Supreme Court of India Judgements

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Month: August 2025

Constitution

Constitution of India, 1950 — Tenth Schedule, Para 6(1) — Disqualification of Members — Speaker’s authority to decide — Judicial review of Speaker’s decision — Scope of — Decision of Speaker is amenable to judicial review on grounds of jurisdictional errors, mala fides, non-compliance with natural justice, and perversity.

Aug 5, 2025 sclaw

2025 INSC 912 SUPREME COURT OF INDIA DIVISION BENCH PADI KAUSHIK REDDY ETC. Vs. STATE OF TELANGANA AND OTHERS ETC. ( Before : B.R. Gavai, CJI. and Augustine George Masih,…

Evidence Act Juvenile Justice

Evidence Act, 1872 — Section 35 — Relevancy of entries in public records — Entries made by public servants in discharge of official duty or by other persons in performance of a duty enjoined by law are relevant facts. — Family Register maintained under the U.P. Panchayat Raj Act, 1947, and Voters’ List are considered public records and public documents. — School records from a private, though government-recognized, school are not public documents, and the headmaster is not a public servant for the purposes of Section 35.

Aug 5, 2025 sclaw

2025 INSC 918 SUPREME COURT OF INDIA DIVISION BENCH SURESH Vs. STATE OF UTTAR PRADESH AND ANOTHER ( Before : Pankaj Mithal and Ahsanuddin Amanullah, JJ. ) Criminal Appeal No.…

Labour Cases

Industrial Disputes Act, 1947 — Section 12(3) — Memorandum of Settlement — Binding nature — Clause 14 of 1979 settlement providing alternate employment for colour blind drivers held valid and enforceable despite subsequent 1986 settlement and policy circulars — 1986 settlement did not expressly supersede 1979 settlement and was general in nature, while 1979 settlement was specific to colour blindness and did not contain a termination clause, thus operating harmoniously.

Aug 5, 2025 sclaw

2025 INSC 920 SUPREME COURT OF INDIA DIVISION BENCH CH. JOSEPH Vs. THE TELANGANA STATE ROAD TRANSPORT CORPORATION AND OTHER ( Before : J.K. Maheshwari and Aravind Kumar, JJ. )…

I P C

Criminal proceedings can be quashed if a civil dispute is disguised as a criminal offense, indicating an abuse of process. Penal Code, 1860 (IPC) — Sections 419, 420, 467, 468, 471 — Cheating, Forgery, Using Forged Document — Abuse of process of law — Civil dispute disguised as criminal offence — Complaint filed after significant delay following dismissal of objections and failure to pursue civil remedies — Allegations of fabrication of will and circumvention of sale deed not prima facie made out — Continuation of proceedings would be an abuse of process and not serve ends of justice — High Court erred in refusing to quash — Order set aside and proceedings quashed.

Aug 1, 2025 sclaw

2025 INSC 915 SUPREME COURT OF INDIA DIVISION BENCH URMILA DEVI AND OTHERS Vs. BALRAM AND ANOTHER ( Before : B.V. Nagarathna and K.V. Viswanathan, JJ. ) Criminal Appeal No.…

I P C

Criminal proceedings may be quashed if cheating or criminal breach of trust elements are absent, or if civil disputes are wrongly criminalized, amounting to abuse of process.- Section 420 — Cheating — Ingredients not made out — Agreement to Sell for property was executed, but possession was not handed over as stipulated in the ATS — No fraudulent or dishonest inducement found — Criminal proceedings quashed.

Aug 1, 2025 sclaw

2025 INSC 917 SUPREME COURT OF INDIA DIVISION BENCH S.N. VIJAYALAKSHMI AND OTHERS Vs. STATE OF KARNATAKA AND ANOTHER ( Before : Sudhanshu Dhulia and Ahsanuddin Amanullah, JJ. ) Criminal…

Constitution

Constitution of India, 1950 — Tenth Schedule, Para 6(1) — Disqualification of Members — Speaker’s authority to decide — Judicial review of Speaker’s decision — Scope of — Decision of Speaker is amenable to judicial review on grounds of jurisdictional errors, mala fides, non-compliance with natural justice, and perversity. Delay in deciding disqualification petitions — Speaker’s duty to decide expeditiously — Held, Speaker is bound to decide disqualification petitions within a reasonable period.

Aug 1, 2025 sclaw

2025 INSC 912 SUPREME COURT OF INDIA DIVISION BENCH PADI KAUSHIK REDDY ETC. Vs. STATE OF TELANGANA AND OTHERS ETC. ( Before : B.R. Gavai, CJI. and Augustine George Masih,…

Arbitration

Arbitration and Conciliation Act, 1996 vs. Madhya Pradesh Madhyastham Adhikaran Adhiniyam, 1983 — Works Contract — Concession Agreement for development of State Highway falls under ‘works contract’ as defined in MP Act, 1983 — MP Act, 1983 has overriding effect on Arbitration and Conciliation Act, 1996 for such contracts — Private arbitration under 1996 Act is inoperative and void ab initio where MP Act, 1983 mandates adjudication by Madhya Pradesh Arbitration Tribunal.

Aug 1, 2025 sclaw

2025 INSC 907 SUPREME COURT OF INDIA DIVISION BENCH UMRI POOPH PRATAPPUR (UPP) TOLLWAYS PVT. LTD. Vs. M.P. ROAD DEVELOPMENT CORPORATION AND ANOTHER ( Before : J.B. Pardiwala and R.…

Service Matters
Service

Interpretation of Statute and Notifications — ‘Any’ University does not mean only within the State — The phrase “in any State-aided University or College” in a notification extending retirement age was interpreted to include experience from universities or colleges outside the State of West Bengal. The court found that confining the benefit to experience within West Bengal had no rational nexus or object, making it artificial, discriminatory, and violative of equality principles.

Aug 1, 2025 sclaw

2025 INSC 910 SUPREME COURT OF INDIA DIVISION BENCH SUBHA PRASAD NANDI MAJUMDAR Vs. THE STATE OF WEST BENGAL SERVICE AND OTHERS ( Before : Pamidighantam Sri Narasimha and Manoj…

You missed

Consumer

Consumer Protection Act, 1986 — Section 25 — Enforcement of orders — Pre-2002 amendment and post-2019 Act, all orders could be enforced as decrees. The period between 15.03.2003 to 20.07.2020 saw an anomaly where only interim orders (and monetary recovery) were clearly enforceable under Section 25, leaving final non-monetary orders in a gap. Interpretation of Statutes — Casus omissus — Court can fill gaps in legislation using interpretative tools like purposive construction when literal interpretation leads to absurdity or defeats the object of the Act, especially for remedial legislation like the Consumer Act.

Sep 2, 2025 sclaw
Service

Constitution of India, 1950 — Article 14, 39(d) and 43 — Equal pay for equal work — Contractual Assistant Professors performing identical duties as regularly appointed or ad-hoc Assistant Professors are entitled to the minimum pay scale of Assistant Professors.

Sep 2, 2025 sclaw
State Laws

Maharashtra Slum Areas (Improvement, Clearance and Redevelopment) Act, 1971 — Chapter I-A — Slum Rehabilitation Schemes — Preferential right of landowner to redevelop — Section 3B(4)(e) and Section 13(1) confer a preferential right on the landowner to redevelop a Slum Rehabilitation Area (SR Area) — SRA can undertake redevelopment only if the landowner fails to come forward with a scheme within a reasonable time

Sep 2, 2025 sclaw
State Laws

Maharashtra Slum Areas (Improvement, Clearance and Redevelopment) Act, 1971 — Sections 3C, 13, 14 — Waiver of preferential right — Waiver of landowner’s preferential right to redevelop requires clear and overt communication by the owner of intention not to exercise the right — Mere inaction or delay, particularly when the owner has consistently shown intent to redevelop, does not constitute waiver, especially if no invitation for redevelopment was issued.

Sep 2, 2025 sclaw