Motor Vehicles Act, 1988 as a road, street, way or other place to which public has a right of access — Visakhapatnam Steel Plant premises, being a restricted area with controlled access, not a public place — Tax not leviable on vehicles used exclusively within such premises.

Aug 31, 2025 sclaw

025 INSC 1052 SUPREME COURT OF INDIA DIVISION BENCH M/S. TARACHAND LOGISTIC SOLUTIONS LIMITED Vs. STATE OF ANDHRA PRADESH AND OTHERS ( Before : Manoj Misra and Ujjal Bhuyan, JJ.…

Service Matters
Service

Disciplinary Proceedings — Charges — Proof — Constable found 12 kms from camp when permitted to visit hospital — Detained by civilians due to unwarranted activities affecting reputation of Force — Charge of leaving camp without permission not proved, but being found at distant residential colony instead of hospital and subsequent detention sufficiently proved conduct unbecoming of member of Armed Forces.

Aug 31, 2025 sclaw

2025 INSC 1055 SUPREME COURT OF INDIA DIVISION BENCH CONST. AMAR SINGH Vs. UNION OF INDIA AND OTHER ( Before : Pamidighantam Sri Narasimha and Atul S. Chandurkar, JJ. )…

Evidence Act

Evidence Act, 1872 — Appreciation of Evidence — Testimony of victim’s family witnesses admitted no dowry demand until examination-in-chief in court — Neighbour’s testimony stating no dowry demand, although brushed aside by lower courts, is relevant and gains credibility when other evidence is lacking — Reason for discarding neighbour’s testimony as speculative was erroneous, as information about dowry harassment can spread widely.

Aug 31, 2025 sclaw

2025 INSC 1051 SUPREME COURT OF INDIA DIVISION BENCH SMT. BHAGWATI DEVI Vs. STATE OF UTTARAKHAND ( Before : Aravind Kumar and N.V. Anjaria, JJ. ) Criminal Appeal No. 2616…

Service Matters
Service

Police Service — Discipline — Unauthorized Absence — Dismissal justified — Unauthorized absence from duty, especially in a disciplined force, constitutes gross indiscipline. When a member of a disciplined force remains absent without permission or intimation for a considerable period, dismissal from service is justified, provided due procedure is followed.

Aug 31, 2025 sclaw

2025 INSC 1056 SUPREME COURT OF INDIA DIVISION BENCH STATE OF PUNJAB AND OTHERS Vs. EX. C. SATPAL SINGH ( Before : J.K. Maheshwari and Vijay Bishnoi, JJ. ) Civil…

Electricity Act

Electricity Regulatory Commissions Act, 1998 — Electricity Act, 2003 —Tariff Determination — Supplementary PPA — Execution of Supplementary PPA and Stipulation of Enhanced Tariff without Seeking Commission’s Approval and Review is Unlawful — Parties are Bound to Approach Commission for Approval.

Aug 31, 2025 sclaw

2025 INSC 1057 SUPREME COURT OF INDIA DIVISION BENCH M/S. KKK HYDRO POWER LIMITED Vs. HIMACHAL PRADESH STATE ELECTRICITY BOARD LIMITED AND OTHERS ( Before : Sanjay Kumar and N.V.…

Service Matters
Service

Service Law — Employee’s Plea for Mercy — An employee’s statement pleading innocence and seeking forgiveness for any mistake indirectly admits guilt and warrants mercy. Evidence in Departmental Inquiry — Findings in a departmental inquiry are based on preponderance of probabilities, not strict proof beyond reasonable doubt, and the High Court’s view that findings were based on conjecture and surmises was legally unsustainable if evidence supported the findings

Aug 23, 2025 sclaw

2025 INSC 1010 SUPREME COURT OF INDIA DIVISION BENCH STATE BANK OF INDIA AND OTHERS Vs. RAMADHAR SAO ( Before : Rajesh Bindal and Manmohan, JJ. ) Civil Appeal No.…

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

2025 INSC 925 SUPREME COURT OF INDIA FULL BENCH APEEJAY SCHOOL Vs. DHRITI DUGGAL AND OTHERS ( Before : B.R. Gavai, CJI., K. Vinod Chandran and N. V. Anjaria, JJ.…

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

2025 INSC 926 SUPREME COURT OF INDIA FULL BENCH ANURAG VIJAYKUMAR GOEL Vs. STATE OF MAHARASHTRA AND ANOTHER ( Before : B.R. Gavai, CJI., K. Vinod Chandran and N. V.…

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

2025 INSC 929 SUPREME COURT OF INDIA DIVISION BENCH DEEPAK KUMAR SAHU Vs. STATE OF CHHATTISGARH ( Before : Sudhanshu Dhulia and N.V. Anjaria, JJ. ) Criminal Appeal No. …..of…

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

2025 INSC 928 SUPREME COURT OF INDIA DIVISION BENCH ODISHA STATE FINANCIAL CORPORATION Vs. VIGYAN CHEMICAL INDUSTRIES AND OTHERS ( Before : J. B. Pardiwala and R. Mahadevan, JJ. )…

You missed

Transfer Of Property Act

Transfer of Property Act, 1882 — Sections 54, 55 — Agreement to Sell vs. Sale Deed — An agreement to sell by itself does not create any interest or charge on the property. Ownership passes only upon execution of a conveyance (sale deed). An agreement to sell, even with possession, is not a conveyance and does not confer title or transfer interest, except for the limited right under Section 53-A for protection against the transferor.

Oct 26, 2025 sclaw
Bail Granted Cr P C

Criminal Procedure Code, 1973 (CrPC) — Suspension of Sentence — Bail Pending Appeal — Appellant incarcerated for over seven and a half years, appeal pending before High Court for years — Sufficient grounds exist for suspension of sentence and release on bail during appeal pendency — Order of High Court declining to suspend sentence set aside

Oct 26, 2025 sclaw
Anticipatory Bail Bail Granted

Bharatiya Nyaya Sanhita, 2023 — Sections 298, 299, 296, 115(2), 351(2) & Chhattisgarh Religion Act, 1968 — Section 4 — Bail in anticipation of arrest — Appellant joined investigation as directed by the court — High Court rejected bail application — Supreme Court considered materials on record and found appeal deserving acceptance — Appellant admitted to bail in anticipation of arrest.

Oct 26, 2025 sclaw
Bail Granted

Penal Code, 1860 (IPC) — Sections 394, 395, and 397 — Robbery and Attempt to Commit Robbery — Conviction and Sentencing — Appeal for suspension of sentence and bail — Appellants convicted by Trial Court for offences under Sections 394, 395, and 397 IPC. High Court confirmed conviction under Section 397 IPC and modified sentence to 8 years rigorous imprisonment, while holding no separate conviction for Sections 394 and 395 IPC.

Oct 26, 2025 sclaw